Supreme Court - Daily Orders
Union Of India vs Raj Pal on 11 November, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
M.A.Nos. 1608-1609 of 2022
(@ IA No.117556/2022-APPLICATION FOR SUBSTITUTION)
WITH
IA NO.117926 OF 2022
IN
CIVIL APPEAL NOS.2970-2971 OF 2022
UNION OF INDIA & ANR. ... APPELLANT(S)
VS.
RAJ PAL ... RESPONDENT(S)
O R D E R
Learned counsel for the applicant/respondent seeks permission to withdraw these applications with liberty to approach the competent authority/Court.
Permission is granted.
The applications are accordingly dismissed as withdrawn with liberty as prayed, if the benefit is still not paid to the deceased respondent.
Miscellaneous Applications stand disposed of.
......................J. [S.ABDUL NAZEER] ......................J. Signature Not Verified [V.RAMASUBRAMANIAN] Digitally signed by Anita Malhotra Date: 2022.11.12 12:53:52 IST Reason: New Delhi;
November 11, 2022.
1
ITEM NO.22 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application Nos. 1608-1609/2022
in C.A. Nos. 2970-2971/2022 UNION OF INDIA & ANR. Petitioner(s) VERSUS RAJ PAL Respondent(s) (FOR ADMISSION and IA No.117556/2022-APPLICATION FOR SUBSTITUTION and IA No.117926/2022-APPROPRIATE ORDERS/DIRECTIONS) Date : 11-11-2022 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. B.K.Satija,Adv.
Mr. Vatsal Joshi,Adv.
Mr. Bhuvan Kapoor,Adv.
Mr. Arvind Kumar Sharma, AOR For Respondent(s)/ Mr. Dhinrendra Kr.Mishra,Adv. applicant Mr. P.BReddy,Adv.
Mr. Patnam S.,Adv.
Mr. C.S.Hema,Adv.
Respondent-in-person UPON hearing the counsel the Court made the following O R D E R The applications are dismissed as withdrawn and miscellaneous applications are disposed of in terms of the signed order.
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 2