Supreme Court - Daily Orders
Union Of India Ministry Of Defence ... vs Wing Commander (Retd.) V.S.Tomar ... on 9 February, 2016
ITEM NO.18 REGISTRAR COURT. 1 SECTION XVII
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. PAWAN DEV KOTWAL
Civil Appeal No(s). 1856/2014
U.O.I. Appellant(s)
VERSUS
WING COMMANDER (RETD.) V.S.TOMAR Respondent(s)
(with office report)
WITH
C.A. D 17546/2015
(With Office Report)
C.A. D 17750/2015
(With Office Report)
C.A. D 18160/2015
(With Office Report)
C.A. No. 3820/2014
(With Office Report)
C.A. No. 4233/2014
(With Office Report)
C.A. No. 6623/2014
(With Office Report)
C.A. No. 5999/2014
(With Office Report)
C.A. D 975/2015
(With Office Report)
C.A. No. 266/2015
(With appln.(s) for impleadment and Office Report)
Signature Not Verified
C.A. No. 10244/2014
Digitally signed by
SONALI SAUND
Date: 2016.02.11
(With Office Report)
14:18:45 IST
Reason:
C.A. D 16306/2015
(With Office Report)
C.A. D 9111/2015
(With Office Report)
C.A. D 17201/2015
(With Office Report)
Date : 09/02/2016 This appeal was called on for hearing today.
For Appellant(s) Mr. Praneet Pranav, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Mr. Ambreesh Kumar Aggarwal,Adv.
Mr. Rabin Majumder,Adv.
Mr. Joydeep Mukherjee, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
Mr. Baldev Atreya, Adv.
Mr. Avijit Bhattacharjee,Adv.
Mr. Praveen Jain,Adv.
Ms. Surabhi Aggarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
CIVIL APPEAL NO. 1856 OF 2014 Sole respondent has file counter affidavit. CIVIL APPEAL NO. 17546 OF 2014 Fresh steps to be taken for service of sole respondent within three weeks time. Dasti, in addition, is allowed. Notice be issued thereafter.
CIVIL APPEAL NO. 17750 OF 2014 Fresh steps to be taken for service of sole respondent within three weeks time. Dasti, in addition, is allowed. CIVIL APPEAL NO. 18160 OF 2014 None appears for respondent nos. 2 and 3 despite due service. Fresh steps to be taken for service of respondent no. 1 within three weeks time. Dasti, in addition, is allowed.Notice be issued thereafter.
CIVIL APPEAL NO. 3820 OF 2014 Sole respondent has already file counter affidavit. CIVIL APPEAL NO. 4233 OF 2014 Sole respondent has already file counter affidavit. CIVIL APPEAL NO. 6623 OF 2014 Respondent no. 1, 2 and 4 have already filed counter affidavit. Four weeks time, as last opportunity is granted for filing counter affidavit on behalf of respondent no. 3 and 5. CIVIL APPEAL NO. 5999 OF 2014 Fresh steps to be taken for service of sole respondent within three weeks time. Dasti, in addition, is allowed. Notice be issued thereafter.
CIVIL APPEAL NO.975 OF 2014 Sole respondent has filed counter affidavit. Matter stands complete.
CIVIL APPEAL NO.266 OF 2014 Sole respondent has filed counter affidavit. Matter stands complete.
CIVIL APPEAL NO.10244 OF 2014 Sole respondent has already adopted counter affidavit filed in petition no. 1856. In this petition also matter stands complete. CIVIL APPEAL NO.16306 OF 2014 Sole respondent has already filed counter affidavit. Matter stands complete.
CIVIL APPEAL NO.9111 OF 2014 Fresh steps to be taken for service of sole respondent within three weeks time. Dasti, in addition, is allowed. Notice be issued thereafter.
CIVIL APPEAL NO.9111 OF 2014 Fresh steps to be taken for service of both the respondents within three weeks time. Notice be issued thereafter. At this stage, Lt. Col. Mr. M.G. Kapoor, appeared in person and mentioned that his Civil Appeal (D) No. 31829/2014 has been ordered to be tagged with Civil Appeal No. 1856/2014. Registry to verify and process the same as per Hon'ble Court's order.
List again on 05.04.2016.
(PAWAN DEV KOTWAL) Registrar