Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4]

Supreme Court - Daily Orders

Chief Manager, Authorised Officer Sbi ... vs T.C. Ramadoss And Ors. Etc on 13 January, 2017

      ITEM NO.28                        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. M V RAMESH

      Petition(s) for Special Leave to Appeal (C) No(s).
      12430-12431/2015

      CHIEF MANAGER, AUTHORISED OFFICER SBI,& ANR.                     Petitioner(s)

                                                    VERSUS

      T.C. RAMADOSS & ORS. ETC.                                        Respondent(s)

      (with interim relief and office report)


      Date : 13/01/2017 These petitions were called on for hearing today.


      For Petitioner(s)                  Ms.Megha Karnwal,Adv.
                                         Mr. Sanjay Kapur,Adv.


      For Respondent(s)                  Mr.V.Prabhakar,Adv.
                                         Mr. S. Rajappa,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

As per tracking report, the respondent No.6 has been served, but no one has entered appearance on his behalf.

As per tracking report, notices sent to the respondent Nos.3 & 4 have been received back undelivered. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the said respondents within a period of four weeks and he shall also take fresh steps for the service of notice to them within the same period.

The respondent No.8 has died as per tracking report. Hence, Ld.counsel for the petitioner shall within a period of four weeks file an application for substitution to bring on record the Lrs. Of Signature Not Verified the said respondent.

Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.01.13 15:54:27 TLT

As per tracking report in respect of respondent No.11, the Reason:

postal remarks shows that “Not known”.
                                                                       …........2
ITEM NO.28                  -2-                 SC12430-12431/2015
Hence, Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within the same period.
In respect of the respondent Nos.9 & 10, the postal remarks shows that “Left without instructions”. Hence, Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the above respondents and he shall also take fresh steps for the service of notice to them within the same period.
List the matter again on 21.02.2017.
(M V RAMESH) Registrar SB