Supreme Court - Daily Orders
Shri Arjun Hari Kamble And Etc. Etc. vs Shri Anant Mahadev Sawant (D) Thr. Lrs. ... on 2 May, 2016
Author: S.A. Bobde
Bench: S.A. Bobde
1
ITEM NO.17 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos.73-96/2016, and I.A. Nos.97-120/2016 in Petition(s) for
Special Leave to Appeal (C) Nos.20171-20194/2015
(Arising out of impugned final judgment and order dated 01/08/2014
in WP No. 1874/2014 01/08/2014 in WP No. 11609/2013 01/08/2014 in
WP No. 11092/2013 01/08/2014 in WP No. 11093/2013 01/08/2014 in WP
No. 11829/2013 01/08/2014 in WP No. 10775/2013 01/08/2014 in WP No.
10780/2013 01/08/2014 in WP No. 11904/2013 01/08/2014 in WP No.
10763/2013 01/08/2014 in WP No. 10764/2013 01/08/2014 in WP No.
10765/2013 01/08/2014 in WP No. 10766/2013 01/08/2014 in WP No.
10767/2013 01/08/2014 in WP No. 10768/2013 01/08/2014 in WP No.
10769/2013 01/08/2014 in WP No. 10774/2013 01/08/2014 in WP No.
10162/2013 01/08/2014 in WP No. 10305/2013 01/08/2014 in WP No.
10306/2013 01/08/2014 in WP No. 10307/2013 01/08/2014 in WP No.
10308/2013 01/08/2014 in WP No. 10049/2013 01/08/2014 in WP No.
10163/2013 01/08/2014 in WP No. 10164/2013 passed by the High Court
Of Bombay)
ARJUN HARI KAMBLE AND ETC. ETC. Petitioner(s)
VERSUS
ANANT MAHADEV SAWANT AND ORS. ETC. ETC. Respondent(s)
(For substitution of Lrs. of the deceased respondent and c/delay in
filing substitution appln. and office report)
Date : 02/05/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
[IN CHAMBER]
For Petitioner(s) Mr. …..........., Adv. (Proxy Counsel)*
Ms. Shubhangi Tuli,Adv.
For Respondent(s) Mr. N. R. Katneshwarkar,Adv. (Not Present)
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Suman Wadhwa Date: 2016.05.03 12:44:47 IST Reason: Perused office report dated 29th April, 2016.
Delay in filing the substitution applications for bringing on record the legal representatives of deceased respondent no.1, is 2 condoned.
Abatement is set aside.
The substitution applications for bringing on record the legal representatives of deceased respondent no.1, are allowed. Cause title be amended accordingly.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
* Appearance slip not submitted by the counsel