Supreme Court - Daily Orders
State Of Kerela vs Mahe Liquor Merchants Assn. . on 24 January, 2014
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ITEM NO.11 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 SUNIL THOMAS
Petition(s) for Special Leave to Appeal (Civil) No(s).14029/2008
STATE OF KERELA & ORS. Petitioner(s)
VERSUS
MAHE LIQUOR MERCHANTS ASSN. & ORS. Respondent(s)
(With office report )
Date: 24/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. R. Sathish,Adv.
For Respondent(s) MSM. Asaithambi,adv.
Mr. Narendra Kumar,Adv.
UPON hearing counsel the Court made the following
O R D E R
Ld.counsel for the petitioner is directed to take fresh steps against respondent Nos. 3 & 6 as a last chance within four weeks. If steps are taken, issue notice. Await return of notice.
List the matter on 15.04.2014.
| | |(Sunil Thomas) | | | |Registrar | SB