Supreme Court - Daily Orders
Manju Tiwari vs Union Of India . on 7 April, 2015
ITEM NO.24 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s).
23260-23261/2012
MANJU TIWARI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
SLP(C) No. 8588-8589/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 07/04/2015 These petitions were called on for hearing today.
For Petitioner(s) Mr.Govind Kant Sharma,adv.
Mr. R. C. Kaushik,Adv.
For Respondent(s) Mr.Kunal Verma,adv.
Mr. Ardhendumauli Kumar Prasad,Adv.
Mr.R.S.Nagar,adv.
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.23260-23261/2012 Ld.counsel on behalf of Mr.Ardhendumauli Kr.Prasad has stated that he has already filed the vakalatnama for the respondent No.2. Office shall verify the position and report accordingly. Ld.counsel has stated that the copies of the pleadings have not been provided to him by the petitioner. Ld.counsel for the petitioner is directed Signature Not Verified to provide the copies of the pleadings to the Ld.counsel within a Digitally signed by Sushma Kumari Bajaj Date: 2015.04.09 week's time and file proof.
16:02:36 IST Reason: Ld. counsel shall file the counter ….......2 ITEM NO.24 -2- affidavit within a period of four weeks thereafter. The other served respondents shall also be at liberty to file the counter affidavit within the period provided above.
Four weeks time as last chance is given to the Ld.counsel for the petitioner to file the affidavit in proof of dasti service of notice already issued to the respondent No.5.
List again on 28.07.2015.
SLP(C) No.8588-8589/2014 The office report is that the respondent has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as and when the connected one gets ready.
(M K HANJURA) Registrar SB