Supreme Court - Daily Orders
Karm Pal (Since Deceased) Through ... vs Joint Direcotr Of Consolidation ... on 17 February, 2021
Bench: Uday Umesh Lalit, Indira Banerjee, K.M. Joseph
ITEM NO.2 Court 4 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Miscellaneous Application No. 1752/2020
(Arising out of impugned final judgment and order dated 06-03-2020
in D No. 20310/2019 passed by the Supreme Court of India)
KARM PAL (SINCE DECEASED)
THROUGH HUBLAL YADAV AND ORS. Petitioner(s)
VERSUS
JOINT DIRECTOR OF CONSOLIDATION SULTANPUR AND ORS. Respondent(s)
(FOR ADMISSION and IA No.70745/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.95293/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.51887/2020-RESTORATION and IA No.94370/2020-CONDONATION OF DELAY
IN FILING APPLICATION FOR RESTORATION and IA 95293/2020 - EXEMPTION
FROM FILING NOTARISED AFFIDAVIT)
Date : 17-02-2021 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Divyanshu Sahay, Adv.
Ms. Shradha narayan, Adv.
Mr. Akshay Sahay, Adv.
Mr. A. Karthik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report.
Delay on the part of the petitioner in preferring the appropriate application for restoration is condoned.
The petition for special leave to appeal is restored to the file.
The miscellaneous application stands disposed of. List the special leave petition for consideration next week.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2021.02.18 17:03:41 IST Reason: (NIDHI AHUJA) (VIRENDER SINGH) AR-cum-PS BRANCH OFFICER