Supreme Court - Daily Orders
Commissioner, Corporation Of The City ... vs Zaibunnisa And Ors. on 21 March, 2018
ITEM NO.11 REGISTRAR COURT. 2 SECTION IVA
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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 20602/2016
COMMISSIONER, CORPORATION OF THE CITY OF BELAGAVI, BELAGAVI
Petitioner(s)
VERSUS
ZAIBUNNISA AND ORS. & ORS. Respondent(s)
Date : 21032018 This petition was called on for hearing today.
For Petitioner(s) Mr. Anirudh Sanganeria, AOR For Respondent(s) Mr. Aniruddha P. Mayee, AOR Mr. Anil Kumar, AOR Mr.Arjun Vinod Bobde,Adv.
Mr.Rajat Joseph,Adv.
UPON hearing the counsel the Court made the following O R D E R As per postal tracking report in respect of respondent No.6 notice has been received back undelivered. Hence, Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the above respondent and he shall also take fresh Signature Not Verified steps for the service of notice to him within the same period.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.03.22 15:53:01 IST Reason: ……..2 ITEM NO.11 2
Ld.counsel for the petitioner has failed to file an application for substitution in respect of deceased respondent No.1 despite order dated 4.01.2018 of the Hon’ble Court. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.
SANJAY PARIHAR Registrar SB