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Lal Bahadur vs Railway Electrification on 8 December, 2023

     ITEM NO.17                       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. VIVEK SAXENA

     IA 64088/2023,106894/2023,106896/2023,106898/2023, 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

     *Only I.A. Nos. 64088,106894,106896 &106898/2023 to be listed
     before the Hon'ble Judge in Chambers**
      IA No. 64088/2023 - APPLICATION FOR SUBSTITUTION
      IA No. 106896/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
     APPLN.
      IA No. 106894/2023 - EXEMPTION FROM FILING DEATH CERTIFICATE /
     CERTIFIED COPY OF DEATH CERTIFICATE
      IA No. 106898/2023 - SETTING ASIDE AN ABATEMENT)

     Date : 08-12-2023 These matters were called on for hearing today.

     For Petitioner(s)
                                      Ms. Sonal Kushwah, Adv.
                                      Mr. Yasharth Kant, Adv.
                                      Mr. Abhishek Kumar Singh, AOR
                                      Ms. Anamika Yadav, Adv.

     For Respondent(s)
                                      Mr. Umesh Babu Chaurasia, Adv.
                                      Mr. Amrish Kumar, AOR
                                      Ms. Nancy Sinha, Adv.
                                      Mrs. Manjula Chaurasia, Adv.

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

Respondent nos.1 and 2 have already filed counter affidavit.

Despite due service on respondent nos.3, 7 to 10 and proposed 10:54:06 IST Reason: Lrs. of deceased respondent nos.5 and 6, there is no appearance.

Lrs. of deceased respondent no.4 are already on records as respondent nos.7 to 10.

Hence, process the application for susbstitution filed in respect of deceased respondent nos.5 and 6 along with other applications for listing before the Hon’ble Judge-in-Chambers, for kind consideration.

VIVEK SAXENA Registrar