Supreme Court - Daily Orders
K.Alfred vs Ramesh Iyer on 18 November, 2019
Bench: Uday Umesh Lalit, Vineet Saran
ITEM NO.16 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)
(FOR ADMISSION and IA No.76490/2019-PERMISSION TO APPEAR AND ARGUE
IN PERSON
[O/R FOR DIRECTION] )
Date : 18-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s)
Petitioner-in-person
For Respondent(s) Mr. Prashant Kr., Adv.
Mr. Amit Singh, Adv.
Mr. Rajan Singh, Adv.
Mr. Amarjit Singh Bedi, AOR(R1-3)
Ms. Anindita Pujari, AOR(R-5)
Ms. Anandh Kannan N., AOR(R-6)
UPON hearing the counsel the Court made the following
O R D E R
Permission to appear and argue in person is granted. Though notice was issued to all respondents. Mr.Amarjit Singh Bedi submits that he has instruction to enter appearance on behalf of R-1 to R-3. He prays for and is granted two weeks time to file an affidavit in reply. Rejoinder, if any, be filed within two weeks thereafter.
Considering the facts & circumstances on record, we delete respondent Nos. 5 & 6 from the array of parties. Signature Not Verified Digitally signed by INDU MARWAH Date: 2019.11.21 18:18:53 IST Reason: List for final disposal on 13.1.2020.
(INDU MARWAH) (SUMAN JAIN)
COURT MASTER (SH) BRANCH OFFICER