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Subhash Chander Ahuja Thr. vs Union Of India Through Ministry Of Works ... on 19 November, 2014

     ITEM NO.3                            REGISTRAR COURT. 2                   SECTION XIV

                                    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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                      No(s).    17897/2010

     SUBHASH CHANDER AHUJA                                                     Petitioner(s)

                                                        VERSUS

     UNION OF INDIA & ORS.                                                     Respondent(s)

     (with appln. (s) for bringing on record the lrs. of deceased
     respondent and c/delay in filing substitution appln. and permission
     to place addl. documents on record and office report)


     Date : 19/11/2014 This petition was called on for hearing today.

     For Petitioner(s)
                                           M/s. Parekh & Co.,Adv.
                                           Mr. Arvind Bhatt, Adv.
                                           Ms. Pallavi Sharma, Adv.
     For Respondent(s)
                                           Mr.   Ankur Mittal,Adv.
                                           Mr.   Vivek A. Vashi,Adv.
                                           Mr.   Kapil Arora, Adv.
                                           Ms.   Ekshita Choudhary, Adv.
                                           Ms.   Binu Tamta,Adv.
                                           Ms.   Sushma Suri,Adv.
                                           Ms.   Gunwant Dara, Adv.

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

The office report indicates that although by Order dated 02.09.2014 of this Court two weeks time, as last chance, was given to the learned counsel for the petitioner for filing the fresh particulars of the legal representative nos. 1, 3, 4 and 5 of the deceased respondent no.7, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions.

Await orders and list thereafter.

(M K HANJURA) Registrar PS