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Vallivalam Desikar Polyt.Col.Edu vs V.D.Polytechnic Educational Society ... on 24 September, 2024

     ITEM NO.7               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).   586/2024

     VALLIVALAM DESIKAR POLYT.COL.EDU.                            Appellant(s)

                                              VERSUS

     V.D.POLYTECHNIC EDUCATIONAL SOCIETY (REG NO 49/69) Respondent(s)



     WITH
     C.A. No. 587-590/2024 (XII)

         C.A. No. 591-593/2024 (XII)


     Date : 24-09-2024 This appeal was called on for hearing today.


     For Appellant(s)
                               Mr. T. Harish Kumar, AOR
                               Mr. Anish R. Shah, AOR

     For Respondent(s)
                                Mr. R. Sathish, AOR

                               Mr. T. Harish Kumar, AOR
                               Mr. Subham Kothari, Adv.
                               Mr. Bharathi Subramaniayan, Adv.

                               Mrs. Malavika J, Adv.
                               Ms. Nupur Raj, Adv.
                               Ms. Shraddha Khandhadia, Adv.
                               Mr. Praveen Pathak, Adv.
                               Mr.Avadhesh Kumar Dubey, Adv.
                               Mr. C. K. Sasi, AOR

                               Mr. Sabarish Subramanian, AOR
Signature Not Verified
                               Mr. Anish R. Shah, AOR
Digitally signed by
PRIYANKA MALIK
Date: 2024.09.24

                               Mr. Nishe Rajen Shonker, AOR
15:56:12 IST
Reason:


                               Mrs. Malavika Jayanth, Adv.
                               Ms. Nupur Raj, Adv.
                                                                 contd….
                                    -2-

                      Mr. M.p. Parthiban, AOR
                      Mr. S. Geyolin Selvam, Adv.


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

Respondent No.2 has been deleted from the array of parties in terms of Hon’ble Court’s order dated 04.09.2017.

Respondent No.1 is duly represented. Registry to process the matter for listing before the Hon’ble Court, as per rules. In the meantime, parties may file statement of case, if any.

C.A. No. 587-590/2024 Ld. counsel for the appellant has filed an Application for substitution in respect of respondent No.3 in CA No.588/2024 and respondent No.5 in CA No. 589/2024, but the same is defective. Four weeks’ time is granted to cure the defects.

Ld. Counsel for respondent No.3 in CA No.587/2024, has filed an Application for deletion in respect of respondent Nos.4 & 6 to 42 in CA No. 589/2024.

Service is complete on all the remaining respondents. Application for deletion be processed for listing before the Hon’ble Judge in Chambers for necessary directions.

C.A. No. 591-593/2024 Ld. Counsel for the appellant has filed an Application contd….

for substitution in respect of respondent No.3 in CA No.592/2024 and respondent No.5 in CA No.593/2024 but the same is defective. Four weeks’ time is granted to cure the defects.

Service is complete on all the remaining respondents. List again on 13.12.2024.

SUJATA SINGH Registrar rd