Supreme Court - Daily Orders
Munshi Lal vs Smt. Santosh . on 23 September, 2015
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.15 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015 in Petition(s) for Special Leave to Appeal (C) No(s).
16096/2012
(Arising out of impugned final judgment and order dated 05/12/2011
in CM (M) No. 1574/2010 passed by the High Court of Delhi at New
Delhi)
MUNSHI LAL Petitioner(s)
VERSUS
SUMITRA DEVI & ORS. Respondent(s)
(For deletion of the name of respondent and interim relief)
Date : 23/09/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Manoj C. Mishra,Adv.
For Respondent(s) Mr. Rauf Rahim,Adv.
Ms. Poulami Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated by learned counsel for the petitioner that respondent no.1 is no more and her Lrs. are already on record.
None appears on behalf of the respondents. In the interest of justice, application for permission to delete the name of respondent no.1 is allowed.
The name of the respondent no.1 be deleted from the array of the parties at the risk and responsibility of the petitioner.
Signature Not VerifiedAmended cause title be filed accordingly.
Digitally signed by Neeta Sapra Date: 2015.09.24 17:35:24 IST Reason: (Sweta Dhyani) (Tapan Kumar Chakraborty) Sr. P.A. Court Master