Supreme Court - Daily Orders
State Of Uttarkhand vs Anil Kumar Bahuguna . on 8 December, 2014
Author: V. Gopala Gowda
Bench: V. Gopala Gowda
ITEM NO.18 COURT NO.12 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 3/2014, I.A. 4/2014 in Petition(s) for Special Leave to
Appeal (C) No(s). 1430/2013
(Arising out of impugned final judgment and order dated 10/07/2012
in WP No. 953/2011 passed by the High Court of Uttarakhand at
Nainital)
STATE OF UTTARKHAND AND ORS. Petitioner(s)
VERSUS
ANIL KUMAR BAHUGUNA AND ORS. Respondent(s)
(For substitution of LRs of the deceased respondent and c/delay in
filing substitution appln.)
Date : 08/12/2014 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
[IN CHAMBER]
For Petitioner(s) Mrs. D. Bharathi Reddy,Adv.
For Respondent(s) Mrs Lalita Kaushik,Adv.
Ms. Mridula Ray Bharadwaj,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is stated at the Bar that respondent No. 10, namely, Renu Kaistwal died during the pendency of the writ petition before the High Court. Necessary steps are not taken to bring her legal representatives on record. Therefore, the special leave petition qua her is dismissed as abated.
Interlocutory Application Nos. 3 and 4 are dismissed accordingly.
Cause title be amended accordingly.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2014.12.15 10:08:43 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER