Supreme Court - Daily Orders
M/S Glads Home App. P. Ltd By Its M.D vs The Sec. To Govt. Of T.N on 1 May, 2014
ITEM NO.55 REGISTRAR COURT.2 SECTION III
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).36658-36659/2013
M/S GLADS HOME APP. P. LTD BY ITS M.D Petitioner(s)
VERSUS
THE SEC. TO GOVT. OF T.N & ANR Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment and office report )
With SLP(C) No.35499-35502/2013 & 35563-35566/2013, 36075-36078,
36670-36675, 36112-36113, 36590-36626, 35824-35826/2013, 259,
2474-2478, 830-839, 1576-1577, 3675-3700, 3702-3717, 3958, 4044,
10060-10061, 11313-11317, 11319-11323 & 11324 of 2014
Date: 01/05/2014 These Petitions were called on for hearing
today.
For Petitioner(s) Mr.T.R.B.Sivakumar,adv.
Mr. K.V. Vijayakumar,Adv.
Mr.Jayanbh Mubh Raj,ad.
Mr.Sureshan P.,adv.
Mr.Aditya Sharma,adv.
M/s Parekh & Co.
Ms.Neha Agarwal,adv.
Mr.E.C.Agrawala,adv.
Mr.P.R.Kovilan,adv.
Mrs.Geetha Kovilan,adv.
Mr.Vijay Chandra,adv.
Mr.Sanand Ramakrishnan,adv.
For Respondent(s) Mr.R.Rakesh Sharma,adv.
Mr.B.Balaji,adv.
UPON hearing counsel the Court made the following
O R D E R
Ld.counsel for the petitioners and the Ld.counsel for the State of Tamil Nadu are present.
.....2 ITEM NO.55 -2- Await the return of the service of notice already issued to the unserved respondents. The served respondents shall be at liberty to file the counter affidavit within a period of four weeks in case they intend to do so. S.L.P.(C) Nos. 11313-11317, 11319-11323 and 11324/2014 Ld.counsel for the petitioners is directed to comply with the terms of the office report within a period of four weeks failing which appropriate orders shall follow on the next date.
List again on 22.08.2014.
(M.K.HANJURA) Registrar SB