Supreme Court - Daily Orders
Raj Kishore Prasad(D) Thr. Lrs vs Tripurari Saran Sharma And Ors. on 4 January, 2023
ITEM NO.3 REGISTRAR COURT. 2 SECTION XVI
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. S.P.S. LALER
Civil Appeal No(s). 9343/2010
RAJ KISHORE PRASAD(D) THR. LRS Appellant(s)
VERSUS
TRIPURARI SARAN SHARMA AND ORS. Respondent(s)
Date : 04-01-2023 This appeal was called on for hearing today.
For Appellant(s)
Mr. T. N. Singh, AOR
Mr. Vikas Kumar Singh, Adv.
Ms. Rajshree Singh, Adv.
Mr. Vikram Singh, Adv.
Mr. Sham Chand, Adv.
For Respondent(s)
Mr. Smarhar Singh, AOR
Ms. Shweta Kumari, Adv.
Mr. Jai Krishna Singh, Adv.
Mr. Kushal Kumar, Adv.
Mr. Manoj Kumar, Adv.
Mr. T. Mahipal, AOR
Dr. J. P. Dhanda, AOR
Dr. Jp Dhanda, Adv.
Ms. Raj Rani Dhanda, Adv.
Ms. Nividita Panwar, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Two weeks time, as a last chance, is granted to Ld. counsel Signature Not Verified for petitioner, to take fresh steps, to serve respondent nos. 12, Digitally signed by PRIYANKA MALIK Date: 2023.01.06 12:23:05 IST Reason: 14, 18 to 20, as process could not be served. Two weeks time, as a last chance, is granted to learned counsel for petitioner to file application for substitution for bringing on record Lrs. of deceased respondent nos. 1 to 3, 5, 7, 8, 13, 15 and 17.
Four weeks time, is granted to other respondents to file counter affidavit, if not filed.
List again on 09.02.2023.
S.P.S. LALER Registrar pm