Supreme Court - Daily Orders
Ramalingam vs Kaliyaperumal (Dead) By Lrs. . on 11 May, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.17 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 13323/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 30/11/2015
IN SA NO. 1204/2007 PASSED BY THE HIGH COURT OF MADRAS)
RAMALINGAM PETITIONER(S)
VERSUS
KALIYAPERUMAL & ORS. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SUBSTITUTION APPLN. AND
EXEMPTION FROM FILING O.T. AND SUBSTITUTION AND INTERIM RELIEF AND
OFFICE REPORT)
Date : 11/05/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. R. Balasubramanian, Sr. Adv.
Mr. V. Balachandran, Adv.
Mr. B. Karunakaran, Adv.
for M/s KSN & Co., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay in filing application for substitution of deceased respondent No.1 is condoned and the abatement is set aside.
Application for substitution of deceased respondent No.1 is allowed subject to all just exceptions.
Exemption from filing O.T. is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.05.11 [VINOD LAKHINA] [ASHA SONI] 17:04:20 IST Reason: COURT MASTER COURT MASTER