Supreme Court - Daily Orders
Beena vs Charan Dass on 7 July, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.1766 COURT NO.14 SECTION XIV-A
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. 3190/2014
BEENA & ORS. APPELLANT(S)
VERSUS
CHARAN DASS & ORS. RESPONDENT(S)
(OFFICE REPORT ON DEFAULT IS TO BE LISTED. )
Date : 07-07-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
[IN CHAMBER]
For Appellant(s)
Mr. Rajesh Gupta, Adv.
Mr. Harpreet Singh, Adv.
Mr. Puneet Taneja, AOR
For Respondent(s)
Mr. Rajesh Srivastava, AOR
Mr. Gaurav Verma, Adv.
Mr. Neeraj Dutt Gaur, Adv.
Mr. Sanjay Singh, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
1. Learned counsel for the appellant seeks time to take steps to bring on record the legal heirs of the deceased respondent no.1.
2. Needful shall be done within four weeks.
3. List thereafter.
(POOJA SHARMA) (NAND KISHOR) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by POOJA SHARMA Date: 2023.07.12 09:21:31 IST Reason: