Supreme Court - Daily Orders
Shibu M.V. vs Sujatha P.D. on 11 July, 2017
ITEM NO.26 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 Mr. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 12097/2016
(Arising out of impugned final judgment and order dated 09-02-2015
in MATA No. 704/2007 passed by the High Court Of Kerala At
Ernakulam)
SHIBU M.V. Petitioner(s)
VERSUS
SUJATHA P.D. Respondent(s)
Date : 11-07-2017 This petition was called on for hearing today.
For Petitioner(s) Mr. P. A. Noor Muhamed, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner has stated that respondent is avoiding service. In terms of the order dated 25.4.2016 where petitioner was required to send demand draft of Rs. 25,000/- to the respondent as litigation charges, which amount she has already received but when the notice is sent by the Registry the same is not received rather she is avoiding service. Having regard to the submission made by the Ld. Counsel for the petitioner Registry to issue fresh notice through the concerned Principal District Judge (District Court) within whose jurisdiction the respondent is residing the particulars of which shall be provided by the Ld. Counsel within a period of two weeks. Thereafter notice shall be issued to the said respondent upon receiving the notice the Ld.District Court is requested to depute a Special Process Server Signature Not Verified for effecting service upon respondent and after service of the Digitally signed by MADHU GROVER Date: 2017.07.12 same, report be submitted to this Registry.
17:42:16 IST Reason:
List again on 18.8.2017.
(SANJAY PARIHAR) Registrar MG