Supreme Court - Daily Orders
Union Of India And Ors. vs C.A.Prahalladh Rao And Ors. on 19 August, 2014
\230 ITEM NO.12 REGISTRAR COURT. 1 SECTION
IVA
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). 1077/2012
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
C.A.PRAHALLADH RAO & ORS. Respondent(s)
WITH
SLP(C) No. 1676/2013
Date : 19/08/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr K.R.Anand, Adv.
Mrs. Anil Katiyar ,Adv.
Mr. B. V. Balaram Das ,Adv.
For Respondent(s)
Mr. Shailesh Madiyal ,Adv.
Mr Rudreshwar Singh, Adv.
Mr. Kaushik Poddar ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.1676/2013
Respondent nos. 1 to 7 have failed to file counter affidavit within the period contemplated under the rules.
Matter is complete for listing before the Hon’ble Signature Not Verified Court.
Digitally signed by Hema Joshi Date: 2014.08.22 09:43:01 IST Reason:As and when connected matters are ready, orders would be passed.
-2-Item No.12 SLP(C) NO.1077/2012 The ld. Counsel for the petitioner has not taken steps for bringing on record the legal representatives of deceased respondent no.5.
Let the matter be listed before the Hon’ble Judge in Chambers.
(PANKAJ BHANDARI) Registrar