Supreme Court - Daily Orders
Appaiya vs Andimuthu @ Thangapandi And Ors. on 13 July, 2015
ITEM NO.114 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 MR. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 10013/2015
APPAIYA Petitioner(s)
VERSUS
ANDIMUTHU @ THANGAPANDI AND ORS. Respondent(s)
(With interim relief and office report)
Date : 13/07/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. S. Mahendran,Adv.
Mr. T. R. B. Sivakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite service, no one has put appearance on behalf of Respondent Nos. 2, 3, 5 and 6.
Counter affidavit if any, be filed by the learned Counsel for Respondent No. 1 within four weeks.
Await service in respect of Respondent No. 4. At the stage, learned Counsel appearing on behalf of the petitioner sought for permission to file the application for deletion. Liberty as sought for is granted. Application for deletion of name of Respondent No. 4 from the array of parties is to be filed within two weeks.
Learned Counsel for the petitioner has filed the application for permission to file the additional documents with Annexures P9 to P-14. Registry to process the same to list before the Hon'ble Judge-in-chambers in due course.
List the matter again on 04.08.2015.
Signature Not Verified Digitally signed by Madhu Grover Date: 2015.07.15 15:52:25 ISTReason: (SURAJIT DEY)
Registrar
JG