Supreme Court - Daily Orders
Thressiamma Jacob Etc. Etc. vs Geologist, Dptt.Of Mining And Geology ... on 20 April, 2015
Bench: J. Chelameswar, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. 1 & 2 OF 2014
in
Civil Appeal No. 4543 OF 2000
THRESSIAMMA JACOB & ORS Appellant(s)
VERSUS
GEOLOGIST,DPTT.OF MINING & GEOLOGY &ORS Respondent(s)
O R D E R
Heard learned counsel for the parties.
There shall be stay of all further proceedings pursuant to the demand letter dated 13.6.2014 issued by the respondents.
Application for stay (I.A. No.2/2014) stands disposed of accordingly.
…...................J.
[J. CHELAMESWAR]
…....................J.
NEW DELHI; [R.K. AGRAWAL]
APRIL 20, 2015
Signature Not Verified
Digitally signed by
Om Parkash Sharma
Date: 2015.04.21
14:34:44 IST
Reason:
ITEM NO.1 COURT NO.6 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1 & 2 in Civil Appeal No(s). 4543/2000
THRESSIAMMA JACOB & ORS Appellant(s)
VERSUS
GEOLOGIST,DPTT.OF MINING & GEOLOGY &ORS Respondent(s)
(for directions and stay and office report) Date : 20/04/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. A. Raghunath,Adv.
Mr. M.K.S. Menon,Adv.
Mr. Shashank Menon,Adv.
Ms. Usha Nandini. V,Adv.
For Respondent(s) Mr. G. Prakash,Adv.
Mr. M. T. George,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the parties.
There shall be stay of all further proceedings pursuant to the demand letter dated 13.6.2014 issued by the respondents.
Application for stay (I.A. No.2/2014) stands disposed of accordingly.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER
(Signed order is placed on the file)