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Supreme Court - Daily Orders

Union Of India vs Prem Pal Singh on 22 February, 2016

     Item No.80                                              1

                                           REGISTRAR COURT. 2                       SECTION XIV

                                     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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                           No(s).    23720/2015

     UNION OF INDIA & ORS.                                                         Petitioner(s)

                                                            VERSUS

     PREM PAL SINGH                                                                Respondent(s)
     (with office report)


     WITH
     SLP(C) No. 23723/2015
     (With Office Report)

      SLP(C) No. 23725/2015
     (With Office Report)

      SLP(C) No. 3382/2016
     (With Office Report)


     Date : 22/02/2016 These petitions were called on for hearing today.




     For Petitioner(s)                     Mr. Praneet Pranav,Adv.
                                           Mr. Shreekant N. Terdal,Adv.


     For Respondent(s)                     Mr. Dinesh S. Badiar,Adv.
                                           Mr. Raj Kishor Choudhary,Adv.


                                UPON hearing the counsel the Court made the following
                                                   O R D E R
SLP(C) No. 23720/2015 Signature Not Verified Digitally signed by Madhu Grover

Four weeks time, as last chance is given to the learned Date: 2016.02.22 counsel for the petitioners to comply with the terms of the order 16:50:28 SCT Reason:

dated 16.12.2015 of this Court in respect of the sole respondent.
Item No.80 2 SLP(C) No. 23723/2015
The learned counsel for the petitioners has filed the fresh particulars and taken fresh steps for some of the unserved respondents. Ld. Counsel is again directed to file the fresh particulars of the respondent No. 10 and 16 and he shall also take appropriate steps for the service of notice to them within a period of four weeks whereafter notice shall be issued to all the unserved respondents.
SLP(C) No. 23725/2015
Four weeks time, as last chance is given to all the respondents to file the counter affidavit.
SLP(C) No. 3382/2016
The office report indicates that the learned counsel for the petitioners has filed the requisites after the period prescribed for such filing. The delay in such filing has been satisfactorily explained by the Ld. counsel. Therefore, the same is condoned and accordingly notice shall be issued to the respondent with utmost dispatch.
List again on 12.4.2016.
(M V RAMESH) Registrar MG