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Janardhanan vs Jayachandran on 16 December, 2019

     ITEM NO.68                              REGISTRAR COURT. 1                    SECTION XI-A

                                   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 SH. ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                       No(s).      13310/2019

     JANARDHANAN                                                                 Petitioner(s)

                                                        VERSUS

     JAYACHANDRAN & ORS.                                                         Respondent(s)



     Date : 16-12-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                         Mr. Lakshmeesh S. Kamath, AOR

     For Respondent(s)
                                         Mr M.S.Vishnu Sankar, Adv.
                                         Mr Sriram P, Adv.
                                         Mr. E. M. S. Anam, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

None appeared for Respondent nos.1, 2.2 to 2.5, 4 and 5 when called. Record shows that vakalatnama has been filed on 22.8.2019. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22) of Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that respondents are not interested in filing counter affidavit and, therefore, opportunity to file counter affidavit stands declined.

Digitally signed by Anil Laxman Pansare Date: 2019.12.16 17:48:26 IST Reason: Application for substitution in respect of respondent no.3 is defective. Defects be cured within four weeks time.  -2- Item no.68 Service is complete on respondent nos. 6.1 and 6.3 but none has entered appearance.

Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.6.2 within two weeks time. List again on 23.3.2020.

Later on ld. Counsel for respondent no.2 appeared and requested to mark his appearance, which is accordingly marked and ld. Counsel has been informed of the order passed today.

ANIL LAXMAN PANSARE Registrar