Govt Of Nct Of Delhi vs Mool Chand Sharma (Dead) By Lrs. on 1 May, 2015

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Supreme Court - Daily Orders

Govt Of Nct Of Delhi vs Mool Chand Sharma (Dead) By Lrs. on 1 May, 2015

Bench: R.K. Agrawal

     ITEM NO.22                                    COURT NO.3                           SECTION XIV

                                     S U P R E M E C O U R T O F                    I N D I A
                                             RECORD OF PROCEEDINGS

     I.A. 3/2015, I.A. 4/2015 in Petition(s) for Special Leave to Appeal
     (C) No.3762/2014

     (Arising out of impugned final judgment and order dated 26/02/2013
     in LPA No. 73/2007 passed by the High Court of Delhi at New Delhi)

     GOVT.OF NCT OF DELHI                                                                   Petitioner(s)

                                                             VERSUS

     MOOL CHAND SHARMA (DEAD)                                                               Respondent(s)

     (for substitution of L.rs of the deceased respondent and c/delay in
     filing substitution appln.)

     Date : 01/05/2015 This application was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE R.K. AGRAWAL
                                                [IN CHAMBERS]

     For Petitioner(s)                       Mr. Anshuman Srivastava, Adv.
                                             Mr. D. S. Mahra,Adv.

     For Respondent(s)                       Mr. Gagan Gupta,Adv.
                                             Ms. Shweta Thakur, Adv.

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

Heard learned counsel for the applicant. The delay of 85 days in filing the substitution application of deceased sole respondent has sufficiently been explained. The delay is condoned. The application for condonation of delay in filing substitution application is allowed.

The Respondent has died on 20.8.2014 leaving behind their legal heirs as mentioned in para 4 of the application.

Signature Not Verified

There is no opposition to the application seeking Digitally signed by Rajni Mukhi Date: 2015.05.06 12:53:27 IST substitution to bring on record the Lrs. of deceased Reason: respondent. Application for substitution is allowed.

- 2 -

The name of respondent be deleted from the array of parties and in his place the names of Lrs. of deceased respondent be substituted.

Cause title be amended accordingly.

(Rajni Mukhi)                                     (Pardeep Kumar)
 Sr. P.A.                                           AR-cum-PS

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