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Supreme Court - Daily Orders

Mustafa (D) Th:Lrs. Md Sharif vs Union Of India And Ors. on 2 February, 2023

     ITEM NO.20                          REGISTRAR COURT. 2             SECTION XV

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS

                                    BEFORE THE REGISTRAR SH. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                       No(s).     24908/2012

     MUSTAFA (D) TH:LRS. MD SHARIF                                              Petitioner(s)

                                                          VERSUS

     UNION OF INDIA AND ORS. & ORS.                     Respondent(s)
     (List only I.A. No. 95917/2020 in SLP (C) No. 23872/2012 before the
     Ld. Registrar's Court. )

     WITH

     SLP(C) No. 23872/2012 (XV)
     ( FOR APPLICATION FOR SUBSTITUTION ON IA 95917/2020
     IA No. 95917/2020 - APPLICATION FOR SUBSTITUTION)

     Date : 02-02-2023 This petition was called on for hearing today.

     For Petitioner(s)
                                          Mr. S.k. Sinha, AOR
                                          Mr. Shubham Kashyap, Adv.

     For Respondent(s)

                                         Mr. Tacho Eru, Adv.
                                         Mr. Amrish Kumar, AOR

                                         Ms. Ruchi Kohli, AOR

               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R
SLP(C) No. 23872/2012

Mr. Shubham Kashyap, Ld. Counsel appearing for Mr. S. K. Sinha, AOR submits that IA for substitution for bringing on record Lrs. of deceased sole petitioner has been filed. Since the said application is within time, same is allowed.

Signature Not Verified

Registry to proceed as per rules.

Digitally signed by PRIYANKA MALIK Date: 2023.02.03 10:49:11 IST Reason:

PAVANESH D. Registrar pm