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Ratheesh M.N. vs M.V. Shaji on 25 March, 2021

     ITEM NO.5                       REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
     SECTION XI-A

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS


                                    BEFORE THE REGISTRAR SH. RAJIV KALRA

     Civil Appeal                 No(s).   468-469/2020

     RATHEESH M.N.                                                        Appellant(s)

                                                     VERSUS

     M.V. SHAJI & ORS.                                                    Respondent(s)


     WITH
     C.A. No. 470-471/2020 (XI-A)


     Date : 25-03-2021 These appeals were called on for hearing today.


     For Appellant(s)
                                       Ms.   Lakshmi N. Kaimal, AOR
                                       Mr.   A. Karthik, AOR
                                       MS.   SREEPRIYA K., ADV.
                                       MR.   A. KARTHIK, AOR
                                       MR.   ARSH KHAN, ADV.

                                       Lakshmi N.Kaimal, Adv.
                                       Mr. Arun Poomulli, Adv.
                                       Mr. Renjith B.Marar, AOR

     For Respondent(s)
                                       Mr. Avneesh Arputham, AOR
                                       Ms. Anuradha Arputham, Adv.
                                       M/S. K Ashar & Co., AOR
                                       Mr. Nishe Rajen Shonker, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

C.A. Nos.468-469/2020 Signature Not Verified Digitally signed by RASHI GUPTA Date: 2021.03.26 Service is complete.

Parties may file statement of case within statutory period. Reason:

After expiry of said period, Registry to process the matter for listing before Hon’ble Court as per rules. C.A. Nos.470-471/2020 Despite this Court’s Order dated 31.07.2020, learned counsel for the appellant(s) has neither taken fresh steps nor filed fresh particulars for effecting service upon unserved Respondent Nos.5 & 7 in C.A. No.470/2020. Two weeks’ time, as a last chance, is granted to do the needful as above.

Despite due service, none appeared for remaining respondents in C.A. Nos.470-471/2020.

List the matter again on 02.07.2021.

RAJIV KALRA Registrar (RG) (2)