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Konde Nageshwar Rao vs A. Srirama Chandra Murty on 10 September, 2015

     ITEM NO.56                         REGISTRAR COURT. 2                 SECTION II

                                   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 DR. K. ARUL


     Petition(s) for Special Leave to Appeal (Crl.)                   No(s).    585/2015

     KONDE NAGESHWAR RAO                                                 Petitioner(s)

                                                      VERSUS

     S. NAGESHWARA RAO AND ORS.                                          Respondent(s)

     (with appln. (s) for bringing on record additional documents)


     Date : 10/09/2015 This petition was called on for hearing today.



     For Petitioner(s)                   Mr.A.Ramesh,Adv.
                                         Mr. B. Ramana Murthy,Adv.


     For Respondent(s)                  Mr.Venkateshwa Rao Anumolu,Adv.
                                        Mr.Shashwat Goel,Adv.


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

The office report indicates that service of notice is complete on the respondent No.1, but no one has entered appearance on his behalf. However, Mr.A.V.Rao, Ld.counsel undertakes to file vakalatnama for the respondent No.1. Four weeks time is granted to file the vakalatnama. Ld.counsel shall file the counter affidavit within the same period.

Ld.counsel for the petitioner shall file the fresh particulars of the respondent No.2 within a period of four weeks and he shall also take fresh steps for the service of notice to him within the Signature Not Verified same period.

…......2 ITEM NO.56 -2- Mr.Guntur Prabhakar, Ld.counsel undertakes to file vakalatnama for the respondent No.3. Four weeks time is granted to file the vakalatnama. Ld.counsel shall file the counter affidavit within the same period.

List the matter again on 30.11.2015.

(K. ARUL) Registrar SB