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Union Of India vs Sehdev Paswan on 4 November, 2025

     ITEM NO.2                           REGISTRAR COURT. 2                     SECTION IV

                                   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 SH. MASHROOR ALAM KHAN

     Civil Appeal                 No(s).    9230-9231/2016

     UNION OF INDIA & ANR.                                                     Appellant(s)

                                                       VERSUS

     SEHDEV PASWAN & ORS.                                                      Respondent(s)



     Date : 04-11-2025 These appeals were called on for hearing today.


     For Appellant(s) :                  Mr. Adarsh Kumar Pandey,Adv.
                                         Mr. Arvind Kumar Sharma, AOR

     For Respondent(s) : Ms. Garima Bajaj, AOR
                         Mr. Manan Bansal, AOR

                                         Ms. Rashmi Singh, AOR

                                         M/S. Kmnp Law Aor, AOR


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

Four weeks time is granted to Ld. Counsel for the appellant to take appropriate steps in respect of deceased Respondent Nos. 201 &

309. As per postal tracking report notice for making alternative arrangement issued to respondent Nos. 25, 30 and 53 has been received back with postal remarks “Unclaimed”. Service is deemed complete on the said respondents, still there is no appearance.

Remaining Respondents are served/Duly represented. List before the Hon’ble Court in light of Hon’ble Court's Signature Not Verified order dated 16.10.2024.

MASHROOR ALAM KHAN Registrar MG