Supreme Court - Daily Orders
R. Lakshmanan vs Air India Limited on 3 March, 2023
ITEM NO.17 REGISTRAR COURT. 2 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. PAVANESH D.
IA 171386/2022, in Petition(s) for Special Leave to Appeal (C)
No(s). 20472/2022
R. LAKSHMANAN Petitioner(s)
VERSUS
AIR INDIA LIMITED & ORS. Respondent(s)
IA No. 171386/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 03-03-2023 These matters were called on for hearing today.
For Petitioner(s)
Ms. Lakshmi Ramamurthy, AOR
Mr. G. Ananda Selvan, Adv.
Mr. Mayilsamy K., Adv.
Mr. Sanchit Maheshwari, Adv.
For Respondent(s)
Mr. Rujesh Runyun, Adv.
Mr. Prateek Yadav, AOR
Ms. Anjali Kumar, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Despite due service on respondent nos.1 to 3, 5, 7, 10, 12, 15, 17 to 21, 24 and 28 to 31, there is no appearance.
However, Mr. Rujesh Runyun, Ld. Advocate appearing for Mr. Prateek Yadav, AOR, submits that vakalatnama and counter affidavit would be filed on behalf of respondent nos.1 to 3. Four weeks time, is granted for the said purpose.
Signature Not VerifiedDigitally signed by PRIYANKA MALIK
Four weeks time, as a last chance is granted to the Date: 2023.03.03 15:53:49 IST Reason: petitioner, to file necessary application for substitution/deletion in respect of deceased respondent nos.6 and 8. Two weeks time, is granted as a last chance to the petitioner, to take fresh steps and file fresh particulars to issue notice to respondent nos. 4, 9, 14, 16, 25 and 27, who are unserved.
Ld. Counsel for petitioner has filed an application for deletion in respect of deceased respondent nos.5, 7, 10, 11, 13, 19, 20, 22 to 24, 26 and 29.
The said application be processed for listing before the Hon’ble Judge-in-Chambers, for kind consideration.
PAVANESH D. Registrar pm