Supreme Court - Daily Orders
Periyammal vs V. Rajamani on 7 April, 2021
ITEM NO.20 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
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 SH. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 8490-8492/2020
PERIYAMMAL & ORS. Petitioner(s)
VERSUS
V. RAJAMANI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63572/2020-EXEMPTION FROM PAYING
COURT FEE and IA No.63571/2020-EXEMPTION FROM FILING O.T. )
Date : 07-04-2021 These petitions were called on for hearing today.
For Petitioner(s) Mr. Senthil Jagadeesan, AOR
Ms. Sonakshi Malhan, Adv.
For Respondent(s) Mr. K. Parameshwar, AOR
Ms. A. Sregurupriya, Adv.
UPON HEARING THE COUNSEL THROUGH VIDEO CONFERENCE, THE
COURT MADE THE FOLLOWING
O R D E R
No one appeared on behalf of all the respondents, despite due service.
At this stage, Ms. A. Sregurupriya, Adv. representing Mr. K. Parmeshwar, AOR on behalf of Respondent Nos. 1 and 2 seeks and granted four weeks’ time to file Vakalatnama and counter affidavit.
After expiry of four weeks, list the matter before the Hon’ble Court, as per rules.
(RB) RAJIV KALRA
Registrar
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2021.04.07
17:15:09 IST
Reason: