Supreme Court - Daily Orders
State Of Kerala vs T.M. Thampi Panicker (Dead) Thr. Lrs. on 26 August, 2016
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
ITEM NO.8 COURT NO.13 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 9005/2014
STATE OF KERALA & ANR. Appellant(s)
VERSUS
T.M. THAMPI PANICKER (DEAD) Respondent(s)
(with office report on default)
Date : 26/08/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
[IN CHAMBER]
For Appellant(s) Mr. G. Prakash, adv.
Mr. Jishnu M.L.,Adv.
Mrs. Priyanka Prakash, Adv.
Mrs. Beena Prakash, Adv.
Mr. Manu Srinath, Adv.
Mr. Jogy Scaria,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for on behalf of the appellant-State of Kerala, four weeks' final time is granted for filing proof of service of Chamber Summons upon the proposed unserved legal representatives of the deceased respondent. In case of default, the appeal shall stand dismissed without further reference to this Court.
(NEELAM GULATI) (MADHU NARULA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
(Signed order is placed on the file) NEELAM GULATI Date: 2016.08.30 16:18:37 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION CIVIL APPEAL NO. 9005 OF 2014 STATE OF KERALA & ANR. Appellant(s) VERSUS T.M. THAMPI PANICKER (DEAD) Respondent(s) O R D E R As prayed for on behalf of the appellant-State of Kerala, four weeks' final time is granted for filing proof of service of Chamber Summons upon the proposed unserved legal representatives of the deceased respondent. In case of default, the appeal shall stand dismissed without further reference to this Court.
…..............J (SHIVA KIRTI SINGH) NEW DELHI August 26, 2016