Supreme Court - Daily Orders
Bhag Singh vs Union Of India on 10 September, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.31 COURT NO.4 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.4070-4075/2012
BHAG SINGH & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
WITH
C.A. No. 4083-4084/2012 (IV)
(IA No.83975 of 2018 - Application for substitution to bring on
record the LRs of appellant no.1 in CA No.4083 of 2012)
(Office Report on Default)
Date : 10-09-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Appellant(s) Ms. B. Sunita Rao, AOR (N.P.)
Mr. Satyapal Khushal Chand Pasi, AOR
For Respondent(s) Mrs. Anil Katiyar, AOR
Ms. Sadhana Sandhu, Adv.
Mr. B.V. Balram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.4083 of 2012
None appears for the appellants.
Application for substitution to bring on record the LRs of deceased appellant no.1 is lying under defects despite intimation Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.09.14 by the Registry vide letter dated 11.07.2018. 13:06:50 IST Reason:
: 2 :Three weeks’ time, as a last opportunity, is granted to the learned counsel for the appellants to cure the defects, as pointed out by the Registry, failing which the appeal qua appellant no.1 shall stand dismissed for non-prosecution.
(MUKESH KUMAR) (SUMAN JAIN) COURT MASTER BRANCH OFFICER IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION IA No.83975 of 2018 (Application for substitution to bring on record the LRs of appellant no.1) IN CIVIL APPEAL NO.4083 OF 2012 HARCHARAN SINGH & ANR. Appellant(s) VERSUS DISTRICT REVENUE OFFICER & ORS. Respondent(s) O R D E R None appears for the appellants. Application for substitution to bring on record the LRs of deceased appellant no.1 is lying under defects despite intimation by the Registry vide letter dated 11.07.2018. Three weeks’ time, as a last opportunity, is granted to the learned counsel for the appellants to cure the defects, as pointed out by the Registry, failing which the appeal qua appellant no.1 shall stand dismissed for non-prosecution.
...................................................J. (SANJAY KISHAN KAUL) New Delhi;
September 10, 2018