Supreme Court - Daily Orders
Kallappa(D) Tr.Lrs. vs Tippawwa (D) Tr.Lrs. on 17 November, 2015
ITEM NO.7 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 5718/2012
KALLAPPA(D) TR.LRS. Appellant(s)
VERSUS
TIPPAWWA (D) TR.LRS. Respondent(s)
Date : 17/11/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. V. N. Raghupathy,Adv.
For Respondent(s)
Mr. K. Maruthi Rao, Adv.
Mrs. Anjani Aiyagari,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service upon the legal representatives of the deceased respondent No.1 is complete. The Ld. Counsel already appearing for No.2 has appeared for the legal representatives. Vakalatnama be filed within four weeks.
Appellant and respondents have not filed their statement of case. It is mentioned that the amended cause title as directed has already been filed. Registry to take the same on record.
Signature Not Verified
List again on 20.1.2016.
Digitally signed byRupam Dhamija Date: 2015.11.17 17:29:03 IST
Reason: (RACHNA GUPTA)
Registrar