Supreme Court - Daily Orders
Ayapadi Chavadi Dharmam, Private ... vs Jabarulla on 7 April, 2025
ITEM NO.6 REGISTRAR COURT 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. ARUL VARMA
Petition(s) for Special Leave to Appeal (C) No(s). 28052/2023
AYAPADI CHAVADI DHARMAM, PRIVATE FAMILY TRUST Petitioner(s)
VERSUS
JABARULLA & ANR. Respondent(s)
Date : 07-04-2025 This petition was called on for hearing today.
For Petitioner(s) :
Mr. R. Satish Kumar, Adv.
Ms. V. Susheatha, Adv.
Ms. Damini Vishwakarma, Adv.
Ms. Neha Malik, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on Respondent Nos. 1, 2.1, 2.2.1, 2.2.4, 2.3.1, 2.3.2, 2.4 but none has entered appearance.
As per postal tracking report notice issued to respondent No. 2.2.2 has been received back with postal remarks “Unclaimed”. Service is deemed complete on the said respondent in view of the judgment passed by the Hon’ble Court in K. Bhaskaran Vs. Sankaran Vaidhyan Balan & Anr (1999), 7, Supreme Court cases 510 and Registrar’s Court’s Order dated 13.10.2023 passed in T.P(C) No. 2090/2019, still there is no appearance.
Two weeks time, is granted to Ld. Counsel for the petitioner, to take fresh steps and file fresh particulars, to issue notice to respondent Nos. 2.2.3.
Signature Not VerifiedList again on 21.5.2025.
Digitally signed by Madhu Grover Date: 2025.04.07 17:34:07 IST Reason:ARUL VARMA Registrar MG