Supreme Court - Daily Orders
Lal Bahadur vs Railway Electrification on 17 October, 2022
ITEM NO.24 REGISTRAR COURT. 2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. S.P.S. LALER
IA 119398/2019,119399/2019,119402/2019, in SPECIAL LEAVE PETITION
(CIVIL) Diary No(s). 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. 119399/2019 - CONDONATION OF DELAY IN FILING
IA No. 119402/2019 - EXEMPTION FROM FILING O.T.
IA No. 119398/2019 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 17-10-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Abhishek Kumar Singh, AOR
Mr. Yasharth Kant, Adv.
For Respondent(s)
Mr. Amrish Kumar, AOR
Mr. Kamal Kishore, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Counter affidavit has already been filed on behalf of respondent nos. 1 and 2.
Despite due service, none appears on behalf of respondent nos. 3 and 7 to 10.
Signature Not Verified
Two weeks time, is granted to learned counsel for the Digitally signed by PRIYANKA MALIK Date: 2022.10.18 petitioner, to take fresh steps and file fresh particulars, to 16:42:10 IST Reason:
serve respondent no. 5, as process could not be served with remarks “no such person found at such address” or move application for substituted service, as prayed today.
Four weeks time is granted to learned counsel for the petitioner, to move an application for substitution for bringing on record Lrs. of deceased respondent nos. 4 and 6.
List again on 29.11.2022.
S.P.S. LALER Registrar pm