Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Bhajan Lal (Dead) on 20 March, 2023
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.1705 COURT NO.14 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No.19317/2020
THE STATE OF UTTAR PRADESH & ORS. Petitioner(s)
VERSUS
BHAJAN LAL (DEAD) & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.126777/2020-CONDONATION OF DELAY IN FILING and IA No.126848/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.126837/2020-EXEMPTION FROM FILING O.T. ***ONLY I.A. NOs. 41404 of 2021 and 33462 & 33463 /2022 IN D. NO. 18792/2020 TO BE LISTED BEFORE THE HON'BLE JUDGE IN CHAMBERS.*** ) WITH Diary No(s). 18792/2020 (XI) (FOR APPLICATION FOR SUBSTITUTION ON IA 41404/2021 IA No. 33462/2022 - APPLICATION FOR SUBSTITUTION IA No. 41404/2021 - APPLICATION FOR SUBSTITUTION IA No. 33463/2022 - EXEMPTION FROM FILING O.T.) Date : 20-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA [IN CHAMBERS] For Petitioner(s) Mr. Rajeev Kumar Dubey, Adv.
Mr. Ashiwan Mishra, Adv.
Mr. Kamlendra Mishra, AOR Mr. Abhishek Chaudhary, AOR Mr. Sarwa Nand Dubey, Adv.
Mr. Ayush Kumar Dubey, Adv.
For Respondent(s) Ms. Anjali Tiwari, Adv.
Mr. Manish Kumar Mishra, Adv.
Ms. Poornima Jain, Adv.
Mr. S. R. Setia, AOR UPON hearing the counsel the Court made the following Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2023.03.23 14:49:45 IST Reason: 1 O R D E R I.A. NO. 41404 of 2021 is an application for substitution and IA No. 33462 of 2022 is an application for condonation of delay in filing the application for substitution are on board today.
Respondent No. 1, Motilal, has passed away on 8 th July, 2020 leaving behind him his three sons namely Mr. Rajendra Pal, Mr. Ram Chandra and Mr. Rajesh Pal as his surviving heirs. They have filed the applications for substitution and condonation of delay.
Having heard learned counsel appearing for the applicants, this Court is satisfied that the cause shown is sufficient. Accordingly, delay is condoned and the prayer for substitution is granted.
Office is directed to incorporate the names of Mr. Rajendra Pal, Mr. Ram Chandra and Mr. Rajesh Pal as substituted respondents instead of the deceased respondent no. 1.
The applications stand allowed.
(KRITIKA TIWARI) (VEENA RANI NAGPAL) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) 2