Supreme Court - Daily Orders
M.Palanisamy & Etc. vs State Of Tamil Nadu & Ors. & Etc. on 21 July, 2014
ITEM NO.15 REGISTRAR COURT. 1 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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 19613-19621/2012
M.PALANISAMY & ETC. Petitioner(s)
VERSUS
STATE OF TAMIL NADU & ORS. & ETC. Respondent(s)
WITH
SLP(C) No. 20027-20030/2012
(With prayer for Interim Relief and Office Report)
SLP(C) No. 25460-25461/2012
(With prayer for Interim Relief and Office Report)
SLP(C) No. 26073/2012
(With prayer for Interim Relief and Office Report)
SLP(C) No. 26121-26122/2012
(With prayer for Interim Relief and Office Report)
SLP(C) No. 15237/2013
(With prayer for Interim Relief and Office Report)
SLP(C) No. 15240/2013
(With prayer for Office Report)
SLP(C) No. 15241/2013
(With prayer for Office Report)
SLP(C) No. 15242/2013
(With prayer for Office Report)
SLP(C) No. 15243/2013
(With prayer for Office Report)
Date : 21/07/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr. K. K. Mani ,Adv.
Mr G Sivabalamurugan, Adv.
Mr. L. K. Pandey ,Adv.
Mr S Sethu Mahendran, Adv.
Mr. S. Gowthaman ,Adv.
Signature Not Verified
Digitally signed by
Hema Joshi
Date: 2014.07.22
For Respondent(s)
17:28:19 IST
Reason:
Mr R Rakesh Sharma, Adv.
Mr. B. Balaji ,Adv.
Mr. Ravindra Keshavrao Adsure ,Adv.
-2-
Item No.15
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NOS. 19613-19621, 20027-20030, 25460-25461, 26073, 26121-26122 of 2012, 15237,15240,15241 of 2013 Petitioner has not filed affidavit of dasti with proof with regard to unserved respondents so far. Two weeks time is granted for filing affidavit and proof. SLP(C) NO.15242/2013 Petitioner to take fresh steps for effecting service on respondent No.2.
Service is complete on respondent nos. 3 to 6 but no one has put in appearance on their behalf. Vakalatnama and counter affidavit be filed on behalf of respondent NO.1 within four weeks. SLP(C) NO.15243/2013 Petitioner to take fresh steps for effecting service on respondent No.3.
Service is complete on respondent Nos. 1,2 and 4 but no one has put in appearance on their behalf On taking of fresh steps, office to issue notice. List again on 13.10.2014.
(PANKAJ BHANDARI) Registrar