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Government Of Nct Of Delhi vs Satbir Singh Malik on 7 August, 2023

Author: Dipankar Datta

Bench: Dipankar Datta

                                                        1

     ITEM NO.1706                                 COURT NO.5                  SECTION XIV

                                    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.21831/2021

     GOVERNMENT OF NCT OF DELHI & ANR.                                        Petitioner(s)

                                                      VERSUS

     SATBIR SINGH MALIK & ORS.                                                Respondent(s)

     (IA No. 61873/2022 ­ APPLICATION FOR SUBSTITUTION, IA No.61874/2022
     ­ CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN. & IA No.
     61876/2022 ­ SETTING ASIDE AN ABATEMENT)

     Date : 07­08­2023 This matter was called on for hearing today.

     CORAM :
              HON'BLE MR. JUSTICE DIPANKAR DATTA
                                [IN CHAMBER]
     For Petitioner(s)
                        Ms. Sujeeta Srivastava, AOR
     For Respondent(s)
                        Ms. Neelam Singh, AOR
                        Mr. Sudeep Singh, Adv.
                        Mr. Kailashi Uday Kapoor, Adv.
                        Mr. Lakshay Laroiya, Adv.
                        Mr. Aakarash Mishra, Adv.

                                        Mrs. A Deepa, Adv.
                                        Mr. Arvind Kumar Sharma, AOR

                                        Mr. Nishit Agrawal, AOR
                                        Ms. Kanishka Mittal, Adv.

                               UPON hearing the counsel the Court made the following
                                                       O R D E R

1. Respondent No.6 in this Special Leave Petition has passed away on 02­03­2017.

2, Signature Not Verified An application for substitution has been filed by the petitioners. They have also applied for setting aside abatement and Digitally signed by VISHAL ANAND Date: 2023.08.08 20:21:02 IST Reason: for condonation of delay in filing the application for setting aside abatement.

3. It appears from Paragraph 7 of the application for setting aside abatement that the Respondents Nos.1 to 5 and 7 are the heirs of the deceased Respondent No.6.

4. In view of the fact that the heirs of deceased Respondent No.6 are already on record, there is no need to allow the application for substitution. The Registry is, however, directed to make an endorsement in the cause­title of the Special Leave Petition that the deceased Respondent No.6 is represented by the Respondent Nos. 1 to 5 and 7, being his heirs.

5. All the applications stand disposed of.

 (VISHAL ANAND)                                         (RAM SUBHAG SINGH)
ASTT. REGISTRAR­cum­PS                                  COURT MASTER (NSH)