Supreme Court - Daily Orders
Nathi Lal vs State Of U.P.. on 3 December, 2014
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.4 COURT NO.13 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2014 in Petition(s) for Special Leave to Appeal (C) No(s).
33500/2012
(Arising out of impugned final judgment and order dated 14/02/2012
in CMRRA No. 264202/2011 in WC No. 17554/1991 passed by the High
Court of Judicature at Allahabad)
NATHI LAL & ORS. Petitioner(s)
VERSUS
STATE OF U.P.& ORS. Respondent(s)
(For deletion of the name of respondent and office report)
Date: 03/12/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s)
Mr. Alok Singh, Adv.
Ms. Manju Jetley,Adv.
For Respondent(s)
Mr. Syed Tanweer Ahmad, Adv.
Mr. Syed Ahmad, Adv.
Mr. S.S. Bandyopadhyay, Adv.
Mr. Mohan Pandey,Adv.
Mr. Vikas Bansal, Adv.
Mr. Ardhendumauli Kumar Prasad, Adv.
Mr. Kunal Verma, Adv.
Mr. Vinay Garg,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is alleged that Respondent No.5 had already died on 14-8-1996 and for adjudication of this Special Leave Petition, it is not necessary to bring on record the legal representatives of deceased Respondent No.5 as he is a proforma respondent.
Learned counsel for the petitioners seeks deletion of Respondent No.5 from the array of parties which is allowed at the risk of the petitioners.
Let the amended cause title be filed within a Signature Not Verified period of two weeks. Digitally signed by Vishal Anand Date: 2014.12.04 17:00:34 IST Reason: I.A. No.2 of 2014 is disposed of.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER