Supreme Court - Daily Orders
Saidai Sa. Duraisamy vs Stalin M.K. on 31 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
C.A.No.10259/2017 1
ITEM NO.105 COURT NO.1 SECTION XVII
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).10259/2017
SAIDAI SA. DURAISAMY Appellant(s)
VERSUS
STALIN M.K. & ORS. Respondent(s)
(FOR ADMISSION and IA No.73960/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS and IA No.73962/2017-EXEMPTION FROM FILING O.T. and IA
No.137356/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS and IA
No.137358/2017-EXEMPTION FROM FILING O.T. and IA No.2613/2018-I/A
FOR PERMISSION TO DELETE THE RES. NOS. 2 TO 26 IN THE PRESENT CASE
AND AMEND THE CAUSE TITLE and IA No.2717/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS and IA No.2718/2018-EXEMPTION FROM FILING
O.T.)
Date : 31-01-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Mr.V.Giri, Sr.Adv.
Mr.Jayanth Muth Raj, Adv.
Mrs.Malavika J., Adv.
Mr. Sureshan P., AOR
For Respondent(s) Mr.R.Venkataramani, Sr.Adv.
Mr. V. G. Pragasam, AOR
Mr.Prabu Ramasubramanian, Adv.
Mr.Manuraj, Adv.
Mr.Yashraj Singh Bundela, Adv.
Mr.Praveen Vignesh, Adv.
Mr. Rakesh K. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
I.A.No.2613 of 2018
Signature Not Verified
Digitally signed by
SATISH KUMAR YADAV
Date: 2018.01.31
17:13:39 TLT
Reason:
This is an application for deleting the names of respondent Nos.2 to 26 from the array of parties. The names of C.A.No.10259/2017 2 respondent Nos.2 to 26 stand deleted at the risk of the appellant.
I.A. stands disposed of accordingly. Counter affidavit by respondent No.1 be filed within four weeks hence.
List on 20.03.2018.
(Chetan Kumar ) (H.S.Parasher) Court Master Assistant Registrar