Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Sharad Bhandari vs K.K. Bhandari . on 24 January, 2017

      ITEM NO.17                              REGISTRAR COURT. 2                               SECTION XIV

                                     S U P R E M E C O U R T O F                  I N D I A
                                             RECORD OF PROCEEDINGS

                                              BEFORE THE REGISTRAR MR. M V RAMESH

      Petition(s) for Special Leave to Appeal (C) No(s).                                   404/2015

      SHARAD BHANDARI                                                                     Petitioner(s)

                                                               VERSUS

      K.K. BHANDARI & ORS.                                                                Respondent(s)


      (with appln.                   (s)    for     bringing     on    record    the     lrs.    of   deceased
      respondent)

      Date : 24/01/2017 This petition was called on for hearing today.

      For Petitioner(s)
                                              Mrs. S. Usha Reddy,Adv.
                                              Mr. Prakash Chandra Sharma, Adv.

      For Respondent(s)
                                              Mr. Pradeep Kumar Bakshi,Adv.
                                              Mr. Dharmesh Misra, Adv.
                                              Mr. Jaideep Singh, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Respondent no.2 has already filed the counter affidavit. A perusal of the file indicates that the deceased respondent no.1 has filed the counter affidavit prior to his death. Service of notice is complete on the LRs of deceased respondent no.1. Mr. Dharmesh Misra, Ld. Advocate, has appeared for the LRs of the deceased respondent no.1. He represents that he is adopting the counter affidavit filed by the deceased Respondent no.1. Ld. Counsel seeks and is given two weeks time to file the Vakalatnama. After expiry of two weeks, the matter shall be processed for listing before the Hon'ble Court under the rules.

(M V RAMESH) Reason:

Registrar PS