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Government Of Nct Of Delhi vs Swarup Narain Bhatnagar on 3 October, 2023

Author: Sanjay Karol

Bench: Sanjay Karol

     ITEM NO.1701                                     COURT NO.9                        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).28110/2021

     GOVERNMENT OF NCT OF DELHI & ANR.                                                 Petitioner(s)

                                                            VERSUS

     SWARUP NARAIN BHATNAGAR & ORS.                                                    Respondent(s)

     Date : 03-10-2023 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE SANJAY KAROL
                                                [IN CHAMBER]

     For Petitioner(s)                      Ms. Sujeeta Srivastava, AOR

     For Respondent(s)                      Mr. Sudhansu Palo, AOR
                                            Mr. R. K. Mishra, Adv.
                                            Mr. Sanjay Kumar Misra, Adv.

                           UPON hearing the counsel the Court made the following
                                                  O R D E R

I.A. No.63068, 63072 & 63074/2023 [Application for substitution, condonation of delay in filing substitution application & setting aside abatement in respect of deceased Respondent No.6 (Chand Bhatnagar] 1 Learned counsel for the petitioners submits that the age of the proposed LRs could not be ascertained despite best efforts put in by the applicant. Learned counsel further submits that the request made to the learned counsel for the original deceased respondent has not elicited any response. As such the defects pointed out by the Registry qua the age of the proposed LRs be ignored. Ordered accordingly.

2 Applications for setting aside abatement, condonation of delay in filing substitution application and substitution are allowed.

3 Amended memo of parties be filed within a period of four weeks.

16:52:38 IST                (SANJAY KUMAR-I)                                (SAROJ KUMARI GAUR)
Reason:
                            DEPUTY REGISTRAR                                ASSISTANT REGISTRAR