Supreme Court - Daily Orders
M. Ananthi vs P. Venkatesan on 3 January, 2023
Bench: A.S. Bopanna, Dipankar Datta
ITEM NO.22 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 16824/2022
(Arising out of impugned final judgment and order dated 20-08-2020 in
CMA No. 1181/2016 passed by the High Court Of Judicature At Madras)
M. ANANTHI & ORS. Petitioner(s)
VERSUS
P. VENKATESAN & ANR. Respondent(s)
(FOR ADMISSION and IA No.193635/2022-APPLICATION FOR SUBSTITUTION and
IA No.193642/2022-SETTING ASIDE AN ABATEMENT and IA No.193638/2022-
EXEMPTION FROM FILING O.T. and IA No.193629/2022-PERMISSION TO FILE
PETITION (SLP/TP/WP/..) and IA No.193637/2022-CONDONATION OF DELAY IN
FILING SUBSTITUTION APPLN. and IA No.193633/2022-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS )
Date : 03-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mrs. Prabha Swami, Adv.
Ms. Divya Swami, Adv.
Mr. Nikhil Swami, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted. Delay in re-filing the SLP is condoned. Applications seeking substitution are allowed subject to all just exceptions after condoning the delay(s) and setting aside abatement, if any.
Cause title be amended accordingly. Issue notice to the respondents. Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.01.03 17:28:05 IST Reason: (NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR