Supreme Court - Daily Orders
A.P.State Wakf Board Tr. Chairperson vs Janaki Busappa . on 11 November, 2016
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.4 COURT NO.13 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 6/2016, I.A. 7/2016 in Civil Appeal No(s). 1946/2013
A.P.STATE WAKF BOARD TR. CHAIRPERSON Appellant(s)
VERSUS
JANAKI BUSAPPA & ORS. Respondent(s)
(For substitution of LRs of the deceased respondent and c/delay in
filing substitution appln. and office report)
Date : 11/11/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Appellant(s) Mrs. D. Bharathi Reddy,Adv.
For Respondent(s) Mr. V. Sudeer, Adv.
Ms. Monika Yadav, Adv.
Mr. Balaji Srinivasan,Adv.
Mr. D. Abhinav Rao,Adv.
Mr. D. Mahesh Babu,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Applications for condonation of delay in filing substitution application and application for substitution to bring on record the LRs. of deceased respondent No.11 have been filed.
Delay in filing the application for bringing on record LRs. is condoned. Abatement, if any, stands set aside. The application to bring on record LRs. of deceased respondent No.11 is allowed.
Amended memo of parties be filed within four weeks from today.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.11.15 17:15:19 IST Reason: (SWETA DHYANI) (MADHU NARULA)
SR.P.A COURT MASTER