Supreme Court - Daily Orders
The Secretary Land And Building ... vs S. Sohan Singh (Deceased) Through Lr on 3 March, 2023
Diary No(s). 15170/2021
ITEM NO.1715 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15170/2021
THE SECRETARY LAND AND BUILDING DEPARTMENT & ANR. Petitioner(s)
VERSUS
S. SOHAN SINGH (DECEASED) THROUGH LR & ORS. Respondent(s)
(I.A. No.104706/2022-APPLICATION FOR AMENDMENT OF MEMORANDUM OF
PARTIES AND FOR TRANSPOSING RESPONDENT NOS.4 AND 5 AS PETITIONER
NOS.3 AND 4
IA No. 104706/2022 - APPLICATION FOR PERMISSION)
Date : 03-03-2023 This matter were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
[IN CHAMBER]
For Petitioner(s)
Ms. Sujeeta Srivastava, AOR
For Respondent(s) Mr. Bhaskar Mayyak, Adv.
Mr. Vikas Mehta, AOR
Mr. Ashwani Kumar, AOR
Mr. Anshay Dhatwalia, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 104706/2022 has been filed seeking transposition of respondents no. 4 and 5 as petitioners no. 3 and 4.
It was submitted that due to inadvertence, the Signature Not Verified Digitally signed by SONIA BHASIN respondents no. 4 and 5 though were required to be in the Date: 2023.03.13 15:38:33 IST Reason: array of petitioners, but were made respondents. 1 Diary No(s). 15170/2021 Learned counsel who has filed the present application submits that he has the authority in law to represent the said petitioners no. 3 and 4/respondents no. 4 and 5.
The prayer is allowed. Respondents nos. 4 and 5 are transposed as petitioners no. 3 and 4.
Learned counsel for the petitioners submits that fresh memo of parties has already been filed.
IA No. 104706/2022 stands disposed of. (SONIA BHASIN) (MALEKAR NAGARAJ) COURT MASTER (SH) COURT MASTER (NSH) 2