Supreme Court - Daily Orders
Amar Nath Pramanick vs Sanjib Das Gupta And Ors. on 26 March, 2019
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No.4527 of 2013
AMAR NATH PRAMANICK Appellant(s)
VERSUS
SANJIB DAS GUPTA & ORS. Respondent(s)
O R D E R
1. Heard learned counsel for the appellant and perused the relevant material.
2. The appeal abates qua respondent No.1.
....................,J.
(S. ABDUL NAZEER)
NEW DELHI
MARCH 26, 2019
Signature Not Verified
Digitally signed by
POOJA ARORA
Date: 2019.03.28
17:48:29 IST
Reason:
ITEM NO.2 COURT NO.10 SECTION XVI
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.4527/2013
AMAR NATH PRAMANICK Appellant(s)
VERSUS
SANJIB DAS GUPTA & ORS. Respondent(s)
IA No.4/2016-APPLICATION FOR SUBSTITUTION IA No.5/2016-CONDONATION OF DELAY IN FILING APPLN. FOR SUBSTITUTION Date : 26-03-2019 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER [IN CHAMBERS] For Appellant(s) Mr. Braj Kishore Mishra, Adv.
Mr. Abhishek Yadav, Adv.
Ms. Aparna Jha, AOR Ms. Kriti S., Adv.
For Respondent(s) Mr. Shibashish Misra, AOR UPON hearing the counsel the Court made the following O R D E R The appeal abates qua respondent No.1.IA No.4/2016 and 5/2016
Delay in filing application for substitution is condoned.
Abatement, if any, is set aside.
Application for substitution is allowed.
(POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER (Signed order is placed on the file)