Supreme Court - Daily Orders
The Joint Director Of Collegiate ... vs The Secretary Holy Cross College ... on 2 February, 2018
ITEM NO.60 REGISTRAR COURT. 1 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 MR. KAPIL MEHTA
IA 76317/2017,76318/2017, in SPECIAL LEAVE PETITION (CIVIL) Diary
No(s). 22766/2017
THE JOINT DIRECTOR OF COLLEGIATE EDUCATION TIRUNELVELI REGION
TIRUNELVELI AND ORS & ORS. Petitioner(s)
VERSUS
THE SECRETARY HOLY CROSS COLLEGE (AUTONOMOUS) NAGERCOIL KANYA
KUMARI DISTRICT Respondent(s)
(THE FILES OF SLP CC NO 21952/14 BE CIRCULATED ON NEXT DATE OF
HEARING
FOR CONDONATION OF DELAY IN FILING ON IA 76317/2017
FOR EXEMPTION FROM FILING O.T. ON IA 76318/2017)
Date : 02-02-2018 These matters were called on for hearing today.
For Petitioner(s)
Ms. Maitreyee Mishra, Adv.
Mr. K. V. Vijayakumar, AOR
For Respondent(s)
Mr. Chandan Kumar Mandal, Adv.
Mr. Romy Chacko, AOR
UPON hearing the counsel the Court made the following
O R D E R
Despite order, counter affidavit on behalf of the sole respondent has not been filed. The Ld. Counsel for the sole respondent submits that he has not received the complete set of pleadings. The Ld. Counsel for the petitioner is directed to serve complete set of pleadings with proof of service of Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.02.06 pleadings upon the Ld. Counsel for the sole respondent within 11:10:11 IST Reason:
Item No.60 -2-one week. Counter affidavit be filed within four weeks thereafter, as last opportunity.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands declined.
KAPIL MEHTA Registrar
2.2.2018 rd