Supreme Court - Daily Orders
Ex.Ct. Mahadev Of 131 Bn. B.S.F. No. ... vs Union Of India on 13 November, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.2 COURT NO.12 SECTION XIV
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). 2606/2012
EX.CT. MAHADEV Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA D.No. 41911/2017 for deletion of respondent no. 1)
Date : 13-11-2017 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Appellant(s) Mr. V. Sivasubramanian, AOR (Not Present)
For Respondent(s)
The Court made the following
O R D E R
I.A D.No. 41911/2017 for deletion of name of respondent no. 1 is allowed.
Accordingly, the name of respondent no.1 be deleted from the array of parties at the risk and responsibility of the petitioner.
Cause title be amended accordingly.
(SONALI SAUND) (SUMAN JAIN)
SENIOR PERSONAL ASSISTANT COURT MASTER
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2017.11.16
17:05:26 IST
Reason: