Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

M.Jesian vs Thiruvaduthurai Adhinam And Ors . on 14 July, 2015

     ITEM NO.96                             REGISTRAR COURT. 2                    SECTION XII

                                    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. M K HANJURA

     Civil Appeal                  No(s).   5941/2011

     M.JESIAN                                                                   Appellant(s)

                                                        VERSUS

     THIRUVADUTHURAI ADHINAM & ORS.                                             Respondent(s)




     Date : 14/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                            Mr. V. G. Pragasam,Adv.


     For Respondent(s)
                                            Mr. Debasis Misra,Adv.
                                            Mr. K. K. Mani,Adv.



                               UPON hearing the counsel the Court made the following
                                                  O R D E R

The office report indicates that the Ld. Counsel for the appellant and the Ld. Counsel for the respondent No.1 have already filed the statement of case. The Ld. Counsel for the respondent No.2 has failed to file the statement of case within the period stipulated under the rules. Service of notice is complete on the respondent No.3 but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

(M K HANJURA) Registrar MG