Supreme Court - Daily Orders
State Of Kerela vs Mahe Liquor Merchants Assn. . on 15 April, 2014
|ITEM NO.7 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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).14029/2008
STATE OF KERELA & ORS. Petitioner(s)
VERSUS
MAHE LIQUOR MERCHANTS ASSN. & ORS. Respondent(s)
(With office report )
Date: 15/04/2014 This Petition was called on for hearing today.
For Petitioner(s) Mr.Jogy Scaria,adv.
Mr. R. Sathish,Adv.
For Respondent(s)
Mr. Narendra Kumar,Adv.
Mr.C.Kannan,adv.
Mr.Rakesh K.Sharma,adv.
UPON hearing counsel the Court made the following
O R D E R
Ld.counsel for the petitioners and the learned counsel for the respondent No.1 are present.
Ld.counsel for the respondent No.1 seeks and is given four weeks time to file the counter affidavit.
What gets revealed from the perusal of the office report is that although by order dated 24th January,2014 of this Court, the petitioner was granted last opportunity for taking fresh steps for the service of notice to the unserved respondent Nos. 3 & 6, yet he has not done the needful so far.
.....2 ITEM NO.7 -2- Viewed in that context, the matter shall be processed for listing before the Hon’ble Judge in Chambers for further future directions. Await orders and list thereafter.
(M.K. HANJURA) Registrar SB