Supreme Court - Daily Orders
H. R. Pushpa vs H. R. Loganathan on 14 February, 2022
ITEM NO.15 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION IV-A
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 20249/2021
H. R. PUSHPA & ORS. Petitioner(s)
VERSUS
H. R. LOGANATHAN & ORS. Respondent(s)
Date : 14-02-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr Amit Sharma, Adv.
Mr. A. Karthik, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Upon hearing the ld. Counsel for the petitioner, time of two weeks is granted for taking fresh steps and filing fresh particulars and appropriate action for deletion, as the case may be, in respect of unserved respondent nos.1,4,8 and 9.
The postal remarks appearing on the unserved notice in respect of respondent nos. 6 and 7 has come back with the endorsement 'deceased'; as such, ld. Counsel for the petitioner is granted four weeks' time for taking appropriate steps in that Signature Not Verified Digitally signed by Indu Marwah Date: 2022.02.17 regard.
10:15:05 IST Reason:
Contd....-2-
Service is complete on respondent nos. 2,3 and 5 but none has entered appearance on their behalf.
List on 29.3.2022.
AVANI PAL SINGH Registrar