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P. Ravindhranath vs P. Milany on 28 April, 2025

     ITEM NO.23                       REGISTRAR COURT            SECTION XII

                                   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 MS. SUJATA SINGH

     Civil Appeal                 No(s).   4724/2023

     P. RAVINDHRANATH                                                    Appellant(s)

                                                       VERSUS

     P. MILANY & ORS.                                                    Respondent(s)



     WITH
     C.A. No. 7404/2023 (XII)
     IA No.219385/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.219393/2023-EXEMPTION FROM FILING O.T.

     Date : 28-04-2025 This appeal was called on for hearing today.


     For Appellant(s) : Mr. Vairawan A.s, AOR
                        Mr. Ketan Paul, AOR

     For Respondent(s) : Ms. E. R. Sumathy, AOR

                                       Mr. Sudipto Sircar, AOR

                                       Mr. Ketan Paul, AOR

                                       Mr. S. Muthukrishnan, Adv.
                                       Mr. P.s. Sridhar Raj, Adv.
                                       Ms. Smita Amratlal Vora, AOR

                                       Mr. Vairawan A.s, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Opportunity to respondent Nos.1 and 26 to file counter Signature Not Verified affidavit has already been declined.

RUPAM DHAMIJA Date: 2025.04.29 16:56:53 IST Reason:

Respondent No.19 has already filed counter affidavit.

contd….

Respondent No.11 is granted four weeks’ time, as last opportunity, for filing counter affidavit.

Ld. Counsel for the appellant has failed to cure the defects in proof of dasti service, despite the grant of last opportunity, with regard to service on respondent Nos.2 to 10, 12 to 18, 20 to 25 and 27 to 30.

Ld. Counsel for the appellant has filed rejoinder affidavit in response to counter affidavit filed by respondent No.19.

Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions. C.A. No. 7404/2023

Respondent No.1 has filed counter affidavit. Respondent Nos.2 and 26 are granted four weeks’ time, as last opportunity, for filing counter affidavit.

Ld.Counsel for the appellant has failed to take fresh steps and to file fresh particulars, despite the grant of last opportunity, for service on respondent Nos.6 and 12.

Ld.Counsel for the appellant has also not taken appropriate steps, despite the grant of last opportunity with regard to deceased respondent No.5.

Service is complete on the remaining respondents, but none has entered appearance.

Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.

                                                                  SUJATA SINGH
rd                                                                  Registrar