Supreme Court - Daily Orders
Govt. Of Nct Delhi vs Gyan Chand on 13 March, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.55 COURT NO.17 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3812/2022
(Arising out of impugned final judgment and order dated 13-12-2017
in WP(C) No. 9518/2016 passed by the High Court of Delhi at New
Delhi)
GOVT. OF NCT DELHI & ANR. Petitioner(s)
VERSUS
GYAN CHAND & ORS. Respondent(s)
(IA No. 77792/2022 - APPLICATION FOR SUBSTITUTION
IA No. 34978/2022 - CONDONATION OF DELAY IN FILING
IA No. 34979/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 34981/2022 - EXEMPTION FROM FILING O.T.) WITH Diary No(s). 32629/2022 (FOR ADMISSION and I.R. and IA No.159039/2022-CONDONATION OF DELAY IN FILING and IA No.159040/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 13-03-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Ms. Prachi Bajpai, AOR Ms. Malvika Kapila, AOR Ms. Tanwangi Shukla, Adv.
For Respondent(s) Mr. Ranjit Kumar Sharma, AOR Ms. Malvika Kapila, AOR Ms. Tanwangi Shukla, Adv.Signature Not Verified
Ms. Prachi Bajpai, AOR Digitally signed by Anita Malhotra Date: 2023.03.15 10:35:40 IST Reason: 1 UPON hearing the counsel the Court made the following O R D E R Delay is condoned in filing application for substitution, abatement is set aside and the application for substitution to bring on record the legal heirs of the deceased respondent Nos. 3, 7 and 16 is allowed.
Issue notice to the legal representatives. Amended memo of parties be filed within three days. List these matters along with SLP(Civil)Diary No.3566 of 2022 and batch.
(ANITA MALHOTRA) (A.V.G.V.RAMU)
AR-CUM-PS COURT MASTER
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