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Supreme Court - Daily Orders

K.S. Palanisami (Dead) Through Lrs. vs Hindu Community,Citizens Of ... on 8 April, 2015

     ITEM NO.91                   REGISTRAR COURT. 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


                                  BEFORE THE REGISTRAR M K HANJURA

     Civil Appeal        No(s).    5924/2005

     K.S. PALANISAMI (DEAD) THROUGH LRS.                         Appellant(s)

                                               VERSUS

     HINDU COMMUNITY,CITIZENS OF GOBICHE.&ORS                    Respondent(s)

     (with office report)

     WITH
     C.A. No. 5925/2005
     C.A. No. 5926/2005
     C.A. No. 6469/2005
     (With Office Report)


     Date : 08/04/2015 This appeal was called on for hearing today.


     For Appellant(s)             Mr.Shilp Vinod,adv.
                                  Ms. N. Shoba,Adv.

                                  Mr. R. Ayyam Perumal,Adv.
                                  Ms.Vandana,adv.
                                  Mr. L. K. Pandey,Adv.

     For Respondent(s)
                                  Mr. M. A. Chinnasamy,Adv.
                                  Mr.A.Santha Kumaran,adv.
                                  Mr. M. Yogesh Kanna,Adv.
                                  Ms.Enakshi Mukhopadhyay,adv.
                                  Mr. R. Ayyam Perumal,Adv.
                                  Mr.Ram Lal Roy,adv.
                                  Mr. R. N. Keshwani,Adv.
                                  Mrs. Revathy Raghavan,Adv.
                                  Ms.Anushree Menon,adv.
                                  Mr. Vikas Mehta,Adv.

                                  M/s Keswani & Co.,Adv.
Signature Not Verified
                                  Mr. Senthil Jagadeesan,Adv.
Digitally signed by
Sushma Kumari Bajaj
Date: 2015.04.11
11:28:32 IST
Reason:




                                                                 …..........2
ITEM NO.91                     -2-


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

Statement of case is not required to be filed in these matters which pertain to the Year,2005. Viewed in that context, all these matters shall be processed for listing before the Hon'ble Court under the rules.

(M K HANJURA) Registrar SB