Supreme Court - Daily Orders
Raja Gounder And Ors. vs M.Sengodan And Ors. on 14 August, 2017
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
ITEM NO.42 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO.24061/2017, I.A.NO.71086/2017 & I.A.NO.71090/2017 IN
Petition(s) for Special Leave to Appeal (C) No(s). 13486/2007
RAJA GOUNDER AND ORS. Petitioner(s)
VERSUS
M.SENGODAN AND ORS. Respondent(s)
(APPL. FOR AMENDMENT OF SUBSTITUTIN TO THE APPL. FOR BRINGING ON
RECORD THE LRS., FOR CONDONATION OF DELAY IN FILING THE AMENDMENT
OF SUBSTITUTION APPLN. TO BRING ON RECORD THE LRS. OF DECEASED
RESPONDENT NO.3 AND FOR SUBSTITUTED SERVICE)
Date : 14-08-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
[IN CHAMBERS]
For Petitioner(s) Mr. V. Balaji,Adv.
Mr. C. Kannan,Adv.
Mr. Rakesh K. Sharma, AOR
For Respondent(s) Mr. K.K.S. Krishnaraj,Adv.
Mr. H. Jayaraman,Adv.
Mr. T. R. B. Sivakumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Applications for amending the names/necessary corrections to the application for bringing on record the legal representatives of deceased respondent no.3 and for condonation of delay in filing the said application are allowed. The legal representatives of deceased respondent no.3 be brought on record. Cause title be amended accordingly.
Application for substituted service by way of paper publication in respect of unserved respondent no.5 is also allowed.
Signature Not Verified Digitally signed by SAPNA BISHT Date: 2017.08.17 10:28:13 TLT (SAPNA BISHT) Reason: (SNEH LATA SHARMA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER