Supreme Court - Daily Orders
State Of Kerela vs Mahe Liquor Merchants Assn. . on 15 October, 2014
ITEM NO.3 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 14029/2008
STATE OF KERELA & ORS. Petitioner(s)
VERSUS
MAHE LIQUOR MERCHANTS ASSN. & ORS. Respondent(s)
(with office report)
Date : 15/10/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. Jogy Scaria,Adv.
For Respondent(s)
Mr. Narendra Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the notice sent to the respondent Nos. 3 and 6 has been received back with the postal remarks “Not known”. Therefore, the learned counsel for the petitioners is directed to file the fresh particulars of these respondents within a period of three weeks'. He shall also take appropriate steps for the service of notice to them within the same period.
The served respondents shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be given.
Signature Not VerifiedList again on 6.1.2015.
Digitally signed by Madhu Grover Date: 2014.10.16 16:23:39 IST Reason:(M K HANJURA) Registrar MG