Supreme Court - Daily Orders
Sec.Ambalavanar Araporuppu Ayam vs K.Renuka . on 9 January, 2014
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ITEM NO.40 REGISTRAR COURT.1 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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).13055/2012
SEC.AMBALAVANAR ARAPORUPPU AYAM Petitioner(s)
VERSUS
K.RENUKA & ORS. Respondent(s)
(With appln(s) for permission to place addl. documents on record,exemption
from filing O.T. and prayer for interim relief)
Date: 09/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. Mubashir Mushtaq, Adv.
Mr. Gautam Narayan,Adv.
For Respondent(s)
Mr. K. Rajendran, Adv.
Mr. Pukhrambam Ramesh Kumar,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 respondent No.1 are present.
The respondent No.1 has already filed the counter affidavit. What gets revealed from the perusal of the office report is that the other respondents have already been placed under ex parte. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court on its own turn.
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