Supreme Court - Daily Orders
Union Of India &Anr. vs Vineet Virmani (Dead) Th.Lrs. . on 21 August, 2014
\230 ITEM NO.10 COURT NO.13 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. NOS. 9-10/2014, I.A. NOS. 11-12/2014
IN
CIVIL APPEAL NO(S). 248-249/2008
UNION OF INDIA & ANR. Appellant(s)
VERSUS
VINEET VIRMANI (DEAD) TH.LRS. & ORS. Respondent(s)
(FOR SUBSTITUTION AND C/DELAY IN FILING SUBSTITUTION APPLN. AND
OFFICE REPORT)
Date : 21/08/2014 These applications were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Appellant(s) Ms. Neelam Jain, Adv.
Mr. B.V. Balram Das, Adv.
For Mr. Arvind Kumar Sharma, Adv.[N/P]
For Respondent(s)
Mr. Rutwik Panda, Adv.
Mr. Naresh K. Sharma, Adv.
Mr. Suryanaryana Singh, AAG
Ms. Pragati Neekhra, Adv.
Mr. Mukul Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. NOS.9-10 OF 2014, I.A. NOS.11-12 OF 2014 IN CIVIL APPEAL NO.248-249 OF 2008 I.A. Nos.9-10 of 2014 have been filed by the learned counsel for the appellants for bringing on Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.08.22 record Amitab Virmani s/o L. Vineet Virmani as 14:34:58 IST Reason: Page No.1 of 2 legal heir of deceased respondent No.2 - Asha Virmani, who died on 22nd June, 2011. I.A. Nos. 11-12 of 2014 have been filed for condonation of delay in bringing on record the legal heir of deceased respondent No.2 and setting aside the abatement. There is no opposition if the applications are allowed. For the reasons stated in I.A. No.11-12, delay in bringing on record the legal heir of deceased respondent No.2 is condoned and abatement is set aside. I.A. Nos.9-10 for bringing on record Amitab Virmani s/o L. Vineet Virmani as legal heir of deceased respondent No.2
- Asha Virmani are allowed. Memo of parties be amended accordingly.
The applications are disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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