Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ernakulam Regional Cooperative Milk ... vs Nithu on 9 October, 2018

     ITEM NO.49                                         1

                                        REGISTRAR COURT. 2                    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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                            No(s).    14760-
     14764/2018

     ERNAKULAM REGIONAL COOPERATIVE MILK PRODUCERS UNION LTD.
                                                       Petitioner(s)

                                                             VERSUS
     NITHU & ORS.                                                                   Respondent(s)


     WITH
     SLP(C) No. 14982/2018 (XI-A)

     SLP(C) No. 15851-15852/2018 (XI-A)


     Date : 09-10-2018 These petitions were called on for hearing today.


     For Petitioner(s)                     Mr. E. M. S. Anam, AOR
                                           Ms./Mr. M. Thondi Chang,Adv.
                                           Mr. M.S. Vishnu Sankar,Adv.

     For Respondent(s)                      Mr. C. K. Sasi, AOR
                                            Mr. Suvidutt M.S., AOR



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

SLP(C) Nos. 14760-14764/2018 Learned counsel for petitioner submits that he will provide the copies of pleadings to learned counsel for appearing respondents during the course of the day. The respondents shall file Signature Not Verified the Counter Affidavit within a period of four weeks, Digitally signed by thereafter.

Await the return of the service of notice already issued to the respondent Nos. 15,22,26 and 29.

Learned counsel for petitioners submits that he will provide the copies of the pleadings to learned counsel for respondent Nos. 1 to 4 and 6 during the course of the day. The respondents shall file the Counter Affidavit within a period of four weeks, thereafter.

Service of notice is complete qua respondent Nos. 5, 7 and 8 to 10 but no one has entered appearance on their behalf.

SLP(C) Nos. 15851-15852/2018 Learned counsel for petitioner submits that he will provide the copies of the pleadings to learned counsel for respondent Nos. 2 to 4, 6 and 11 during the course of the day. The respondents shall file the Counter Affidavit within a period of four weeks, thereafter.

As per tracking report Respondent No.1 has refused to accept the service of notice sent to him. This refusal on his part constitutes proper service but no one has entered appearance on his behalf.

As per postal tracking report, notice issued to respondent Nos. 5, 9 and 10 has been received back with postal remarks “Left India”. Hence, learned counsel for petitioner shall within a period of four weeks’ file the fresh particulars of the said respondents and he shall also take requisite steps for the service of notice upon them in compliance with the rules governing the subject.

As per postal tracking report, notice issued to respondent No.13 has been received back with postal remarks “Insufficient Address”. Hence, learned counsel for petitioner shall within a period of four weeks’ file the fresh particulars of the said respondent and he shall also take requisite steps for the service of notice upon him.

Service of notice is complete qua other respondents but no one has entered appearance on their behalf.

List again on 7.12.2018.

ANIL LAXMAN PANSARE Registrar MG