Supreme Court - Daily Orders
S. Natesan vs Athappan (Dead) By Lrs on 14 March, 2018
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.5 COURT NO.9 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 24329/2017
S. NATESAN & ORS. Petitioner(s)
VERSUS
ATHAPPAN (DEAD) BY LRS & ORS. Respondent(s)
(office report for directions is to be listed before chamber)
Date : 14-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. Karuppiah, Adv.
Mr. G.sivabalamurugan, AOR
For Respondent(s) Mr. Debasis Misra, AOR
UPON hearing the counsel the Court made the following
O R D E R
As prayed, four weeks' time, as a last opportunity, is granted to learned counsel for the petitioners to comply with the office report dated 10.02.2018, failing which the Special Leave Petition shall stand dismissed qua unserved respondents without further reference to the Court.
(SONALI SAUND) (ANJU DUA)
SENIOR PERSONAL ASSISTANT COURT MASTER
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2018.03.16
16:59:16 IST
Reason: