Supreme Court - Daily Orders
A.M.Munirathinam Modaliar vs Karnatka State Transport Auth.. on 25 July, 2014
\222 ITEM NO.9 COURT NO.1 SECTION IVA
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). 36420/2011
(Arising out of impugned final judgment and order dated 21/04/2011
in WP No. 49336/2004 passed by the High Court Of Karnataka At
Bangalore)
A.M.MUNIRATHINAM MODALIAR & ORS. Petitioner(s)
VERSUS
KARNATKA STATE TRANSPORT AUTH.& ORS. Respondent(s)
(with appln. (s) for c/delay in filing substitution appln. and
substitution and office report)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. V. Ramasubramanian ,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay in filing application for substitution is condoned.
Application for bringing on the record the legal representatives of deceased petitioner No. 2 is granted.
Amended cause-title shall be filed by the advocate-on-record for the petitioners within two weeks.
Signature Not Verified Digitally signed byList the matter thereafter.
Pardeep Kumar Date: 2014.07.25 09:08:48 IST Reason: (PARDEEP KUMAR) (RENU DIWAN) AR-cum-PS COURT MASTER