Supreme Court - Daily Orders
The Managing Director State Industries ... vs The Special Tahsildar (Land ... on 3 October, 2024
1
ITEM NO.45 REGISTRAR COURT 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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 14943-
14970/2024
THE MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF TAMIL
NADU LTD. Petitioner(s)
VERSUS
THE SPECIAL TAHSILDAR (LAND ACQUISITION) SIPCOT & ORS.
Respondent(s)
Date : 03-10-2024 These petitions were called on for hearing today.
For Petitioner(s)
Mr. D.Kumanan, AOR
Ms. Deepa S, Adv.
Mr. Sheikh F Kalia, Adv.
Mr. Veshal Tyagi, Adv.
Mr. Chinmay Anand Panigrahi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two weeks time, is granted to Ld. Counsel for the petitioner, to take fresh steps and file fresh particulars, to issue notice to respondent Nos. 2, 6, 11, 13, 21, 27, 28, 32 to 34.
As per postal tracking report notice issued to the respondent Nos. 14 to 16 and 20 has been received back with postal remarks Signature Not Verified Digitally signed by PRIYANKA MALIK “Unclaimed”. Service is deemed complete on the said respondents in Date: 2024.10.03 15:58:37 IST Reason: view of order passed in K. Bhaskaran Vs. Sankaran Vaidhyan Balan & Anr (1999), 7, Supreme Court cases 510 and Registrar’s Court’s 2 Order dated 13.10.2023 passed in T.P(C) No. 2090/2019,there is no appearance.
Four weeks time, is granted to Ld. counsel for the petitioner, to take appropriate steps in respect of deceased respondent No.19 and to take fresh steps in respect of Respondent No. 18 within a period of two weeks.
Service of notice is complete on remaining respondents but no one has entered appearance on their behalf.
List again on 10.1.2025.
SUJATA SINGH Registrar MG