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Leela vs Muruganantham on 22 September, 2023

Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia

     ITEM NO.28                                   COURT NO.2                      SECTION XII

                                      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).   21020/2021

     (Arising out of impugned final judgment and order dated 15-11-2019
     in A.S. No.368/2002 passed by the High Court Of Judicature At
     Madras At Madurai)

     LEELA & ORS.                                                                  Petitioner(s)

                                                          VERSUS

     MURUGANANTHAM & ORS.                                                          Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 22-09-2023 This petition was called on for hearing today.

     CORAM :
                                HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                                HON'BLE MR. JUSTICE SUDHANSHU DHULIA

     For Petitioner(s)                    Mr. Raj Narayan A. S., Adv.
                                          Mr. Samindra Kumar Tripathi, Adv.
                                          Mr. Kafeel Ahmed, Adv.
                                          Mr. A. Lakshminarayanan, AOR

     For Respondent(s)                    Mr. Dhirendra Singh Parmar, Adv.
                                          Ms. Abha R. Sharma, AOR
                                          Mr. Ankit Mishra, Adv.
                                          Mr. Saurabh Singh, Adv.
                                          Ms. Aarushi Gupta, Adv.


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

An adjournment letter has been circulated on behalf of the petitioner(s). Learned counsel for the respondent has raised objection.

Petitioner(s) is enjoying the stay.

NEETA SAPRA Date: 2023.09.25 16:39:54 IST Reason: Last opportunity is granted to the petitioner to file a 1 rejoinder within two weeks.

We may note that according to the petitioner(s), respondent has said that he will be filing some documents but learned counsel for the respondent states that no documents are required to be filed.

List on 16th October, 2023.

It is made clear that no further adjournment shall be granted and if the rejoinder is not filed by the next date the interim order will automatically stand vacated.

(RASHMI DHYANI PANT)                          (POONAM VAID)
   COURT MASTER                               COURT MASTER




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