Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Krishna Swaroop Agarwal(D) Thr. Lrs. vs Arvind Kumar on 26 July, 2019

      ITEM NO.11                              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 SURINDER S. RATHI

      Petition(s) for Special Leave to Appeal (C)                           No(s).    26340/2017

      KRISHNA SWAROOP AGARWAL(D) THR. LRS.                                         Petitioner(s)

                                                            VERSUS

      ARVIND KUMAR & ORS.                                                          Respondent(s)



      Date : 26-07-2019 This petition was called on for hearing today.



      For Petitioner(s)                      Mr.Pankaj Pandey,Adv.
                                             Mr.Girish Tripathi,Adv.
                                             Mr. Satish Kumar, AOR

      For Respondent(s)
                                             Dr.    (mrs. ) Vipin Gupta, AOR


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

Respondent No.1 is granted four weeks’ time, to file the counter affidavit.

Names of respondent Nos.2 & 3 have been deleted vide order dated 25.10.2018 of the Hon’ble Chamber Judge.

Four weeks’ time as a last chance is given to Ld.counsel for the petitioner to cure the defects in the application for substitution to bring on record the Lrs. of deceased petitioner.

List the matter again on 28.11.2019.

SURINDER S. RATHI Registrar Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.07.29 SB 10:20:54 IST Reason: