Urban Improvement Trust vs Vidhya Devi . on 30 November, 2017

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Supreme Court - Daily Orders

Urban Improvement Trust vs Vidhya Devi . on 30 November, 2017

Bench: Sanjay Kishan Kaul

     ITEM NOs.42 & 42.1                           COURT NO.13                   SECTION XV

                                   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).   12116/2010

     URBAN IMPROVEMENT TRUST                                             Petitioner(s)

                                                    VERSUS

     VIDHYA DEVI . & ORS.                            Respondent(s)
     (O.R. on default in SC 12116/2010 with SC 6226/2010 to be listed
     before Hon'ble Judge in Chambers   (four weeks time granted vide
     Court's order dated 23.10.2017))

     WITH
     SLP(C) No. 6226/2010
     (ONLY APPLICATION FOR SUBSTITUTION OF LRS ON IA 2/2016
     FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA 3/2016
     in SLP(C) No. 6226/2010 TO BE LISTED BEFORE HON'BLE JUDGE IN
     CHAMBERS)

     Date : 30-11-2017 These petitions were called on for hearing today.

     CORAM :                       HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                               [IN CHAMBERS]

     For Petitioner(s)                 Mr. S. K. Bhattacharya, AOR
                                       Mr. L.K. Paonam, Adv.
                                       Mr. Niraj Bobby Paonam, Adv.
                                       Mrs. Tomthinnganbi Koijam, Adv.
                                       Mr. Himanshu Gambhir, Adv.

                                        Mr. R. Gopalakrishnan, AOR

     For Respondent(s)                 Ms. Kritika Khurana, Adv.
                                       Mr. Harshul Singh, Adv.
                                       Mr. S. K. Verma, AOR

                                        Mr. Milind Kumar, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

In SLP(C) Nos. 12116 and 6226 of 2010 Learned counsel for the petitioner states that lr. 12A Signature Not Verified has passed away and all the lrs of deceased respondent No. 12A are Digitally signed by POOJA SEHGAL Date: 2017.12.05 16:44:26 IST Reason: already on record. Insofar as lr 12C is concerned, she has also now passed away.

Learned counsel appearing on behalf of lrs 12B and 12D to 12G states that she will be entering appearances for the lrs of deceased lr 12C.

Delay in filing an application for substitution to bring on record the lrs of deceased respondent No. 12 is condoned.

Amended memo of parties be filed within two weeks. No further steps had to be taken in both the matters and the Registry may process these matters for listing.

(POOJA SEHGAL) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT COURT MASTER

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