Supreme Court - Daily Orders
Joseph Easwaran Wapshare vs Shirley Katheleen Wheeler on 11 July, 2017
ITEM NO.58 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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 22394/2016
(Arising out of impugned final judgment and order dated 23-03-2015
in CRP No. 1261/2006 passed by the High Court Of Madras)
JOSEPH EASWARAN WAPSHARE & ORS. Petitioner(s)
VERSUS
SHIRLEY KATHELEEN WHEELER Respondent(s)
Date : 11-07-2017 This petition was called on for hearing today.
For Petitioner(s) Mr.R.Anand Padmanabhan,Adv.
Mr.Shashi Bhushan Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In respect of service of the sole respondent, it is reported that show cause notice has been returned back unsigned with the report that a duplicate set of documents should be provided. Hence, Ld.counsel for the petitioner is directed to provide the above documents within two weeks. Thereafter, Registry to take steps for effecting service.
List the matter again on 18.08.2017.
( SANJAY PARIHAR ) Registrar SB Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.07.12 17:09:03 IST Reason: