Supreme Court - Daily Orders
State Of Kerela vs Mahe Liquor Merchants Assn. . on 27 November, 2015
ITEM NO.2 REGISTRAR COURT. 2 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 MR. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 14029/2008
STATE OF KERELA & ORS. Petitioner(s)
VERSUS
MAHE LIQUOR MERCHANTS ASSN. & ORS. Respondent(s)
(with office report)
Date : 27/11/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. Robin Jacob,Adv.
Mr. Jogy Scaria,Adv.
For Respondent(s) Mr. Sripradha Krishnan,Adv.
Mr. Narendra Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Counsel for the respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent Nos. 2, 4 and 5 but no one has entered appearance on their behalf. Respondent Nos. 3 and 6 have been deleted by order dated 15.10.2015 of the Hon'ble Judge in Chamber. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
Signature Not Verified(M V RAMESH) Digitally signed by Registrar Madhu Grover MG Date: 2015.11.27 16:23:24 SCT Reason: