Supreme Court - Daily Orders
Chhangur (D) By Lrs. vs Ram Harak (Dead) Thr. Lrs. And Ors. on 6 January, 2014
ITEM NO.17 COURT NO.13 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. NO. 1 & 2 & 3
IN
CIVIL APPEAL NO(s). 257 OF 2009
CHHANGUR (D) BY LRS. Appellant (s)
VERSUS
RAM HARAK (DEAD) & ORS. Respondent(s)
(With appln(s) for c/delay in filing substitution appln.,exemption from
filing O.T.,substitution and office report )
Date: 06/01/2014 These applications were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
(IN CHAMBERS)
For Appellant(s)
Ms. Tulika Mukherjee, Adv.
Mr. P. Narasimhan,Adv.
For Respondent(s)
Mr. Yash Pal Dhingra ,Adv
UPON hearing counsel the Court made the following
O R D E R
The application for substitution is allowed and the delay in filing the application is condoned.
Mr. Y.P. Dhingra has already filed his appearance on behalf of the LR’s of the deceased Respondent No. 1.
Amended memo of parties to be filed within four weeks’.
[SONIA KUMARI] [SNEH LATA SHARMA]
SR. P.A. COURT MASTER