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P. Ravindhranath vs P. Milany on 1 September, 2025

     ITEM NO.1714                              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).   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 : 01-09-2025 This appeal was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE R. MAHADEVAN
                                       [IN CHAMBER]

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

                                       Mr. Ketan Paul, AOR
                                       Mr. Avi Tandon, Adv.
                                       Ms. Meghna Tandon, Adv.
                                       Ms. Vanshika Dubey, Adv.

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

                                       Mr. Sudipto Sircar, AOR

                                       Ms. Smita Amratlal Vora, AOR
                                       Mr. Vairawan A.s, AOR



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

As prayed, four weeks’ time is granted to learned counsel for the petitioner for taking necessary steps to cure the defects and Signature Not Verified service of notice.

     (TARUN MAHAJAN)                                                (MANOJ KUMAR)
     SENIOR PERSONAL ASSISTANT                                    COURT MASTER (NSH)