R. Nagaraj vs Rajmani on 21 October, 2022

[Cites 0, Cited by 0]

Supreme Court - Daily Orders

R. Nagaraj vs Rajmani on 21 October, 2022

Bench: S. Ravindra Bhat

                                                                1

     ITEM NO.1730                                    COURT NO.15                           SECTION XII

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

     Petition(s) for Special Leave to Appeal (C)                                 No(s).    36/2021

     R. NAGARAJ & ANR.                                                                 Petitioner(s)

                                                               VERSUS

     RAJMANI & ORS.                                                                    Respondent(s)

     ( IA No. 101402/2022 - APPLICATION FOR PERMISSION
      IA No. 101397/2022 - DELETING THE NAME OF PETITIONER/RESPONDENT)

     Date : 21-10-2022 These matters were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                                                [IN CHAMBER]


     For Petitioner(s)                      Miss Meha Ashok Aggarwal, AOR

     For Respondent(s)                      Mr.   S. Nanda Kumar, Adv.
                                            Ms.   Deepika Nanda Kumar, Adv.
                                            Mr.   Anand Murthi Rao, Adv.
                                            Mr.   Naresh Kumar, AOR


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

IA No. 101397/2022

This is an application seeking deletion of Respondent Nos.4,8,9,11,14 and 18 to 21 from the array of parties.

Having considered the submissions made, the Court is of the opinion that the application needs to be Signature Not Verified accepted.

Digitally signed by

GEETA AHUJA Date: 2022.10.22 13:20:38 IST Reason: I.A. No. 101397/2022 is allowed accordingly. The above respondents are deleted from the array of parties, subject to just exceptions. Cause title be amended 2 accordingly.

IA No. 101402/2022

This application is filed seeking exemption from necessity of substituting the legal heirs of Respondent Nos.10 and 12.

For the reasons mentioned in the application, I.A. is allowed subject to just exceptions.

The petitioner is exempted from the requirement of substituting the Lrs. of Respondent Nos.10 and 12.

In view of the above orders, let the special leave petition be listed before the Court after six weeks.

(Geeta Ahuja)                                            (Beena Jolly)
Astt. Registrar-Cum-PS                                    Court Master

Unlock Advanced Research with PRISMAI

Supreme Court - Daily Orders