Supreme Court - Daily Orders
Angammal vs Muthusamy (Dead) on 21 August, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1722 COURT NO.9 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s).3278-3279/2015
ANGAMMAL & ORS. Appellant(s)
VERSUS
MUTHUSAMY (DEAD) Respondent(s)
(IA No. 79935/2023 - APPLICATION FOR SUBSTITUTION, IA No.
79936/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION APPLN.,
IA No. 79938/2023 - SETTING ASIDE AN ABATEMENT)
Date : 21-08-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Appellant(s) Mr. Y Arunagiri, Adv.
Mr. P V K Deivendran, Adv.
Mr. P. Soma Sundaram, AOR
For Respondent(s) Mr. Satish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing substitution application is condoned. Abatement is set aside.
Application for substitution to bring on record legal representatives of deceased sole respondent is allowed.
Amended memo of parties be filed within two weeks.
(SWETA BALODI) (RENU BALA GAMBHIR)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
SWETA BALODI
Date: 2023.08.22
17:39:08 IST
Reason: