Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Guruaini Brij Ballabh Kaur Trust Thr. ... vs Financial Commissioner Punjab on 7 August, 2015

     Item No.18                                                1

                                              REGISTRAR COURT. 2                        SECTION IVB

                                      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 K HANJURA

     Petition(s) for Special Leave to Appeal (C)                               No(s).   22546/2013

     GURUAINI BRIJ BALLABH KAUR TRUST                                                 Petitioner(s)

                                                              VERSUS

     FIN COMMR PUNJAB AND ORS                                                         Respondent(s)
     (with office report)


     WITH
     SLP(C) No. 22683/2013
     (With Office Report)


     Date : 07/08/2015 These petitions were called on for hearing today.


     For Petitioner(s)                       Mr. Deb Deepa Majumdar,Adv.
                                             Mr. K. V. Mohan,Adv.


     For Respondent(s)                       Mr. K.K. Mahalik,Adv.
                                             Mr. Kuldip Singh,Adv.


                                              Mr. Rameshwar Prasad Goyal,Adv.



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

Respondent No.6 shall be at liberty to file the counter affidavit within a period of four weeks whereafter no further extension shall be allowed.

Respondent Nos. 1 to 3 have already filed the counter affidavit as gets revealed from the perusal of the office report.

The learned counsel for the petitioner shall within a period Item No.18 2 of four weeks file the affidavit in proof of dasti service of notice already issued to the respondent No.5,failing which appropriate orders shall follow on the next date.

The learned counsel for the petitioner has filed an application for substitution to bring on record the Lrs. of the deceased respondent No. 4. The same shall be processed for listing before the Hon'ble Judge in Chambers for further future directions.

Await orders. List thereafter.

The office report indicates that respondent Nos. 1 to 3 have has already filed the counter affidavit. Service of notice is complete on the respondent No.5 but no one has entered appearance on their behalf.

The learned counsel for the petitioner shall within a period of four weeks file the affidavit in proof of dasti service of notice already issued to the respondent No.4,failing which appropriate orders shall follow on the next date.

List again on 26.10.2015.

(M K HANJURA) Registrar MG