Supreme Court - Daily Orders
Ambalavanar Trust Board Tr.Trustee vs K.Thirunavukkarasu Mudaliyar on 27 February, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.41 COURT NO.17 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). 8075-8076/2010
AMBALAVANAR TRUST BOARD TR.TRUSTEE Appellant(s)
VERSUS
K.THIRUNAVUKKARASU MUDALIYAR & ORS. Respondent(s)
(IA No. 99176/2017 - EARLY HEARING APPLICATION)
WITH SLP(C) No. 15148/2011
(and IA No.120464/2017-IA FOR BRINGING LRS ON RECORD ALONG WITH
AFFIDAVIT and IA No.120470/2017-IA FOR EXEMPTION FROM FILING
ORIGINAL DEATH CERTIFICATE OF PETITIONER NO 2 and IA
No.120473/2017-EXEMPTION FROM FILING O.T. and IA No.120477/2017-IA
FOR SETTING ASIDE ABATEMENT AGAINST THE DECEASED and IA
No.120479/2017-CONDONATION OF DELAY IN FILING
(Case is to be listed alongwith CA 8075-8076/2010))
Date : 27-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Appellant(s) Mr. G.Sivabalamurugan,Adv.
Mr. Selvaraj Mahendran,Adv.
Mr. C.Adhivesavan,Adv.
Ms. Subasri Jaganathan,Adv.
Mr. Bhargava V. Desai, AOR
Ms. Pallavi Maurya, Adv.
Ms. Devina Bhandari, Adv.
Mr. V.Balaji,Adv.
Mr. Asaithambi MSM,Adv.
Mr. Atul Sharma,Adv.
Mr. C.Kannan,Adv.
Mr. Nizamuddin,Adv.
Mr. Rakesh K. Sharma, AOR
For Respondent(s) Mr. Rathanakar Das,Sr.Adv.
Mr. Vasantha Kumar A.,Adv.
Mr. Sanchit Vashisthe,Adv.
Signature Not Verified
Mr. Satender Kr.Vashistha,Adv.
Digitally signed by
Anita Malhotra
Date: 2023.03.01
Mr. Karunakar Mahalik, AOR
16:36:36 IST
Reason:
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Mr. Gautam Narayan, AOR
Mr. S. Nandakumar, Adv.
Ms. Deepika Nandakumar, Adv.
Mr. Anand Murthi Rao, Adv.
Mr. Naresh Kumar, AOR
Mr. T. Harish Kumar, AOR
Mr. Navneet Dugar, Adv.
Mr. Subham Kothari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing original death certificate of deceased petitioner No.2 is allowed in SLP(Civil)No.15148 of 2011.
Delay condoned in filing application for substitution, abatement is set aside and application for substitution to bring on record the legal representatives of the deceased petitioner No.2 is allowed in SLP(Civil)No.15148 of 2011.
List both the matters on 14th March, 2023.
(ANITA MALHOTRA) (R.S.NARAYANAN)
AR-CUM-PS COURT MASTER
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