Supreme Court - Daily Orders
Maharaj Singh . vs Karan Singh (Dead) on 20 April, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.105 COURT NO.16 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6782/2013
MAHARAJ SINGH . & ORS. Appellant(s)
VERSUS
KARAN SINGH (DEAD) & ORS. Respondent(s)
(Mr. J.K. Bhatia, Advocate (amicus curiae vide order dated
3.12.2012) )
Date : 20-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Appellant(s) Mr. Vanshdeep Dalmia, AOR
For Respondent(s) Mr. Rajesh Pathak, Adv.
Mr. Sumit Kumar, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. Jatinder Kumar Bhatia, Adv.
Mr. Krishnam Mishra, Adv.
Mr. Param Kumar Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the prayer made by the learned counsel appearing for the appellants, we finally grant time of three months to the appellants to apply for bringing on record the legal representatives of the 1st respondent.
If compliance is not done within three months from today, the appeal shall stand abated as against the 1 st respondent without further reference to the Court. Signature Not Verified Digitally signed by Indu Marwah Date: 2023.04.21 17:16:28 IST
List on 26.07.2023.
Reason:
(INDU MARWAH) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER(NSH)