Supreme Court - Daily Orders
Lok Ranjan vs A.Cletus And Ors. on 13 January, 2014
ITEM NO.14 COURT NO.7 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.5 in CIVIL APPEAL NO(s). 7138 OF 2013
LOK RANJAN JT.SEC. Appellant (s)
VERSUS
A.CLETUS & ORS. Respondent(s)
(With appln(s) for discharge of Advocate on Record)
Date: 13/01/2014 This matter was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
(IN CHAMBERS)
For Appellant(s) Ms. Gunwant Dara,Adv.
for Mr. Arvind Kumar Sharma,Adv.
For Respondent(s) Ms. Sony Bhatt,Adv.
Mr. Senthil Jagadeesan,Adv.
Mr. Shekhar Kumar,Adv.
UPON hearing counsel the Court made the following
O R D E R
This is an application for discharge filed by the learned counsel for respondent No.1. It is accompanied by a notice issued to respondent No.1. Learned counsel appearing for respondent No.1 submits that the entire brief has been taken back by the said respondent, who had stated that he is desirous of engaging another counsel.
There is no representation on behalf of respondent no.1, despite the notice given by the counsel. Hence the respondent no.1 is set ex parte and the application is disposed of.
|(NARENDRA PRASAD) | |(RENUKA SADANA) |
|COURT MASTER | |COURT MASTER |
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