OM PRAKASH GUPTA Vs. SATISH CHANDRA

JUDGEMENT

(1.) BRIEF RESUME OF FACTS : FACTS OF CIVIL APPEAL NO. 13407 OF 2024:

(2.) FACTS OF CIVIL APPEAL NO. 13408 OF 2024:

(3.) A coordinate bench of this Court, on 12/7/2019, granted permission to file the special leave petitions and issued notice on such petitions as well as the accompanying applications for substitution and the connected applications. Pursuant to service of notice, the heirs of Satish Chandra and Rooprani entered appearance. Mr. Thomas Joseph, learned senior counsel and Mr. Shekar Devessa, learned senior counsel represented the heirs of Om Prakash. Heirs of Rooprani were represented by Mr. Raghenth Basant, learned senior counsel. While granting leave and reserving judgment on these civil appeals, we had made an order allowing the applications for substitution and the connected applications, filed in the present proceedings, subject to just exceptions.