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Supreme Court - Daily Orders

The State Of Kerala vs Vinod Kumar K. on 5 January, 2017

     Item No.83                                     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).                30073/2016

     STATE OF KERALA AND ANR                                           Petitioner(s)

                                                   VERSUS

     VINOD KUMAR K. AND ORS                                            Respondent(s)

     (with office report)


     WITH
     SLP(C) No. 30074/2016
     (With Office Report)


     Date : 05/01/2017 These petitions were called on for hearing today.




     For Petitioner(s)
                                        Mr. C. K. Sasi,Adv.


     For Respondent(s)                  Mr. Piyush Dwivedi,Adv.
                                        M/s. Lawyer S Knit & Co,Adv.



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

Four weeks time is given to the respondent Nos. 1,2,20 and 26 to file the counter affidavit.

respondent Nos. 4,7,13,16,17,18,21 and 22 shall be taken by the MADHU GROVER Date: 2017.01.05 16:43:21 IST Reason: learned counsel for the petitioners within a period of four weeks.

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

Four weeks time is given to the Ld. Counsel for the sole respondent to file the counter affidavit.

List again on 9.2.2017.

(M V RAMESH) Registrar MG