Supreme Court - Daily Orders
The Managing Director State Industries ... vs The Special Tahsildar (Land ... on 17 February, 2025
ITEM NO.29 REGISTRAR COURT 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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 14943-
14970/2024
THE MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF
TAMIL NADU LTD. Petitioner(s)
VERSUS
THE SPECIAL TAHSILDAR (LAND ACQUISITION) SIPCOT & ORS.
Respondent(s)
Date : 17-02-2025 These petitions were called on for hearing today.
For Petitioner(s) : Mr. D.Kumanan, AOR
Mr. Sabarish Subramanian,AOR
Mr. Danish Saifi,Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
It has been submitted by Ld. Counsel for petitioner that there is a change of counsel for the petitioner. Let fresh vakalatnama be filed within a period of one week.
Ld. Counsel for Petitioner has neither taken fresh steps nor filed fresh particulars to effect service on respondent Nos. 2, 6, 11, 13, 18, 21, 27, 28, 32 to 34 and also has not taken appropriate steps in respect of deceased Respondent No. 19, though last opportunity was granted.
Service of notice is complete on remaining respondents but no Signature Not Verified one has entered appearance on their behalf.
Digitally signed by PRIYANKA MALIK Date: 2025.02.18 16:18:39 ISTReason: The matter be processed for listing before the Hon'ble Judge-
in-Chambers, for further directions.
SUJATA SINGH Registrar MG