Supreme Court - Daily Orders
Sughar Singh vs Hari Singh (Dead) Through Lrs. on 6 December, 2016
Bench: Jagdish Singh Khehar, A.M. Khanwilkar
ITEM NO.14 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).31149/2010
(Arising out of impugned final judgment and order dated 09/09/2010
in SA No.836/2010 passed by the High Court of Judicature at
Allahabad)
SUGHAR SINGH Petitioner(s)
VERSUS
HARI SINGH & ORS. Respondent(s)
(With appln.(s) for permission to file additional documents and
interim relief and office report)
Date : 06/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr.Nishant Anand, Adv.
Mr.Abhigya, Adv.
Mr. Pradeep Kumar Dubey, Adv.
For Respondent(s) Mr.Aum Mangalasserry, Adv.
Mr. Praveen Swarup, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has circulated a letter indicating therein that respondent No.1 has since passed away, and that, his legal heirs need to be brought on the record of the case. An adjournment has accordingly been sought for moving an appropriate application to bring on record the Lrs. of deceased respondent No.1.
Prayer is allowed.
Liberty is granted to the learned counsel for the petitioner to move an appropriate application to implead the Lrs. of respondent No.1 within four weeks from today.
Signature Not VerifiedPost for hearing thereafter.
Digitally signed by SATISH KUMAR YADAV Date: 2016.12.06 16:58:49 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR