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Supreme Court - Daily Orders

Ram Bishal (D) vs Dy.Dir. Of Consolidation, U.P. on 12 February, 2021

Author: Hrishikesh Roy

Bench: Hrishikesh Roy

     ITEM NO.22                    Court 17 (Video Conferencing)                   SECTION III-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).     287/2010

     RAM BISHAL (D) & ORS.                                                     Appellant(s)

                                                        VERSUS

     DY.DIR. OF CONSOLIDATION, U.P. & ORS.                                     Respondent(s)


     (IA No. 88799/2020 - APPLICATION FOR SUBSTITUTION
      IA No. 88800/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION
     APPLN.)

     Date : 12-02-2021 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE HRISHIKESH ROY
                                               [IN CHAMBER]


     For Appellant(s)                   Mr. Prateek Rai, Adv.
                                        Mr. V. N. Raghupathy, AOR

     For Respondent(s)
                                        Mr. T. N. Singh, AOR
                                        Mr. Vikas K Singh, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Mr. Prateek Rai, learned counsel appearing for the appellants submits that notice was duly served on all the respondents.

The Registry to verify and proceed accordingly. Delay in filing application for substitution is condoned and the application for substitution to bring on record legal representatives of deceased appellant nos.1 and 3 is allowed.

Cause title be amended accordingly.

Signature Not Verified Digitally signed by(RASHI GUPTA) (ANITA RANI AHUJA) RASHI GUPTA Date: 2021.02.13

12:47:56 IST SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR Reason: