Supreme Court - Daily Orders
Union Of India vs Jit Ram (D) Thr. Lrs. on 4 September, 2014
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.11 COURT NO.14 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2-3, 4-5, 6-7, 8-9/2014 in Petition(s) for Special Leave to
Appeal (C) No(s). 17333-17334/2012
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
JIT RAM Respondent(s)
(for substitution and c/delay in filing substitution application
and exemption from filing O.T. and setting aside an abatement and
office report)
Date : 04/09/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Petitioner(s) Mr. Vikas Bansal, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
Mr. Avijit Bhattacharjee, Adv.
Mr. Bhim Sen Sehgal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The respondent has died after the decision rendered by the High Court. Application for substitution of Lrs. of the deceased respondent is allowed as it is not opposed.
Application for setting aside an abatement is allowed.
Signature Not VerifiedLet amended memo of petition be filed within three Digitally signed by Satish Kumar Yadav Date: 2014.09.08 12:00:04 IST weeks from today.
Reason:
(NEELAM GULATI) (H.S. PARASHER)
COURT MASTER COURT MASTER