Supreme Court - Daily Orders
Md.Sabir @ Md.Sabir Ansari . vs Md. Zakaria . on 17 April, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.39 COURT NO.6 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 5826/2013
(Arising out of impugned final judgment and order dated 05/09/2012
in SA No. 330/2011 passed by the High Court of Patna)
MD.SABIR @ MD.SABIR ANSARI & ORS. Petitioner(s)
VERSUS
MD. ZAKARIA & ORS. Respondent(s)
(Office report for directions)
Date : 17/04/2015 This petition was called on for directions
today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s) Mr. Kundan Kumar Mishra,Adv.
For Respondent(s) Mr. Ejaz Maqbool,Adv.
Ms. Prity Kumari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
There is no opposition to the exact date of death mentioned by the learned counsel for the petitioners.
The application seeking exemption from filing death certificate of deceased respondent nos. 6 and 15 is allowed.
The delay in filing substitution Signature Not Verified Digitally signed by application of deceased respondent nos. 6 and 15 Neeta Sapra Date: 2015.04.20 16:37:35 IST Reason: has sufficiently been explained, the application for condonation of delay in filing substitution is allowed. -2- I.A. for setting aside abatement is allowed. Respondent nos. 6 and 15 have died leaving behind their legal heirs as mentioned in para 5 of the application. There is no opposition to the application seeking substitution to bring on record the Lrs. of deceased respondent nos. 6 and 15. Application for substitution is allowed.
The names of respondent nos. 6 and 15 be deleted from the array of parties and in their place the names of Lrs. of deceased respondent nos. 6 and 15 mentioned in para 5 of the application be substituted.
(Neeta) (Pardeep Kumar) Sr. P.A. A.R.-cum-P.S.