Supreme Court - Daily Orders
Puthiyadath Jayamathy Avva Chittoor ... vs K.J. Naga Kumar (Dead) Through Lrs. Etc ... on 29 August, 2014
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.1 COURT NO.7 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. Nos. 5-8/2010 & 9-12 in Civil Appeal No(s). 4922-4925/2002
PUTHIYADATH JAYAMATHY AVVA CHITTOOR &ORS Appellant(s)
VERSUS
K.J. NAGA KUMAR & ORS. Respondent(s)
(for substitution and c/delay in filing substitution appln. and
office report)
Date : 29/08/2014 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Appellant(s) Mr. Rajiv Dalal, Adv.
Mr. Subramonium Prasad,Adv.
For Respondent(s)
Ms. Laxmi Arvind,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 5-8 & 9-12 Applications are filed to bring the legal representatives of deceased respondent on record. As per office report, Chamber summons were taken to be issued to the legal representatives of respondent nos. 1 & 2 and are duly served. Service of Chamber summons is complete. However, no reply to these applications is filed and no appearance has put on behalf of legal representatives either.
In these circumstances, delay in filing application for substituting the LRs is condoned and application for substitution allowed.
Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2014.09.02 17:32:34 IST Reason: (DEEPAK MANSUKHANI) (SUMAN JAIN) COURT MASTER COURT MASTER