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Ramalingam vs Bhuvaneswari Ramalingam on 7 January, 2021

Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah

     ITEM NO.38                    Court 6 (Video Conferencing)                   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).13631/2020

     (Arising out of impugned final judgment and order dated 14-02-2020
     in AS No.735/2019 passed by the High Court Of Judicature At Madras)

     RAMALINGAM                                                                 Petitioner(s)

                                                        VERSUS

     BHUVANESWARI RAMALINGAM & ORS.                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.117651/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.117652/2020-EXEMPTION FROM
     FILING AFFIDAVIT, IA No.136157/2020-APPLICATION FOR SUBSTITUTION,
     IA No.136159/2020-EXEMPTION FROM FILING NOTARIZED AFFIDAVIT)

     Date : 07-01-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
                             HON'BLE MR. JUSTICE R. SUBHASH REDDY
                             HON'BLE MR. JUSTICE M.R. SHAH

     For Petitioner(s)
                                         Mr.   V. Giri, Sr. Adv.
                                         Mr.   R. Basant, Sr. Adv.
                                         Mr.   Sharath Chandran,Adv.
                                         Ms.   D. Durga Devi, Adv.
                                         Mr.   Mani Bhushan Sinha, Adv.
                                         Mr.   Pranab Prakash, AOR

     For Respondent(s)

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

I.A. No.136157/2020 is allowed.

Issue notice.

Learned counsel for the petitioner submits that the petitioner shall endeavour to settle the valuation with contesting Signature Not Verified respondents.

(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER