Supreme Court - Daily Orders
Palla Sanyasi Rao (D) Through Lr P.V.S. ... vs Athili Viswandham on 12 November, 2018
ITEM NO.22 REGISTRAR COURT. 2 SECTION XII-A
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 RAJESH KUMAR GOEL
IA 53898/2016, in Petition(s) for Special Leave to Appeal (C)
No(s). 21894/2015
PALLA SANYASI RAO (D) THROUGH LR P.V.S. BHASKARA RAOPetitioner(s)
VERSUS
ATHILI VISWANDHAM & ORS. Respondent(s)
(IA D.NO.538982016 APPLICATION FOR IMPLEADMENT FILED BY SRI ATTI.LI
APPALASWAMY, APPLICANT IN PERSON )
Date : 12-11-2018 These matters were called on for hearing today.
For Petitioner(s)
Mr. Y. Raja Gopala Rao, AOR
Mr. Sharat Kumar,Adv.
Mms. Yesavi Maricheria,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner shall within a period of four weeks’, as a last chance file fresh particulars of respondent Nos. 1, 2 and 5 to 8 he shall also take requisite steps for the service of notice upon them.
In respect of deceased respondent No.4, notice issued to applicant (In-Person) has been served but no one has entered appearance on his behalf.
The office report states that applicant-in-person has filed an application for impleadcment in respect of deceased respondent Signature Not Verified No.4. The said application shall be processed for listing before Digitally signed by MADHU GROVER Date: 2018.11.13 the Hon'ble Judge in Chambers for future directions. Await orders. 10:11:30 IST Reason:
List thereafter.
RAJESH KUMAR GOEL Registrar MG