Supreme Court - Daily Orders
The Inspector General Of Registration, ... vs L. Narayana Reddy on 26 September, 2018
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No(s). 9955/2017
THE Revenue Divisional Officer (Stamps),
District Collector Office Building,
Coimbatore-18, Tamil Nadu Appellant(s)
VERSUS
G. Vijayakumar (Dead) Respondent(s)
O R D E R
Learned counsel for the appellant prayed for further four weeks’ time to file an application for bringing on record the legal heirs of the deceased sole respondent.
As a last chance, four weeks’ time is granted to the learned counsel for the appellant to file an application for substitution for bringing on record the legal heirs of the deceased sole respondent. If such an application is not filed within the time granted, civil appeal shall stand dismissed without further reference to the Court.
. . . . . . . . . . . . .J. [MOHAN M. SHANTANAGOUDAR] New Delhi 26th September, 2018.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.10.04 10:31:58 IST Reason: ITEM NO.35 COURT NO.10 SECTION XII 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(s). 9954/2017
THE INSPECTOR GENERAL OF REGISTRATION, CHENNAI -600004 & ORS. Appellant(s) VERSUS L. NARAYANA REDDY Respondent(s) (only ca no.9955/2017 to be listed before Hon. Chamber Judge. ) WITH C.A. No. 9955/2017 (XII) Date : 26-09-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR [IN CHAMBER] For Appellant(s) Ms. Maitreyee Mishra, Adv.
Mr. K. V. Vijayakumar, AOR For Respondent(s) Mr. R.Sharath, Adv.
Mr. Debasis Misra, AOR UPON hearing the counsel the Court made the following O R D E R C.A. No.9955/2017 Learned counsel for the appellant prayed for further four weeks’ time to file an application for bringing on record the legal heirs of the deceased sole respondent.
As a last chance, four weeks’ time is granted to the learned counsel for the appellant to file an application for substitution for bringing on record the legal heirs of the deceased sole respondent. If such an application is not filed within the time granted, civil appeal shall stand dismissed without further reference to the Court.
(INDU MARWAH) (SAROJ KUMARI GAUR) COURT MASTER BRANCH OFFICER