Supreme Court - Daily Orders
State Of U.P. vs Hriday Ram Yadav . on 1 May, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO. 2-4 IN
CIVIL APPEAL NO. 4074 OF 2009
STATE OF U.P. & ORS. Appellants
VERSUS
HRIDAY RAM YADAV & ORS. Respondents
O R D E R
After a delay of more than 1000 days, an application has been filed on behalf of heirs of respondent no.3 praying for their substitution in place of deceased respondent no.3.
Even after such development, the appellants have not taken any steps in the matter when the burden of taking steps for substitution lies upon them. In such circumstances, the application for substitution filed on behalf of heirs of respondent no.3 is dismissed with the further order that the appeal qua deceased respondent no.3 shall stand dismissed.
........................J. (SHIVA KIRTI SINGH) NEW DELHI MAY 01, 2014 2 ITEM NO.1 COURT NO.15 SECTION XI S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS IA NO. 2-4 IN CIVIL APPEAL NO(s). 4074 OF 2009 STATE OF U.P. & ORS. Appellant (s) VERSUS HRIDAY RAM YADAV & ORS. Respondent(s) (With appln(s) for c/delay in filing substitution appln., substitution, exemption from filing O.T. and office report) Date: 01/05/2014 These Applns. were called on for hearing today. CORAM :
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH (In Chambers) For Appellant(s) Mr. Shantanu Krishna, Adv.
Mr. Samir Ali Khan, Adv.
Mr. Kamlendra Mishra,Adv.
For Respondent(s) Mr. Abhishek Chaudhary,Adv.
Mr. Garvesh Kabra ,Adv Mr. Piyush Kumar, Adv.
Ms. Pooja Kabra, Adv.
UPON hearing counsel the Court made the following O R D E R IA No. 2-4 are dismissed. Civil appeal in respect of deceased respondent no.3 shall stand dismissed in terms of the signed order.
As prayed for on behalf of other respondents, let the appeal be listed without any unusual delay.
(NAVEEN KUMAR) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
(Signed order is placed on the file)