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Union Of India vs Sehdev Paswan on 6 December, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

                                                      1

     ITEM NO.108                              COURT NO.11                    SECTION IV

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

                                    Civil Appeal   No(s).   9230-9231/2016

     UNION OF INDIA & ANR.                                                Appellant(s)

                                                     VERSUS

     SEHDEV PASWAN & ORS.                                                 Respondent(s)

     IA No. 73500/2019 - APPLICATION FOR SUBSTITUTION
     IA No. 73502/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION
     APPLN.
     IA No. 82239/2021 - INTERVENTION/IMPLEADMENT
     IA No. 73501/2019 - SETTING ASIDE AN ABATEMENT

     Date : 06-12-2023 These matters were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE J.K. MAHESHWARI
                             HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Appellant(s)                  Mr. Anuj Srinivas Udupa, Adv.
                                       Mr. Atulesh Kumar, Adv.
                                       Mr. Devashish Barukha, Adv.
                                        Mr. Narendra Bahadur Tiwari, Adv.
                                       Mr. Arvind Kumar Sharma, AOR

     For Respondent(s)                 Ms. Uttara Babbar, AOR

                                       Mr. Abir Phukan, Adv.
                                       Mr. V. Shyamohan, Adv.
                                       Mr. Vedant Goel, Adv.
                                        For M/s. Kmnp Law Aor, AOR

                                       Ms. Rashmi Singh, AOR

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

Learned counsel for the appellants prays for further time to move an appropriate application for substitution in respect of deceased Signature Not Verified Digitally signed by Respondent No. 13.

By way of last indulgence, four weeks’ further Reason: time is granted for the said purpose, otherwise appropriate orders  2 shall be passed on the next date of hearing.

Re­list the matter on 17.01.2024.

As requested by learned counsel for the respondents, revised written statement be filed in the meantime.

(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER