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Supreme Court - Daily Orders

P. Ravindhranath vs P. Milany on 4 August, 2023

Bench: Surya Kant, Dipankar Datta

                                                 1

     ITEM NO.43                         COURT NO.5                 SECTION XII

                              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).4724/2023

     P. RAVINDHRANATH                                               Appellant(s)

                                                VERSUS

     P. MILANY & ORS.                                               Respondent(s)

     IA No.145997/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No.145995/2023 - EXEMPTION FROM FILING O.T. IA No.145992/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No.145994/2023 - STAY APPLICATION) Date : 04-08-2023 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE DIPANKAR DATTA For Appellant(s) Mr. K K Venugopal, Sr. Adv.

Mr. Kapil Sibal, Sr. Adv.

Mr. Jayant Bhushan, Sr. Adv. Mr. Sharan Thakur, Adv.

Mr. Ketan Paul, AOR Mr. Avi Tandon, Adv.

Mr. Shashwat Mehra, Adv.

Mr. Anith Johnson, Adv.

Mr. Kartik Venu, Adv.

Mr. Md. Imran Ahmad, Adv.

Mr. Ankur Talwar, Adv.

Mr. Siddhant Kohli, Adv.

Ms. Aparajita Jamwal, Adv. Ms. Anusha Iyer, Adv.

Mr. Siddharth Thakur, Adv. Ms. Shivika Mehra, Adv.

Mr. Amartya Bhushan, Adv. Mr. Yojit Mehra, Adv.

Mr. Tushar Bhushan, Adv.

For Respondent(s) Signature Not Verified Mr. Neeraj Kishan Kaul, Sr. Adv. Mr. Kartik Seth, Adv.

Reason: Mrs. Himangi Kapoor, Adv.

Mr. James Bedi, Adv.

Mr. T. T. Nishant, Adv.

For M/S. Chambers Of Kartik Seth, AOR  2 Mr. N.J. Ramachandar, Adv. Mrs. Jyoti Parashar, Adv. Ms. E. R. Sumathy, AOR Mr. Sudipto Sircar, AOR Mr. T. T. Nishanth, Adv.

Mr. Kumaravel R., Adv.

Mr. Ambigaidas S., Adv.

UPON hearing the counsel the Court made the following O R D E R

1. Admit.

2. Ms. E.R. Sumathy, learned counsel accepts notice on behalf of respondent No.1. Mr. Kartik Seth, learned counsel accepts notice on behalf of respondent No.19 and Mr. Sudipto Sircar, learned counsel accepts notice on behalf of respondent No.26.

3. The remaining respondents may be served through dasti process.

4. The respondent Nos.1, 19 and 26 may file their counter affidavits within two weeks.

5. Rejoinder, if any, may be filed within two weeks thereafter.

6. Post the matter for final hearing on 04.10.2023.

7. Meanwhile, operation of the impugned judgment and order dated 06.07.2023, passed by the High Court of Judicature at Madras, shall remain stayed.

8. Resultantly, the appellant shall be allowed to continue as a Member of Parliament of the 17th Lok Sabha for all intents and purposes till further orders.

(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)