Supreme Court - Daily Orders
Vijay Kumar Singh(D) Thr. Lrs. vs Union Of India on 13 May, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.4 COURT NO.13 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 31-32/2015, I.A. 33-34/2015, I.A. 35-36/2015 in Civil Appeal
Nos.3640-3641/2011
VIJAY KUMAR SINGH Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(for substitution and c/delay in filing substitution appln. and
exemption from filing O.T.)
Date : 13/05/2015 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Appellant(s) Ms. Rachana Srivastava,Adv.
For Respondent(s) Mr. A. Venayagam Balan,Adv.
Mr. B. Krishna Prasad,Adv.
Mr. C. D. Singh,Adv.
Mr. Shashindra Tripathi, Adv.
Mr. Debasis Misra,Adv.
Mr. Kunal Verma,Adv.
Ms. Prasanna Mohan, Adv.
Mr. Neeraj Shekhar,Adv.
Mr. Ashutosh Thakur, Adv.
Mr. Rana Prashant, Adv.
Mr. P.R.Shankar, Adv.
Mr. Samir Ali Khan,Adv.
Signature Not Verified
Digitally signed by
Rajni Mukhi
Date: 2015.05.14
14:02:23 IST
Ms. Pratibha Jain,Adv.
Reason:
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
Abatement is set aside.
Delay in filing substitution application is condoned. I.A Nos. 31-32/2013- applications for substitution are allowed.
Cause title be amended accordingly.
(Rajni Mukhi) (Pardeep Kumar) Sr. P.A. AR-cum-PS