Supreme Court - Daily Orders
Debabrata Saha vs Serampore Municipality And Others on 1 May, 2014
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ITEM NO.21 COURT NO.7 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 3657 OF 2010
DEBABRATA SAHA Appellant (s)
VERSUS
SERAMPORE MUNICIPALITY & ORS. Respondent(s)
(Office report on default)
Date: 01/05/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
(In chambers)
For Appellant(s)
Mr. B.P. Yadav, Adv.
for Mr. S.K. Bhattacharya,Adv.
For Respondent(s)
Mr. Abhijeet Chatterjee, Adv.
Mr. Subodh K. Pathak, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
Mrs V.D. Khanna,Adv.
UPON hearing counsel the Court made the following
O R D E R
The application for bringing on record the legal heirs of the deceased respondent No.3 is allowed.
Four weeks’ time is granted to both the parties for filing statement of case.
(Sukhbir Paul Kaur) (Indu Bala Kapur)
Court Master Court Master