Supreme Court - Daily Orders
The Managing Director State Industries ... vs The Special Tahsildar (Land ... on 14 August, 2024
ITEM NO.54 REGISTRAR COURT 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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 14943-14970/2024
THE MANAGING DIRECTOR STATE INDUSTRIES PROMOTION CORPORATION OF
TAMIL NADU LTD. Petitioner(s)
VERSUS
THE SPECIAL TAHSILDAR (LAND ACQUISITION) SIPCOT & ORS.Respondent(s)
Date : 14-08-2024 These petitions were called on for hearing today.
For Petitioner(s) Mr. D. Kumanan,AOR
Ms. Deepa S.,Adv.
Mr. Chinmay Anand Panigrahi,Adv.
Mr. Sudarsh Menon, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per office report, petitioners has failed to file spare copies for issuance of notice to the respondents.
Mr. Chinmay Anand Panigrahi,Ld. Counsel appearing on behalf of Mr. D. Kumanan, Ld. Advocate-on-Record for petitioner submits that there is a change of Counsel for the petitioner and “NOC” is yet to be obtained from the earlier counsel.
Ld. Counsel seeks and is granted one week’s time to file the vakalatnama.
However, two weeks’ time is granted as a last chance to the petitioner, to file spare copies for issuance of notice to the respondents.
If spare copies are filed, Registry to issue notice to the respondent and list again on 3.10.2024.
In case of default, process the matter for listing before the Hon’ble Judge-in-Chambers, for further directions.
Sujata Digitally signed by
Sujata Singh
Singh Date: 2024.08.14
17:20:56 +0530
SUJATA SINGH
Registrar
MG