Supreme Court - Daily Orders
Joseph Joy vs The State Of Tamil Nadu on 12 December, 2019
ITEM NO.18 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 SH. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 20781/2018
JOSEPH JOY & ORS. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
Date : 12-12-2019 This petition was called on for hearing today.
For Petitioner(s) Mr. M.p. Parthiban, AOR For Respondent(s) Ms. Mayuri Raghuvanshi, AOR Mr. Vyom Raghuvanshi, Adv.
Mr. Sangya Negi,Adv.
A. Jaswanthi, Adv.
Mr. K. V. Vijayakumar, AOR
Mr. R. Nedumaran, AOR
UPON hearing the counsel the Court made the following
O R D E R
Appearance :None present on behalf of the petitioner.
Ld. Counsel is present on behalf of the respondent.
Respondent nos.1 and 2 have filed counter affidavit.
Respondent no.3 has failed to file counter affidavit. Learned
counsel for the petitioner shall provide copy of pleadings within a period of one week as a last chance to respondent no.5 thereafter he shall file counter affidavit within a period of four weeks.
None for respondent no.4 appeared nor vakalatnama is filed on behalf of respondent no.4. In these circumstances, the counter affidavit filed on behalf of respondent no.4 shall be taken off the record.
Signature Not Verified Digitally signed by List on 19.02.2020. ARJUN BISHT Date: 2019.12.17 14:13:39 IST Reason:RAJIV KALRA Registrar PR