Supreme Court - Daily Orders
The Comm. H.R&C.E Admn. ... vs D. Renganathan And Ors Etc. on 5 July, 2016
ITEM NO.4 REGISTRAR COURT. 2 SECTION XV
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 V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s).
12679-12682/2014
THE COMM. H.R&C.E ADMN. NUNGAMBAKKAM&ANR Petitioner(s)
VERSUS
D. RENGANATHAN & ORS Respondent(s)
(With office report)
Date : 05/07/2016 These petitions were called on for hearing today.
For Petitioner(s)
Mr. M. Yogesh Kanna,Adv.
For Respondent(s) Mr.Shatrujit Banerji,Adv.
Mr. Gautam Narayan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent Nos.1 and 4-7 have failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent No.13, but no one has entered appearance on his behalf.
Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the respondent No.12 and he shall also take fresh steps for the service of notice to him within the same period.
Fresh steps for the service of notice by usual mode to the Signature Not Verified unserved Digitally signed by respondent Nos.2,3,8-11 and 14 shall be taken by the POOJA SHARMA Date: 2016.07.05 Ld.counsel for the petitioner within a period of three weeks. Dasti 16:35:48 TLT Reason: …......2 ITEM NO.4 -2- SC12679-12682/2014 in addition is permitted to be served through the concerned District Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
List the matter again on 12.08.2016 (M V RAMESH) Registrar SB