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Lal Bahadur vs Railway Electrification on 17 January, 2023

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     ITEM NO.12                          REGISTRAR COURT. 2                         SECTION XI

                                       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

     IA 119398/2019,119399/2019,119402/2019, in SPECIAL LEAVE PETITION
     (CIVIL) Diary No(s). 26075/2019

     LAL BAHADUR & ORS.                                                                    Petitioner(s)

                                                                 VERSUS

     RAILWAY ELECTRIFICATION & ORS.                                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.119399/2019-CONDONATION OF DELAY
     IN FILING and IA No.119402/2019-EXEMPTION FROM FILING O.T. and IA
     No.119401/2019-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
      IA No. 119399/2019 - CONDONATION OF DELAY IN FILING
      IA No. 119402/2019 - EXEMPTION FROM FILING O.T.
      IA No. 119398/2019 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))

     Date : 17-01-2023 These matters were called on for hearing today.



     For Petitioner(s)
                                            Mr. Abhishek Kumar Singh, AOR

     For Respondent(s)

                                            Mr. Amrish Kumar, AOR
                                            Mr. Pabitra Kumar Biswal, Adv.



               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Respondent Nos. 1 and 2 have already filed the counter affidavit.

Service of notice is complete on respondent Nos. 3 and 7 to 10 14:29:24 IST Reason: but none has entered appearance on their behalf.

On last date of hearing, Ld. Counsel for petitioners was submitted that Respondent Nos. 4 and 6 are alive and he was  2 directed to file affidavit/letter in this regard but till date he has not filed the same.

Today, Ld. Counsel for petitioner submits that after due verification it is found that Respondent Nos. 4 and 6 have expired. Ld. Counsel seeks and is given four weeks time to file application for substitution in respect of said respondents.

As per office report, Ld. Counsel for petitioner has filed application for substituted service through paper publication in respect of deceased respondent Nos. 4 and 6 and unserved respondent No.5. The same may be allowed only with respect of Respondent No.5 and dismissed qua Respondent Nos. 4 and 6.

List again on 10.2.2023.

S.P.S. LALER Registrar MG