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The Revenue Div. Officer Fort Kochi &Ors vs Jalaja Dileep on 7 August, 2014

h     ITEM NO.87                            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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C) No(s). 3172/2014

     THE REVENUE DIV. OFFICER FORT KOCHI &ORS                                      Petitioner(s)

                                                         VERSUS

     JALAJA DILEEP & ANR                                                           Respondent(s)

     WITH
     SLP(C) No. 16851/2014
     (With appln.(s) for Interim Relief and Office Report)

     Date : 07/08/2014 This petition was called on for hearing today.


     For Petitioner(s)                     Mr.M.F.Philip,adv.
                                           Ms. Liz Mathew ,Adv.


     For Respondent(s)                     Mr. Nishe Rajen Shonker ,Adv.
                                           Mr.Shivshankar Panicker,adv.


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

What gets revealed from the perusal of the office report is that although by order dated 16th April,2014 of this Court, four weeks time as last chance was given to the respondent No.1 to file the counter affidavit, yet he has not done the needful so far. Therefore, no further opportunity is warranted to be given to them on that count taking into consideration the rule position. Service is complete as against the other respondents, but no one has entered appearance on their behalf. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court Signature Not Verified Digitally signed by Sushma Kumari Bajaj under the rules.

.....2 ITEM NO.87 -2- SLP(C) No.16851/2014 Mr.Shiv Shankar Panicker, Ld.advocate appears for the respondent. He seeks and is given six weeks time to file the vakalatnama and the counter affidavit.

List again on 17.10.2014.

 (M K HANJURA) Registrar SB