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Supreme Court - Daily Orders

K. Leela vs The District Collector And Arbitrator on 18 January, 2019

      ITEM NO.31              REGISTRAR COURT. 2                   SECTION XI-A

                         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 RAJESH KUMAR GOEL

      Petition(s) for Special Leave to Appeal (C)        No(s).    35515/2015

      K. LEELA                                                   Petitioner(s)

                                          VERSUS

      THE DISTRICT COLLECTOR AND ARBITRATOR        & ANR.        Respondent(s)

      (Main Matter SLP No. 35515/2015 is a complete matter, only
      connected matters to be listed before Court of Ld. Registrar. )

      WITH
      SLP(C) No. 31154/2018 (XII)
      (FOR ADMISSION and I.R. and IA No.158993/2018-CONDONATION OF DELAY
      IN FILING and IA No.158995/2018-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT and IA No.158996/2018-PERMISSION TO PLACE
      ADDITIONAL FACTS AND GROUNDS)
       SLP(C) No. 31156-31158/2018 (XII)
      (FOR ADMISSION and I.R. and IA No.162044/2018-CONDONATION OF DELAY
      IN FILING and IA No.162046/2018-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT and IA No.162045/2018-CONDONATION OF DELAY IN
      REFILING and IA No.162047/2018-PERMISSION TO PLACE ADDITIONAL FACTS
      AND GROUNDS[ TO BE TAKEN UP ALONG WITH ITEM NO.9 I.E. D.
      NO.36319/2018 ])
       SLP(C) No. 31151/2018 (XII)
      (FOR ADMISSION and I.R. and IA No.159613/2018-CONDONATION OF DELAY
      IN FILING and IA No.159615/2018-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT and IA No.159611/2018-PERMISSION TO FILE PETITION
      (SLP/TP/WP/..) and IA No.159614/2018-CONDONATION OF DELAY IN
      REFILING and IA No.159619/2018-PERMISSION TO FILE ADDITIONAL
      DOCUMENTS/FACTS)
       SLP(C) No. 31159-31164/2018 (XII)
      (FOR ADMISSION and I.R. and IA No.163789/2018-CONDONATION OF DELAY
      IN FILING and IA No.163788/2018-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT and IA No.163790/2018-CONDONATION OF DELAY IN
      REFILING and IA No.163787/2018-PERMISSION TO FILE ADDITIONAL
      DOCUMENTS/FACTS)
       SLP(C) No. 32788-32789/2018 (XII)
      (FOR ADMISSION and I.R. and IA No.167591/2018-CONDONATION OF DELAY
      IN FILING and IA No.167594/2018-EXEMPTION FROM FILING C/C OF THE
      IMPUGNED JUDGMENT and IA No.167592/2018-CONDONATION OF DELAY IN
Signature Not Verified


      REFILING and IA No.167593/2018-PERMISSION TO PLACE ADDITIONAL FACTS
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2019.01.19
      AND GROUNDS)
10:16:25 IST
Reason:




                                                               ……….2
ITEM NO.31                           -2-



 SLP(C) No. 779/2019 (XII)


Date : 18-01-2019 This petition was called on for hearing today.



For Petitioner(s)     Mr.Shubham S.Saxena,Adv.
                      M/S. M. V. Kini & Associates, AOR

                      Mr.Benny Antony Parel,Adv.
                      Mr. Sajith. P, AOR

For Respondent(s)
                      Mr. C. K. Sasi, AOR

                      Mr.Anil C.Nishani,Adv.
                      Mr.TRB Sivakumar,AOR


          UPON hearing the counsel the Court made the following
                             O R D E R
SLP(C) No. 779/2019

Await return of service of notice already issued to both the respondents.

SLP(C) No. 31159-31164/2018 Respondent Nos.1 & 4-6 are granted four weeks’ time, to file counter affidavit.

Service is complete qua respondent Nos.2 & 3 but no one has entered appearance on their behalf. Notice sent to respondent Nos.7 & 8 have been returned back undelivered. Ld.counsel for the petitioner is directed to take fresh steps for effecting service upon these respondents within two weeks.

………...3 ITEM NO.31 -3- SLP(C) No. 31154/2018 As per office report, service is complete upon all respondents but no one has entered appearance on their behalf. However, Mr.TRB Sivakumar, Ld.counsel undertakes to appear for the respondent No.1. He seeks and is given two weeks’ time to file vakalatnama and four weeks’ time to file counter affidavit.

List the matter again on 06.03.2019. In all other matters, service is complete on all respondents, but no one has entered appearance. The matters be processed for listing before the Hon’ble Court as per rules.

RAJESH KUMAR GOEL Registrar SB