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Supreme Court - Daily Orders

K.Vishwanathan And Ors. vs Government Of India And Ors. on 7 July, 2015

     ITEM NO.4                         REGISTRAR COURT. 1               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 MRS. RACHNA GUPTA

                                         Civil Appeal   No(s).   3149/2009

     K.VISHWANATHAN & ORS.                                             Appellant(s)

                                                   VERSUS

     GOVT.OF INDIA & ORS.                                              Respondent(s)

     (with office report)


     WITH
     CONMT.PET.(C) No. 253/2011 In C.A. No. 3149/2009
     (With Office Report)

      CONMT.PET.(C) No. 403/2012 In C.A. No. 3149/2009
     (With Office Report)


     Date : 07/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                        Ms. Mahalakshmi Pavani,Adv.
                                        Mr. Arjun Garg,Adv.
                                        Ms Priyanka Sony, Adv.
                                        Mrs Rani Chhabra,Adv.
                                        Ms Shiva Vijaya Kumar, Adv.


     For Respondent(s)
                                        Mr. Arvind Kumar Sharma,Adv.
                                        Mrs Rani Chhabra,Adv.
                                        Ms. Anu Gupta,Adv.
                                        Mr Mohd. Hussain, Adv.
                                        Mr Rajnish Prasad, Adv.
                                        Ms Madhu Sikri, Adv.



Signature Not Verified
                             UPON hearing the counsel the Court made the following
Digitally signed by
Hema Joshi
Date: 2015.07.14
                                                O R D E R

17:46:25 IST Reason:

Among 20 respondents herein, service of respondent Nos. 2,4,7,8 and 11 is complete but none has entered appearance. -2- Item No.4 Respondent nos. 1,5,6,10 and 12 have already entered appearance.
Names of respondent nos. 13 to 20 have been deleted vide order of this Hon'ble court dt.24.4.2009. Respondent nos. 3 and 9 are yet to be served. Ld. Counsel for the appellant to provide the fresh address for both these respondents within three weeks time. Notices thereafter be issued.
Respondent in Contempt Petition No.403/2012 has already entered appearance. It is mentioned that counter affidavit has already been filed. However, the Contempt Petition has to be listed alongwith the aforesaid Civil Appeal. List again on 28.8.2015.
(RACHNA GUPTA) Registrar