Supreme Court - Daily Orders
A. Madurai Gramani (Died) By Lrs. And Ors vs P.C. Venkatesan (Died) By Lrs. And Ors. ... on 16 May, 2025
ITEM NO.1705 COURT NO.2 SECTION XII
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). 3750-3751/2018
A. MADURAI GRAMANI (DIED) BY LRS. AND ORS & ORS. Appellant(s)
VERSUS
P.C. VENKATESAN (DIED) BY LRS. AND ORS. ETC. & ANR.Respondent(s)
IA No. 175546/2023 - EXEMPTION FROM FILING O.T.
IA No. 171099/2023 - INTERVENTION/IMPLEADMENT
Date : 16-05-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
[IN CHAMBERS]
For Appellant(s) Mr. K. K. Mani, AOR
Ms. T.archana, Adv.
For Respondent(s) Mr. Vaibhav Manu Srivastava, AOR
Mr. Sajal Jain, Adv.
Ms. Mrinal Kanwar, AOR
Mr. Vaibhav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
IA No. 171099/2023 As prayed, three weeks time granted to learned counsel for the petitioner to file reply on the interlocutory application.
(KANCHAN CHOUHAN) (AKSHAY KUMAR BHORIA) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) Signature Not Verified Digitally signed by KANCHAN CHOUHAN Date: 2025.05.20 18:17:38 IST Reason: