Supreme Court - Daily Orders
K.Ranjith Kumar vs State Of A.P.Tr.Sec. on 11 July, 2014
Ö ITEM NO.54 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 24345-24349/2012
K.RANJITH KUMAR & ORS. Petitioner(s)
VERSUS
STATE OF A.P.TR.SEC.& ORS. Respondent(s)
WITH
SLP(C) No. 24628/2012
(With prayer for Prayer for Interim Relief and Office Report)
SLP(C) No. 35089/2012
(With prayer for Prayer for Interim Relief and Office Report)
Date : 11/07/2014 These petitions were called on for hearing today.
For Petitioner(s) Mr.G.V.R.Choudhary,adv.
Mr. K. Shivraj Choudhuri ,Adv.
Ms. T. Anamika ,Adv.
Mr.M.Srinivas R.Rao,adv.
Mrs. Sudha Gupta ,Adv.
For Respondent(s)
Mrs. D. Bharathi Reddy ,Adv.
Mr. Anil Kumar Tandale ,Adv.
Mr. Sridhar Potaraju ,Adv.
Mr.A.Ramesh,adv.
Ms. G. Madhavi ,Adv.
Ms.Shilpi Gupta,adv.
Mr. R. Chandrachud ,Adv.
Mr.Aditya Jain,adv.
Mr.D.Mahesh Babu,adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.24345-24349/2012 Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.14 Ld.counsel for the petitioner seeks and is given three weeks 10:15:14 IST time as last chance to file the affidavit in proof of dasti service Reason:
of notice already issued to the respondent Nos. 17, 19 & 25.
......2 ITEM NO.54 -2- Mr.R.Chandrachud, Ld.advocate has stated that he has already filed the vakalatnama on behalf of the respondent No.6. As far as the respondent Nos. 3,4,5,7-10,14,15,18,20,22,23 and 24 are concerned, the office report is that they have already filed the counter affidavit. The other served respondents shall be at liberty to file the counter affidavit within a period of six weeks in case they intend to do so.SLP(C) No.24628/2012
Ld.counsel for the petitioner shall take fresh steps for the service of notice to the unserved respondent Nos.12, 16, 17 & 18.. He shall do the needful within a period of three weeks, failing which appropriate orders shall follow on the next date.
Mr.R.Chandrachud, Ld.advocate has stated that he has already filed the vakalatnama on behalf of the respondent No.6 but the counter affidavit has been filed by Ms. G.Madhavi,Ld.advocate. The Ld.advocate appearing on behalf of the respondent No.6 is directed to clarify the same.
The other served respondents shall also be at liberty to file the counter affidavit within a period of six weeks in case they intend to do so.SLP(C) No.35089/2012
Ld.counsel for the petitioner shall take fresh steps for the service of notice to the unserved respondent Nos.3,10,12,14-18, 23 & 25. He shall do the needful within a period of three weeks, failing which appropriate orders shall follow on the next date.
The served respondents shall be at liberty to file the counter affidavit within a period of six weeks in case they intend to do so.
List again on 15.09.2014.
(M K HANJURA) Registrar SB