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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.

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  learned Advocate-on-Record on 8th and 16th 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  from the proceedings dated 8th December, 2014 as well as  from  the  Judgment  dated  16th December,  2014  in  Civil  Appeal No.11439/2014.  

       ..............J.

[ANIL R. DAVE]

..............J. [KURIAN JOSEPH]

New Delhi; 26th March, 2015.

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