Supreme Court - Daily Orders
The Secretary Jayendra Swamigal Silver ... vs The State Of Tamil Nadu on 10 March, 2015
ITEM NO.24 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 10997/2013
SEC.SRI JAYENDRA SWAMIGAL SILVER J.M.HSS Petitioner(s)
VERSUS
STATE OF TAMIL NADU & ORS. Respondent(s)
(with office report)
WITH
SLP(C) No. 18392-18393/2013
(With Office Report)
Date : 10/03/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Vikash Singh,Adv.
Mr. K. K. Mani,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.10997/2013
Vakalatnama for respondent no.1 is still awaited. Be filed within two weeks as last opportunity by the ld. Counsel, Mr A Santhakumaran appearing on behalf of Mr M.Y.Kanna, Advocate-on-record. Counter affidavit be filed within four weeks thereafter.
Petitioner has failed to furnish more sets of spare copies and also to furnish the particulars of the respective Signature Not Verified Digitally signed by Hema Joshi Date: 2015.03.13 District Court to effect service on remaining respondent 13:03:59 IST Reason: Nos. 2 and 3 despite last opportunity. Further opportunity is declined.
-2-Item No.24 Matter be placed before the Hon'ble Judge in Chamber for further directions.
SLP(C) NO.18392-18393/2013 Vakalatnama for respondent no.2 has not been filed. Time is requested to file vakalatnama by the ld. Counsel, Mr A. Santhakumaran appearing on behalf of Mr M.Y.Kanna, Advocate-on-record. Be filed within two weeks. Counter affidavit be filed within four weeks thereafter. Better particulars of respondent nos. 1 and 3 have not been furnished by the petitioner nor spare copies despite last opportunity.
Petitions to be placed before the Hon'ble Judge in Chamber for further directions.
(RACHNA GUPTA) Registrar