Supreme Court - Daily Orders
The State Of Haryana vs Amin Lal (Since Deceased) Through His ... on 18 September, 2023
ITEM NO.20 REGISTRAR COURT. 2 SECTION IV-B
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. PUNEET SEHGAL
IA 141682/2023,141685/2023,141686/2023, in SPECIAL LEAVE PETITION
(CIVIL) Diary No(s). 1481/2020
THE STATE OF HARYANA & ANR. Petitioner(s)
VERSUS
AMIN LAL (SINCE DECEASED) THROUGH HIS LRS & ANR. Respondent(s)
IA No. 141685/2023 - APPLICATION FOR SUBSTITUTION
IA No. 141682/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.
IA No. 141686/2023 - SETTING ASIDE AN ABATEMENT)
Date : 18-09-2023 These matters were called on for hearing today.
For Petitioner(s)
Dr. Hemant Gupta, A.A.G.
Ms. Monica Anand Kumar, Adv.
Ms. Payal Gupta, Adv.
Mr. Shivang Jain, Adv.
Mr. Samar Vijay Singh, AOR
Mr. Keshav Mittal, Adv.
Ms. Sabarni Som, Adv.
For Respondent(s)
Mr. Vipin Kumar Jai, AOR
Sri Harsh N. Bundela, Adv.
Mr. Akshay Kumar, Adv.
Mr. Satya Prakash Gautam, Adv.
Mr. Satyendra Kumar, AOR
Mr. Harikesh Singh, Adv.
Mr. Sandeep Sinhmar, Adv.
Ms. Mandeera Sinhmar, ADV.
Mr. R. D. Jatain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Service complete/ deemed complete in respect of respondent nos.1 to Digitally signed by PRIYANKA MALIK Date: 2023.09.20 11:11:44 IST Reason: 3, 5, 6, 10 and 11, but there is no appearance.
Respondent no.13 has already filed counter affidavit. Delay in filing counter affidavit on behalf of respondent no.14 is condoned. Same be taken on record.
Ld. Counsel for petitioner has filed fresh particulars in respect of respondent nos.4 and 7 to 9. Two weeks time, is granted as a last chance to Ld. counsel for petitioner, to take fresh steps to issue notice to above said respondents.
Instead of curing defects in application for substitution filed in respect of deceased respondent no.12, Ld. Counsel for petitioner has filed a letter and an application for exemption from filing death certificate.
All IAs and letter, filed by Ld. Counsel for petitioner be placed before Hon’ble Judge-in-Chambers, for kind consideration.
PUNEET SEHGAL Registrar pm