Supreme Court - Daily Orders
Union Of India vs Sehdev Paswan on 16 October, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
CA Nos. 9230-9231/2016
ITEM NO.107 COURT NO.8 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NOS. 9230-9231/2016
UNION OF INDIA & ANR. APPELLANT(S)
VERSUS
SEHDEV PASWAN & ORS. RESPONDENT(S)
(IA No. 73500/2019 - APPLICATION FOR SUBSTITUTION, IA No.
73502/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.,
IA No. 82239/2021 – INTERVENTION/IMPLEADMENT, IA No. 73501/2019 -
SETTING ASIDE AN ABATEMENT)
Date : 16-10-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Appellant(s) Mr. Devashish Bharuka, Sr. Adv.
Mr. Atulesh Kumar, Adv.
Mr. Shailesh Madiyal, Adv.
Mr. Anuj, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. P.S. Patwalia, Sr. Adv.
Ms. Garima Bajaj, AOR
Mr. Gauravjit Singh Patwalia, Adv.
Mr. Manan Bansal, AOR
Mr. Abir Phukan, Adv.
Mr. V Shyamohan, Adv.
Ms. Rishika Radhakrishnan, Adv.
M/S. KMNP Law , AOR
Ms. Rashmi Singh, AOR
Signature Not Verified
Digitally signed by
KAVITA PAHUJA
Date: 2024.10.16
17:29:29 IST
Reason:
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CA Nos. 9230-9231/2016
UPON hearing the counsel, the Court made the following
O R D E R
1. IA Nos. 73500, 73501 & 73502 of 2019 are dismissed as having become infructuous as subsequent applications are filed for the same cause.
2. IA Nos. 262610, 262611 & 262613 of 2024 are in defects. Defects are ignored. Applications are allowed.
3. Notice be issued to the Legal representatives for final hearing of these appeals.
4. Fresh notice be issued to the unserved respondents.
5. List after eight weeks.
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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