Supreme Court - Daily Orders
State Of Kerala vs Mythri Vidya Bhavan English M. Sch. on 28 January, 2014
\220
ITEM NO.83 REGISTRAR COURT.2 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 SUNIL THOMAS
Petition(s) for Special Leave to Appeal (Civil) No(s).
18475-18476/2013
STATE OF KERALA Petitioner(s)
VERSUS
MYTHRI VIDYA BHAVAN ENGLISH M. SCH. &ANR Respondent(s)
(With appln(s) for impleadment as party respondent and prayer for interim
relief and office report)
WITH SLP(C) NO. 23138-23140 of 2013
(With office report)
SLP(C) NO. 23142-23146 of 2013
(With office report)
SLP(C) NO. 29560-29561 of 2013
(With office report)
SLP(C) NO. 29655-29658 of 2013
(With office report)
SLP(C) NO. 29660-29662 of 2013
(With office report)
SLP(C) NO. 29781-29783 of 2013
(With office report)
SLP(C) NO. 31934-31936 of 2013
(With office report)
SLP(C) NO. 33438-33439 of 2013
(With office report)
SLP(C) NO. 37208 of 2013
(With office report)
SLP(C) NO. 39339 of 2013
(With office report)
SLP(C) NO. 76-77 of 2014
(With office report)
SLP(C) NO. 79-80 of 2014
(With office report)
SLP(C) NO. 81 of 2014
(With office report)
SLP(C) NO. 82 of 2014
(With office report)
SLP(C) NO. 83-86 of 2014
(With office report)
Date: 28/01/2014 These Petitions were called on for hearing today.
..2/-
Item No.83 - 2 -
For Petitioner(s) Ms. Vibhu Tiwari,Adv.
Mr. Jogy Scaria,Adv.
Mr. Sajith. P,Adv.
For Respondent(s) Mr. Tara Chandra Sharma,Adv.
Ms. Neelam Sharma,Adv.
Ms. Punkhuri Shrivastava,Adv.
Mr. Vijay Kumar ,Adv
Mr. Renjith. B ,Adv.
Mr. Vishnu Pazhanganat,Adv.
Mr. Nishe Rajen Shonker ,Adv
Mr. E.M.S. Anam,Adv.
Mr. Romy Chacko,Adv.
Mr. A. Raghunath,Adv.
Mr. Prasanth P.,Adv.
Mr. K. Rajeev,Adv.
Mrs. V.S. Lakshmi,Adv.
Mr. A. Veayagam Balan,Adv.
Ms. Achu Ann Michael,Adv.
Mr. Sajith. P.,Adv.
UPON hearing counsel the Court made the following
O R D E R
In SLP(C)Nos. 76,77,79,80,81,82,83 to 86 of 2014 Await return of notice of the unserved respondents. The served respondents therein are granted time for filing counter affidavit. In most of the other matters service is complete.
In the incomplete matters, the learned counsel for the petitioner is directed to take fresh steps against each of the unserved respondents.
All the served respondents are granted time, as last chance for filing counter affidavit.
List these matters on 24.4.2014.
| | |(SUNIL THOMAS) | |mg | |Registrar |