Govt. Of Nct Of Delhi vs Mangat Ram on 25 July, 2023

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Supreme Court - Daily Orders

Govt. Of Nct Of Delhi vs Mangat Ram on 25 July, 2023

Bench: Prashant Kumar Mishra

                                                                         SLP(C) Diary No. 28993/2020

     ITEM NO.1757                                COURT NO.4                      SECTION XIV

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

                            SPECIAL LEAVE PETITION (CIVIL) Diary No. 28993/2020

     GOVT. OF NCT OF DELHI & ANR.                                        Petitioner(s)

                                                    VERSUS

     MANGAT RAM & ANR.                                                   Respondent(s)

     (IA No. 52901/2023 - APPLICATION FOR PERMISSION, IA No. 15228/2023
     - APPLICATION FOR SUBSTITUTION, IA No. 15229/2023 - CONDONATION OF
     DELAY IN FILING SUBSTITUTION APPLN. and IA No. 15231/2023 - SETTING
     ASIDE AN ABATEMENT)

     Date : 25-07-2023 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
                                               [IN CHAMBER]

     For Petitioner(s)
                                       Ms. Sujeeta Srivastava, AOR
     For Respondent(s)
                                       Mr. Ankit Verma, Adv.
                                       Mrs. Archana Kumari, Adv.
                                       Mr. S.S. Bandyopadhyay, Adv.
                                       Mr. Arvind Mishra, Adv.
                                       Mr. Satish Kumar, AOR

                                       Mr. Ashwani Kumar, AOR

                                       Mr. Shyam Sharma, Adv.
                                       Mr. Sanjeev Baliyan, Adv.
                                       Mr. Dilraj Singh Bhinder, Adv.
                                       Mr. Sujoy Chatterjee, Adv./AOR

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

I.A. Nos. 52901/2023, 15228/2023, 15229/2023 and 15231/2023 Issue notice on the applications to the proposed legal heirs Signature Not Verified of deceased respondent No. 1.

Digitally signed by

Deepak Guglani Date: 2023.07.25 18:39:03 IST Reason:

Mr. Dilraj Singh Bhinder, learned counsel appearing for some of the legal heirs of the deceased respondent No. 1 waives service SLP(C) Diary No. 28993/2020 and accepts notice. Two weeks’ time is permitted to the learned counsel to file Vakalatnama, as well as, counter affidavit/reply to the applications.

Let notice be issued to the other legal heirs of respondent No. 1.

(DEEPAK GUGLANI)                               (RAM SUBHAG SINGH)
    AR-cum-PS                                  COURT MASTER (NSH)

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