Supreme Court - Daily Orders
The State Of Tamil Nadu vs K. Ramachandran on 16 July, 2018
ITEM NO.44 REGISTRAR COURT. 2 SECTION XII
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. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 27250/2017
THE STATE OF TAMIL NADU & ORS. Petitioner(s)
VERSUS
K. RAMACHANDRAN & ORS. Respondent(s)
(IA No.96522/2017-EXEMPTION FROM FILING O.T. and IA No.96520/2017-
CONDONATION OF DELAY IN REFILING )
Date : 16-07-2018 This petition was called on for hearing today.
For Petitioner(s) Mr. M. Yogesh Kanna, AOR
Mr. K.V. Vijayakumar,Adv.
Ms. Maitrayee Mishra,Adv.
For Respondent(s) Mr. G. Umapathy,Adv.
Mr. Rakesh K. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per postal tracking report notice issued to the respondent No.1 has been received back with postal remarks “Redirection” and in respect of respondent No.8 with postal remarks” Addressee not known”. Hence, learned counsel for the petitioners shall within a period of four weeks file the fresh particulars of the said respondents and he shall also take fresh steps for the service of notice to them within the same period.
Tracking report also shows that Respondent No. 7 has “Left India” Hence,Learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the respondent No. 7 and he shall also take fresh steps for the service of notice to him within the same Signature Not Verified period in compliance with the rules governing the subject.
Digitally signed by MADHU GROVER Date: 2018.07.17 14:56:19 IST Reason:List again on 30.8.2018.
RAJESH KUMAR GOEL Registrar MG