Supreme Court - Daily Orders
Tamil Nadu Medical Services ... vs Tamil Nadu Medical Services ... on 16 March, 2022
1
ITEM NO.37 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
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 SH. SAURABH PARTAP SINGH LALER
Petition(s) for Special Leave to Appeal (C) No(s). 30005/2019
TAMIL NADU MEDICAL SERVICES CORPORATION LIMITED Petitioner(s)
VERSUS
TAMIL NADU MEDICAL SERVICES CORPORATION EMPLOYEES WELFARE UNION &
ANR. Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) No. 2649/2020 (XII)
(FOR ADMISSION and I.R. and IA No.15642/2020-EXEMPTION FROM FILING
O.T.)
Date : 16-03-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. K. K. Mani, AOR
Mr. Naresh Kumar, AOR
Ms. Deepika Nandakumar, Adv.
Mr. Anand Murthi Rao, Adv.
For Respondent(s) Ms.T.Archana, Adv
Mr. K. K. Mani, AOR
Mr. D.kumanan, AOR
Mr. Sheikh F. Kalia, Adv
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Signature Not Verified Digitally signed by MADHU GROVER Date: 2022.03.22 SLP(C) No. 30005/2019 16:51:27 IST Reason:
The office report indicates that service is not complete in respect of Respondent No.1.2
However Mr. Anand Murthi Rao, Ld. Advocate has appeared on behalf of Mr. Naresh Kumar, Ld. Advocate-on-Record for respondent No.1. He seeks and is granted four weeks time to file the vakalatnama and counter affidavit.
Four weeks time, as last chance is given to respondent No.2 to file the counter affidavit.
After expiry of said period, the matter may be processed for listing before the Hon’ble Court.SLP(C) No. 2649/2020
Service of notice is not complete in respect of Respondent Nos. 5, 8, 10 and 11. Ld. Counsel for the petitioner submits that he will within a period of two weeks file an application for deletion of said respondents.
Four weeks time, as last chance is given to respondent Nos. 1 and 2 to file the counter affidavit.
Service of notice is complete on respondent Nos, 3, 4, 6, 7, 9 and 12 but none has entered appearance on their behalf.
In case Ld. Counsel for petitioner files an application for deletion in respect of Respondent Nos. 5, 8, 10 and 11, the same be processed for listing before the Hon’ble Judge in Chambers. In case of default whereof list the matter again before this Court on 29.4.2021.
SAURABH PARTAP SINGH LALER Registrar MG