Supreme Court - Daily Orders
Ratheesh M.N. vs M.V. Shaji on 1 February, 2021
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
ITEM NO.36 Court 15 (Video Conferencing) 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
Civil Appeal Nos.468-469/2020
RATHEESH M.N. Appellant(s)
VERSUS
M.V. SHAJI & ORS. Respondent(s)
(Only Civil Appeal No. 468-469 of 2020 to be listed before Judges-
in-chambers.)
Date : 01-02-2021 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
[IN CHAMBERS]
For Appellant(s) Mr. Arun Poomulli, Adv.
Mr. Renjith B.Marar, Adv.
Ms. Lakshmi N. Kaimal, AOR
For Respondent(s) Mr. Avneesh Arputham, AOR
Ms. Anuradha Arputham, Adv.
Mr. Dhaval Mehrotra, Adv.
Mr. Sudhanshu Sikka, Adv.
M/S. K Ashar & Co., AOR
Mr. Nishe Rajen Shonker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Arun Poomulli, learned counsel for the petitioner states that respondent No.6 is dodging service and that his presence is not required so much as the presence of the other respondents and he may be permitted to give up respondent No.6.
In view of the above, respondent No.6 is ordered to be deleted from the array of parties.
Signature Not VerifiedDigitally signed by Rachna Date: 2021.02.03
Cause title be amended accordingly.
17:01:29 ISTReason:
(RACHNA) (MATHEW ABRAHAM)
SENIOR PERSONAL ASSISTANT COURT MASTER