Supreme Court - Daily Orders
Poomalai vs Sivasamy (Dead) . on 4 August, 2016
ITEM NO.8 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 MR. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s).
10315-10316/2009
POOMALAI Petitioner(s)
VERSUS
SIVASAMY (DEAD) & ORS. Respondent(s)
(with appln. (s) for c/delay in filing substitution appln. and
setting aside an abatement and interim relief and office report)
WITH
SLP(C) No. 7835-7836/2010
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 04/08/2016 These petitions were called on for hearing today.
For Petitioner(s)
Mr G.S.Mani, Adv.
Mr. R. Sathish,Adv.
Mr. L. K. Pandey,Adv.
For Respondent(s)
Mr Anis Mohd., Adv.
Mr. L. K. Pandey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 7835-7836/2010 Deleted.
Signature Not VerifiedSLP(C) No. 10315-10316/2009 Digitally signed by RASHI GUPTA Date: 2016.08.06 12:51:38 IST Reason: Respondent no.3 has already filed counter affidavit. -2- Item No.8 Application for substitution of legal representatives of deceased respondent nos. 1 and 2 has already been dismissed by Hon'ble Judge in Chambers order dt.26.10.2015.
Respondent no.4 is not served since 2009. Registry to process the matter for being listed before the Hon'ble Judge in Chambers alongwith detailed report showing as to why service has not been completed, for further directions.
(PAWAN DEV KOTWAL) Registrar