Supreme Court - Daily Orders
Swapna Sukumar vs State Of Kerala . on 4 April, 2014
\224ITEM NO.72 REGISTRAR COURT.1 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 M.A. SAYEED
Petition(s) for Special Leave to Appeal (Civil)
No(s).25636-25637/2013
SWAPNA SUKUMAR & ORS. Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
(With prayer for interim relief and office report)
WITH SLP(C) NO. 1385 of 2014
(With office report)
SLP(C) NO. 25703 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 26232 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 26261 of 2013
(With prayer for interim relief and office report)
Date: 04/04/2014 These Petitions were called on for hearing
today.
For Petitioner(s)
Mr. K. Rajeev,Adv.
Mr. E.M.S. Anam, Adv.
For Respondent(s)
Mr. Udayaditya Banerjee, Adv.
M/S. Temple Law Firm,Adv.
Mr. M.F. Philip, Adv.
Ms. Liz Mathew ,Adv
Mr. Ranjith K.C.
For the applicant
Ms. Prachi Bajpai, Adv.
Mr. Prasanth P., Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP(C) No.25636/2013 Four weeks’ time is granted to respondent No.1 for filing counter affidavit. Complete set of the pleadings has been received by the learned counsel appearing on his behalf. Item No.72 -2-
Respondent Nos.2 and 3 have failed to file counter affidavit, despite final chance granted on the last date. SLP(C) No.25637/2013
Respondent Nos.1 to 3 have failed to file counter affidavit, despite final chance granted on the last date.
Further necessary orders to be passed as and when the other connected matters would become ready. SLP(C) NO. 25703 of 2013 Respondent Nos.1 and 4 are granted four weeks’ time, as final chance, for filing counter affidavit on record.
Respondent Nos.2 and 3 have failed to file counter affidavit, despite final chance granted on the last date. SLP(C) NO. 26232 of 2013 Both the respondents have failed to file counter affidavit, despite final chance granted on the last date.
It seems that an application for impleadment has been moved on record by the learned Advocate, Mr. Prasant P. on 13.3.2013 but the said application is suffering from certain defects as pointed out in the office report. The learned counsel for the proposed party has undertaken to cure the defects in a week’s time and on compliance the same be processed as per rules.
SLP(C) NO. 26261 of 2013 Four weeks’ time is granted, as final chance, to respondent No.1 for filing counter affidavit on record. Item No.72 -3-
Notice be reissued to respondent Nos.2 and 3 through the concerned District Court besides usual mode.
Respondent Nos.4 and 5 are granted four weeks’ time for filing counter affidavit on record. SLP(C) NO. 1385 of 2014 Service report in respect of all the five respondents is awaited.
List again on 14.7.2014.
(M.A. SAYEED) REGISTRAR rd