Supreme Court - Daily Orders
Felix @ Sankar (D) Through Lrs. .And Anr vs A. Josphine And Anr on 18 February, 2016
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.42 COURT NO.8 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. 5/2014, I.A. 6/2014, I.A. 7/2014 and I.A. 8/2014 in
Petition(s) for Special Leave to Appeal (C) No(s). 32113/2013
(Arising out of impugned final judgment and order dated 21/03/2013
in SA No. 415/2012 passed by the High Court of Madras)
FELIX @ SANKAR & ANR. Petitioner(s)
VERSUS
A. JOSPHINE & ANR Respondent(s)
(For substitution and c/delay in filing substitution appln. And
setting aside abatement and exemption from filing O.T. and office
report)
Date : 18/02/2016 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Petitioner(s) Mr. Jayanth Muth Raj, Adv.
Ms. Malavika J., Adv.
Mr. Sureshan P.,Adv.
For Respondent(s) Mr. Rajesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned and abatement is set aside in filing the substitution application. The application for substitution to bring the legal representatives of the deceased Petitioner No. 1 on record is allowed as not opposed.
Let the amendment be carried out within fifteen days.
(S. K. RAKHEJA) (MADHU NARULA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.02.19 16:51:06 IST Reason: