Supreme Court - Daily Orders
Channamma (D) By Lrs vs Dy. Commnr., Mandya . on 2 March, 2016
Bench: Madan B. Lokur, N.V. Ramana
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.929 OF 2004
CHANNAMMA (D) TH. LRS. & ORS. ...APPELLANT(s)
VERSUS
DY. COMMNR., MANDYA & ORS. ...RESPONDENT(s)
O R D E R
We have heard learned counsel for the parties. Delay in filing application for restoration is condoned.
Application for restoration is allowed. Application for bringing on record Lrs. of Appellant No.1 is restored to its original number. Delay, if any, in filing application for bringing on record Lrs. of Appellant No.1 is condoned. Abatement, if any, is set aside. Application for bringing on record Lrs. of Appellant No.1 is allowed.
We find no reason to interfere with the impugned judgment and order.
The appeal is accordingly dismissed.
.............................J. (MADAN B. LOKUR) Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.03.04 15:43:02 IST Reason: .............................J. (N.V. RAMANA) NEW DELHI MARCH 02, 2016 ITEM NO.101 COURT NO.8 SECTION IVA 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(s).929/2004 CHANNAMMA (D) TH. LRS. & ORS. Appellant(s) VERSUS DY. COMMNR., MANDYA & ORS. Respondent(s) (with appln.(s) for restoration, appln.(s) for bringing on record LRS. of appellant No.1, appln.(s) for condonation of delay in filing restoration application) Date : 02/03/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE N.V. RAMANA For Appellant(s) Mr. A.K. Sanghi, Sr. Adv.
Mr. V. Sridhar reddy, Adv.
Mr. Abhijit Sengupta, AOR For Respondent(s) Mr. V.N. Raghupathy, Adv.
Mr. Chinmay Despande, Adv.
Mr. Parikshit P. Angadi, Adv. Mr. V. N. Raghupathy, AOR Mrs. K. Sarada Devi, AOR Ms. Nidhi, AOR UPON hearing the counsel the Court made the following O R D E R We have heard learned counsel for the parties. Delay in filing application for restoration is condoned.
Application for restoration is allowed. -: 2 :- Application for bringing on record Lrs. of Appellant No.1 is restored to its original number. Delay, if any, in filing application for bringing on record Lrs. of Appellant No.1 is condoned. Abatement, if any, is set aside. Application for bringing on record Lrs. of Appellant No.1 is allowed.
We find no reason to interfere with the impugned judgment and order.
The appeal is accordingly dismissed.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)