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Supreme Court - Daily Orders

K.P.C. Premakumari vs The Chief Post Master ... on 9 October, 2014

     Item No. 54                                                 1

                                             REGISTRAR COURT. 2                                SECTION XIA

                                      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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                                  No(s).       31415/2013

     C. KALLYANIKUTTY & ORS.                                                              Petitioner(s)

                                                                VERSUS

     THE CHIEF POST MASTER GENERAL,KERELA.CIR                                             Respondent(s)


     WITH
     SLP(C) No. 33555/2013
     (With Interim Relief and Office Report)

     Date : 09/10/2014 These petitions were called on for hearing today.



     For Petitioner(s)
                                             Mr. Sanand Ramakrishnan,Adv.

                                             Mr. Nishe Rajen Shonker,Adv.

     For Respondent(s)                       Mr. M.F. Philip,Adv.
                                             Ms. Liz Mathew,Adv.

                                             Mr. Om Prakash,Adv.
                                             Mr. D.S. Mahra,Adv.


                               UPON hearing the counsel the Court made the following
                                                  O R D E R
SLP(C) No. 31415/2013

Respondent Nos.1 and 3 have already filed the counter affidavit.

Signature Not Verified The office report states that although by Order dated Digitally signed by

30.7.2014 of this Court six weeks time as last chance was given to Madhu Grover Date: 2014.10.10 15:43:44 IST Reason: the respondent No. 2 for filing the counter affidavit, yet he has not done the needful so far. Therefore no further opportunity is warranted to be given to him on that count taking into Item No. 54 2 consideration the rule position. Service of notice is complete on the respondent Nos. 4 and 5 but no one has entered appearance on their behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

SLP(C) No. 33555/2013

Respondent Nos.1, 3, 4 and 6 have already filed the counter affidavit as gets revealed from the perusal of the office report.

The office report states that although by Order dated 30.7.2014 of this Court six weeks time as last chance was given to the respondent Nos. 2 and 5 for filing the counter affidavit, yet they have not done the needful so far. Therefore no further opportunity is warranted to be given to them on that count taking into consideration the rule position. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

(M K HANJURA) Registrar MG