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M/S Tamil Nadu Generation And ... vs Tamil Nadu Fly Ash Bricks And Blocks ... on 10 January, 2017

     Item No.6                                      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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C) No(s). 29890-29892/2014

     M/S TAMIL NADU GENERATION AND DISTRIBUTION CORP. LTD REP BY ITS
     CHAIRMAN CUM MANAGING & ANR.DIRECTOR, CHENNAI AND ANR Petitioner(s)

                                                   VERSUS

     TAMIL NADU FLY ASH BRICKS AND BLOCK'S MANUFACTURES ASSO. REP. BY
     ITS PRESIDENT AND ORS                                 Respondent(s)



     (with appln. (s) for permission to file lengthy list of dates and
     interim relief and office report)


     Date : 10/01/2017 These petitions were called on for hearing today.



     For Petitioner(s)                 Mr. Muthu Vel Palani.M.,Adv.
                                       Mr. B. Balaji,Adv.


     For Respondent(s)                 Ms. T. Archana,Adv.
                                       Mr. K. K. Mani,Adv.



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

The learned counsel for the respondent No.1 in SLP(C) No. 29890/2014 has failed to cure the defects in the counter affidavit filed by him. Therefore, the counter affidavit filed by him is taken off the record.

Date: 2017.01.10 Learned counsel for the petitioners has not taken steps in 16:22:25 IST Reason: spite of last chance granted in respect of respondent No.4 in SLP(C) Nos. 29891-29892/2014. However, I am inclined to grant four more weeks time subject to the condition that he takes steps and Item No.6 2 deposits a sum of Rs. 1000/- in the Supreme Court Employees Mutual Welfare Fund as cost. If the above conditions are not satisfied, list the matter before the Hon'ble Judge in Chambers for non-prosecution. If steps are taken, issue notice. Await return of notice.

(M V RAMESH) Registrar MG