Supreme Court - Daily Orders
Om Sakthi Sekar vs V Sukumar on 10 May, 2023
ITEM NO.20 REGISTRAR COURT. 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
BEFORE THE REGISTRAR SH. VIVEK SAXENA
IA 16273/2023,62557/2023, in Petition(s) for Special Leave to
Appeal (C) No(s). 2122/2022
OM SAKTHI SEKAR Petitioner(s)
VERSUS
V SUKUMAR & ORS. Respondent(s)
IA No. 16273/2023 - APPLICATION FOR SUBSTITUTION
IA No. 62557/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.)
Date : 10-05-2023 These matters were called on for hearing today.
For Petitioner(s)
Mr. Karunakar Mahalik, AOR
Mr. Nithin Saravanan, Adv.
Ms. Arunima Singh, Adv.
Ms. Manicka Priya S., Adv.
Mr. Vishnu, Adv.
For Respondent(s)
Mr. Brijesh Kumar Tamber, AOR
Mr. Chand Qureshi, AOR
Ms. P. Shanthi, Adv.
Mr. Keerthik Vasan, Adv.
Mr. Noor Alam, Adv.
Mr. K. Mohan, Adv.
Mr. P.E.Krishnan, Adv.
Mr. Ramu Vutukuri, Adv.
Mr. Atul Bhojane, Adv.
Mr. Mohit Yadav, Adv.
Mr. Sukesh Ghosh, Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Sajal Jain, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
Signature Not Verified
Digitally signed by
MADHU GROVER
Date: 2023.05.13
O R D E R
11:50:49 IST Reason:
Respondent Nos. 1 to 5, 7 and 14 have filed counter affidavit.
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No one has entered appearance on behalf of Respondent Nos. 10 to 13, 15 to 17, despite due service. Four weeks time, as a last chance, is granted to Respondent nos. 6 and 8, to file counter affidavit. In respect of deceased respondent no.9, the Ld. Counsel for the petitioner has failed to cure defects in IA substitution. However, as requested, two weeks time, is granted, as a last chance, to cure the same.
If defects are cured in IA for substitution of deceased respondent No.9, said IA be placed before the Hon’ble Judge in Chambers for further directions.
Failing which the matter be processed for listing before the Hon’ble Judge-in-Chambers, for non-compliance.
VIVEK SAXENA Registrar