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Zoharbee vs Imam Khan (D) Thr. Lrs . on 16 January, 2015

     ITEM NO.8                               REGISTRAR COURT. 1                        SECTION IX

                                      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 MR. SURAJIT DEY

     Petition(s) for Special Leave to Appeal (C)                           No(s).
     15386-15387/2012

     ZOHARBEE & ANR.                                                                   Petitioner(s)

                                                           VERSUS

     IMAM KHAN(DEAD) & ORS.                             Respondent(s)
     (with appln. (s) for exemption from filing O.T. and stay and
     interim relief and office report)

     Date : 16/01/2015 These petitions were called on for hearing today.


     For Petitioner(s)
                                              Mr. Shekhar Kumar,Adv.

     For Respondent(s)
                                             Mr J.P.Jayant, Adv.
                                             Mr. Sudhanshu S. Choudhari,Adv.

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

With regard to respondent no.2 service is complete but no one has put in appearance.

The Ld. Counsel for the petitioner submits that he has already filed proof of publication with regard to respondent no.3. Office report also corroborates with the same, therefore, service with regard to respondent No.3 is complete but no one has put in appearance.

On the demise of respondent no.1 application for substitution is already on record but the same remains defective. The Ld. Counsel for the petitioner is at liberty to cure the defects within one week.

List again on 9.3.2015.

(SURAJIT DEY) Registrar