Supreme Court - Daily Orders
V.Ramasubbu vs Union Of India on 23 August, 2018
ITEM NO.56 REGISTRAR COURT. 1 SECTION XVII
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
Civil Appeal No(s). 5780/2018
V.RAMASUBBU Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.65060/2018-CONDONATION OF DELAY IN FILING and IA
No.65061/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.65063/2018-EXEMPTION FROM FILING O.T. )
Date : 23-08-2018 This appeal was called on for hearing today.
For Appellant(s)
Ms. Remya Raj, Adv.
Ms. Anitha Shenoy, AOR
For Respondent(s)
Mr. S. Partha Sarathi, Adv.
Mr. M. Yogesh Kanna, AOR
Mr. R. Nedumaran, AOR
Mr. Awadhesh Kumar Singh, Adv.
Mr. B. Krishna Prasad, AOR
Ms. Anuradha Arputham, Adv.
Mrs. Aruna Mathur, AOR
M/S. Arputham Aruna And Co, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to respondent Nos.3, 8 and 9 for filing counter affidavit.
Respondent No.7 has already filed counter affidavit. Service is complete on respondent Nos.1, 2, 5 and 10 to 12 but none has entered appearance.
The Ld. Counsel for the appellant to take fresh steps for service of respondent Nos.4 and 6 within two weeks. Notice thereafter be issued.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.08.25List again on 12.10.2018.
12:45:49 IST Reason:KAPIL MEHTA Registrar 23.8.2018 rd