Supreme Court - Daily Orders
Ayapadi Chavadi Dharmam vs Habibunnisa on 25 May, 2026
ITEM NO.1729 COURT NO.17 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). 4013/2020
AYAPADI CHAVADI DHARMAM Petitioner(s)
VERSUS
HABIBUNNISA & ORS. Respondent(s)
IA No. 206897/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT
IA No. 59946/2023 - APPLICATION FOR SUBSTITUTION
IA No. 145055/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.
IA No. 254448/2024 - EXEMPTION FROM FILING O.T.
IA No. 145056/2023 - SETTING ASIDE AN ABATEMENT
Date : 25-05-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VIJAY BISHNOI
[IN CHAMBER]
For Petitioner(s) :Mr. R. Satish Kumar, Adv.
Mr. Prateek Gupta, Adv.
Mr. P. V. Yogeswaran, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
IA No. 206897/2023, IA No. 59946/2023, IA No. 145055/2023 and IA No. 145056/2023
1. The present applications have been filed seeking substitution to bring on record the legal representatives of the deceased respondent No. 3, setting aside abatement Signature Not Verified Digitally signed by Deepak Guglani Date: 2026.05.29 and condonation of delay in filing the same. 17:47:41 IST Reason:
2. Delay condoned.
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3. Notice issued to proposed LRs already been served, however, none has appeared.
4. Accordingly, the aforesaid applications are allowed.
5. Learned counsel for the petitioner has e-filed a letter praying for deletion of respondent No. 3.2.3 from the array of parties.
6. At the risk of the petitioner, the name of Respondent No.3.2.3 stands deleted.
7. The cause title be amended accordingly.
(RAHUL KUMAR) (KOMAL)
COURT MASTER (SH) COURT MASTER (NSH)
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