Supreme Court - Daily Orders
Rameshwar Prasad (Dead) Thr. Lrs. vs Badri Singh on 14 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.53 COURT NO.9 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 2905-2906/2015
(Arising out of impugned final judgment and order dated 08/07/2014
in Review Petition Defective No. 481/2014 in SA No. 435/1981 and
order dated 26/03/2014 in SA No. 435/1981 passed by the High Court
Of Judicature at Allahabad, Lucknow Bench)
RAMESHWAR PRASAD Petitioner(s)
VERSUS
BADRI SINGH Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 14/08/2015 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Pradeep Misra,Adv.
Mr. Suraj Singh, Adv.
For Respondent(s) Mr. Chandra Shekhar, Adv.
Dr. Vinod Kumar Tewari,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Exemption from filing O.T. is allowed. Delay of 75 days in filing substitution application is condoned.
Application for substitution to bring on record LRs of sole petitioner is allowed.
Amended memo of parties be filed within four weeks. List the matters after pleadings are complete.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.08.14 11:54:00 IST (Meenakshi Kohli) Reason: (Jaswinder Kaur) COURT MASTER COURT MASTER