Supreme Court - Daily Orders
V.P. Satheedevi vs The State Of Kerala State Of Kerala And ... on 19 January, 2017
ITEM NO.66 REGISTRAR COURT. 1 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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 31031/2016
V.P. SATHEEDEVI AND ORS. Petitioner(s)
VERSUS
STATE OF KERALA AND ORS. Respondent(s)
(with interim relief and office report)
Date : 19/01/2017 This petition was called on for hearing today.
For Petitioner(s)
Mr.Raghenth Basant, Adv.
Mr. Senthil Jagadeesan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Advocate, Mr. Abhay Pratap Singh, appearing on behalf of Mr. Vipin Nair, Advocate-on-Record appears for respondent No.1. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks' time.
None appears for respondent Nos.3 to 5, despite due service.
Fresh steps to be taken for service of respondent No.2 within two weeks. Notice thereafter be issued.
List again on 22.2.2017.
Signature Not VerifiedDigitally signed by RUPAM DHAMIJA Date: 2017.01.20 16:35:32 IST
Reason: (PAWAN DEV KOTWAL)
Registrar