Supreme Court - Daily Orders
S V Cheriyakoya Thangal vs S.V P Pookoya on 5 August, 2022
Author: Vikram Nath
Bench: Vikram Nath
1
ITEM NO.1708 COURT NO.8 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 3182/2019
S V CHERIYAKOYA THANGAL Petitioner(s)
VERSUS
S.V P POOKOYA & ORS. Respondent(s)
(ONLY I.A NO. 73023 OF 2022 TO BE LISTED BEFORE THE HON'BLE JUDGE
IN CHAMBERS
IA No. 73023/2022 - DELETING THE NAME OF PETITIONER/RESPONDENT)
Date : 05-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
[IN CHAMBER]
For Petitioner(s)
Mr. E. M. S. Anam, AOR
For Respondent(s)
Mr. K. Rajeev, AOR
Mr. Bijo Mathew Joy, Adv.
Smt. Niveditha R. Menon, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for respondent nos. 1 and 3 states that he has instructions to appear for respondent no. 5 also.
He prays for and is granted two weeks’ time to file vakalatnama on behalf of respondent no. 5. He further states that Signature Not Verified he would provide the current address of respondent no. 2 to the Digitally signed by GEETA AHUJA Date: 2022.08.10 15:34:11 IST Reason: learned counsel for petitioner so that he may take appropriate steps for service on respondent no. 2.
2
In view of the aforesaid, learned counsel for the petitioner states that he is not pressing IA No. 73023 of 2022 which was for deleting the name of respondent Nos. 2 and 5 for the reason that the counsel already has instructions for respondent No. 5 and the address for respondent no. 2 would be available for service. The application is, accordingly, dismissed as withdrawn as not pressed. Learned counsel for the petitioner may take appropriate steps for service on the new address of respondent no. 2 within four weeks.
(SONIA GULATI) (V. M. Bhatnagar) SENIOR PERSONAL ASSISTANT BRANCH OFFICER