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T.P. Murugan(Dead) Through Lrs vs Bojan on 19 January, 2015

     ITEM NO.69                              REGISTRAR COURT. 1                        SECTION IIA

                                    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 MR. SURAJIT DEY

     Petition(s) for Special Leave to Appeal (Crl.)                             No(s).
     10111-10112/2014


     T.P. MURUGAN & ETC.                                                            Petitioner(s)

                                                           VERSUS

     BOJAN                                              Respondent(s)
     (with appln. (s) for exemption from filing O.T. and permission to
     file additional documents and office report)

     Date : 19/01/2015 These petitions were called on for hearing today.


     For Petitioner(s)
                                             Ms. V. Mohana,Adv.

     For Respondent(s)


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

The Ld. Advocate-on-record, Mr Vijay Kumar undertakes to file vakalatnama/memo of appearance on behalf of the sole respondent within two weeks. The Ld. Counsel for the petitioner to serve complete set of pleadings on the Ld. Counsel for the sole respondent within two weeks. Upon receiving the same, the Ld. Counsel for the sole respondent file counter affidavit, if any, within four weeks thereafter.

Filing of proof of dasti service is dispensed with. Signature Not Verified Digitally signed by Hema Joshi Date: 2015.01.24 List again on 27.2.2015.

Reason:

(SURAJIT DEY) Registrar