Supreme Court - Daily Orders
State Of Kerela vs Mahe Liquor Merchants Assn. . on 4 August, 2015
ITEM NO.3 REGISTRAR COURT. 2 SECTION XIA
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 K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 14029/2008
STATE OF KERELA & ORS. Petitioner(s)
VERSUS
MAHE LIQUOR MERCHANTS ASSN. & ORS. Respondent(s)
(with office report)
Date : 04/08/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Reegan S.Bel,adv.
Mr. Jogy Scaria,Adv.
For Respondent(s) Mr.V.Balaji,adv.
Mr. Narendra Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioners seeks and is given three weeks time as last chance to file the I.A. for deletion of the respondent Nos. 3 & 6 from the array of parties. In case, any such application is filed by the Ld.counsel for the petitioner, in that event, the same shall be processed for listing before the Hon'ble Judge in Chambers for further future directions in default, whereof, the matter shall be listed before this Court on 14.10.2015.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj (M K HANJURA) Date: 2015.08.05 15:57:52 IST Registrar Reason: SB