Supreme Court - Daily Orders
Lal Bahadur vs Railway Electrification on 5 January, 2024
ITEM NO.1703 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 26075/2019
LAL BAHADUR & ORS. Petitioner(s)
VERSUS
RAILWAY ELECTRIFICATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.119399/2019-CONDONATION OF DELAY
IN FILING and IA No.119402/2019-EXEMPTION FROM FILING O.T. and IA
No.119401/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
(IA No. 64088/2023 - APPLICATION FOR SUBSTITUTION, IA No.
106896/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.,
IA No. 106894/2023 - EXEMPTION FROM FILING DEATH CERTIFICATE /
CERTIFIED COPY OF DEATH CERTIFICATE AND IA No. 106898/2023 -
SETTING ASIDE AN ABATEMENT)
Date : 05-01-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
[IN CHAMBER]
For Petitioner(s) Mr. Abhishek Kumar Singh, AOR
For Respondent(s) Ms. Shushma Verma, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
In spite of service of notice on the Lrs. of deceased respondent Nos. 4,5 & 6, there is no appearance on their behalf.
I.A. Nos.106896,106898 and 64088 of 2023 stand allowed. IA No. 106894/2023 for exemption from filing death certificate deceased respondent Nos. 4,5 & 6 is allowed.
Necessary amendments be carried out.
Let fresh notice be issued to the Lrs. of deceased respondent Nos. 4,5 & 6 informing the next date of hearing.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2024.01.06 13:02:16 IST Reason: (RAJNI MUKHI) (RAVINDER KUMAR)
COURT MASTER (SH) COURT MASTER (NSH)