Supreme Court - Daily Orders
M/S. P.R.I.S.T., M/S. Poonaiyah ... vs The State Of Jammu And Kashmir on 2 May, 2014
\210ITEM NO.41 REGISTRAR COURT.2 SECTION XVIA
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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil)
No(s).33509-33510/2012
M/S. P.R.I.S.T., THANJAVUR,TAMIL NADU Petitioner(s)
VERSUS
STATE OF JAMMU & KASHMIR & ORS. Respondent(s)
(With appln(s) for substituted service and prayer for interim
relief and office report )
Date: 02/05/2014 These Petitions were called on for hearing
today.
For Petitioner(s) Mr.G.Umapathy,adv.
Mr. Rakesh K. Sharma,Adv.
For Respondent(s)
Mr. Ashok Mathur,Adv.
UPON hearing counsel the Court made the following
O R D E R
Ld.counsel for the petitioner is present. Ld.counsel for the petitioner has stated that she has already filed the affidavit in proof of publication of notice. The office report points out that the same is defective. Ld.counsel for the petitioner is directed to rectify the defects whatever have been found in the said affidavit within a period of four weeks. List again on 25.08.2014.
(M.K.HANJURA) Registrar SB