Supreme Court - Daily Orders
Union Of India vs Mankarathodi Kunhalan Kutty . on 24 October, 2017
Author: Abhay Manohar Sapre
Bench: Abhay Manohar Sapre
ITEM NO.46 COURT NO.8 SECTION XI -A
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. 35900/2014
UNION OF INDIA & ANR. Petitioner(s)
VERSUS
MANKARATHODI KUNHALAN KUTTY & ANR. Respondent(s)
Date : 24-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
[IN CHAMBER]
For Petitioner(s)
Mr. Syed Tanveer Ahmad, Adv.
Ms. Sushma Suri, AOR
For Respondent(s)
Mr. C. K. Sasi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Despite last opportunity granted to the petitioner on the last date of hearing, the petitioner has not ensured compliance of office report in making an application to bring the legal representatives of deceased respondent No. 1 on record. Another last opportunity of two weeks is granted to the petitioner to make an application to bring the legal representatives of deceased respondent No. 1 on record.
It is made clear that in case no such application is made within the extended time given, the petition shall stand dismissed as having abated qua deceased respondent No.1.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.10.30 17:28:37 IST Reason: (NIDHI AHUJA) (SUMAN JAIN)
COURT MASTER COURT MASTER