Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Moturu Nalini Kanth vs Gainedi Kaliprasad (Dead) on 17 March, 2021

Author: Ajay Rastogi

Bench: Ajay Rastogi

     ITEM NO.15                   Court 11 (Video Conferencing)                     SECTION XII-A

                                  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).     2435/2010

     MOTURU NALINI KANTH                                                            Appellant(s)
                                                        VERSUS
     GAINEDI KALIPRASAD (DEAD)                            Respondent(s)
     IA No. 126949/2020 - APPLICATION FOR SUBSTITUTION
     IA No. 126950/2020 - CONDONATION OF DELAY IN FILING SUBSTITUTION
     APPLN.
     IA    No.   25059/2019    -    PERMISSION   TO    FILE    ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 17-03-2021 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE AJAY RASTOGI
                                             [IN CHAMBER]

     For Appellant(s)                     Mr. Y. Raja Gopala Rao, AOR
                                          Mr. K. Pramod Kumar, Adv.

     For Respondent(s)                    Mr. Shekhar G. Devasa, Adv.
                                          M/S. Devasa & Co., AOR

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

Applications have been filed for taking the legal representatives of deceased respondent nos. 1(a) to 1(e) on record who died during the pendency of the proceedings, setting aside abatement and condonation of delay in filing substitution application.

In terms, as prayed for, applications are allowed. Delay condoned, abatement is set aside and Lrs. of deceased respondent nos. 1(a) to 1(e) are taken on record. Learned counsel undertakes to file vakalatnama on their behalf within two weeks.

Cause title be amended accordingly.

Let the Registry to proceed and list the matter before Digitally signed by Rachna Date: 2021.03.19 16:57:18 IST the Hon’ble Court after two weeks.

                  (NEETA SAPRA)                                          (DIPTI KHURANA)
                COURT MASTER (SH)                                      COURT MASTER (NSH)