Supreme Court - Daily Orders
Hussain Ahmed Choudhury vs Habibur Rahman (Dead) Through Lrs on 1 February, 2021
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
1
ITEM NO.20 Court 17 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal (C) No(s). 3056/2016
HUSSAIN AHMED CHOUDHURY & ORS. Petitioner(s)
VERSUS
HABIBUR RAHMAN (DEAD) THROUGH LRS & ORS. Respondent(s)
(OFFICE REPORT ON DEFAULT
IA No. 143272/2018 - APPLICATION FOR SUBSTITUTION
IA No. 118302/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 105746/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 118301/2020 - EXEMPTION FROM FILING DEATH CERTIFICATE /
CERTIFIED COPY OF DEATH CERTIFICATE
IA No. 105741/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 100834/2018 - TO BRING ON RECORD LRS.)
Date : 01-02-2021 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
[IN CHAMBER]
For Petitioner(s) Ms. Palak Mahajan,Adv.
Ms. Diksha Rai, AOR
For Respondent(s)
Mr. Avijit Roy, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ms. Palak Mahajan, learned counsel submits that the litigating parties are related and are known to each other and accordingly the death of respondent nos. 11,12 and 17 is confirmed. However, since the death of the deceased have not Signature Not Verified been registered with any authorities, the petitioners have Digitally signed by Jatinder Kaur Date: 2021.02.03 10:21:40 IST Reason: applied for exemption from filing the death certificates of the deceased respondents.
2Considering the above, the applicants are exempted from furnishing the death certificates.
(JATINDER KAUR) (RENU KAPOOR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER