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Ramanathaswamy Devasthanam ... vs Ramachandran on 18 March, 2026

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     ITEM NO.104                          COURT NO.5                SECTION XII-B

                              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).   2930/2015

     RAMANATHASWAMY DEVASTHANAM RAMESWARAM
     THROUGH ITS EXECUTIVE OFFICER                                   Appellant(s)
                                     VERSUS
     RAMACHANDRAN . & ORS.                                          Respondent(s)

     IA D. NO.83089/2026 - APPLICATION FOR SUBSTITUTION IN RESPECT OF
     DECEASED RESPONDENT NOS. 2 AND 3

     Date : 18-03-2026 This appeal was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE M.M. SUNDRESH
                         HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH

     For Appellant(s)             Mr. V. Raghavachari, Sr. Adv.
                                  Mr. G. Balaji, AOR
                                  Mr. Shiv Kumar, Adv.
                                  Ms. Vaishnavi, Adv.

     For Respondent(s)            Mr. K. V. Vijayakumar, AOR
                                  Mr. K. V. Sriwas Narayanan, Adv.
                                  Mr. K. V. Vibu Prasad, Adv.

                                  Mr. M Gireesh Kumar, Adv.
                                  Mr. Vijay Kumar, AOR

                                  Ms. Misha Rohatgi, AOR
                                  Mr. Nakul Mohta, Adv.
                                  Mr. Ayush Kashyap, Adv.
                                  Mr. Amulya Upadhyay, Adv.
                                  Mr. Sachin S, Adv.

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

Delay, if any, in filing application for substitution is condoned. Abatement, if any, is set aside. The application for substitution is allowed.

Cause title be amended accordingly.

SWETA BALODI Date: 2026.03.18 17:41:27 IST Reason: Issue notice to the legal representatives of the deceased respondent Nos.2 and 3, returnable within four weeks.  2 Dasti, in addition, is also permitted. Learned counsel appearing for the deceased respondent Nos.2 and 3 is also directed to get instructions from the legal representatives of deceased respondent Nos.2 and 3.

List the matter on 29.04.2026.

(SWETA BALODI)                                         (POONAM VAID)
ASTT. REGISTRAR-cum-PS                               ASSISTANT REGISTRAR