Babu Lal(D) Tr.Lr. vs M/S Hazari Lal Kishori Lal . on 4 March, 2016

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Supreme Court - Daily Orders

Babu Lal(D) Tr.Lr. vs M/S Hazari Lal Kishori Lal . on 4 March, 2016

Bench: Abhay Manohar Sapre

     ITEM NO.18                               COURT NO.5                  SECTION XI

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

     I.A. 5/2015, I.A. 6/2015, I.A. 7/2015, I.A. 8/2015, I.A. 9/2015,
     I.A. 10/2015, I.A. 11/2015, I.A. 12/2015, I.A. 13/2015 in
     Petition(s) for Special Leave to Appeal (C) No(s). 35442/2013

     (Arising out of impugned final judgment and order dated 11/10/2013
     in CR No. 633/2012 passed by the High Court Of Judicature at
     Allahabad)

     BABU LAL(D) TR.LR.                                                    Petitioner(s)

                                                     VERSUS

     M/S HAZARI LAL KISHORI LAL & ORS.                                     Respondent(s)

     (for amendment of cause title and substitution of deceased
     respondent and c/delay in filing substitution appln. and deletion
     of the name of respondent and exemption from filing O.T. and
     setting aside an abatement)

     Date : 04/03/2016 These applications were called on for hearing
     today.

     CORAM :
                         HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                                           [IN CHAMBER]

     For Petitioner(s)                 Mr. Dinesh Kumar Garg,Adv.
                                       Mr. Dhananjay Garg, Adv.

     For Respondent(s)                 Mr. Praveen Jain,Adv.
                                       Mr. Siddharth Jain, Adv.

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

Delay condoned in filing application for substitution. IA Nos. 7,8,9 of 2015(Application for substitution of deceased respondent no. 3, condonation of delay in filing application for substitution and application for setting aside abatement) are allowed.

Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.03.05 13:00:34 IST Reason: -2-

IA Nos. 10,11,12 & 13(Application for substitution of deceased respondent no. 7, condonation of delay in filing application for substitution, application for setting aside abatement and condonation of delay in filing application for setting aside abatement) are allowed.

IA No. 6(Application for deletion of respondent nos. 16 to 26 from array of parties) is allowed.

IA No. 5/2015(Application for permission to file amended cause title) is allowed.

Cause title to be amended accordingly.



(DEEPAK MANSUKHANI)                        (INDU POKHRIYAL)
 COURT MASTER                              COURT MASTER

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