Supreme Court - Daily Orders
Dr.P Sreekumar vs Mohan Prasad on 11 March, 2015
ITEM NO.54 REGISTRAR COURT. 2 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 M K HANJURA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6319/2014
DR.P SREEKUMAR Petitioner(s)
VERSUS
MOHAN PRASAD AND ANR Respondent(s)
(with appln. (s) for permission to appear and argue in person and
stay and office report)
WITH
SLP(Crl) No. 7970/2014
(With appln.(s) for permission to appear and argue in person and
Interim Relief and Office Report)
Date : 11/03/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Manoj V.George,adv.
Mr. Kamlendra Mishra,Adv.
For Respondent(s) Mr.M.F.Philip,adv.
Ms. Liz Mathew,Adv.
Mr.Mohan Prasadr,
Respondent-in-person,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(Cr)No.6319/2014
Four weeks time as last chance is given to the respondent No.2 to file the counter affidavit. Respondent No.1 in person Signature Not Verified has already filed the counter affidavit as gets revealed from the Digitally signed by Sushma Kumari Bajaj Date: 2015.03.13 14:43:49 IST Reason: perusal of the office report.
….......2 ITEM NO.54 -2- SLP(Cr)No.7970/2014 The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks. Respondent No.2 in person has already filed the counter affidavit as gets revealed from the perusal of the office report.
Fresh steps for the service of notice by usual mode to the unserved respondent No.3 shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
List again on 14.05.2015.
(M K HANJURA) Registrar SB