Supreme Court - Daily Orders
D. Jalandhar Reddy vs P. Seshagiri Rao on 4 August, 2015
Item No. 85 1
REGISTRAR COURT. 2 SECTION XIIA
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. M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 6633/2015
D. JALANDHAR REDDY & ORS. Petitioner(s)
VERSUS
P. SESHAGIRI RAO & ORS. Respondent(s)
(with appln. (s) for transposing respondents as petitioners and
interim relief and office report)
WITH
SLP(C) No. 7325-7326/2015
(With Interim Relief and Office Report)
Date : 04/08/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. Medi Yadaiah,Adv.
Mr. Venkateswara Rao Anumolu,Adv.
Mr. A. Chandra Mohan,Adv.
Mr. B. Ramana Murthy,Adv.
For Respondent(s)
Mr. M. Vijaya Bhaskar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 6633/2015
Fresh steps for the service of notice by usual mode to the unserved respondents shall be taken by the learned counsel for the Signature Not Verified Digitally signed by Madhu Grover petitioners within a period of three weeks. Dasti in addition is Date: 2015.08.05 15:40:24 SCT Reason: permitted to be served through the District Court the particulars of which shall be furnished by the learned counsel for the Item No. 85 2 petitioners within the period prescribed above.
Respondent No.2 shall be at liberty to file the counter affidavit within a period of four weeks whereafter no further extension shall be allowed.
The office report indicates that the learned counsel for the petitioners has on 30.6.2015 filed an application for transposition of respondent Nos.8,9,10,11,13,14 to 17, 29 to 31, 36, 39, 40,44,45,46, 49, 50 to 58 as petitioners. The said application shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.
SLP(C) Nos. 7325-7326/2015 Respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks whereafter no further extension shall be allowed.
Mr. B. Ramana Murthy, Ld. Counsel shall within a period of four weeks comply with the terms of the office report whereafter no further extension shall be allowed.
List again on 1.9.2015.
(M K HANJURA) Registrar MG