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N.P. Saseendran vs N.P. Ponnamma on 20 April, 2023

     ITEM NO.32                              REGISTRAR COURT. 2                   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. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                         No(s).     698/2023

     N.P. SASEENDRAN                                                              Petitioner(s)

                                                           VERSUS

     N.P. PONNAMMA & ORS.                                                         Respondent(s)

     Date : 20-04-2023 This petition was called on for hearing today.

     For Petitioner(s)

                                          Mr. Karthik Sd, Adv.
                                          Mr. Tom Joseph, AOR


     For Respondent(s)
                                           Mr. Zulfiker Ali P. S, AOR
                                           Ms. P. V. Dinesh, Adv.
                                           Ms. Akhil, Adv.
                                           Ms. Nidak, Adv.
                                           Ms. Lebina Baby, Adv.


               UPON hearing the counsel through Video Conference, the
     Court made the following

                                                      O R D E R

Four weeks time, is granted to respondent no.1, to file counter affidavit.

Despite due service on respondent no.3, there is no appearance.

Two weeks time, is granted as a last chance to the petitioner, to take fresh steps and file fresh particulars to issue notice to respondent no.2, who is unserved.

List again on 12.07.2023.

PAVANESH D. Registrar pm