Supreme Court - Daily Orders
P. Anjanappa (D) By Lrs. vs A.P. Nanjundappa on 12 July, 2016
Author: R.K. Agrawal
Bench: R.K. Agrawal
1
ITEM NO.1 COURT NO.11 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2016, I.A. 4/2016, I.A. 5/2016 in Civil Appeal No.3934/2006
P. ANJANAPPA (D) BY LRS. & ORS. Appellant(s)
VERSUS
A.P. NANJUNDAPPA & ORS. Respondent(s)
(For substitution of deceased respondent and c/delay in filing
substitution appln.)
Date : 12/07/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Appellant(s) Mr. Hetu Arora Sethi, Adv.
Mr. Naveen R. Nath, Adv.
For Respondent(s) Mr. R.S. Hegde, Adv.
Mrs. Farhat Jahan Rehmani, Adv.
Mr. Rajeev Singh, Adv.
Mr. D.P. Chaturvedi, Adv.
Mr. S. N. Bhat,Adv.
Ms. Anjana Chandrashekar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard counsel for the parties.
An application (I.A. 4/2016) has been filed seeking condonation of delay in filing substitution application of deceased respondent No.8. There is a delay of 60 days in filing substitution application. Cause Shown is Signature Not Verified Digitally signed by sufficient. Delay condoned.
RASHMI DHYANI Date: 2016.07.15 10:47:36 IST Reason:An application (I.A.3/2016) has been filed seeking substitution of deceased respondent No.8, died on 07.7.2015, leaving behind her legal representatives as 2 mentioned in paragraph No.3 of the application. There is no opposition. Let a note be made that Respondent No.8 died on 07.7.2015 and is being represented by her legal representatives as mentioned in paragraph No.3 of the application. The application seeking substitution to bring on record the legal representatives of deceased respondent No.8 is allowed.
An application (I.A.5/2016) has been filed seeking substitution of deceased respondent No.9(c), died on 22.02.2016, leaving behind his legal representatives as mentioned in paragraph No.3 of the application. There is no opposition. Let a note be made that Respondent No.9(c) died on 22.02.2016 and is being represented by his legal representatives as mentioned in paragraph No.3 of the application. Application seeking substitution to bring on record the legal representatives of deceased respondent No.9(c) is allowed.
Amended cause title be filed within four weeks.
(RASHMI DHYANI) (SHAKTI PARKASH SHARMA) SR.P.A. COURT MASTER