Supreme Court - Daily Orders
Ganeshan vs M/S Megacity Developers & Builders ... on 20 August, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.9373-9388 OF 2011
GANESHAN AND ORS. ..APPELLANT(S)
VERSUS
M/S.MEGACITY DEVELOPERS &
BUILDERS P.LTD ..RESPONDENT(S)
W I T H
CIVIL APPEAL NOS.9389-9391 OF 2011
SHASHIKALA SURYANARAYANAN
AND ORS. ..APPELLANT(S)
VERSUS
M/S.MEGACITY DEVELOPERS &
BUILDERS P.LTD ETC. ..RESPONDENT(S)
W I T H
CIVIL APPEAL NOS.9392-9454 OF 2011
SUDHA C.P. AND ORS. ..APPELLANT(S)
VERSUS
M/S.MEGACITY (BANGALORE)
DEVELOPERS & BUILDERS P.LTD. ..RESPONDENT(S)
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
W I T H
Date: 2015.08.24
15:38:30 IST
Reason:
2
CIVIL APPEAL NO.9455 OF 2011
JYOTHIKUMARI P. AND ANR. ..APPELLANT(S)
VERSUS
M/S.MEGACITY (BANG.)
DEVELOPERS P.LTD ..RESPONDENT(S)
W I T H
CIVIL APPEAL NOS.9456-9466 OF 2011
LISSY K. VARGHESE ETC. ..APPELLANT(S)
VERSUS
MEGACITY (BANGALORE) DEVELOPERS
& BUILDERS P.LTD. ..RESPONDENT(S)
W I T H
CIVIL APPEAL NOS.9467-9487 OF 2011
EASWARAN R. ETC. ..APPELLANT(S)
VERSUS
MEGACITY (BANGALORE) DEVELOPERS
& BUILDERS P.LTD. ..RESPONDENT(S)
W I T H
CIVIL APPEAL NOS.9488-9493 OF 2011
KALYAN MAL GUPTA & ORS. ..APPELLANT(S)
VERSUS
M/S.MEGACITY (BANGALORE)
DEVELOPERS P.LTD. ..RESPONDENT(S)
3
W I T H
CIVIL APPEAL NOS.9496-9516 OF 2011
ANNAPURNI RAGHAVAN & ETC. ..APPELLANT(S)
VERSUS
MEGACITY (BANGALORE) DEVELOPERS
& BUILDERS P.LTD. ..RESPONDENT(S)
W I T H
CIVIL APPEAL NOS.9517-9522 OF 2011
RAMAKANT HEDA & ORS. ..APPELLANT(S)
VERSUS
MEGACITY (BANGALORE) DEVELOPERS
& BUILDERS P.LTD. ..RESPONDENT(S)
W I T H
CIVIL APPEAL NO.9524 OF 2011
BAGEWADI LMG ..APPELLANT(S)
VERSUS
M/S.MEGACITY (BANGALORE) DEVELOPERS
P.LTD. ..RESPONDENT(S)
4
O R D E R
CIVIL APPEAL NOS.9396, 9425, 9428 AND 9436 OF 2011 (ARISING OUT OF CIVIL APPEAL Nos.9392-9454 OF 2011)
1. Shri P. Thomas, learned senior counsel appearing for the respective appellants- Mr. George Bernard in Civil Appeal No.9396 of 2011, Mr. Chandrashekaraiah A.S. in Civil Appeal No.9425 of 2011, Mr. Thimmappa, S.V. in Civil Appeal No.9428 of 2011 and Mr. Mallesh G.M. in Civil Appeal No.9436 of 2011, would submit that the aforesaid appellants have expired during the pendency of these appeals before this Court. The learned counsel does not have information regarding the precise dates of the deaths of these appellants. Consequently, we must presume that a significant period of time has elapsed since the deaths of these appellants. Therefore, for the present, the aforesaid appeals stand abated as against the said appellants.
2. However, we permit the learned counsel for the said appellants to make an appropriate application, if they so desire, for setting aside the abatement along with an appropriate application for condonation of delay. 5 REST OF THE APPEALS INCLUDING REMAINING CIVIL APPEALS IN CIVIL APPEAL NOS.9392-9454 OF 2011 :
3. We have heard learned counsel for the respective parties to the lis and carefully perused the material on record including the judgments and orders passed by the Courts below.
