Supreme Court - Daily Orders
T.K.Chikkanna (D) By Lrs. vs Kariyappa @ Byrappa & Ors.Etc. on 5 August, 2016
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.13 COURT NO.11 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1-2/2014, I.A. 3-4/2014 in Civil Appeal No(s).1846-1847/2010
T.K.CHIKKANNA (D) BY LRS. Appellant(s)
VERSUS
KARIYAPPA @ BYRAPPA & ORS.ETC. Respondent(s)
(For substitution, c/delay in filing substitution appln.)
Date : 05/08/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Appellant(s) Mr. P. R. Ramasesh,Adv.
For Respondent(s) Dr. (Mrs. ) Vipin Gupta,Adv.
Mr. G. N. Reddy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay in filing substitution application to bring on record the L.Rs. of deceased respondent no. 9 is condoned.
I.A. for setting aside an abatement is allowed. The proposed L.Rs of deceased respondent no. 9 are ordered to be brought on record.
Two weeks' time is granted to the appellants to file amended memo of parties.
Signature Not Verified(Madhu Bala) (Madhu Narula) Digitally signed by Court Master Court Master MADHU BALA Date: 2016.08.08 17:12:48 IST Reason: