Supreme Court - Daily Orders
Harihar Chandra Bhanjdeo vs Krishana Kumari Devi on 11 May, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
Special Leave to Appeal (C) Nos. 8339-8340/2020
1
ITEM NO.1708 COURT NO.14 SECTION IV-C
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). 8339-8340/2020
HARIHAR CHANDRA BHANJDEO & ORS. Petitioner(s)
VERSUS
KRISHANA KUMARI DEVI & ORS. Respondent(s)
IA No. 66843/2021 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 91320/2020 - APPLICATION FOR SUBSTITUTION
IA No. 93843/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.)
WITH
SLP(C) No. 3961/2020 (IV-C)
(FOR APPLICATION FOR SUBSTITUTION ON IA 25389/2020)
FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA
25393/2020
IA No. 25389/2020 - APPLICATION FOR SUBSTITUTION
IA No. 25393/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.)
SLP(C) No. 9520/2020 (IV-C)
(FOR APPLICATION FOR SUBSTITUTION ON IA 33946/2020
FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA
33947/2020
IA No. 33946/2020 - APPLICATION FOR SUBSTITUTION
IA No. 33947/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.)
SLP(C) No. 8877/2020 (IV-C)
IA
FOR APPLICATION FOR SUBSTITUTION ON IA 68298/2020
FOR CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. ON IA
68299/2020
Signature Not Verified
IA No. 68298/2020 - APPLICATION FOR SUBSTITUTION
Digitally signed by
DEEPAK SINGH
Date: 2022.05.12
IA No. 68299/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION
17:47:23 IST
Reason:
APPLN.)
SLP(C) No. 9519/2020 (IV-C)
FOR
Special Leave to Appeal (C) Nos. 8339-8340/2020
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FOR EXEMPTION FROM FILING O.T. ON IA 42774/2020
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
42775/2020
IA No. 42775/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 42774/2020 - EXEMPTION FROM FILING O.T.) Date : 11-05-2022 These matters were called on for hearing today. CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI [IN CHAMBER] For Petitioner(s) Mr. Jitender Singh, Adv.
Mr. Rahul Kumar Singh, Adv.
Ms. Meenu Singh, Adv.
Mr. Ram Kripal Singh, Adv.
Mr. Siddharth Singh, Adv.
Ms. Bharti Tyagi, AOR Mr. Nitin Bhardwaj, AOR Mr. Parijat Sinha, AOR Mr. Devesh Mishra, Adv.
For Respondent(s) Ms. Amita Singh Kalkal, AOR Mr. Parijat Sinha, AOR UPON hearing the counsel the Court made the following O R D E R IA No. 91320/2020 in SLP No. 8339-8340 of 2020 This is an application for substitution filed by the counsel for the petitioner for bringing on record the legal heirs of the deceased respondents.
Issue notice, returnable after eight weeks. IA No. 93843/2020 in SLP No. 8339-8340 of 2020 This is an application filed by the counsel for the petitioner Special Leave to Appeal (C) Nos. 8339-8340/2020 3 for condonation of delay in filing the substitution application. Issue notice, returnable after eight weeks. I.A. No. 66843/2021 in SLP No. 8339-8340 of 2020 This is an application filed by the counsel for the petitioner for deletion of the respondent nos. 334,335,370 and 487. I.A. No. 66843/2021 stands allowed. The learned counsel for the petitioner is directed to furnish amended memo of parties within two weeks from today. The deletion of the respondent nos. 334, 335,370 and 487 will be at the risk of the petitioner.
I.A. No. 25389/2020 in SLP(C) No. 3961/2020 This is an application for substitution filed by the counsel for the petitioner in respect of respondents in the High Court who have not been enumerated as respondent in array of parties. Issue notice, returnable after eight weeks. I.A. No. 25393/2020 in SLP(C) No. 3961/2020 This is an application filed by the counsel for the petitioner for condonation of delay in filing the substitution application. Issue notice, returnable after eight weeks. Special Leave to Appeal (C) Nos. 8339-8340/2020 4 I.A. No. 33946/2020 in SLP(C) No. 3961/2020 This is an application for substitution filed by the counsel for the petitioner.
Issue notice, returnable after eight weeks. I.A. No. 68298/2020 in SLP(C) No. 8877/2020 This is an application for substitution filed by the counsel for the petitioner.
Issue notice, returnable after eight weeks. SLP(C) No.9519/2020 The learned counsel for the petitioner is directed to file appropriate application for substitution of some of the deceased respondents, who had already expired pending the proceedings. Mr. Nitin Bhardwaj, counsel for the petitioner has e-filed an application for substituted service, but the same is defective as he has not filed proof of deposit of court fee nor served the copy of the application to the other side. Mr. Nitin Bhardwaj, counsel for the petitioner is directed to cure all the defects within eight weeks. Put up the matter after eight weeks.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR
Special Leave to Appeal (C) Nos. 8339-8340/2020 5