Supreme Court - Daily Orders
Chowdamma (Dead) By L.R. vs Venkatappa on 15 December, 2017
ITEM NO.10 REGISTRAR COURT. 2 SECTION IV-A
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. SANJAY PARIHAR
Civil Appeal No(s). 11330/2011
CHOWDAMMA (DEAD) BY L.R. & ANR. Appellant(s)
VERSUS
VENKATAPPA & ANR. Respondent(s)
Date : 15-12-2017 This appeal was called on for hearing today.
For Appellant(s) Mr.S.J.Amith,Adv.
Dr. (mrs. ) Vipin Gupta, AOR
For Respondent(s)
Ms. Anjana Chandrashekar, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per postal tracking report in respect of all Lrs. Of deceased respondent No.1, the remarks shows that “Insufficient address”. Hence, Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the above respondents and he shall also take fresh steps for the service of notice to them within the same period.
List the matter again on 14.02.2018.
SANJAY PARIHAR Registrar sb Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.12.16 12:17:28 IST Reason: