Supreme Court - Daily Orders
Smt. C.K. Devakiammal vs Shri B. Muniraju on 21 January, 2016
ITEM NO.76 REGISTRAR COURT. 1 SECTION IVA
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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s).
14430-14431/2015
SMT. C.K. DEVAKIAMMAL & ORS Petitioner(s)
VERSUS
SHRI B. MUNIRAJU & ORS Respondent(s)
Date : 21/01/2016 These petitions were called on for hearing today.
For Petitioner(s)
Ms. Swati Villodi, Adv.
M/s. Lawyer S Knit & Co,Adv.
For Respondent(s)
Mr. V. Naveen Kumar, Adv.
Mr. S. N. Bhat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.14430/2015
The Ld. Advocate, Mr. D.P. Chaturvedi, appearing on behalf of Ms. Anuradha Mutatkar, Advocate-on-record has entered appearance for respondent Nos.1 to 6. The Ld. Counsel submits that he will file vakalatnama on behalf of these respondents within three days and he does not want to file counter affidavit on their behalf.
Respondent No.7 has already filed the counter affidavit. Signature Not Verified Digitally signed by Rupam Dhamija Date: 2016.01.29 If the Ld. Counsel for respondent Nos.1 to 6 files 13:20:01 IST Reason: vakalatnama within the above-said period, Registry to process the matter for listing before the Hon'ble Court, as per rules. Item No.76 -2- SLP(C) No.14431/2015 Sole respondent has filed the counter affidavit. As such, the matter falls in the complete category. Registry to process the same for listing before the Hon'ble Court, as per rules.
(PAWAN DEV KOTWAL) Registrar