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K Balaji, President Gandhi Consumer ... vs The Secretary Of Tamil Nadu And Ors. on 13 April, 2015

     Item No.76                                      1

                                        REGISTRAR COURT. 2                  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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).   24535/2014

     K BALAJI, PRESIDENT GANDHI CONSUMER FORUM                           Petitioner(s)

                                                    VERSUS

     THE SECRETARY OF TAMIL NADU AND ORS                                 Respondent(s)



     (with interim relief and office report)


     Date : 13/04/2015 This petition was called on for hearing today.



     For Petitioner(s)
                                         Mr. K. K. Mani,Adv.


     For Respondent(s)                  Mr. Shantha Kumar,Adv.
                                        Mr. M. Yogesh Kanna,Adv.

                                        Mr. Ankit Khurana,Adv.
                                        Mr. Umang Shankar,Adv.



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

The Learned counsel for the respondent No.5 seeks and is given four weeks' time as last chance to file the counter affidavit.

Respondent No.3 shall also be at liberty to file the counter affidavit within the period stipulated above.

The Office Report is that although by Order dated 4.2.2015 of 12:41:06 CEST Reason: this Court four weeks time as last chance was given to the learned counsel for the petitioner for filing the affidavit in proof of dasti service of notice already issued to the respondent Nos. 2, 4 Item No.76 2 and 6,yet he has not done the needful within the period stipulated in the order. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.

(M K HANJURA) Registrar MG