Supreme Court - Daily Orders
Ratheesh K.R. vs The State Of Kerala on 5 April, 2019
ITEM NO.42 REGISTRAR COURT. 1 SECTION XVII
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 SURINDER S. RATHI
Civil Appeal No(s). 4948/2018
RATHEESH K.R. & ORS. Appellant(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
Date : 05-04-2019 This appeal was called on for hearing today.
For Appellant(s)
Ms. Anitha Shenoy, AOR
For Respondent(s)
Ms. Nayantara Roy, Adv.
Mr. Abdulla Naseeh, Adv.
Mr. C. K. Sasi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the appellant submits that the Advocate-on-record for the appellant has been designated as Senior Advocate. Therefore, effectively, no Advocate-on-record. Appearance of Advocate-on-record may not be recorded.
Ld. Advocate, Mr. Sanjay Srikumar submits that the appellant is sending a fresh vakalatnama and time may be granted to file fresh vakalatnama. Two weeks time is granted for filing the fresh vakalatnama, as prayed for. Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2019.04.09 18:16:02 IST Reason:
Last opportunity is granted to respondent Nos.1 and 4 for filing counter affidavit within four weeks. Item No.42 -2- Service is complete on respondent Nos.2, 5 and 6 but none has entered appearance.
Await service/track report in respect of respondent No.3.
List again on 22.4.2019.
SURINDER S. RATHI Registrar