Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.2 OF 2014
(For correction/modification of appearance in Order dated
08.12.2014 and Judgment dated 16.12.2014
IN
CIVIL APPEAL NO.11439 OF 2014
T.N.RAGHUPATHY ... APPELLANT(S)
VERSUS
HIGH COURT OF KARNATAKA & ORS.
... RESPONDENT(S)
O R D E R
Mr. Vikas Mehta, learned counsel, appearing for the
applicant-Respondent No.4 has submitted that Shri Aditya
Sondhi, learned senior counsel, had in fact not appeared
in the matter and yet his name has been recorded in the
order as well as appearance shown in the proceedings.
JUDGMENT
He has further submitted that the name of the
learned counsel has been recorded because a mistake had
been committed in the appearance slip submitted by the
th th
learned Advocate-on-Record on 8 and 16 December, 2014.
Though Shri Aditya Sondhi had not appeared, his name had
been stated in the appearance slip and therefore, his
name is recorded in the Judgment as well as in the
appearance.
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So as to support his submission, an affidavit has
been filed by the learned counsel.
In view of the above fact and on the basis of the
affidavit filed by the learned counsel, the payer made in
the application is granted and it is ordered that name of
Shri Aditya Sondhi, learned senior counsel be deleted
th
from the proceedings dated 8 December, 2014 as well as
th
from the Judgment dated 16 December, 2014 in Civil
Appeal No.11439/2014.
..............J.
[ANIL R. DAVE]
..............J.
[KURIAN JOSEPH]
New Delhi;
th
26 March, 2015.
JUDGMENT
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