Supreme Court - Daily Orders
Chandra Shekhar Saha ... vs Bharat Narain Mishra on 24 February, 2015
Author: Jagdish Singh Khehar
Bench: Jagdish Singh Khehar
C.A.No.4558/12 1
ITEM NO.50 COURT NO.5 SECTION XVI
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).4558/2012
CHANDRA SHEKHAR SAHA PRINL.M.V.COLLEGE Appellant(s)
VERSUS
BHARAT NARAIN MISHRA & ORS. Respondent(s)
(Office report on default)
Date : 24/02/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
[IN CHAMBER]
For Appellant(s) Mr. Ashwani Bhardwaj, Adv.(NP)
For Respondent(s) Ms.Shubhra Rai, Adv.
For Mr. Gopal Singh, AOR
Respondent-in-person (NP)
Mr. Kanhaiya Priyadarshi, Adv.(NP)
Mr. Sumit Kumar, Adv.(NP)
Upon hearing the counsel the Court made the following
O R D E R
Despite the fact that the matter has been called out twice, none has appeared on behalf of the appellant.
A perusal of the Office Report reveals that four weeks’ time was granted by this Court vide order dated 10.11.2014 to the learned counsel for the appellant to cure the defects in the application Signature Not Verified for substitution in respect of respondent No.2. Digitally signed by Satish Kumar Yadav Date: 2015.02.25 However, only a copy of Death Certificate of respondent No.2 dated 17:23:05 IST Reason:
03.06.2011 has been filed.C.A.No.4558/12 2
One further opportunity is granted to the learned counsel for the appellant to comply with the Office Report (dated 31.01.2015).
Needful be done within four weeks from today, subject to payment of Rs.5,000/- as costs, which shall be deposited by the appellant with the Supreme Court Legal Services Committee within two weeks from today.
(SATISH KUMAR YADAV) (RENU DIWAN) COURT MASTER COURT MASTER