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Issac K.J. vs Reghunathan Chettiar on 3 January, 2017

     ITEM NO.34                               REGISTRAR COURT. 1                           SECTION IIB

                                      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. PAWAN DEV KOTWAL

             Petition(s) for Special Leave to Appeal (Crl.) No(s).                               34/2016


     ISSAC K.J.                                                                       Petitioner(s)

                                                              VERSUS

     REGHUNATHAN CHETTIAR & ANR.                                                      Respondent(s)
     (with office report)


     Date : 03/01/2017 This petition was called on for hearing today.


     For Petitioner(s)
                                              Mr. Nishe Rajen Shonker,Adv.

     For Respondent(s)
                                              Mr Jishnu M.L. Adv.
                                              Mr. G. Prakash,Adv.
                                              Mr. V. K. Sidharthan,Adv.
                                              Mr Subhash Chandran K.R., Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Respondent no.2 has not filed counter affidavit despite last opportunity having been granted as such, further opportunity is declined.

Respondent no.1 is granted four weeks time as last opportunity for filing counter affidavit.

Registry to process the matter thereafter for being listed before the Hon'ble Court irrespective of the fact whether counter affidavit is filed or not.

(PAWAN DEV KOTWAL) Registrar