Supreme Court - Daily Orders
Hubli-Dharwad Urban Development ... vs Ningamma Patil on 26 October, 2021
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
1
ITEM NO.104 COURT NO.10 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3236/2011
HUBLI-DHARWAD URBAN DEVELOPMENT AUTHORITY Appellant(s)
VERSUS
NINGAMMA PATIL & ORS. Respondent(s)
(I.A. NO.132334/2021:-APPLICATION FOR DISCHARGE OF ADVOCATE ON
RECORD)
Date : 26-10-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Appellant(s) Mr. Ankolekar Gurudatta, AOR
For Respondent(s) Mr. D. P. Chaturvedi, Adv.
Mr. S. N. Bhat, AOR (Not present)
UPON hearing the counsel the Court made the following
O R D E R
It is stated by Mr. D. P. Chaturvedi, learned counsel representing the respondents that Mr. S. N. Bhat, learned Advocate on Record had earlier filed vakalatnama on behalf of respondent Nos. 1 to 5. On instructions, it is stated that respondent No.1 has expired. As far as respondent Nos. 2 to 5 are concerned, it is his statement that instructions are not received from the client and Signature Not Verified for this reason he is not inclined to continue as an Advocate. Digitally signed by DEEPAK SINGH Date: 2021.10.27 17:20:51 IST Reason: Therefore, Mr. S. N. Bhat, learned Advocate on Record has filed an application for discharging him as the Advocate on record on behalf 2 of respondent Nos. 2 to 5. The application (I.A. No.132334 of 2021) is allowed.
In view of discharge of Mr. S. N. Bhat, learned Advocate on Record and death of respondent No.1, learned counsel for the appellant will take necessary steps for bringing on record the Legal representatives of respondent No.1 by filing an application for substitution and upon such application being filed notice shall be issued by the Registry. So far as the respondent Nos. 2 to 5 are concerned, the Registry will issue fresh notices for making an alternative arrangements.
In addition, learned counsel for the appellant is permitted to take dasti service for serving respondent Nos. 2 to 5. In view of the above, list the case after two months.
(JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER