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Supreme Court - Daily Orders

Fr Viju Ealias vs Tom Jose Ias on 7 September, 2022

Bench: Indira Banerjee, M.M. Sundresh

     ITEM NO.11                         COURT NO.5                 SECTION XI-A

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

                         CONMT.PET.(C) No. 1022/2019 in C.A. No. 8789/2015

     FR VIJU EALIAS & ORS.                                          Petitioner(s)

                                                VERSUS

     TOM JOSE IAS & ORS.                                            Respondent(s)

     (IA No. 37866/2022 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 79422/2021 - CLARIFICATION/DIRECTION
     IA No. 56132/2022 - CLARIFICATION/DIRECTION
     IA No. 10647/2021 - CLARIFICATION/DIRECTION
     IA No. 180037/2019 - CLARIFICATION/DIRECTION
     IA No. 35139/2022 - CONDONATION OF DELAY IN FILING
     IA No. 79423/2021 - EXEMPTION FROM FILING O.T.
     IA No. 132242/2019 - EXEMPTION FROM FILING O.T.
     IA No. 37867/2022 - EXEMPTION FROM FILING O.T.
     IA No. 33760/2020 - EXEMPTION FROM FILING O.T.
     IA No. 92731/2021 - EXEMPTION FROM FILING O.T.
     IA No. 56137/2022 - INTERVENTION APPLICATION
     IA No. 78012/2021 - INTERVENTION APPLICATION
     IA No. 10645/2021 - INTERVENTION APPLICATION
     IA No. 37864/2022 - INTERVENTION APPLICATION
     IA No. 132255/2019 - INTERVENTION/IMPLEADMENT
     IA   No.    171648/2019    -   PERMISSION    TO   FILE                ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     WITH
     CONMT.PET.(C) No. 686/2021 in C.A. No. 8789/2015 (XI-A)
     (FOR EXEMPTION FROM FILING O.T. ON IA 13593/2020 FOR APPROPRIATE
     ORDERS/DIRECTIONS ON IA 23655/2020         FOR PERMISSION TO FILE
     ADDITIONAL   DOCUMENTS/FACTS/ANNEXURES   ON   IA  23842/2020      FOR
     INTERVENTION/IMPLEADMENT       ON       IA       24498/2020       FOR
     CLARIFICATION/DIRECTION ON IA 59071/2021 FOR EXEMPTION FROM FILING
     O.T. ON IA 59072/2021    FOR EXEMPTION FROM FILING AFFIDAVIT ON IA
     59073/2021     FOR CLARIFICATION/DIRECTION ON IA 111783/2021
     FOR impleading party ON IA 16865/2022 FOR INTERVENTION/IMPLEADMENT
     ON IA 16865/2022 FOR EXEMPTION FROM FILING O.T. ON IA 16867/2022
     FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 16868/2022      FOR EXEMPTION
     FROM FILING O.T. ON IA 16871/2022 FOR EXEMPTION FROM FILING O.T.
     ON IA 17549/2022 IA No. 23655/2020 - APPROPRIATE ORDERS/DIRECTIONS
     IA    No.   23842/2020    -    PERMISSION    TO    FILE    ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)
Signature Not Verified


     Date : 07-09-2022 These matters were called on for hearing today.
Digitally signed by
ASHA SUNDRIYAL
Date: 2022.09.13
17:31:08 IST
Reason:

     CORAM :             HON'BLE MS. JUSTICE INDIRA BANERJEE
                         HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)   Mr. E. M. S. Anam, AOR

                    Mr. Sanand Ramakrishnan, AOR

For Respondent(s)   Mr. Nishe Rajen Shonker, AOR
                    Ms. Anu K. Joy, Adv.
                    Mr. Alim Anvar, Adv.

                    Mr.   P. S. Sudheer, AOR
                    Mr.   Rishi Maheshwari, Adv.
                    Ms.   Anne Mathew, Adv.
                    Mr.   Bharat Sood, Adv.
                    Ms.   Shruti Jose, Adv.

                    Mr. C.U. Singh, Sr. Adv.
                    Mr. E. M. S. Anam, AOR

                    Mr. Adolf Mathew, Adv.
                    Mr. Sanjay Jain, AOR

                    Mr. Kunal Verma, AOR

                    Mr. K. Parameshwar, AOR

                    Mr. P.J. Philip, Adv.
                    Mr. P. K. Manohar, AOR

                    Ms. Uttara Babbar, AOR

                    Mr.   V. K. Biju, AOR
                    Ms.   Swathi H. Prasad, Adv.
                    Ms.   Ria Sachdev, Adv.
                    Mr.   Chetanya Singh, Adv.
                    Mr.   Amlendu Kumar, Adv.
                    Mr.   Akhilesh Kumar Jha, Adv.
                    Mr.   Ranjeet Bharti, Adv.
                    Ms.   Rubina Jawed, Adv.
                    Ms.   Vijay Lakshmi, Adv.


          UPON hearing the counsel the Court made the following
                             O R D E R

In terms of the letter circulated by learned counsel for the respondent, the matters are adjourned for four weeks.

(MANISH ISSRANI)                                    (MATHEW ABRAHAM)
COURT MASTER (SH)                                  COURT MASTER (NSH)