Supreme Court - Daily Orders
Kerala Legal Benefit Fund Tr.Committee vs M/S. Manjilass Rice Mill . on 11 February, 2015
ITEM NO.99 REGISTRAR COURT. 2 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 M K HANJURA
Civil Appeal No(s). 1831/2013
KERALA LEGAL BENEFIT FUND TR.COMMITTEE Appellant(s)
VERSUS
M/S. MANJILASS RICE MILL & ORS. Respondent(s)
(with office report)
Date : 11/02/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. M.F. Philip,Adv.
Ms. Liz Mathew,Adv.
Mr. A.K. De,Adv.
Mr. Rajesh Dwivedi,Adv.
Mr. Debasis Mishra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellant shall file the fresh particulars of the respondent No.4 within a period of three weeks and he shall also take appropriate steps for the service of notice to him within the same period. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the appellant within the period prescribed above.
Service of notice is complete on the respondent Nos. 1 to 3 Signature Not Verified but no one has entered appearance on their behalf.
Digitally signed by Madhu Grover Date: 2015.02.13 10:25:49 ISTReason: List again on 21.4.2015.
(M K HANJURA)
Registrar
MG