Supreme Court - Daily Orders
Kallol Basu (Dead) vs British Airways on 30 August, 2019
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.2 COURT NO.13 SECTION XVII
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).2132/2018
(Arising out of impugned final judgment and order dated 19-01-2017
in FA No.201/2010 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
KALLOL BASU (DEAD) Petitioner(s)
VERSUS
BRITISH AIRWAYS & ORS. Respondent(s)
(IA No.48926/2018 - APPLICATION FOR SUBSTITUTION
IA No.48927/2018 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.
IA No.90250/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.90254/2017 - PERMISSION TO FILE LENGTHY LIST OF DATES IA No.48930/2018 - SET ASIDE ABATEMENT) Date : 30-08-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Sanjoy Kumar Ghosh, Adv. Mrs. Rupali Samanta Ghosh, AOR For Respondent(s) Ms. Sonia Dube, Adv.
Ms. Surabhi Anand, Adv.
M/S. Legal Options, AOR UPON hearing the counsel the Court made the following O R D E R Delay in filing substitution application is condoned.
Application for substitution is allowed and abatement is set aside Signature Not Verified subject to the condition that the rights of the heirs with regard Digitally signed by ARJUN BISHT Date: 2019.08.31 12:54:28 IST Reason: to claim and damages on account of personal injuries will be 1 ascertained at the time of final hearing.
Issue notice.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
2