PANI RAM (DECEASED) THR. LRS. vs. UNION OF INDIA

Case Type: Miscellaneous Application

Date of Judgment: 07-03-2022

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Full Judgment Text

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION MISCELLANEOUS APPLICATION NO.433/2022 (Application for substitution of Lrs. Of deceased appellant) IN CIVIL APPEAL NO.2275/2019 WITH INTERLOCUTORY APPLICATION NO.22552 OF 2022 (Application for correction in judgment dated 17.12.2021 PANI RAM (deceased) thr. Lrs. Applicant(s)/ Appellant VERSUS UNION OF INDIA & ORS. Respondent(s) O R D E R Application for substitution of Lrs. of deceased appellant is allowed. Cause title be amended accordingly. Application for replacing the name of the advocate Mr. Siddhartha Iyer to Mr. Lalit Kumar in para- 9 of the judgment dated 17.12.2021 passed in the above appeal is allowed. Miscellaneous Application and Interlocutory application(s) stand allowed accordingly. ....................J (L. NAGESWARA RAO) Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.03.11 10:21:39 IST Reason: ....................J (B.R. GAVAI) NEW DELHI; th 7 March, 2022.