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Supreme Court - Daily Orders

Tejwant Singh(D) Thr. His L.Rs. vs Gurcharan Ram (D) Thr. Lrs. . on 29 July, 2019

Author: Ajay Rastogi

Bench: Ajay Rastogi

      ITEM NO.8                                 COURT NO.3                       SECTION IV

                                     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).    3353/2012

      TEJWANT SINGH(D) THR. HIS L.RS.                                              Appellant(s)

                                                          VERSUS

      GURCHARAN RAM (D) THR. LRS. . & ORS.                                         Respondent(s)


       IA No. 26379/2019 - APPLICATION FOR SUBSTITUTION
       IA No. 33072/2019 - CONDONATION OF DELAY IN FILING SUBSTITUTION
      APPLN.)

      Date : 29-07-2019 These matters were called on for hearing today.

      CORAM :
                              HON'BLE MR. JUSTICE AJAY RASTOGI
                                                [IN CHAMBERS]


      For Appellant(s)                    Mr.Subhash C.Jindal,Adv.
                                          Ms.Rubina Jawed,Adv.
                                          Mr. Mansoor Ali, AOR

      For Respondent(s)
                                          Ms. Jyoti Mendiratta, AOR


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

Applications have been filed for condonation of delay, setting aside abatement and for bringing on record the legal heirs of deceased appellant No.1/1.

It is informed to this Court that the Lrs. of deceased appellant No.1/1 are already on record.

I find no reason as to why the above applications have been filed.

In view of the submission made by the Ld.counsel for the appellant, no further orders are required to be passed in it.

Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.08.01 16:18:18 IST

Application is disposed of accordingly.

Reason:

(SUSHMA KUMARI BAJAJ) (SANTOSH KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER