Supreme Court - Daily Orders
B. R. Ramesh vs The State Of Karnataka on 4 January, 2022
ITEM NO.6 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION IV-A
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 SH. VINOD SINGH RAWAT
Petition(s) for Special Leave to Appeal (C) No(s). 12128/2021
B. R. RAMESH Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
WITH
SLP(C) No. 13513-13518/2021 (IV-A)
Date : 04-01-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rajesh Mahale, AOR
For Respondent(s)
Mr. V. N. Raghupathy, AOR
Mr. Md.Apzal Ansari, Adv.
Mr. Mahesh Thakur, AOR
Mr. Sharan Thakur, Adv.
Mr. Ajay Kanojiya, Adv
Ms. Aruna Gupta, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
SLP(C) No. 12128/2021
Counter affidavit has already been filed on behalf of respondent nos. 1 to 4.
Four weeks time, as a last chance is granted to respondent no. 6 to file the counter affidavit.
Service of notice is complete on respondent nos. 5(1) to 5(4) Signature Not Verified and 7, but no one has entered appearance on their behalf. Digitally signed by Dr. Mukesh Nasa Date: 2022.01.06 15:19:40 IST Reason: After the expiry of four weeks, matter shall be processed for listing before the Hon’ble Court as per the rules. pm SLP(C) Nos. 13513-13518/2021 SLP(C) Nos. 13513-14 and 13517-18/2021 Service of notice is complete on respondent nos. 4, 6, 7(A) to 7(C), but no one has entered appearance on their behalf.
Counter affidavit has already been filed on behalf of respondent nos. 1 to 3.
Four weeks time is granted to respondent no. 5 to file the counter affidavit.
After the expiry of four weeks, matter shall be processed for listing before the Hon’ble Court as per the rules. SLP(C) No. 13515/2021
Service of notice is complete on respondent nos. 5, 6(A) to 6(C), but no one has entered appearance on their behalf.
Counter affidavit has already been filed on behalf of respondent nos. 1 to 4.
List the matter before the Hon’ble Court as per rules. SLP(C) No. 13516/2021 Counter affidavit has already been filed on behalf of respondent nos. 1 to 3.
Four weeks time is granted to respondent no. 5 to file the counter affidavit.
Service of notice is complete on respondent nos. 4, 6, 8(A) to 8(C), but no one has entered appearance on their behalf. pm As per postal tracking report notice issued to the respondent no. 7 could not be served and returned back undelivered with postal remarks “no such person”. Hence, learned counsel for the petitioner shall file the fresh particulars and take fresh steps in respect of the above said respondent within a period of two weeks for the service of notice to him.
List again on 08.02.2022.
VINOD SINGH RAWAT Registrar pm