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Karpagam vs E.Purushothaman And Ors on 12 August, 2014

\234        ITEM NO.10                         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 M K HANJURA

       Petition(s) for Special Leave to Appeal (C)                     No(s).   28107/2010

       KARPAGAM                                                              Petitioner(s)

                                                       VERSUS

       E.PURUSHOTHAMAN & ORS.                                                Respondent(s)

       (with appln. (s) for c/delay in filing slp and exemption from
       filing o.t. and permission to file additional documents)


       Date : 12/08/2014 This petition was called on for hearing today.

       For Petitioner(s)                   Ms.Babita Sant,adv.
                                           Ms. Malini Poduval ,Adv.

       For Respondent(s)
                                           Ms. N. Shoba ,Adv.


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

The respondent No.1 has already filed the counter affidavit as gets revealed from the perusal of the office report. Service is complete as against the respondent Nos. 3 & 4, but no one has entered appearance on their behalf. These served respondents shall be at liberty to file the counter affidavit within a period of six weeks, in case they intend to do so.

Two weeks time as last chance is given to the Ld.counsel for the petitioner to take fresh steps for the service of notice to the unserved respondent No.2.

List again on 29.10.2014.

(M K HANJURA) Registrar SB