Supreme Court - Daily Orders
Bramha Dev Sharma vs Union Of India . on 5 September, 2017
ITEM NO.36 REGISTRAR COURT. 1 SECTION PIL-W
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. RAJESH KUMAR GOEL
Writ Petition(s)(Civil) No(s). 144/2006
BRAMHA DEV SHARMA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
(ONLY WP(C) 65/2017 TO BE LISTED IN REGISTRAR COURT 2 VIA RP IN
WP(C) 65/2017 DATED 05.05.2017)
WITH
W.P.(C) No. 65/2017 (PIL-W)
Date : 05-09-2017 This petition was called on for hearing today.
For Petitioner(s) Mr. Sravan Kumar, Adv.
Mr. D. Mahesh Babu, AOR
Mr. Lakshmi Raman Singh, AOR
For Respondent(s) Mr. Nikhil Swami, Adv.
Mr. Krishnamurthi Swami, AOR
Mr. Sanjeeb Panigrahi, AOR
Mr. Deepak Tyagi, Adv.
Mr. Shreekant N. Terdal, AOR
Mr. Y. Raja Gopala Rao, AOR
UPON hearing the counsel the Court made the following
O R D E R
W.P. (C)NO. 65 OF 2017 Learned counsel for the petitioner has not taken any steps in respect of deceased petitioner no. 1. Learned counsel for the petitioner pointed out that there is no need to file amended cause title as it has been wrongly mentioned that petitioner no. 1 is dead in W.P.(C)No. 65 of Signature Not Verified Digitally signed by JYOTI GUPTA 2017. He further pointed out that petitioner has expired in Date: 2017.09.07 11:13:53 IST Reason: another connected matter i.e. W.P.(C)No. 144 of 2006.
Registry to verify the same and submit a correct report on the next date of hearing.
-2-Despite order dated 04.08.2017, vakalatnama and counter affidavit on behalf of respondent no. 1 and counter affidavit on behalf of respondent nos. 2 and 7 have not been filed. Further opportunity is declined.
List again on 11.10.2017.
(RAJESH KUMAR GOEL) Registrar