Supreme Court - Daily Orders
Dhanalakshmi (Dead) By Lrs. vs S.Prabhavathy And Ors. on 14 October, 2014
ITEM NO.15 REGISTRAR COURT. 2 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 16348/2011
DHANALAKSHMI (DEAD) BY LRS. Petitioner(s)
VERSUS
S.PRABHAVATHY & ORS. Respondent(s)
(with office report)
WITH
SLP(C) No. 31184/2011
(With appln.(s) for substitution and appln.(s) for c/delay in
filing substitution appln. and Office Report)
Date : 14/10/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. P. Soma Sundaram,Adv.
For Respondent(s)
M/s. K. Ramkumar & Associates,Adv.
Mr. Bijan Kumar Ghosh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.16348/2011
The office report states that although by order dated 4.08.2014 of this Court, two weeks time as last chance was given to the Ld.counsel for the petitioners to take fresh steps for the service of notice to the unserved respondent Nos. 7 & 8, yet he has not done the needful so far. Viewed in that context, the matter Signature Not Verified Digitally signed by Sushma Kumari Bajaj shall be processed for listing before the Hon'ble Judge in Chambers Date: 2014.10.16 16:59:55 IST Reason: for further future directions. Await orders and list thereafter.
…......2 ITEM NO.15 -2- SLP(C) No.31184/2011 The office report states that the Ld.counsel for the petitioners has on 21.3.2012 filed an application for substitution of the lrs. of the deceased respondent No.9 alongwith an application for condonation of delay which is defective. Ld.counsel shall rectify the defects whatever found in the said application within a period of three weeks.
List again on 5.01.2015.
(M K HANJURA) Registrar SB