Supreme Court - Daily Orders
The Managing Director State Industries ... vs The Special Tahsildar (Land ... on 10 January, 2025
ITEM NO.23 REGISTRAR COURT 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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 14943-
14970/2024
THE MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF
TAMIL NADU LTD. Petitioner(s)
VERSUS
THE SPECIAL TAHSILDAR (LAND ACQUISITION) SIPCOT & ORS.Respondent(s)
Date : 10-01-2025 These petitions were called on for hearing today.
For Petitioner(s)
Mr. D.kumanan, AOR
Ms. Deepa S, Adv.
Mr. Sheikh F Kalia, Adv.
Mr. Veshal Tyagi, Adv.
Mr. Chinmay Anand Panigrahi, Adv.
Ms. Shagufa Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner is granted two weeks’ time, as last opportunity, to take fresh steps and file fresh particulars for service on respondent Nos.2, 6, 11, 13, 21, 27, 28 and 32 to 34.
Signature Not Verified
Ld. Counsel for the petitioner is granted two weeks’ time, Digitally signed by PRIYANKA MALIK Date: 2025.01.10 as 16:13:56 IST Reason: last opportunity, to take fresh steps for service on respondent No.18.
contd….
-2-Ld. Counsel for the petitioner is granted four weeks’ time, as last opportunity, to take appropriate steps in respect of deceased respondent No.19.
Service is complete on the remaining respondents, but none has entered appearance.
List again on 17.02.2025.
SUJATA SINGH
rd Registrar