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Supreme Court - Daily Orders

Union Of India vs Sehdev Paswan on 8 November, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.114                               COURT NO.12                  SECTION IV

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

     Civil Appeal Nos. 9230-9231/2016

     UNION OF INDIA & ANR.                                                 Appellant(s)
                                                     VERSUS
     SEHDEV PASWAN & ORS.                               Respondent(s)
     (IA No. 73500/2019 - APPLICATION FOR SUBSTITUTION and IA No.
     73502/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. and
     IA No. 82239/2021 – INTERVENTION/IMPLEADMENT and IA No. 73501/2019
     - SETTING ASIDE AN ABATEMENT)

     Date : 08-11-2023 This matter was called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE J.K. MAHESHWARI
                           HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Appellant(s)                    Mr. Devashish Barukha, Adv.
                                         Mr. Shailesh Madiyal, Adv.
                                         Mr. Anuj Srinivas Udupa, Adv.
                                         Mr. Atulesh Kumar, Adv.
                                         Mr. Yogya Rajpurohit, Adv.
                                         Mr. Arvind Kumar Sharma, AOR

     For Respondent(s)                   Ms. Uttara Babbar, AOR

                                         Mr. V. Shyamohan, Adv.
                                         Mr. Abir Phukan, Adv.
                                         Mr. Vedant Goel, Adv.
                                         M/S. Kmnp Law, AOR

                                         Ms. Rashmi Singh, AOR

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Application for substitution for deceased respondent No.13 has not been filed by the appellants. At the request of the learned counsel for the appellants, three weeks’ further time is allowed.

List the matter on 06.12.2023.

Signature Not Verified

Brief note of submissions, not exceeding three pages, be Digitally signed by Nidhi Ahuja filed by the parties, in the meantime. Date: 2023.11.11 11:24:57 IST Reason:

(NIDHI AHUJA) (VIRENDER SINGH) AR-cum-PS BRANCH OFFICER