Supreme Court - Daily Orders
State Of Kerala vs S. Anil Kumar on 25 February, 2015
ITEM NO.97 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). 26596/2014
STATE OF KERALA AND ORS Petitioner(s)
VERSUS
S. ANIL KUMAR AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 25/02/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. Apoorv Damodaran,Adv.
Mr. V. Shyamohan,Adv.
For Respondent(s) Ms. Chandrani Prasad,Adv.
Mr. Himinder Lal,Adv.
Mr. Jaimon Andrews,Adv.
Mr. Naresh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the respondent Nos. 1 and 2 has already filed the counter affidavit.
The learned counsel for the respondent No. 4 has stated that he does not need to file the counter affidavit. This is taken on record.
Fresh steps for the service of notice by usual mode to the unserved respondent No. 3 shall be taken by the learned counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court the particulars of Signature Not Verifiedwhich shall be furnished by the learned counsel for the Digitally signed by Madhu Grover petitioners within the period prescribed above.
Date: 2015.02.26 16:29:23 IST Reason:List again on 6.5.2015.
(M K HANJURA) Registrar MG