Supreme Court - Daily Orders
The Nellore Municipality. vs Syed Siraj Ahmed . on 17 October, 2014
ITEM NO.27 REGISTRAR COURT. 2 SECTION XV
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). 37861/2012
THE NELLORE MUNICIPALITY. Petitioner(s)
VERSUS
SYED SIRAJ AHMED & ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 17/10/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. Venkateswara Rao Anumolu,Adv.
Mr. Prabhakar Parnam, Adv.
For Respondent(s)
Mr. K. L. Janjani,Adv.
Mr. Pankaj Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent nos. 1 to 4 shall be at liberty to file the Counter affidavit within a period of four weeks, whereafter no further extension shall be given.
The office report indicates that although by order dated 07.08.2014 of this court three weeks time as last chance was given to the learned counsel for the petitioner for filing an application to bring on record the legal representatives of the deceased respondent no.5, yet he has not done the needful so far. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions.
Signature Not VerifiedAwait orders and list thereafter.
Digitally signed by Madhu Grover Date: 2014.10.18 13:11:22 IST Reason:(M K HANJURA) Registrar PS