Supreme Court - Daily Orders
A.L. Meenakshi Sundaram vs The State Of Tamil Nadu on 2 August, 2018
ITEM NO.62 REGISTRAR COURT. 1 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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 8972/2018
A.L. MEENAKSHI SUNDARAM Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ANR. Respondent(s)
WITH
SLP(C) No. 15694-15695/2018 (XII)
(FOR ADMISSION and I.R.)
Date : 02-08-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr.S. Arun Prakash, Adv.
Mr. B. Balaji, AOR
Ms. C. Rubavathi, Adv.
Mr. V. Senthil Kumar, Adv.
Mr. M. A. Chinnasamy, AOR
For Respondent(s)
Mr. Shiva Vijaya Kumar, Adv.
Mr. G. Balaji, AOR
Ms. Maitreyee Mishra, Adv.
Mr. K. V. Vijayakumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 8972/2018
Respondent No.1 has already filed counter affidavit.
The Ld. Counsel for respondent No.2 submitted that they have been served with the complete set of pleadings and sought time to file counter affidavit.
Signature Not VerifiedFour weeks' time is Digitally signed by RUPAM DHAMIJA Date: 2018.08.07 granted to respondent No.2 for filing counter affidavit. 11:05:26 IST Reason:
Item No.62 -2-SLP(C) No. 15694-15695/2018 The Ld. Counsel for the petitioner submitted that service has been effected on respondent Nos.1 to 4 and they are going to file affidavit with proof of dasti service during the course of the day. Await service/track report with regard to these respondents.
List again on 10.9.2018.
KAPIL MEHTA Registrar
02.08.2018 rd