Mary Pushpam vs Telvi Curusumary And Ors. on 9 September, 2014

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Supreme Court - Daily Orders

Mary Pushpam vs Telvi Curusumary And Ors. on 9 September, 2014

Bench: Uday Umesh Lalit

                                                       1


     ITEM NO.2                              COURT NO.15                  SECTION XII

                                    S U P R E M E C O U R T O F     I N D I A
                                            RECORD OF PROCEEDINGS

     I.A. 2/2014, I.A. 3/2014 in Petition(s) for Special Leave to Appeal
     (C) No(s). 29497/2009

     (Arising out of impugned final judgment and order dated 21/07/2009
     in SA No. 451/2004 passed by the High Court Of Madras)

     MARY PUSHPAM                                                         Petitioner(s)

                                                      VERSUS

     TELVI CURUSUMARY & ORS.                                              Respondent(s)


     (for restoration and c/delay in filing application for restoration)


     Date : 09/09/2014 These applications were called on for hearing
     today.

     CORAM :
                                  HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                                [IN CHAMBER]


     For Petitioner(s)                   Mr.   A.T.M. Sampath, Adv.
                                         Mr.   V. Balaji, Adv.
                                         Mr.   Rakesh K. Sharma, Adv.
                                         Mr.   Narendra Kumar,Adv.

     For Respondent(s)
                                          Mr. Vikas Mehta,Adv.



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

Delay in filing the application for restoration is condoned.

Signature Not Verified

Learned counsel appearing for the petitioner submits Digitally signed by Rajni Mukhi Date: 2014.09.11 11:01:59 IST that the application for deletion of certain respondents Reason: was required to be filed within the stipulated period of six weeks. However, such application was filed on the 27th November, 2012 i.e. with a delay of six days. In 2 keeping with the order passed by the learned Chamber Judge on 16th October, 2012, upon the failure to prefer the application within the stipulated period, the special leave petition be treated as dismissed as against respondent Nos. 4,7 & 9 in respect of whom the application was directed to be filed within six weeks.

Application for restoration is allowed. The special leave petition stands restored to its original number. Registry is directed to act accordingly.

       (NEELAM GULATI)                      (SUMAN JAIN)
        COURT MASTER                        COURT MASTER

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