Supreme Court - Daily Orders
Ramanathaswamy Devasthanam ... vs Ramachandran on 4 February, 2026
ITEM NO.108 COURT NO.5 SECTION XII-B
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(s). 2930/2015
RAMANATHASWAMY DEVASTHANAM RAMESWARAM
THROUGH ITS EXECUTIVE OFFICER Appellant(s)
VERSUS
RAMACHANDRAN . & ORS. Respondent(s)
Date : 04-02-2026 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Appellant(s) Mr. G. Balaji, AOR
Mr. Shiv Kumar, Adv.
Ms. Vaishnavi, Adv.
For Respondent(s) Mr. K. V. Vijayakumar, AOR
Mr. K.V. Sriwas Narayanan, Adv.
Mr. K.V. Vibu Prasad, Adv.
Mr. M Gireesh Kumar, Adv.
Mr. Vijay Kumar, AOR
Ms. Misha Rohatgi, AOR
Mr. Nakul Mohta, Adv.
Mr. Ayush Kashyap, Adv.
Mr. Amulya Upadhyay, Adv.
Mr. Sachin S, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the appellant seeks a short adjournment on the ground that the arguing counsel is not available.
Learned counsel appearing for respondent No.4, and learned counsel for the other respondents submits that respondent Nos.2 and 3 are no more. The requisite particulars shall be given to the learned counsel for the appellant, within a week’s time. Appropriate application shall be filed within a period of four Signature Not Verified weeks thereafter.
Digitally signed by SWETA BALODI Date: 2026.02.05 16:43:47 IST Reason:List the matter on 18.03.2026.
(SWETA BALODI) (POONAM VAID)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR