Supreme Court - Daily Orders
Secretary, The Coimbatore Vasavi Trust vs K. Karuppasamy And Ors on 10 October, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
ITEM NO.24 COURT NO.4 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 20352/2011
(Arising out of final Judgment dated 21.01.211 passed by the High
Court Judicature at Madras in Writ Appeal NO. 1156 of 2003)
SECRETARY, THE COIMBATORE VASAVI TRUST Petitioner(s)
VERSUS
K. KARUPPASAMY & ORS. Respondent(s)
(with appln. (s) for bringing on record the additional facts and
exemption from filing O.T. and permission to place addl. documents
on record and interim relief and office report)
WITH
SLP(C) No. 36510/2012
(With appln.(s) for exemption from filing O.T. and appln.(s) for
c/delay in filing SLP and Office Report)
with
SLP(C) No. 36511/2012
(With Office Report)
Date : 10/10/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s) Mr. Vijay Rahavan, Adv.
Mr. Y. Arunagiri, Adv.
Mr. P. Ramesh,Adv.
Mr. P. Soma Sundaram,Adv.
For Respondent(s) Mr. B. Balaji, Adv.
Mr. Rakesh Sharma, Adv.
Ms. R. Shase, Adv.
Signature Not Verified
Digitally signed by
Mr. K. Radhakrishnan, Sr. Adv.
Rajni Mukhi
Date: 2014.10.11
11:24:22 IST
Mr. K. V. jagdishvaran, Adv.
Reason:
Mr. Chandrasudan, Adv.
Ms. G. Indira,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
In SLP ( C) No.20352/2011 service is complete. Show Cause notice has been issued to the unserved common respondent Nos. 3,8,9, 16 and 19 in SLP © Nos. 36510 and 36511/2012 but service of notice is awaited.
Let the office await the service on the unserved respondents.
In the meantime, the petitioner may also serve dasti on the unserved respondents.
If the unserved respondents are parties in connected matters and have appeared, the learned counsel for the petitioner will serve copy of the petitions to their respective counsel.
In such case service on those unserved respondents shall be treated as complete.
Post the matters after six weeks.
(Rajni Mukhi) (Suman Jain) Sr. P.A. Court Master