Supreme Court - Daily Orders
(Dead) Ramachandra Reddy vs Ramulu Ammal (Dead) on 10 February, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.1703 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.3034/2012
RAMACHANDRA REDDY (Dead) & ORS. Appellant(s)
VERSUS
RAMULU AMMAL (DEAD) Respondent(s)
(IA No. 124423/2020 - APPLICATION FOR SUBSTITUTION)
(IA No. 66686/2020 - APPLICATION FOR SUBSTITUTION)
(IA No. 112089/2022 - APPLICATION FOR SUBSTITUTION)
(IA No. 66688/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.)
(IA No. 112091/2022 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.)
(IA No. 124425/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.)
(IA No. 66689/2020 - EXEMPTION FROM FILING AFFIDAVIT)
(IA No. 112093/2022 - EXEMPTION FROM FILING O.T.)
Date : 10-02-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
[IN CHAMBER]
For Appellant(s) Mr. Muthuvel Palani, Adv.
Mr. G. Balaji, AOR
Mr. Neeraj Shekhar, AOR
Dr. B. Kalaivannan, Adv.
Mr. Ashutosh Thakur, Adv.
Mr. A. Murugesan, Adv.
Mr. D. T. Dhilipan, Adv.
Signature Not Verified
Dr. Sumit Kumar, Adv.
Digitally signed by
SNEHA DAS
Date: 2023.02.16
16:29:39 IST
Reason:
For Respondent(s) Mr. R. Anand Padmanabhan, Adv.
Mr. Shashi Bhushan Kumar, AOR
2
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
I.A. No.66686/2020- Application for substitution to bring on record the legal representatives of deceased Appellant No.1 is allowed.
I.A. No.66688/2020- Application for setting aside abatement is allowed.
I.A. No.112089/2020- Application for substitution to bring on record the legal representatives of deceased Appellant No.2 is allowed.
I.A. No.124423/2020- Application for substitution to bring on record the legal representatives of deceased sole respondent is allowed.
(VIJAY KUMAR) (MALEKAR NAGARAJ) COURT MASTER (SH) BRANCH OFFICER