Supreme Court - Daily Orders
Huchamma vs Chandrashekar @ Hanumantharaju on 11 August, 2015
ITEM NO.96 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 MR. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 12489/2015
HUCHAMMA & ORS Petitioner(s)
VERSUS
CHANDRASHEKAR @ HANUMANTHARAJU Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 11/08/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Nikhil Jain,Adv.
For Respondent(s)
Ms. Anjana Chandrashekar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Counsel for the sole respondent submits that he has not received the complete set of the pleadings which has prevented him to file counter affidavit. The Ld. Counsel for the petitioner is directed to serve the complete set of the pleadings within two weeks and file proof thereof.
Upon receiving the same, the Ld. Counsel for the respondent to file counter affidavit, if any, within four weeks thereafter.
List again on 29.10.2015.
Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.08.24 (SURAJIT DEY) 11:17:03 IST Reason: Registrar