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Supreme Court - Daily Orders

P. Ravindhranath vs P. Milany on 6 March, 2025

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     ITEM NO.26              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 MS. SUJATA SINGH

     Civil Appeal        No(s).   4724/2023

     P. RAVINDHRANATH                                          Appellant(s)

                                              VERSUS

     P. MILANY & ORS.                                          Respondent(s)


     WITH

     C.A. No. 7404/2023 (XII)
     IA No.219385/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.219393/2023-EXEMPTION FROM FILING O.T.

     Date : 06-03-2025 This appeal was called on for hearing today.


     For Appellant(s) : Mr. Vairawan A.s, AOR

                              Mr. Ketan Paul, AOR
                              Ms. Ujala Singh, Adv.


     For Respondent(s) : Mr. Ketan Paul, AOR
                        Ms. E. R. Sumathy, AOR

                              Mr. Sudipto Sircar, AOR


                              Mr. S. Muthukrishnan, Adv.
                              Mr. Ravi Kumar S., Adv.
                              Mr. P.s. Sridhar Raj, Adv.
                              Mr. N. Rajendran, Adv.
                              Ms. Smita Amratlal Vora, AOR

                              Mr. Vairawan A.S, AOR
Signature Not Verified

Digitally signed by
HEMA JOSHI
Date: 2025.03.06
16:41:09 IST
Reason:
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            UPON hearing the counsel the Court made the following
                               O R D E R

Counter affidavit has not been filed since 2023 in respect of Respondent Nos. 1 and 26.

Hence, further opportunity to file counter affidavit is declined.

Counter affidavit has already been filed by Respondent No.19. Respondent No.11 is duly represented. Four weeks time, as last chance is granted to Ld. Counsel for appellant to cure the defects in the proof of dasti service in respect of Respondent Nos. 2 to 10, 12 to 18, 20 to 25 and 27 to 30 List again on 28.4.2025.

Counter affidavit has already been filed by Respondent No. 1. Respondent Nos. 2 and 26 are duly represented. Counter affidavit, if any be filed in the meantime. Service is complete on Respondent Nos. 3 to 4, 7 to 11, 13 to 25 and 27 to 30 but none has entered appearance.

Four weeks time, as last chance is granted to Ld. counsel for the appellant, to take appropriate steps in respect of deceased respondent No.5.

Two weeks time, as last chance is granted to Ld. counsel for the appellant, to take fresh steps and file fresh particulars, to issue notice to respondent Nos. 6 and 12.

List again on 28.4.2025.

SUJATA SINGH Registrar MG