Supreme Court - Daily Orders
P. Ravindhranath vs P. Milany on 25 February, 2026
ITEM NO.38 COURT NO.4 SECTION XII-B
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). 4724/2023
P. RAVINDHRANATH Appellant(s)
VERSUS
P. MILANY & ORS. Respondent(s)
IA No. 21371/2026 - DELETING THE NAME OF PETITIONER/RESPONDENT
IA No. 145997/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 145995/2023 - EXEMPTION FROM FILING O.T. IA No. 145992/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 145994/2023 - STAY APPLICATION IA No. 136088/2025 - SUBSTITUTED SERVICE I.A. NO. 21371 of 2026 (APPLICATION FOR DELETION OF DECEASED RESPONDENTS NOS. 2 and 3) WITH C.A. No. 7404/2023 (XII-B) IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 219385/2023 FOR EXEMPTION FROM FILING O.T. ON IA 219393/2023 IA No. 219385/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 219393/2023 - EXEMPTION FROM FILING O.T. Date : 25-02-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE UJJAL BHUYAN For Parties : Mr. Vairawan A.S, AOR Mr. V. Prabhakar, Sr. Adv. Ms. E. R. Sumathy, AOR Mrs. Jyoti Parasher, Adv. Ms. Harmeet Kaur, Adv. Mr. Saurabh Tiwari, Adv.
Mr. Sudipto Sircar, AOR Mr. S. Muthukrishnan, Adv.Signature Not Verified
Mr. P.S. Sridhar Raj, Adv.Digitally signed by NEETU SACHDEVA Date: 2026.02.27
Ms. Smita Amratlal Vora, AOR 10:10:22 IST Reason:
contd..
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Mr. Ketan Paul, AOR Mr. Avi Tandon, Adv.
Ms. Meghna Tandon, adv.
Ms. Ujala Singh, Adv.
Mr. Prachet Sharma, Adv.
Ms. Shreya Pandey, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant(s) submitted that I.A. No.21371 of 2026 - an application for deletion insofar as common respondent Nos.2 and 3 in Civil Appeal No. 4724/2023/respondent Nos.3 and 4 in Civil Appeal No. 7404/2023 are concerned has been filed.
However, respondent No. 4 in Civil Appeal No. 4724/2023/respondent No.5 in Civil Appeal No. 7404/2023 is also deceased and hence he may also be deleted from the array of parties.
Taking note of the said submissions, the aforesaid deceased respondents are deleted from the array of parties.
Learned counsel for the appellant(s) to file amended memo of parties.
Adjourned.
(NEETU SACHDEVA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)