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Supreme Court - Daily Orders

Gm Andhra Pradesh State Financial ... vs Commercial Tax Officer . on 2 December, 2014

     ITEM NO.12                          REGISTRAR COURT. 2                 SECTION III

                                   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).   31801/2010

     GM ANDHRA PRADESH STATE FINANCIAL CO&ANR                            Petitioner(s)

                                                    VERSUS

     COMMERCIAL TAX OFFICER & ORS.                                       Respondent(s)

     (with appln. (s) for c/delay in filing substitution appln. and
     substitution of l.rs of the deceased respondent and interim relief
     and office report)

      WITH
      SLP(C) No. 31905/2010
      SLP(C) No. 31980/2010
      SLP(C) No. 4710/2011
     (With Interim Relief)


     Date : 02/12/2014 This petition was called on for hearing today.


     For Petitioner(s)
                                         Mr. Y. Prabhakara Rao,Adv.

                                         Mr. Y. Raja Gopala Rao,Adv.

                                         Mr.Buddy A.Ranganadhan,adv.
                                         Mr. A. V. Rangam,Adv.

     For Respondent(s)
                                         Mr. G. N. Reddy,Adv.
                                         Ms. C. K. Sucharita,Adv.

                                         Mr. D. Mahesh Babu,Adv.


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

Signature Not Verified SLP(C) No.31801/2010 Digitally signed by Sushma Kumari Bajaj Date: 2014.12.04 10:49:52 IST Reason: Ld.counsel for the petitioners shall file the fresh particulars of the lrs. of the deceased respondent Nos.2 & 3 within a period of …......2 ITEM NO.12 -2- two weeks. He shall also take fresh steps for the service of notice to them within the same period. List again on 17.12.2014.

SLP(C) No.31905 & 31980/2010 The office report indicates that service of notice is complete on the respondents, but no one has entered appearance on their behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as and when the connected ones get ready.

SLP(C) No.4710/2011

Two weeks time as last chance is given to the Ld.counsel for the petitioners to file an application for withdrawal of the SLP.

List again on 17.12.2014.

(M K HANJURA) Registrar SB