Supreme Court - Daily Orders
Ferrodous Estates (Pvt) Ltd. vs P.Gopirathnam (Dead) And Ors. on 14 July, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.4 COURT NO.9 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11161/2007
(Arising out of impugned final judgment and order dated 29/01/2007
in OSA No. 93/1991 passed by the High Court Of Madras)
FERRODOUS ESTATES (PVT) LTD. Petitioner(s)
VERSUS
P.GOPIRATNAM & ORS. Respondent(s)
(with prayer for interim relief and office report)
I.A. Nos. 1 and 2 (Appln.(s) for discharge of advocate)
Date : 14/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Guru Krishna Kumar, Sr.Adv.
Mr. P.R. Kovilan, Adv.
Mr. Javed, Adv.
Mr. Kannan, Adv.
Mr. Naresh Kumar,Adv.
For Respondent(s)
Mr. T. Harish Kumar,Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Sriram P., Adv.
Mr. Vijay Kumar,Adv.
Mr. Prasanth P., Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
Mr. Vikas Mehta, Adv.
Ms. Tamilarasi, adv.
Mr. Puneeth K.G., adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Sukhbir Paul Kaur Date: 2015.07.15 16:32:44 IST Reason: Perused the letter circulated by learned counsel for Respondent No.2.
...2/-
-2-It appears that notice has already been issued to the respondent-State of Tamil Nadu and has been duly served. However, we give one more opportunity to the respondent-State to file affidavit within four weeks, failing which the matter shall be heard, presuming that the respondent-State of Tamil Nadu has no interest in the matter.
Mr. T. Harish Kumar, learned counsel has filed an application for discharge of Advocate-on-Record on behalf of Respondent Nos. 2(a) and 2(b). He has also submitted that he may also be discharged as Advocate-on-Record for Respondent No.5, as a new counsel has been engaged. He is, accordingly, discharged as advocate-on-record on behalf of the aforesaid respondents.
Mr. K.V. Bharathi Upadhyaya, learned counsel has filed an application for discharge of the Advocate-on-Record on behalf of Respondent No.3. He is, accordingly, discharged as advocate-on-record for Respondent No.3.
The applications for discharge of the Advocates-on-Record are allowed.
List after four weeks.
[INDU POKHRIYAL] [SUKHBIR PAUL KAUR]
COURT MASTER A.R.-CUM-P.S.