Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Niaz Ali (D) Thr. Lrs. vs Sajjan Lal (D) Thr. Lrs. on 26 August, 2015

     ITEM NO.1                          REGISTRAR COURT. 2                       SECTION IVA

                                   S U P R E M E C O U R T O F           I N D I A
                                           RECORD OF PROCEEDINGS


                                           BEFORE THE REGISTRAR MR. M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                        No(s).    8850/2007

     NIAZ ALI (D) TR.LRS.& ORS.                                                Petitioner(s)

                                                         VERSUS

     SAJJAN LAL (D) TR.LR.& ORS.                                               Respondent(s)

     (with interim relief and office report)


     Date : 26/08/2015 This petition was called on for hearing today.



     For Petitioner(s)                     Ms.Veena Rattan,Adv.
                                           Ms. Pratibha Jain,Adv.


     For Respondent(s)                     Ms.Shilpi Dey,Adv.
                                           Ms. Kamini Jaiswal,Adv.



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

The office report is that the Ld.counsel for the petitioners has filed an application for substitution to bring on record the Lrs. of the deceased respondent No.4 which is defective. Ld.counsel shall within a period of four weeks cure the defects whatever have been found in the said application.

Fresh steps for the service of notice by usual mode to the unserved respondents shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served.

(M K HANJURA) Registrar SB