Supreme Court - Daily Orders
J.Jayalalithaa vs Union Of India And Ors. on 14 December, 2017
Author: Mohan M. Shantanagoudar
Bench: Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.561 OF 2008
J. JAYALALITHAA ... APPELLANT(S)
VS.
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
1. Two weeks’ time is granted finally to cure the defects as pointed out by the Registry in office report dated 23.11.2017, in respect of substitution application of the deceased petitioner and to serve a copy of the petition upon the standing counsel for the State of Tamil Nadu, failing which the writ petition shall stand dismissed without reference to the Court.
...........................J. [MOHAN M. SHANTANAGOUDAR] New Delhi;
14th December, 2017.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.12.15 17:01:30 IST Reason: ITEM NO.31 COURT NO.10 SECTION PIL-W S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Writ Petition(s) (Civil) No(s).561/2008 J. JAYALALITHAA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) ((Office report for directions) Date : 14-12-2017 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR [IN CHAMBERS] For Petitioner(s) *Proxy counsel for Mr. Gaurav Agrawal,AOR For Respondent(s) Mr. Gautam Sharma,Adv. UOI for Mrs. Anil Katiyar,AOR Mr. K.V. Vijaya Kumar,Aor Ms. Maitreyee Mishra,Adv.
UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, two weeks’ time is granted finally to cure the defects and to serve a copy of the petition upon the standing counsel for the State of Tamil Nadu, failing which the writ petition shall stand dismissed without reference to the Court.
(Sarita Purohit) (Suman Jain)
Court Master Branch Officer
(Signed order is placed on the file)