Supreme Court - Daily Orders
H.Guruswamy vs A. Krishnaiah Since Deceased By Lrs on 16 August, 2021
ITEM NO.25 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 9719/2020
H.GURUSWAMY & ORS. Petitioner(s)
VERSUS
A. KRISHNAIAH SINCE DECEASED BY LRS & ANR. Respondent(s)
Date : 16-08-2021 This petition was called on for hearing today.
For Petitioner(s)
Mr. Anand Sanjay M. Nuli, Adv.
Mr. Agam Sharma, Adv.
Mr. Suraj Kaushik, Adv.
Mr. Dharm Singh, Adv.
M/S. Nuli & Nuli, AOR
For Respondent(s)
Mr. Rajesh Mahale, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Despite last opportunity having been granted, respondent Nos.1 to 4 have not filed counter affidavit and Ld. Counsel for the petitioner has also not taken appropriate steps in respect of deceased respondent No.5.
In view of the latest judgment passed by the Hon’ble Court in Suo Moto W.P.(C) No.3/2020 vide which the Signature Not Verified limitation Digitally signed by Indu Marwah Date: 2021.08.19 was extended. Therefore, the respondents are 13:12:48 IST Reason:
free to file the counter affidavit by the next date of hearing.Item No.25 -2-
As requested, Ld. Counsel for the petitioner is directed to take appropriate steps for bringing on record the legal representatives of deceased respondent No.5 within four weeks.
List again on 28.9.2021.
RAJESH KUMAR GOEL Registrar