Supreme Court - Daily Orders
Gopi Ram vs Union Of India on 23 October, 2017
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.74 COURT NO.8 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). 15120/2017
GOPI RAM & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING ON IA 1/2017
FOR DELETING THE NAME OF RESPONDENT ON IA 48389/2017 TO BE LISTED
IN CHAMBER JUDGE.)
Date : 23-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBER]
For Petitioner(s) Mr. Jasbir Singh Malik,Adv.
Mr. Nayan N.,Adv.
Ms. Usha Nandini. V, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
IA No.48389/2017 is allowed and the names of respondent Nos.4 to 9 are deleted from the array of parties at the cost of the petitioners.
The effect of deletion of the names of respondent Nos. 4 to 9 from the array of parties shall be taken note of at the time of hearing of these petitions. Signature Not Verified
Cause title be amended accordingly. Digitally signed by ANITA MALHOTRA Date: 2017.10.25 16:56:41 IST Reason:
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER