Supreme Court - Daily Orders
Major Gen.Darshan Singh (D) By Lrs.. vs Brij Bhushan Chaudhary (D) By Lrs. on 10 September, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
1
ITEM NO.13 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 No(s). 9360/2013
MAJOR GEN.DARSHAN SINGH (D) BY LRS.. & ORS. Appellant(s)
VERSUS
BRIJ BHUSHAN CHAUDHARY (D) BY LRS. & ORS. Respondent(s)
IA 8776/2018 – I/A UNDER ORDER 22 CPC FOR BRINGING ON RECORD THE
APPLICANTS BY IMPLEADING THEM AS LRS, ,I.A. NO. 8779/2018 –
CONDONATION OF DELAY IN FILING,I.A. NO. 54083/2018 – RECALLING THE
COURTS ORDER,I.A. NO. 54086/2018 – APPLICATION FOR TRANSPOSITION)
Date : 10-09-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBER]
For Appellant(s)
Ms. Puja Sharma, AOR
For Respondent(s)
Mr. Sudhansu Palo, AOR
Holiyappa N., Adv.
Ms. Jyoti Mendiratta, AOR
Mr. Ravinder Pal Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The name of respondent No. 2 was deleted from the array of parties at the risk of the appellant on 30.1.2012 because appellant had not taken steps for bringing on record the Lrs of respondent No. 2.
Signature Not Verified
Now, applications have been filed after more than six years Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.09.13 18:12:03 IST Reason: for recalling the said order and for bringing on record legal representatives of respondent no. 2 and for condonation of delay in 2 filing the said application, for transposition of the Lrs of deceased respondent No. 2.
None appears for the applicant.
I have gone through the applications. No sufficient reasons have been shown as to why steps were not taken after 30.1.2012 expeditiously.
Therefore, the applications stand rejected and the order dated 30.1.2012 is not recalled.
(MANISH SETHI) (ANITA RANI AHUJA) COURT MASTER (SH) COURT MASTER (NSH)