Supreme Court - Daily Orders
Braj Bihari Nayyar (D) Thr. Lrs. vs New Okhala Development Authority Noida on 2 July, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.5 COURT NO.4 SECTION III-A
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). 7098/2013
BRAJ BIHARI NAYYAR (D) Appellant(s)
VERSUS
NEW OKHALA DEVELOPMENT AUTHORITY NOIDA Respondent(s)
Date : 02-07-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBER]
For Appellant(s) Mr. Anil Kumar Gupta-II, AOR
Mr. Mata Prasad Singh, Adv.
Ms. Ranjana R. Singh, Adv.
For Respondent(s) Mr. Ravindra Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Application for setting aside abatement and substitution of legal heirs of appellant is stated to be barred by time of 90 days. At the oral request of counsel for the appellant, delay is condoned.
Notice on application for substitution which is accepted by Mr. Ravindra Kumar, learned counsel for the respondent.
On hearing learned counsel for the parties, abatement is set aside, substitution is allowed and legal heirs of deceased appellant are brought on record.
Amended memo of parties, if not filed, be filed within two weeks.
(DEEPAK MANSUKHANI) (ANITA RANI AHUJA)
AR CUM PS COURT MASTER(NSH)
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2018.07.03
16:48:30 IST
Reason: