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Supreme Court - Daily Orders

S.Shanmughananthan And Ors. vs K.Ravindran And Ors. on 26 July, 2018

     ITEM NO.20                              REGISTRAR COURT. 1                    SECTION XII

                                    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. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                         No(s).    7064-7066/2016

     S.SHANMUGHANANTHAN AND ORS. & ORS.                                          Petitioner(s)

                                                         VERSUS

     K.RAVINDRAN AND ORS. & ORS.                                                 Respondent(s)



     WITH
     SLP(C) No. 27101/2017 (XII)


     Date : 26-07-2018 These petitions were called on for hearing today.



     For Petitioner(s)
                                            Mr. Sanjay Kumar Visen, AOR
                                            Ms Suriti C, Adv.
                                           Mr. Senthil Jagadeesan, AOR
                                            Mr Beno Bencigar, Adv.
                                            Mr Sumit Kumar, Adv.
                                            Mr Marxin Prabha, Adv.

     For Respondent(s)
                                           Mr Reegan S Bel,Adv.
                                           Mr. Jogy Scaria, AOR
                                           Ms. K. R. Chitra, AOR
                                           Ms Maitreyee Mishra, Adv.
                                           Mr. K. V. Vijayakumar, AOR


                               UPON hearing the counsel the Court made the following
                                                  O R D E R
SLP(C) NO.27101/2017

Ld. Counsel for the petitioner has not filed spare Signature Not Verified copies, as such, registry to process the matter Digitally signed by HEMA JOSHI Date: 2018.07.31 as per rules 10:49:08 IST Reason:

for listing before the Hon'ble Judge in Chambers for appropriate orders.
-2-
Item No.20 SLP(C) NO.7064-66/2016 Service is complete on respondent nos. 1 and 4 in SLP(C) No.7064/2016, respondent nos. 5 and 8 to 13 in SLP(C) No.7065/2016 and respondent nos. 1 and 7 in SLP(C) No.7066/2016 but none has entered appearance.
Memo of appearance and counter affidavit has been filed in respect of respondent nos. 2 and 3 in SLP(C) No.7064/2016, respondent nos. 6 and 7 in SLP(C) No.7065/2016 and respondent nos. 2 and 3 in SLP(C) No.7066/2016 but vakalatnama has not been filed. Be filed within four weeks time.
Respondent no.5 in SLP(C) No.7064/2016, respondent nos. 1 to 3 in SLP(C) No.7065/2016 and respondent nos. 4 to 6 in SLP(C) No.7066/2016 have filed counter affidavit.
Respondent no.4 in SLP(C) No.7065/2016 has failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined.
As per Court's order dt.4.10.2016 rejoinder affidavit has not been filed. Be filed within four weeks time as last opportunity.
List again on 31.8.2018.
KAPIL MEHTA Registrar 26.07.2018 hj