Supreme Court - Daily Orders
L. Kalesan vs State Of Kerala on 29 October, 2014
ITEM NO.49 REGISTRAR COURT. 1 SECTION XIA
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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 22716/2013
L. KALESAN Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 29/10/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. P. A. Noor Muhamed,Adv.
For Respondent(s)
Ms. Neelam Saini, Adv.
Mr. M. P. Vinod,Adv.
Mr. M.F. Philip, Adv.
Ms. Liz Mathew,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner to supply the complete set of the pleadings to the learned counsel for respondent Nos.1 and 3 within two weeks. Counter affidavit be filed within four weeks of receipt of complete set of the pleadings.
Four weeks' time, as last opportunity, is granted to the learned counsel for respondent No.2 for filing counter affidavit.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2014.11.01 11:22:43 IST Reason: List again on 15.1.2015.
(PANKAJ BHANDARI) Registrar