Supreme Court - Daily Orders
Exec.Officer,Anthiyur Town Panchayat vs G. Arumugam (Dead) By Lrs. on 19 January, 2015
Bench: M.Y. Eqbal, Kurian Joseph
ITEM NO.62 COURT NO.11 SECTION XII
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). 8574/2014 With I.A. No. 3 in Civil Appeal No.
8574 of 2014
EXEC.OFFICER,ANTHIYUR TOWN PANCHAYAT Appellant(s)
VERSUS
G. ARUMUGAM (DEAD) BY LRS. Respondent(s)
(With appln.(s) for stay and office report)
Date : 19/01/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Appellant(s)
Mr. R. Nedumaran,Adv.
For Respondent(s)
Mr. V.N. Subramaniam, Adv.
Mr. Abiram Guneshwar Sharma, Adv.
Mr. C. Kannan, Adv.
Mr. V. balaji, Adv.
Mr. Rakesh K. Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
This appeal is allowed in terms of the signed order. (Sukhbir Paul Kaur) (Indu Pokhriyal) Court Master Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2015.01.28 15:46:15 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.8574 OF 2014 WITH I.A. NO. 3 OF 2014 IN CIVIL APPEAL NO. 8574 OF 2014 EXECUTIVE OFFICER, ANTHIYUR TOWN PANCHAYAT APPELLANT(S) Versus G.ARUMUGAM (DEAD) BY LRS. Respondent(s) O R D E R We have heard learned counsel for the parties.
In view of the judgment pronounced today in Civil Appeal No. 8577 of 2014 titled Executive Officer, Antiyur Town Panchayat versus G. Arumugam (Dead) by Lrs., we set aside the impugned order and condone the delay of 1373 days in filing the second appeal. The case is remitted to the High Court for further consideration in accordance with law. The interlocutory Application No.3 of 2014 is, accordingly, disposed of.
The appeal is allowed as above. There is no order as to costs.
.....................J. (M.Y. EQBAL) .....................J. (KURIAN JOSEPH) New Delhi, January 19, 2015