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Supreme Court - Daily Orders

K.M. Philip vs The State Of Kerala State Of Kerala And ... on 1 August, 2016

     Item No.75                            1

                             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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)         No(s).    3289/2016

     K.M. PHILIP AND ANR.                                      Petitioner(s)

                                          VERSUS

     STATE OF KERALA AND ORS.                                  Respondent(s)



     (with interim relief and office report)


     WITH
     SLP(C) No. 8113/2016
     Interim Relief and Office Report)

      SLP(C) No. 8204/2016
     Interim Relief and Office Report)


     Date : 01/08/2016 These petitions were called on for hearing today.



     For Petitioner(s)        Mr. Haris Beeran,Adv.
                              Mr. Radha Shyam Jena,Adv.

                              Mr. M.S. Vishnu Sankar,Adv.
                              Ms. Usha Nandini. V,Adv.

                               Mr. Ramesh Babu M. R.,Adv.

     For Respondent(s)
                               Mr. Ramesh Babu M. R.,Adv.

                              Ms. Beena Prakash,Adv.
                              Mr. G. Prakash,Adv.
Signature Not Verified

Digitally signed by
POOJA SHARMA
Date: 2016.08.01
16:48:39 IST
Reason:
Item No.75                           2



             UPON hearing the counsel the Court made the following
                                O R D E R
SLP(C) No. 3289/2016

Four weeks time is given to the respondent Nos. 1 and 3 to file the counter affidavit.

Service of notice is complete on the respondent No.4 but no one has entered appearance on his behalf.

SLP(C) No. 8113/2016

Four weeks time is given to the respondent Nos. 2 to 4 to file the counter affidavit.

Mr. G. Prakash, Ld. Advocate has appeared on behalf of the respondent No. 1. He seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit.

List again on 13.9.2016.

SLP(C) No. 8204/2016

Sole respondent is common respondent No.4 in SLP© No. 3289/2016 and is represented by Mr. G. Prakash, Ld. Counsel. Hence service is deemed as complete on behalf of him. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

(M V RAMESH) Registrar MG