Delhi High Court - Orders
Surya Pal Singh & Ors vs Union Of India & Ors on 24 May, 2023
Author: Sanjay Kumar Sharma
Bench: Sanjay Kumar Sharma
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5665/2022
SURYA PAL SINGH & ORS. .....Petitioners
Through: Ms.Jagriti Pandey, Advocate
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr.Mukul Singh, CGSC with Ms.Ira
Singh, Advocate for R-1 to 4 & 13.
CORAM: SH. SANJAY KUMAR SHARMA, REGISTRAR
ORDER
% 24.05.2023 Today's Court proceedings are conducted through physical/hybrid mode.
CM APPL. 8685/2023 (u/O 22 Rule 3 CPC) It is already stated on behalf of respondent nos. 1 to 4 & 13 that they do not wish to file any reply to the application and they have no objection to the application being allowed.
Respondent nos. 5 to 7 & 11 have been duly served by ordinary mode. Despite service, there is no appearance on behalf of the said respondents nor reply to the application has been filed. Let reply on their behalf be filed within four weeks with advance copy to counsel for the petitioner/applicant, who may file rejoinder thereto, if any, within four weeks thereafter.
As per office report, notice issued to respondent nos. 8 to 10 & 12 are awaited.
While awaiting the same, on petitioner taking steps within two weeks, let fresh notices be issued to respondent nos. 8 to 10 & 12 by ordinary process, speed post and courier, returnable on 16.11.2023. It be indicated in the notice that reply, if any, be filed before the next date.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 04:44:14 CM APPL.28109/2023 (u/O 22 Rule 3 CPC) & CM APPL.28110/2023 (condonation of delay) CM APPL.28109/2023 is an application under Order 22 Rule 3 CPC filed by the applicant for his substitution as LR of deceased petitioner no.10, who is stated to have died on 20.11.2022. A copy of the death certificate has been annexed with the application.
Counsel for the petitioners/applicant states that apart from the applicant, deceased petitioner no.10 is also survived by one daughter, whose particulars are not available with her right now. Let counsel for the applicant/petitioners file affidavit/NOC on their behalf within four weeks.
CM APPL. 28110/2023 is an application filed by the applicant seeking condonation of delay of about 82 days in filing CM APPL.28109/2023.
Notice.
Counsel for respondent nos. 1 to 4 & 13 accepts notice and states that they do not wish to file any reply to the applications and they have no objection to the applications being allowed.
On petitioners/applicant taking steps within two weeks, let notices of the applications be issued to unserved respondents by ordinary process, speed post and courier, returnable on 16.11.2023. It be indicated in the notice that reply, if any, be filed before the next date.
REGISTRAR MAY 24, 2023/sk This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 25/09/2023 at 04:44:14