Supreme Court - Daily Orders
E.S.I Corp.. vs C.J.Joseph (Dead) on 14 October, 2019
Author: R. Subhash Reddy
Bench: R. Subhash Reddy
ITEM NO.4 COURT NO.10 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I A 120051/2019,120052/2019,120054/2019,in Civil Appeal No(s).
5520/2012
E.S.I CORP. Appellant(s)
VERSUS
C.J.JOSEPH (DEAD) & ORS. Respondent(s)
IA No. 120051/2019 - APPLICATION FOR SUBSTITUTION
IA No. 120052/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.
IA No. 120054/2019 - SETTING ASIDE AN ABATEMENT)
Date : 14-10-2019 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R. SUBHASH REDDY
[IN CHAMBERS]
For Appellant(s) Mr. P. I. Jose, AOR
Mr. Harikumar V., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing substitution application is condoned. Abatement is set aside and application for bringing on record the legal representatives of deceased respondent No.1 is allowed. Cause title be amended accordingly.
(RASHMI DHYANI) (DIPTI KHURANA)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
MUKESH KUMAR
Date: 2019.10.19
13:22:13 IST
Reason: