Supreme Court - Daily Orders
Lal Bahadur vs Railway Electrification on 29 November, 2022
ITEM NO.11 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
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 : 29-11-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Abhishek Kumar Singh, AOR
Mr. Manish Shanker Srivastava, Adv.
Mr. Tushar Verma, Adv.
Ms. Kalpana, Adv.
Mr. Yasharth Kant, AOR
For Respondent(s)
Mr. Nring Chamwibo Zeliang, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel, the Court made the following
O R D E R
No one has entered appearance on behalf of Respondent Nos. 3 and 7 to 10, despite due service of notice.
Respondent Nos. 1 and 2 have filed counter affidavit. Signature Not Verified Digitally signed by MADHU GROVER Date: 2022.11.30 In respect of deceased Respondent Nos. 4 and 6 and unserved 16:13:07 IST Reason: Respondent No. 5, IA for substituted service through paper publication has been filed.
However, Learned counsel for the petitioner submits that as per instructions received and verification done by petitioner, Respondent Nos. 4 and 6 are very much alive.
A letter/affidavit be filed in this regard, within one week. Subject to that, IA is allowed to effect service upon Respondent Nos. 4 to 6 through paper publication.
List on 17.01.2023.
S.P.S. LALER Registrar SC