Supreme Court - Daily Orders
M/S Maxim India Integrated Circuit ... vs Andappa (D) By Lrs. And Ors. .Etc .Etc on 5 September, 2016
Author: Uday Umesh Lalit
Bench: Uday Umesh Lalit
1
SLP(C)NOS.16314-19/2010
ITEM NO.14 COURT NO.15 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 35-40/2016 in Petition(s) for Special Leave to Appeal (C)
No(s). 16314-16319/2010
(Arising out of impugned final judgment and order dated 26/02/2010
in WA No. 1705/2006 26/02/2010 in WA No. 1705/2006 26/02/2010 in WA
No. 1707/2006 26/02/2010 in WA No. 1707/2006 26/02/2010 in WA No.
1708/2006 26/02/2010 in WA No. 1708/2006 26/02/2010 in WA No.
1709/2006 26/02/2010 in WA No. 1709/2006 26/02/2010 in WA No.
1738/2006 26/02/2010 in WA No. 1738/2006 26/02/2010 in WA No.
206/2007 26/02/2010 in WA No. 206/2007 passed by the High Court of
Karnataka at Bangalore)
M/S MAXIM INDIA INTEGRAT.CIR.DES.P.LTD. Petitioner(s)
VERSUS
ANDAPPA & ORS. Respondent(s)
(For recalling the court's order)
Date : 05/09/2016 These applications were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE UDAY UMESH LALIT
[IN CHAMBERS]
For Petitioner(s) Mr. Nikhil Nayyar,Adv.
Mr. T.V.S. Raghavendra Sreyas,Adv.
Mr. N. Sai Vinod,Adv.
For Respondent(s) Mr. Ankolekar Gurudatta,Adv.
Mr. V. N. Raghupathy,Adv.
Mr. Prateek Dhir,Adv.
Mr. Piyush Dwivedi,Adv.
For M/s. Lawyer S Knit & Co.
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
SAPNA BISHT
Date: 2016.09.07
O R D E R
15:54:38 IST Reason:
Despite orders dated 16.03.2016 and 11.07.2016 by which the learned counsel for the petitioner was given 2 SLP(C)NOS.16314-19/2010 time to place on record the copy of the death certificate of deceased respondent no.3- Krishnappa in SLP(C)No.16319 of 2010, the learned counsel for the petitioner could not complied with the orders passed by this Court. He submits that he had made an appropriate request to the learned counsel appearing for the legal representatives of deceased respondent no.3- Krishnappa in connected matters but he was not provided with the copy of the death certificate.
He further submits that as stated in the order dated 11.07.2016, he has already deposited the costs of Rs.10,000/- (Rupees Ten Thousand Only).
Since the legal representatives of deceased respondent no.3- Krishnappa are already on record and represented by learned counsel in the connected matters, the requirement to file the copy of the death certificate is dispensed with.
Registry to proceed with the matter.
(SAPNA BISHT) (SHAKTI PARKASH SHARMA)
SR. P.A. COURT MASTER