Supreme Court - Daily Orders
Government Of Kerala vs Mother Superior Adoration Convent on 10 August, 2017
ITEM NO.39 REGISTRAR COURT. 1 SECTION XI -A
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. RAJESH KUMAR GOEL
Civil Appeal No(s). 202/2012
GOVERNMENT OF KERALA & ANR. Appellant(s)
VERSUS
MOTHER SUPERIOR ADORATION CONVENT Respondent(s)
(ONLY SLP CIVIL NO. 31757 OF 2016 AND CIVIL APPEAL NO. 6589 OF
2015, 10297, 10298 AND 10881 OF 2016 TO BE LISTED BEFORE LD.
REGISTRARS COURT FOR SERVICE COMPLIANCE ON 10.08.2017)
WITH
C.A. No. 6589/2015 (XI -A)
C.A. No. 10298/2016 (XI -A)
C.A. No. 10297/2016 (XI -A)
C.A. No. 10881/2016 (XI -A)
SLP(C) No. 31757/2016 (XI -A)
Date : 10-08-2017 This appeal was called on for hearing today.
For Appellant(s)
C. K. Sasi, AOR
Rameshwar Prasad Goyal, AOR
R. Sathish, AOR
Liz Mathew, AOR
G. Prakash, AOR
P. A. Noor Muhamed, AOR
Mr. Haris Beeran, Adv.
Mr. Dev Prakash, Adv.
Radha Shyam Jena, AOR
Himinder Lal, AOR
For Respondent(s)
Jose Abraham, AOR
A. Venayagam Balan, AOR
Sajith. P, AOR
T. G. Narayanan Nair, AOR
Ms. Athira Nair, Adv.
M. P. Vinod, AOR
Signature Not Verified
R. Sathish, AOR
Digitally signed by
RUPAM DHAMIJA
Date: 2017.08.11
Pawanshree Agrawal, AOR
16:49:33 IST
Reason: Jogy Scaria, AOR
C. K. Sasi, AOR
P. A. Noor Muhamed, AOR
M. T. George, AOR
Item No.39 -2-
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 202/2012 Office report not received.
SLP(C) No. 31757/2016 Both the respondents have filed counter affidavit. The matter stands complete.
Registry to process the same for listing before the Hon'ble Court, however, alongwith the connected matters as and when become ready.
C.A. No. 10297/2016 Sole respondent is duly represented. Statement of case has not been filed by any of the parties. Stipulated time has already expired. C.A. No. 6589/2015 The Ld. Counsel for the appellant to furnish the spare copy alongwith fresh address of the sole respondent within two weeks. Notice thereafter be issued. C.A. No. 10298 and 10881/2016 Service is complete on the sole respondent in both the matters but no one has entered appearance. Statement of case has not been filed by the appellant in both the matters. Stipulated time has already expired. The Ld. Counsel for the appellant to file affidavit of valuation in all the appeals within two weeks. List again on 8.9.2017.
RAJESH KUMAR GOEL Registrar