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S. Radhamany Amma vs State Of Kerala on 2 May, 2017

     ITEM NO.59                         REGISTRAR COURT. 2                  SECTION XIA

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS


                                         BEFORE THE REGISTRAR MR. M V RAMESH

     Civil Appeal No(s).                2487/2017

     S. RADHAMANY AMMA                                                    Appellant(s)

                                                     VERSUS

     STATE OF KERALA AND ORS                                              Respondent(s)
     (with office report)


     Date : 02/05/2017 This appeal was called on for hearing today.


     For Appellant(s)
                                         Mr. K. Rajeev,Adv.


     For Respondent(s)                  Mr.   Jishnu M.L.,Adv.
                                        Ms.   Priyanka Prakash,Adv.
                                        Ms.   Beena Prakash,Adv.
                                        Mr.   Manu Srinath,Adv.
                                        Mr.   G. Prakash,Adv.


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

Service of notice is complete on the respondents but no one has entered appearance on their behalf.

However, Mr. G.Prakash, Ld. Advocate has appeared on behalf of State of Kerala. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit. He may also file statement of case within the statutory period.

Ld. Counsel for the appellant shall also file the statement of case within the statutory period. After expiry of aforesaid period, list the matter before the Hon'ble Court, as per rules.

(M V RAMESH) Registrar MG