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Supreme Court - Daily Orders

Mohammad Hashim (Dead) vs Dr. Subramanian Swamy on 6 November, 2017

Author: Mohan M. Shantanagoudar

Bench: Mohan M. Shantanagoudar

                                                   1

                   ITEM NO.1.1-1.4            COURT NO.7               SECTION III-A

                                  S U P R E M E C O U R T O F       I N D I A
                                          RECORD OF PROCEEDINGS

                   C.A. No. 4768-4771/2011

                   BHAGWAN SHRI RAM VIRJMAN & ORS.                       APPELLANT(S)

                                                   VS.

                   RAJENDRA SINGH AND ORS.                           RESPONDENT(S)
                   (Applns. for deletion of rr.16 in CA 4768/2011, 11,22,24,25 in
                   CA 4769/2011 and rr. 9 and 10 in CA 4771/2011)

                   C.A. No. 4905-4908/2011 (III-A)
                   (Appln. for deletion of rr. 26 in CA 4907/2011 and modification
                   of memo or parties)

                   C.A. No. 2894/2011 (III-A)
                   (Appln. for deletion of rr. 17)

                   C.A. No. 7226/2011 (III-A)
                   (Appln. for deletion of rr. 16)

                   Date : 06-11-2017 These applications were called on
                                        for hearing today.

                   CORAM :
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                                               [IN CHAMBER]

                   For Appellant(s)     Mr.   Vikramjit Banerjee, Sr. Adv.
                                        Mr.   S.S. Shamshery, Adv.
                                        Mr.   D. Bharat Kumar, Adv.
                                        Mr.   Bhakti Vardhan Singh, Adv.
                                        Mr.   Amit Sharma, Adv.
                                        Mr.   P.V. Yogeswaran, AOR

                                        Mr.   Puneet Jain, Adv.
                                        Mr.   Abhinav Gupta, Adv.
                                        Ms.   Priyal Jain, Adv.
                                        Ms.   Ankita Gupta, Adv.
                                        Ms.   Pratibha Jain, AOR

                                        Mr. M.R. Shamshad, AOR
Signature Not Verified
                                        Mr. Aditya Samaddar, Adv.
Digitally signed by
CHARANJEET KAUR
Date: 2017.11.07
17:54:48 IST
Reason:            For Respondent(s)    Mr. Avijit Bhattacharjee, Adv.

                                        Mr. R. Balasubramanian, Adv.
                                        Mr. Santosh Kr. Viswarma, Adv.
                                        Ms. Aarti Sharma, Adv.
          2

Mr. B.V. Balramdas, Adv.
Ms. Sushma Suri, Adv.

Mr. Banu Kumar Sinha, Adv.
Ms. Pratibha Sinha, Adv.
Mr. B.K. Satija, Adv.

Mr. Yash Pal Dhingra, Adv.

Mr. Syed Shahid Hussain Rizvi, Adv.

Mr. Ruchi Kohli, Adv.

Mr. R.C. Gubrele, Adv.

Mohd. Irshad Hanif, Adv.

Md. Shahid Anwar, Adv.

Mr. M.R. Shamshad, Adv.

Mr.   Anish Kumar Gupta, Adv.
Mr.   Chandra Shekhar Suman, Adv.
Mr.   R.K. Rajwanshi, Adv.
Mr.   Avdesh Kumar Singh, Adv.

Mr. Amit Pawan, Adv. (NP)

Ms. Bhakti Vardhan Singh, Adv.

Mr. Kamlendra Mishra, Adv.
Mr. Aviral Saxena, adv.
Mr. Ravi Prakash Mehrotra, Adv.

Mr. Nachiketa Joshi, Adv.

Mr. Yash Pal Dhindra, Adv.

Mr. Fuzail Ahmad Ayyub, Adv.
Ms. Aditi Gupta, Adv.

Mr. Aishwarya Bhati, AG
Mr. Kamlendra Mishra, AOR
Mr. Rajeev Dubey, Adv.

Mr. Vishnu Shankar Jain, Adv.

Mr. Shakil Ahmad Syed, Adv.
                              3


UPON hearing the counsel the Court made the following
                     O R D E R

Applications for deletion of the names of respondent No. 16 in C.A. No. 4768 of 2011, respondents Nos. 11,22,24,25 in CA No. 4769 of 2011, respondent Nos. 9 and 10 in CA No. 4771 of 2011, respondent No. 26 in C.A. No. 4907/2011 and application for modification of memo of parties in C.A. Nos. 4905-4908 of 2011, respondent No. 17 in C.A. 2894/2011 and respondent No. 16 in CA No. 7226 of 2011 are allowed at the risk and responsibility of the appellant(s).





[ Charanjeet Kaur ]                Tapan Kumar Chakraborty ]
   A.R.-cum-P.S.                        Branch Officer