Supreme Court - Daily Orders
State Of Kerala vs Mythri Vidya Bhavan English M. Sch. on 24 April, 2014
ITEM NO.83 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 (Civil)
No(s).18475-18476/2013
STATE OF KERALA Petitioner(s)
VERSUS
MYTHRI VIDYA BHAVAN ENGLISH M. SCH. &ANR Respondent(s)
(With appln(s) for impleadment and prayer for interim relief and
office report )
WITH SLP(C) NO. 23138-23140 of 2013
(With office report)
SLP(C) NO. 23142-23146 of 2013
(With office report)
SLP(C) NO. 29560-29561 of 2013
(With office report)
SLP(C) NO. 29655-29658 of 2013
(With office report)
SLP(C) NO. 29660-29662 of 2013
(With office report)
SLP(C) NO. 29781-29783 of 2013
(With office report)
SLP(C) NO. 31934-31936 of 2013
(With office report)
SLP(C) NO. 33438-33439 of 2013
(With office report)
SLP(C) NO. 37208 of 2013
(With office report)
SLP(C) NO. 39339 of 2013
(With office report)
SLP(C) NO. 4530 of 2014
(With office report)
SLP(C) NO. 4531-4532 of 2014
(With office report)
SLP(C) NO. 4534-4536 of 2014
(With office report)
SLP(C) NO. 76-77 of 2014
(With office report)
SLP(C) NO. 79-80 of 2014
(With office report)
SLP(C) NO. 81 of 2014
(With office report)
..2/-
Item No. 83 - 2 -
SLP(C) NO. 82 of 2014
SLP(C) NO. 83-86 of 2014
(With office report)
Date: 24/04/2014 These Petitions were called on for hearing today.
For Petitioner(s) Mr. Jogy Scaria,Adv.
Mr. Sajith. P
Mr. Achu ann Michael,Adv.
For Respondent(s) Ms. Neelam Sharma,Adv.
Mr. Tara Chandra Sharma,Adv.
Mr. Naveen R. Nath ,Adv
Mr. Darpan K.M,Adv.
Mr. Vijay Kumar ,Adv.
Ms. Anu K. Joy,Adv.
Mr. Nishe Rajen Shonker ,Adv
Mr. Renjith. B ,Adv.
Mr. Vishnu Pazhanganai,Adv.
Mr. Romy Chacko,Adv
Mr. Senthil Jagadeesan,Adv.
Mr. E.M.S. Anam,Adv.
Mr. A. Raghunath,Adv.
Mr. Prasanth P.,Adv.
Mr. K. Rajeev,Adv.
Ms. Asha Joseph,Adv.
Mr. A. Venayagam Balan,Adv.
UPON hearing counsel the Court made the following
O R D E R
The Learned counsel for the petitioner and the learned counsel for the appearing respondents are present.
The learned counsel for the respondents who have not filed the counter affidavit are directed to file the counter affidavit within a period of four weeks’, in case they choose to do so.
The learned counsel for the petitioner is directed to take fresh steps for the service of notice to the unserved respondents in all the matters where they have not been served. He shall do the needful within a period ...2/-
Item No. 83 - 2 -period of three weeks’, failing which appropriate orders shall follow on the next date.
List again on 13.8.2014.
(M.K. Hanjura)
mg Registrar