Supreme Court - Daily Orders
M. Gurusamy Nadar vs The Commissioner Hindu Religious And ... on 5 September, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.45 COURT NO.14 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)………..D.No.913/2020
(Arising out of impugned final judgment and order dated 27-06-2018
in CRP(NPD)(MD) No.982/2016 and 07-08-2019 in REV.APLC.(MD) No.
157/2018 passed by the High Court of Judicature at Madras at
Madurai)
M. GURUSAMY NADAR Petitioner(s)
VERSUS
THE COMMISSIONER HINDU RELIGIOUS AND CHARITABLE
ENDOWMENT DEPARTMENT & ORS. Respondent(s)
IA No.12224/2020 - CONDONATION OF DELAY IN FILING
IA No.12227/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No.12229/2020 - EXEMPTION FROM FILING O.T. Date : 05-09-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. M. A. Chinnasamy, AOR Mrs. C Rubavathi, Adv.
Mr. C Raghavendren, Adv.
Mr. Ch.Leela Sarveswar, Adv. Mr. Devendra Pratap Singh, Adv. Mr. K.S.G Sambandam, Adv.
For Respondent(s) Mr. Vinodh Kanna B., AOR Mr. D.Kumanan, Adv.
Mr. Sheikh F.Kalia, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Learned counsel for the petitioner submits, on instructions, that the petitioner is no more. Learned counsel, accordingly, seeks four weeks’ time to take necessary steps to bring the legal representatives of the petitioner on record.
2. Signature Not Verified
List after four weeks.
Digitally signed by satish kumar yadav3. Date: 2023.09.06 18:01:26 IST Meanwhile, needful be done. Reason:
(SATISH KUMAR YADAV) (RAM SUBHAG SINGH) DEPUTY REGISTRAR COURT MASTER (NSH)