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Ranganathan vs The Idol Of Sri Ranganathanswamy Koil ... on 9 July, 2024

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     ITEM NO.52                          REGISTRAR COURT. 1            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

     Petition(s) for Special Leave to Appeal (C)                      No(s).       24782/2023

     RANGANATHAN & ANR.                                                       Petitioner(s)

                                                       VERSUS

     THE IDOL OF SRI RANGANATHANSWAMY KOIL PANGUNI MADHAM ETTAM
     THIRUVIZHA MANDAGAPADI THANNEERPANDHAL DHARMAM & ORS.Respondent(s)



     Date : 09-07-2024 This petition was called on for hearing today.



     For Petitioner(s)
                                         Mr. G. Ananda Selvam, Adv.
                                         Mr. Rajesh Kanna, Adv.
                                         Mr. Mayilsamy K, Adv.
                                         Mr. Anand Dilip Landge, AOR


     For Respondent(s)
                                         Mr. V. Prabhakar, Sr. Adv.
                                         Ms. E. R. Sumathy, AOR
                                         Mrs. Jyoti Parashar, Adv.

                                          Mr. K.R. Kishore Ram,Adv.
                                          Mr. B.E. Ashwinbala Someshwerar,Adv.
                                          Mr. J. Sriprasad,Adv.
                                          Mr. K.R. Nishant,Adv.


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

Respondent No. 5 has been deleted vide order dated 30.10.2023 of the Hon’ble Court.

Despite service of notice on respondent No. 4, there is no 15:13:30 IST Reason: appearance.

However Mr. B.E. Ashwinbala Someshwerar, Ld. Advocate has appeared on behalf of Mr. Aswathi M.K., Ld. Advocate-on-Record for  2 respondent No.4.

He seeks and is granted four weeks time to file vakalatnama and counter affidavit.

Two weeks time, is granted to Ld. counsel for the petitioner, to take fresh steps and file fresh particulars, to issue notice to respondent Nos. 2 and 3.

Four weeks time, is granted to the respondent No. 1 to file the counter affidavit.

List again on 27.8.2024.

SUJATA SINGH Registrar MG