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Muruganandam vs Muniyandi (Died) Through Lrs. on 4 October, 2021

     ITEM NO.24                          REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     SECTION XII

                                      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).      10893/2021

     MURUGANANDAM                                                                   Petitioner(s)

                                                            VERSUS

     MUNIYANDI (DIED) THROUGH LRS.                                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.82648/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.82650/2021-EXEMPTION FROM
     FILING O.T. and IA No.82652/2021-EXEMPTION FROM FILING AFFIDAVIT )

     Date : 04-10-2021 This petition was called on for hearing today.

     For Petitioner(s)
                                             Mr. Anoop Prakash Awasthi, AOR

     For Respondent(s)

               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Respondent No.1 has refused to accept notice, as such, service is deemed to be complete but none has entered appearance.

Ld. Counsel for the petitioner to take fresh steps alongwith fresh particulars in respect of respondent Nos.2 to 4 within two weeks. Dasti, in addition, is allowed. A request has been made to serve the said respondents through the Ld. counsel appearing before the Trial Court. Allowed. Let the details of the Ld. counsel appearing before the Trial Court be furnished within one week. Notice thereafter be issued accordingly.

RAJESH KUMAR GOEL Registrar