Supreme Court - Daily Orders
Fauzder Sheikh (Now Dead) Thr. Lr And ... vs Krishi Utpadan Mandi, Samiti Azamgarh on 25 November, 2019
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.14 COURT NO.8 SECTION XI
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).2303/2019
FAUZDER SHEIKH (NOW DEAD) THR. LR AND ANR. Petitioner(s)
VERSUS
KRISHI UTPADAN MANDI SAMITI & ORS. Respondent(s)
(I.A. NO. 71745/19 IN SLP(C) NO. 2303/19 AND I.A. NOS. 118047/18,
25867/19, 25870/19 AND 25871/19 IN SLP(C) NO. 16835/19 TO BE
LISTED BEFORE THE HON'BLE JUEDGE IN CHAMBERS.
IA No. 71745/2019 - ADDITION / DELETION / MODIFICATION PARTIES)
WITH
SLP(C) No. 16835/2018 (XI)
(FOR impleading party ON IA 118047/2018
FOR APPLICATION FOR SUBSTITUTION ON IA 25867/2019
FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA
25870/2019, FOR SETTING ASIDE AN ABATEMENT ON IA 25871/2019
Date : 25-11-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
[IN CHAMBER]
For Petitioner(s)
Mr. Umang Tripathi, Adv.
Mr. Anil Kumar, Adv.
Mr. Vikas Jain, Adv.
Mr. Kamal Mohan Gupta, AOR
For Respondent(s)
Mr. Manoj Kumar Sharma, Adv.
Mr. Pradeep Misra, AOR
Mr. Kamal Mohan Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.2303/2019
Application for deletion of names of proforma respondents no.2 to 17 are allowed at the risk of the petitioners. Names of Signature Not Verified respondents no.2 to 17 be deleted from the array of parties.
Digitally signed by ARJUN BISHT Date: 2019.11.27 14:39:36 IST Reason:Registry to process the matter further.
1 SLP(C) No.16835/2018Learned counsel appearing on behalf of the petitioners orally requests to delete the respondents, except respondents no.1 and 13.
Permission is granted. Respondents, except respondents no.1 and 13, be deleted at the risk of the petitioners.
Registry to process the matter further.
(ARJUN BISHT) (DEEPAK SHARMA)
COURT MASTER (SH) BRANCH OFFICER
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