Supreme Court - Daily Orders
State Of Haryana vs Vir Singh on 21 October, 2016
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
ITEM NO.5 COURT NO.14 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2016, I.A. 3/2016 in Civil Appeal No(s). 4435/2015
STATE OF HARYANA & OTHERS Appellant(s)
VERSUS
VIR SINGH & OTHERS Respondent(s)
(For substitution and c/delay in filing substitution appln.)
Date : 21/10/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
[IN CHAMBERS]
For Appellant(s) Mr. Rajesh K. Singh,Adv.
Mr. Sanjay Kumar Visen,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for condonation of delay in filing the substitution application, setting aside the abatement and to bring on record the legal representatives of deceased respondent nos.2, 2(i) and 4 are allowed, subject to payment of costs of Rs.2,000/- within a period of four weeks hence, with the Supreme Court Legal Services Committee.
(SAPNA BISHT) (TAPAN KUMAR CHAKRABORTY)
SR. P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.10.24
17:00:27 IST
Reason: