Supreme Court - Daily Orders
Chitrabai vs Deputy Chief Engineer (Constructions) ... on 13 January, 2020
Bench: Uday Umesh Lalit, Hemant Gupta
ITEM NO.3 COURT NO.6 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
SPECIAL LEAVE PETITION (CIVIL) Diary No.26546/2018
(Arising out of impugned final judgment and order dated 25-01-2017
in MFACR No.1580/2013, 25-01-2017 in MFACR No.1583/2013 passed by
the High Court Of Karnataka At Kalaburagi)
CHITRABAI & ANR. Petitioner(s)
VERSUS
DEPUTY CHIEF ENGINEER (CONSTRUCTIONS)
SOUTH CENTRAL RAILWAYS III & ANR. Respondent(s)
(FOR ADMISSION and I.R.; IA No.182066/2019 – FOR SUBSTITUTION; IA
No.182065/2019 – FOR PERMISSION TO FILE PETITION; IA No.182067/2019
– FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.; and, IA
No.182063/2019 – FOR CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Date : 13-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Ms. M.N. Patil, Adv.
Mr. Harsha M. Patil, Adv.
Mr. Sharanagouda Patil, Adv.
Ms. Supreeta Sharanagouda, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on Interlocutory Applications as well as on Special Leave Petition, returnable on 17.02.2020.
Dasti service, in addition, is permitted.
Signature Not Verified Digitally signed by MUKESH KUMAR Date: 2020.01.14 10:16:52 IST Reason: (MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER