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U.N. Krishnamurthy (Since Deceased) ... vs A.M. Krishnamurthy on 30 October, 2018

Bench: Arun Mishra, Vineet Saran

     ITEM NO.26                               COURT NO.7                 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 for Special Leave to Appeal (C)     No.19463/2018

     (Arising out of impugned final judgment and order dated 30-10-2017
     in AS No. 262/2011 passed by the High Court Of Judicature At
     Madras)

     U.N. KRISHNAMURTHY (SINCE DECEASED) THR. L.R.S                       Petitioner(s)

                                                      VERSUS

     A.M. KRISHNAMURTHY                                                   Respondent(s)

     IA 90588/2018-Exemption from filing OT
     IA 118071/2018-Permission to file additional documents/facts
     IA 110346/2018-Permission to file additional documents/facts

     Date : 30-10-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ARUN MISHRA
                             HON'BLE MR. JUSTICE VINEET SARAN


     For Petitioner(s)                   Mr. Mahesh Thakur, AOR
                                         Ms. Vipasha Singh, Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Perused the office report.

Service is not complete.

Steps for service has already been taken. In case fresh steps are required to be taken, the same shall be taken within a week.

List the matter after service is complete Digitally signed by POOJA ARORA Date: 2018.11.01 16:46:51 IST Reason: (POOJA ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER