Supreme Court - Daily Orders
Syed Zaheer vs C.V.Siddaveerappa on 11 September, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
1
ITEM NO.7 COURT NO.14 SECTION IVA
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. 3-4, 5-6, 7-8/2014 in Civil Appeal No(s).
9551-9552/2010
SYED ZAHEER & ORS. Appellant(s)
VERSUS
C.V.SIDDAVEERAPPA Respondent(s)
(for substitution of deceased appellant and c/delay in filing
substititon application and exemption from filing O.T.)
Date : 11/09/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Appellant(s) Mr. Sandeep M., Adv.
Mr. Jagjit Singh Chhabra,Adv.
For Respondent(s) Mr. D.P. Chaturvedi, Adv.
Mr. Ravi Panwar, Adv.
Mr. S. N. Bhat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption allowed.
Appellant no. 2 has died and Interlocutory application nos. 3-4 of 2014 are filed to bring the legal Signature Not Verified representatives on record in place of deceased appellant Digitally signed by Rajni Mukhi Date: 2014.09.12 15:56:49 IST Reason: No. 2. Since there is a delay in filing the substitution applications, applications for condonation of delay are also filed. After hearing the counsel for the parties, 2 delay is condoned and the applications for substitution is allowed. Let the Legal representatives be brought on record. Cause title be amended accordingly.
(NEELAM GULATI) (SUMAN JAIN)
COURT MASTER COURT MASTER