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Commissioner Corporation Of Chennai vs Muthuirulappan on 30 October, 2018

     ITEM NO.48                          REGISTRAR COURT. 1                   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 K BABU

     Petition(s) for Special Leave to Appeal (C)                    No(s).    13751/2018

     COMMISSIONER CORPORATION OF CHENNAI                                  Petitioner(s)

                                                     VERSUS

     MUTHUIRULAPPAN & ANR.                                                Respondent(s)

     Date : 30-10-2018 This petition was called on for hearing today.

     For Petitioner(s)
                                        Mr. Vinodh Kanna B., AOR

     For Respondent(s)
                                       Mr.   Krishna Kumar R.S., Adv.
                                       Mr.   K.S. Mahadevan, Adv.
                                       Ms.   Swati Bansal, Adv.
                                       Mr.   Rajesh Kumar, AOR

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

Respondent No.1 has already filed counter affidavit. Service is not complete on respondent No.2. Four weeks' time, as last opportunity, is granted to the Ld. Counsel for respondent No.2 for filing vakalatnama and counter affidavit. The Ld. Counsel for respondent No.2 submitted that complete set of pleadings has not been served. The Ld. Counsel for the petitioner is directed to serve complete set of pleadings, if not served, within one week and file proof thereof. The Ld. Counsel for respondent No.2 to file counter affidavit within four weeks thereafter.

List again on 9.1.2019.

VINOD KUMAR TIWARI Date: 2018.11.02 11:49:29 IST Reason:

K BABU Registrar