Supreme Court - Daily Orders
R. Mohanasundaram(Dead) Thr. Lrs. vs Arulmigu Kolavizhi Amman Temple And ... on 12 February, 2014
ITEM NO.39 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 M.A. SAYEED
Petition(s) for Special Leave to Appeal (Civil) No(s).13116/2012
R. MOHANASUNDARAM Petitioner(s)
VERSUS
ARULMIGU KOLAVIZHI AMMAN TEMPLE & ORS. Respondent(s)
(With appln(s) for permission to place addl. documents on record,exemption
from filing O.T. and prayer for interim relief)
Date: 12/02/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. R. Ayyam Perumal,Adv.
For Respondent(s)
M/S. K.Ramkumar & Associates,Adv.
Mr. K. Krishna Kumar, Adv.
Mr. M.A.Chinnasamy ,Adv
UPON hearing counsel the Court made the following
O R D E R
Service on the respondents, barring respondent Nos.4 and 5, who are reported to have expired, is complete.
The learned Advocate, Mr. K. Krishna Kumar for respondent Nos.4 and 5 seems to have moved an application for substitution for bringing on record the legal representatives of the deceased respondent Nos.2 and 3, which seems to be suffering from certain defects. The same be cured within Item No.39 -2- three weeks. On rectification of the omission, the learned Advocate, Mr.R.Ayyam Perumal, appearing on behalf of the petitioner to take necessary steps for bringing on record the legal representatives within four weeks and on compliance, the same be processed as per rules.
List again on 24.4.2014.
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