Supreme Court - Daily Orders
M/S G.S. Lamba vs The State Of Andhra Pradesh on 29 July, 2019
ITEM NO.38 REGISTRAR COURT. 2 SECTION XII-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 SURINDER S. RATHI
Civil Appeal No(s). 2644-2646/2012
M/S G.S. LAMBA Appellant(s)
VERSUS
THE STATE OF ANDHRA PRADESH Respondent(s)
(ONLY SLP(C) 13797 OF 2015 IS TO BE LISTED AGAINST THIS ITEM NO. )
WITH
SLP(C) No. 13797/2015 (XII-A)
Date : 29-07-2019 These appeals were called on for hearing today.
For Appellant(s)
Mr. R. Parthasarathy, AOR
Mrs. Sudha Gupta, AOR
Mr. Sarath S. Janardanan, Adv.
For Respondent(s)
M/S. Venkat Palwai Law Associates, AOR
Mr. Guntur Prabhakar, AOR
Mr. G. N. Reddy, AOR
Mr. T. Vijaya Bhaskar Reddy, Adv.
Ms. Sujatha Bagadhir, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 13797/2015
Ld. Counsel for the petitioner has failed to file Interlocutory Application for substituted service in respect of Respondent No. 2 within two weeks in terms of Order dated 24.04.2017 of Hon’ble Judge-in-Chambers.
Signature Not VerifiedHence, the matter be processed for listing before the Hon’ble Digitally signed by MADHU GROVER Judge in Chambers for further orders. Date: 2019.07.30 15:19:59 IST Reason:
SURINDER S. RATHI Registrar pm