Supreme Court - Daily Orders
K.Alfred vs Ramesh Iyer on 13 January, 2020
Bench: Uday Umesh Lalit, Hemant Gupta
ITEM NO.60 COURT NO.6 SECTION II-C
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 (Crl.) No(s). 4417/2019
(Arising out of impugned final judgment and order dated 22-02-2019
in CONTP No. 235/2019 passed by the High Court Of Judicature At
Madras)
K.ALFRED Petitioner(s)
VERSUS
RAMESH IYER & ORS. Respondent(s)
(IA No.76490/2019-PERMISSION TO APPEAR AND ARGUE IN PERSON
[O/R FOR DIRECTION] )
Date : 13-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s)
Petitioner-in-person
For Respondent(s)
Mr. Amarjit Singh Bedi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Pursuant to notice issued on 17.09.2019, affidavit in reply has been submitted on behalf of the respondents, A copy of the reply has been served upon the petitioner-in- person.
At the request of petitioner-in-person, this matter is listed on 14.1.2020.
Signature Not Verified
In the meantime, if the petitioner so chooses, can get ready Digitally signed by INDU MARWAH Date: 2020.01.13 rejoinder affidavit 15:26:07 IST Reason: to the affidavit in reply by tomorrow.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER (SH) BRANCH OFFICER