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Angoori Devi And Ors vs State Of Haryana And Ors on 21 September, 2017

     ITEM NO.10                                REGISTRAR COURT. 1                    SECTION IV-B

                                     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. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                            No(s).      4200/2016

     ANGOORI DEVI                   & ORS.                                       Petitioner(s)

                                                             VERSUS

     STATE OF HARYANA & ORS.                                                      Respondent(s)
     WITH
     SLP(C) No. 419-457/2016 (IV-B)
     SLP(C) No. 401-415/2016 (IV-B)
     SLP(C) No. 5689-5691/2016 (IV-B)
     SLP(C) No. 9288/2016 (IV-B)
     SLP(C) No. 11092/2016 (IV-B)
     (Incomplete)
      SLP(C) No. 9290/2016 (IV-B)
     SLP(C) No. 7161/2016 (IV-B)

     Date : 21-09-2017 These petitions were called on for hearing
                       today.

     For Petitioner(s)                    Mr. Devesh Kumar Tripathi, AOR
                                          Mr. Subhasish Bhowmick, AOR
                                          Mr. Sudarshan Singh Rawat, AOR
     For Respondent(s)

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

SLP(C) Nos. 4200/2017 and 401-415/2016 Fresh steps be taken by the learned counsel for the petitioners for service on respondent Nos. 2 to 8 within two weeks' time. Thereafter, notice be issued.

Remaining respondents have been served, but no one has entered appearance on their behalf. SLP(C) Nos. 419-457/2016 Respondent Nos. 1 to 7 have been served, but none has entered appearance.

Last and final opportunity is granted the learned counsel Digitally signed by VINOD KUMAR TIWARI for Date: 2017.09.23 10:54:15 IST Reason:

the petitioners for taking fresh steps for service on respondent Nos. 8 and 9 within two weeks' time. Thereafter, notice be issued.

….2  : 2 : Item No. 10 Await service/track report in respect of respondent Nos.

10 to 14. Track report be obtained.

SLP(C) Nos. 5689-5691/2016 Respondent No. 2 has been served, but no one has entered appearance on their behalf.

Await service/track report in respect of respondent Nos. 1, 3 and 4. Track report be obtained.

Both the respondents have been served, but no one has entered appearance on their behalf.

Respondent Nos. 1, 2 and 6 have been served, but no one has entered appearance on their behalf.

Last and final opportunity is granted the learned counsel for the petitioners for taking fresh steps for service on respondent Nos. 3 to 5 within two weeks' time. Thereafter, notice be issued.

Fresh steps be taken by the learned counsel for the petitioners for service on respondent Nos. 7 to 9 within two weeks' time. Thereafter, notice be issued.

Both the respondents have been served, but no one has entered appearance on their behalf.

Await service/track report in respect of both the respondents. Track report be obtained.

List again on 13th of November, 2017.

RAJESH KUMAR GOEL Registrar