Supreme Court - Daily Orders
S. Natesan vs Athappan (Dead) By Lrs on 19 September, 2018
ITEM NO.19 REGISTRAR COURT. 1 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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 24329/2017
S. NATESAN & ORS. Petitioner(s)
VERSUS
ATHAPPAN (DEAD) BY LRS & ORS. Respondent(s)
Date : 19-09-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr Karuppiah, Adv.
Mr Vasantha Kumar, Adv.
Mr. G.sivabalamurugan, AOR
For Respondent(s)
Mr. Debasis Misra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent nos. 1,2,4 and 10 but none has entered appearance.
Respondent nos. 7 and 8 have failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos.3 and 6 within two weeks time. Notice thereafter be issued. Ld. Counsel for the petitioner has requested for dasti service through the Signature Not Verified District Digitally signed by VINOD KUMAR TIWARI Date: 2018.09.24 Court. Permission granted. Await service/track 16:16:52 IST Reason:
report also.-2-
Item No.19 Ld. Counsel for the petitioner has not taken appropriate steps in respect of deceased respondent nos. 5,9 and 11 despite last opportunity having been granted, as such, registry to process the matter as per rules for listing before the Hon'ble Judge in Chambers for appropriate orders.
KAPIL MEHTA Registrar 19.09.2018 hj