Supreme Court - Daily Orders
M.M. Shanmugasundaram And Ors . vs Chandrasekaran And Anr on 16 September, 2014
Author: M.Y. Eqbal
Bench: M.Y. Eqbal
ITEM NO.12 COURT NO.13 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 22213/2007
(Arising out of impugned final judgment and order dated 10/04/2007
in AS No. 387/1993 passed by the High Court Of Madras)
M.M. SHANMUGASUNDARAM & ORS. Petitioner(s)
VERSUS
BALASUBRAMANIAN & ORS. Respondent(s)
(Office Report on default)
Date: 16/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
[IN CHAMBER]
For Petitioner(s)
Ms. S. Janani,Adv.
For Respondent(s)
Mr. M. A. Chinnasamy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
By Order dated 7-3-2014, application for substitution of legal representatives of deceased petitioner No.3 was allowed subject to payment of costs of Rs.500/- to the Supreme Court Employees' Mutual Welfare Fund within four weeks. It is reported that costs have not yet been deposited.
Learned counsel for the petitioners is allowed two more weeks' time to comply with the direction failing which the Order dated 7-3-2014 will stand recalled.
Signature Not Verified Digitally signed by Vishal Anand(VISHAL ANAND) (SNEH LATA SHARMA) Date: 2014.09.18 17:25:32 IST Reason: COURT MASTER COURT MASTER