Supreme Court - Daily Orders
State Of Kerala vs Board Of Directors Of Urukunnu Service on 12 September, 2014
ITEM NO.64 REGISTRAR COURT. 2 SECTION XIA
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 (C) No(s). 31560/2013
STATE OF KERALA & ORS. Petitioner(s)
VERSUS
BOARD OF DIRECTORS OF URUKUNNU SERVICE Respondent(s)
(with interim relief and office report)
Date : 12/09/2014 This petition was called on for hearing today.
For Petitioner(s) Mr.Shekhar Prasad,adv.
Mr. Ramesh Babu M. R.,Adv.
For Respondent(s)
Mr. C. K. Sasi,Adv.
Mr. Himinder Lal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the file is that although two opportunities have already been given to the respondent Nos.1,2,4 & 5 to file the counter affidavit, yet they have not done the needful so far. Therefore, no further opportunity is warranted to be given to them on that count taking into consideration the rule position.
The office report further states that service of notice is complete on the respondent No.6, but no one has entered appearance on his behalf. The said respondent shall be at liberty to file the Signature Not Verified counter affidavit within a period of four weeks, in case they Digitally signed by Sushma Kumari Bajaj Date: 2014.09.17 intend 10:47:26 IST Reason: to do so, whereafter no further extension shall be provided.
….......2 ITEM NO.64 -2- Four weeks time as last chance is given to the Ld.counsel for the petitioners to take fresh steps for the service of notice to the unserved respondent No.3.
List again on 1.12.2014.
(M K HANJURA) Registrar SB