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Supreme Court - Daily Orders

P. Ravindhranath vs P. Milany on 9 December, 2024

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     ITEM NO.39              REGISTRAR COURT            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. H. SHASHIDHARA SHETTY

     Civil Appeal        No(s).   4724/2023

     P. RAVINDHRANATH                                          Appellant(s)

                                              VERSUS

     P. MILANY & ORS.                                          Respondent(s)



     WITH

     C.A. No. 7404/2023 (XII)
     (IA No.219385/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.219393/2023-EXEMPTION FROM FILING O.T. and IA
     No.219396/2023-CONDONATION OF DELAY IN REFILING / CURING THE
     DEFECTS)

     Date : 09-12-2024 This appeal was called on for hearing today.


     For Appellant(s)
                               Mr. Vairawan A.S, AOR

                             Mr. Ketan Paul, AOR
                             Ms./Mr. Ujala Singh,Adv.
                             Ms. Vanshika Dubey,Adv.

     For Respondent(s)
                               Ms. E. R. Sumathy, AOR

                              Mr. Sudipto Sircar, AOR

                              Mr. Ketan Paul, AOR

                              Mr. Ravi Kumar S., Adv.
                              Mr. S. Muthukrishnan, Adv.
                              Ms. Smita Amratlal Vora, AOR
Signature Not Verified

Digitally signed by
Madhu Grover
Date: 2024.12.09              Mr. Vairawan A.S, AOR
16:54:34 IST
Reason:
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           UPON hearing the counsel the Court made the following
                              O R D E R

Respondent Nos. 1 and 26 have not filed counter affidavit despite Court’s Order dated 4.8.2023.

Respondent No. 19 has already filed counter affidavit. Respondent No.11 is duly represented. Ld. Counsel for appellant has filed proof of service in respect of Respondent Nos. 2 to 10, 12 to 18, 20 to 25 and 27 to 30 but the same is defective. Four weeks time is granted to cure the defects.

Ld. Counsel for appellant has filed rejoinder affidavit in response to the counter affidavit filed by Respondent No.19.

List again on 6.3.2025.

Respondent No.1 has already filed counter affidavit. Respondent Nos. 2 and 26 are duly represented. Service is complete on respondent Nos.3 to 4, 7 to 11, 13 to 25 and 27 to 30 , there is no appearance.

Four weeks time, is granted to Ld. counsel for the appellant, to take appropriate steps in respect of deceased respondent No.5.

Two weeks time, is granted to Ld. counsel for the appellant, to take fresh steps and file fresh particulars, to issue notice to respondent No.6 and 12.

List again on 6.3.2025.

H. SHASHIDHARA SHETTY Registrar MG