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Kempaiah And Ors. vs S.S. Murthy on 18 April, 2016

     ITEM NO.79                          REGISTRAR COURT. 2                        SECTION IVA

                                   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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                         No(s).
     31402-31403/2015

     KEMPAIAH AND ORS.                                                           Petitioner(s)

                                                       VERSUS

     S.S. MURTHY AND ANR.                                                        Respondent(s)



     (with appln. (s) for c/delay in filing slp)


     Date : 18/04/2016 These petitions were called on for hearing today.



     For Petitioner(s)
                                         Mrs. S. Usha Reddy,Adv.


     For Respondent(s)                   Ms. Amreeta Swaroop,Adv.
                                         Mr. Nikhil Jain,Adv.



                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service of notice is complete on the respondent No.1 but no one has entered appearance on his behalf.

The office report indicates that the counter affidavit filed by the learned counsel for the respondent No.2 is defective. The learned counsel shall within a period of four weeks cure the defects whatever have been found in the said counter affidavit.

List again on 13.7.2016.

(M V RAMESH) Registrar MG