Supreme Court - Daily Orders
Jeevan Kapoor vs Vinod Kumar Gupta on 9 October, 2017
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.6 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 42215/2017,42218/2017, in Civil Appeal No(s).5317/2015
JEEVAN KAPOOR & ANR. Appellant(s)
VERSUS
VINOD KUMAR GUPTA Respondent(s)
(WITH APPLICATIONS FOR CONDONATION OF DELAY IN FILING APPLNS FOR
BRINGING ON RECORD LEGAL REPRESENTATIVES, SETTING ASIDE ABATEMENT
AND SUBSTITUTION)
Date : 09-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBERS]
For Appellant(s) Mr. Venkita Subramoniam T.R, AOR
For Respondent(s) Mr. Aftab Ali Khan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing application for bringing on record Lrs. of deceased appellant No. 1 is condoned. Applications for setting aside abatement and substitution are allowed.
Two weeks' time is granted to file Vakalatnama on behalf of Lrs.
(B.PARVATHI) (S.SIVARAMAKRISHNA) COURT MASTER (SH) ASST.REGISTRAR Signature Not Verified Digitally signed by BALA PARVATHI Date: 2017.10.10 15:40:18 IST Reason: