Supreme Court - Daily Orders
The State Of Haryana vs Aalamgir on 13 April, 2023
ITEM NO.1708 COURT NO.15 SECTION IV-B
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). 32689/2018
THE STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
AALAMGIR & ORS. Respondent(s)
(OFFICE REPORT ON DEFAULT IN SLP NO. 32689/2018 IS TO BE LISTED)
Date : 13-04-2023 This petition was called on for hearing today.
CORAM :HON'BLE MR. JUSTICE MANOJ MISRA
[IN CHAMBERS]
For Petitioner(s) Mr. Vishwa Pal Singh, AOR
Mr. B. K. Satija, AAG
Mr. Samar Vijay Singh, AOR
Mr. Keshav Mittal, Adv.
Ms. Amrita Verma, Adv.
Ms. Sabarni Som, Adv.
For Respondent(s) Mr. Devashish Bharuka, AOR
UPON HEARING THE COUNSEL THE COURT MADE THE FOLLOWING
O R D E R
Mr. B. K. Satija, AAG appearing for the petitioners states that he has drafted the application to bring on record the legal representatives of deceased respondent no.10 but in between he has received instructions two more respondents have expired.
Accordingly, he prays for and is allowed four weeks’ time to move appropriate application.
List the matter after four weeks.
Signature Not Verified (RAJAN SACHDEVA) Digitally signed by Neetu Khajuria Date: 2023.04.17 (RAVINDER KUMAR) SENIOR PERSONAL ASSISTANT 18:55:46 IST Reason: COURT MASTER (NSH)