Supreme Court - Daily Orders
K.Chandran (Dead) vs K.Haridas (Dead Through Lrs.) on 9 January, 2025
Bench: J.K. Maheshwari, Aravind Kumar
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ITEM NO.122 COURT NO.7 SECTION XI-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). 1630/2015
K.CHANDRAN (DEAD) & ORS. Appellant(s)
VERSUS
K.HARIDAS (DEAD THROUGH LRS.) . & ORS. Respondent(s)
([ FOR DIRECTIONS ]
(IA No. 72813/2019 - EXEMPTION FROM FILING O.T. IA No. 72811/2019 -
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 09-01-2025 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Appellant(s) Mr. V. Giri, Sr. Adv.
Ms. Malini Poduval, AOR
Ms. Babita Sant, Adv.
Mr. Savyasachi Narayanan, Adv.
Mr. Renjith B. Marar, Adv.
Mr. Arun Poomulli, Adv.
Ms. Lakshmi N. Kaimal, AOR
For Respondent(s) Ms. Prachi Bajpai, Adv.
Mr. Prashant Padmanabhan, AOR
Ms. A. Sumathi, AOR
Mr. DVSS Somayajulu, Sr. Adv.
Mr. P.B. Suresh, Sr. Adv.
Mr. Vipin Nair, AOR
Mr. Mohd Aman Alam, Adv.
Mr. Aditya Narendranath, Adv.
Signature Not Verified
Ms. Ms. MB Ramya, Adv., Adv.
Digitally signed by
Gulshan Kumar Arora
Date: 2025.01.10
16:53:14 IST
Reason:
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Mr. V Chitambaresh, Sr. Adv.
Mr. K. Rajeev, AOR
Mr. C Govind Venugopal, Adv.
Mr. Bijo M Joy, Adv.
Ms. Niveditha R Menon, Adv.
Mr. Aditya Verma, Adv.
Mr. Tarun Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. On account of indisposition of the counsel, time is sought for.
2. List after two weeks.
3. In the meantime, brief note of submissions, not more than three pages, be filed.
(GULSHAN KUMAR ARORA) (NAND KISHOR)
AR-CUM-PS COURT MASTER