Supreme Court - Daily Orders
Philip Alfred Malvin vs Y.J.Gonsalvis . on 13 May, 2015
Author: Prafulla C. Pant
Bench: Prafulla C. Pant
ITEM NO.16 COURT NO.13 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 8105/2011
PHILIP ALFRED MALVIN Appellant(s)
VERSUS
Y.J.GONSALVIS & ORS. Respondent(s)
(office report for directions)
Date : 13/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRAFULLA C. PANT
[IN CHAMBERS]
For Appellant(s) Mr. Romy Chacko,Adv.
Mr. D.P. Mohanty, Adv.
For Respondent(s) Mr. C. N. Sree Kumar,Adv.
Ms. Resmitha R. Chandran, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As a last chance, four weeks' time is allowed to the learned counsel for the appellant to furnish the correct addresses of respondent Nos. 2(a) to 2 (c), 3 to 5 and 8.
If steps are taken, notice be issued. If steps are not taken for effecting service on respondent Nos 2(a) to 2 (c), 3 to 5 and 8 within the stipulated time, the appeal shall stand dismissed without further reference to the Court for non-prosecution.
In the meantime, respondent No.1 is allowed to file counter affidavit.
Signature Not Verified (Rajni Mukhi) (Pardeep Kumar) Digitally signed by Rajni Mukhi Date: 2015.05.14 Sr. P.A. AR-cum-PS 14:02:32 IST Reason:
(Signed Order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8105 OF 2011 PHILIP ALFRED MALVIN APPELLANT VERSUS Y.J.GONSALVIS & ORS. RESPONDENTS O R D E R As a last chance, four weeks' time is allowed to the learned counsel for the appellant to furnish the correct addresses of respondent Nos. 2(a) to 2 (c), 3 to 5 and 8.
If steps are taken, notice be issued. If steps are not taken for effecting service on respondent Nos 2(a) to 2 (c), 3 to 5 and 8 within the stipulated time, the appeal shall stand dismissed without further reference to the Court for non-prosecution.
......................J. [PRAFULLA C.PANT] NEW DELHI;
MAY 13, 2015