Supreme Court - Daily Orders
Md.Sabir @ Md.Sabir Ansari . vs Md. Zakaria . on 16 October, 2014
ITEM NO.31 REGISTRAR COURT. 2 SECTION XVI
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 5826/2013
MD.SABIR @ MD.SABIR ANSARI & ORS. Petitioner(s)
VERSUS
MD. ZAKARIA & ORS. Respondent(s)
(with interim relief and office report)
Date : 16/10/2014 This petition was called on for hearing today.
For Petitioner(s) Ms.Pankhuri Jaiswal,adv.
Mr. Kundan Kumar Mishra,Adv.
For Respondent(s) Mr.Mrigank Prabhakar,adv.
Mr. Ejaz Maqbool,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the petitioners shall file the fresh particulars of the respondent No.6 and he shall also take fresh steps for the service of notice to him within a period of three weeks.
Respondent No.15 is reported to be dead. Ld.counsel for the petitioners shall within a period of three weeks take appropriate steps for bringing on record the Lrs. of the said deceased respondent.
The office report states that although by order dated 6.08.2014 of this Court, two weeks time as last chance was given to Signature Not Verified the Ld.counsel for the petitioners to take fresh steps for the Digitally signed by Sushma Kumari Bajaj Date: 2014.10.18 10:23:23 IST service of notice to the unserved respondent Nos. 10 & 11, yet he Reason:
…...2 ITEM NO.31 -2- has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.
(M K HANJURA) Registrar SB