4. After going through the records of the case and hearing learned counsel for the parties to the lis, we are of the considered opinion that the appeals, being devoid of any merit, deserves to be dismissed and are dismissed accordingly.
Ordered Accordingly.
............CJI.
(H.L. DATTU) ..............J. (ARUN MISHRA) ..............J. (AMITAVA ROY) NEW DELHI, AUGUST 20, 2015.
6 ITEM NO.6 COURT NO.1 SECTION XVII 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). 9373-9388/2011 GANESHAN & ORS. Appellant(s) VERSUS M/S MEGACITY DEVELOPERS & BUILDERS P.LD. Respondent(s) WITH C.A. Nos. 9389-9391/2011 With C.A. Nos. 9392-9454/2011 With C.A. No. 9455/2011 With C.A. Nos. 9456-9466/2011 With C.A. Nos. 9467-9487/2011 With C.A. Nos. 9488-9493/2011 With C.A. Nos. 9496-9516/2011 With C.A. Nos. 9517-9522/2011 With C.A. No. 9524/2011 Date : 20/08/2015 These appeals were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s)in Mr.Basava Prabhu S.Patil, Sr.Adv. C.A.Nos.9393- Mr.Gireesh Kumar, Adv. 9388/2011 Mr.Anand Srivastava, Adv.
For Mr. Ankur S. Kulkarni,Adv.
in C.A.Nos.9392- Mr.P.Thomas, Sr.Adv. 9454/2011 Mr.Gireesh Kumar, Adv.
Mr.Anadn Srivastava, Adv.
For Mr.Ankur S.Kulkarni, Adv.
In C.A.Nos.9389- Mr.Gireesh Kumar,Adv. 9391/2011 Mr.Anand Srivastava, Adv.
For Mr.Ankur S.Kulkarni, Adv.
In C.A.Nos.9456-9466/ Mr.Gireesh Kumar, Adv. 2011,9467-87/11, Mr.Anand Srivastava, Adv. 9488-93/2011 for M/s. Lex Regis Law Offices,Advs.
In C.A.No.9455/2011 Mr.Anand Srivastava, Adv.
Mr.M.Gireesh Kumar, Adv.
For Mr.Ankur S.Kulkarni, Adv.7
In C.A.No.9524/2011 Mr.Girish Ananthakumar, Adv.
For Mrs. Vaijayanthi Girish,Adv.
For Respondent(s) Mr.Nagamohandas, Sr.Adv.
Mr. M. A. Chinnasamy,Adv.
Mr.R.S.Ravi, Adv.
Mr. Ankolekar Gurudatta,Adv.
UPON hearing the counsel the Court made the following O R D E R CIVIL APPEAL NOS.9396, 9425, 9428 AND 9436 OF 2011 (ARISING OUT OF CIVIL APPEAL Nos.9392-9454 OF 2011):
1. Shri P. Thomas, learned senior counsel appearing for the respective appellants- Mr. George Bernard in Civil Appeal No.9396 of 2011, Mr. Chandrashekaraiah A.S. in Civil Appeal No.9425 of 2011, Mr. Thimmappa, S.V. in Civil Appeal No.9428 of 2011 and Mr. Mallesh G.M. in Civil Appeal No.9436 of 2011, would submit that the aforesaid appellants have expired during the pendency of these appeals before this Court. The learned counsel does not have information regarding the precise dates of the deaths of these appellants. Consequently, we must presume that a significant period of time has elapsed since the deaths of these appellants. Therefore, for the present, the aforesaid appeals stand abated as against the said appellants.
2. However, we permit the learned counsel for the said appellants to make an appropriate application, if they so desire, for setting aside the abatement along with an appropriate application for condonation of delay.
REST OF THE APPEALS INCLUDING REMAINING CIVIL APPEALS IN CIVIL APPEAL NOS.9392-9454 OF 2011 :
The Civil Appeals are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar
(Signed order is placed on the file)