Supreme Court - Daily Orders
P.R. Kumar vs Special Deputy Commissioner, ... on 16 February, 2016
ITEM NO.2 REGISTRAR COURT. 2 SECTION IVA
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. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 9807-9810/2013
P.R. KUMAR Petitioner(s)
VERSUS
SPECIAL DEPUTY COMMISSIONER, BANGALORE D Respondent(s)
(with appln. (s) for dismissal of slp. and permission to file
additional documents and interim relief and office report)
Date : 16/02/2016 These petitions were called on for hearing today.
For Petitioner(s) Ms.Vaishnavi Subrahmanyan,adv.
Mr. Balaji Srinivasan,Adv.
For Respondent(s) Mr.Krutin R.Joshi,Adv.
Mr. Rajesh Mahale,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Await the return of the service of notice already issued to the respondent No.1,3 & 9 in SLP(C) No.9807/2013 (common respondent Nos.5,7 & 13 in SLP(C) No.9808-10/2013.
The respondent No.8 in SLP(C) No.9807/13(common R.No.12 in SLP(C) No.9808-10/13) is reported to be dead. Ld.counsel for the Signature Not Verified petitioner shall within a period of four weeks as last chance file an Digitally signed by Sushma Kumari Bajaj Date: 2016.02.17 application for substitution to bring on record the Lrs. Of the said 11:17:38 TLT Reason:
respondent.
…......2
ITEM NO.2 -2- SC9807-9810/2013
Ld.counsel for the petitioner has filed an application for substitution to bring on record the Lrs. of the deceased respondent No.9 in SLP(C) No.9807/13(common R.No.13 in SLP(C) No.9808-10/13) which is defective. Ld.counsel shall within a period of four weeks cure the defects whatever have been found in the said application.
I.A. for dismissal of SLP, filed by Mr.Rajesh Mahale, Ld.counsel shall be processed as per rules.
List the matter again on 06.04.2016.
(M V RAMESH) Registrar SB