Supreme Court - Daily Orders
T Padmajan vs Kalarickal Philip Jose on 16 April, 2015
ITEM NO.64 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 29458/2014
T PADMAJAN Petitioner(s)
VERSUS
KALARICKAL PHILIP JOSE AND ORS Respondent(s)
(with interim relief and office report)
Date : 16/04/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms Lovely L Singh, Adv.
Ms. Tatini Basu,Adv.
For Respondent(s)
Ms Tessy Varghese, Adv.
Mr. K. V. Mohan,Adv.
Mr. Pravir Kumar Jain,Adv.
Mr Deepak Agaraiya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit on behalf of respondent nos. 1 to 5 is awaited. The ld. counsel has requested some more time mentioned that he has undergone Cataract Surgery. Counter affidavit be filed within four weeks as last opportunity. Signature Not Verified
Respondent nos. 7,8,10 and 12 have failed to file Digitally signed by Hema Joshi Date: 2015.04.20 counter affidavit despite last opportunity warned for the 16:24:55 IST Reason:
purpose vide order dt.26.2.2015. Further opportunity is therefore declined.-2-
Item No.64 Service of respondent nos. 6, 9 and 11 is still incomplete. Petitioner to take fresh steps to effect the same.
Service of respondent Nos. 13 and 14 is complete but none has entered appearance. List again on 23.7.2015.
(RACHNA GUPTA) Registrar