Supreme Court - Daily Orders
Jagarlamudi Surendra Mouleswara Pd. ... vs Vuppala Lakshmi Devi (Dead) By Lrs. . on 7 August, 2015
N ITEM NO.1 REGISTRAR COURT. 2 SECTION XIIA
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 K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 284/2007
JAGARLAMUDI SURENDRA MOULESWARA PD. (D) Petitioner(s)
VERSUS
VUPPALA LAKSHMI DEVI & ORS. Respondent(s)
(with interim relief and office report)
Date : 07/08/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. Bharat J. Joshi,Adv.
Mr. G. Ramakrishna Prasad,Adv.
For Respondent(s)
Mr. Ramesh Chandra Pandey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report states that the learned counsel for the petitioner has filed an application for substitution to bring on record the Lrs. of the deceased respondents. The said application shall be processed for listing before the Hon’ble Judge in Chambers for further future directions.
Three weeks time, as last chance is given to the lear ned counsel for the petitioner for filing the affidavit in proof of dasti service of notice already issued to the respondent Nos.
3,4,,6,8,9 and 10.
Signature Not Verified Digitally signed by Madhu Grover Date: 2015.08.08 12:18:01 SCT Reason: (M K HANJURA) Registrar MG N ITEM NO.1 REGISTRAR COURT. 2 SECTION XIIA 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 K HANJURA Petition(s) for Special Leave to Appeal (C) No(s). 284/2007 JAGARLAMUDI SURENDRA MOULESWARA PD. (D) Petitioner(s) VERSUS VUPPALA LAKSHMI DEVI & ORS. Respondent(s) (with interim relief and office report) Date : 07/08/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. Bharat J. Joshi,Adv.
Mr. G. Ramakrishna Prasad,Adv.
For Respondent(s) Mr. Ramesh Chandra Pandey,Adv.
UPON hearing the counsel the Court made the following O R D E R The office report states that the learned counsel for the petitioner has filed an application for substitution to bring on record the Lrs. of the deceased respondents. The said application shall be processed for listing before the Hon’ble Judge in Chambers for further future directions.
Three weeks time, as last chance is given to the lear ned counsel for the petitioner for filing the affidavit in proof of dasti service of notice already issued to the respondent Nos.
3,4,,6,8,9 and 10.
Signature Not Verified Digitally signed by Madhu Grover Date: 2015.08.08 12:18:01 SCT Reason:(M K HANJURA) Registrar MG