Supreme Court - Daily Orders
R. Vijayakumar vs Official Liquidator High Court Madras ... on 24 April, 2014
zITEM NO.45 REGISTRAR COURT.2 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).10876-10878/2013
R. VIJAYAKUMAR Petitioner(s)
VERSUS
OFFICIAL LIQUIDATOR HIGH COURT MADRAS&OR Respondent(s)
(With prayer for interim relief and office report )
Date: 24/04/2014 These Petitions were called on for hearing
today.
For Petitioner(s)
Mr. K.K. Mani,Adv.
For Respondent(s) Ms.Shruti Iyer,adv
Mr.Senthil Jagadeesan,Adv.
Mr. B.Balaji ,Adv
UPON hearing counsel the Court made the following
O R D E R
SLP(C) No.10876/2013 Ld.counsel for the petitioners and the Ld.counsel for the respondents are present. What gets revealed from the perusal of the office report is that the respondents have already filed the counter affidavit. Therefore, the matter shall be processed for listing before the Hon’ble Court under the rules.
......2 ITEM NO.45 -2- SLP(C) Nos.10877 & 10878/2013 The office report is that the respondents have already filed the counter affidavit.
Ld.counsel for the petitioner has filed the rejoinder affidavit also on behalf of the petitioner. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court under the rules.
(M.K.HANJURA) Registrar SB