Supreme Court - Daily Orders
Kaikhosrou(Chick) Kavasji Framji And ... vs Union Of India And Anr on 6 May, 2015
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.1 COURT NO.14 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No. 6/2014 in Civil Appeal No(s). 5574/2009
KAIKHOSROU(CHICK) KAVASJI FRAMJI & ANR Appellant(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(for deletion of the name of petitioner)
Date : 06/05/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Appellant(s) Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala,Adv.
For Respondent(s)
Mrs. Anil Katiyar,Adv.
Mr. Mukesh Verma, Adv.
Mr. B.V. Balramdas, Adv.
Mr. E.C. Vidya Sagar, Adv.
Ms. Jennifer John, Adv.
Mr. Subhash Chandra Sagar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for deletion of respondent no. 2 is allowed, at the risk of the petitioners.
Amended cause title be filed within a week.
(VINOD KR.JHA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2015.05.08
17:34:15 IST
Reason: