Supreme Court - Daily Orders
Reliance Commercial Finance Limited, vs Mr. Tharuvai Ramachandra Ravichandran on 15 March, 2024
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.14 COURT NO.2 SECTION XVII
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. 3832-3833/2024
RELIANCE COMMERCIAL FINANCE LIMITED, Appellant(s)
VERSUS
MR. THARUVAI RAMACHANDRA RAVICHANDRAN & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.58262/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.58260/2024-STAY
APPLICATION )
Date : 15-03-2024 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Appellant(s) Mr. V. Prakash, Sr. Adv.
Mr. S. Kamalkannan, Adv.
Ms. Jayasudha K., Adv.
Mr. Abhijeet Sinha, AOR
Mr. Sarthak Gaurav, Adv.
Ms. Rimmi Bharadwaj, Adv.
Ms. Natasha Goel, Adv.
For Respondent(s) Mr. M. A. Chinnasamy, AOR
Mrs. C Rubavathi, Adv.
Mr. C Raghavendren, Adv.
Mr. P Rajaram, Adv.
Ms. Savita Mahadevan, Adv.
Mr. V Senthilkumar, Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Dheeraj Nair, AOR
Ms. Vishrutyi Sahni, Adv.
Mr. Srinivasan Md, Adv.
Ms. Suvarna Kashyap, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Signature Not Verified Issue notice, returnable in the week commencing Digitally signed by babita pandey Date: 2024.03.18 22.07.2024.
18:46:46 IST Reason:
Mr. M. A. Chinnasamy and Mr. Dheeraj Nair, learned 1 counsel, who are present in Court on advance notice, waives service and accept notice on behalf of respondent no.2, and respondent nos.3 and 4, respectively.
Notices to unrepresented respondents will be served on steps being taken within a period of seven days from today. (BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) ASSISTANT REGISTRAR 2