Supreme Court - Daily Orders
Farooq vs Sandhya Anthraper Kurishingal . on 31 March, 2016
ITEM NO.43 REGISTRAR COURT. 2 SECTION IVA
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). 8363/2014
FAROOQ Petitioner(s)
VERSUS
SANDHYA ANTHRAPER KURISHINGAL & ORS. Respondent(s)
(with interim relief and office report)
Date : 31/03/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Vikash Singh,Adv.
For Respondent(s) Mr.Neeraj Kumar,Adv.
Mr. Mohit D. Ram,Adv.
Mr.Joseph Pookkatta,Adv.
M/s. Ap & J Chambers,Adv.
Ms.Ranjeeta Rohatgi,Adv.
Ms.Samten Doma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent No.1 has already filed the counter affidavit. Service of notice is complete on the respondent No.3, but no one has entered appearance on his behalf. The respondent Nos.4 & 6 have failed to file the counter affidavit within the period stipulated under the rules. The SLP has been dismissed in respect of the respondent No.5 vide order dated 11.02.16 of the Hon'ble Judge in Chambers. On perusal of the file, it reveals that the respondent Signature Not Verified Digitally signed by Sushma Kumari Bajaj No.2 was served long back in April,2014. However, Ms.Samten Doma, Date: 2016.03.31 16:38:39 TLT Reason: Ld.counsel undertakes to file vakalatnama for the said respondent.
….......2 ITEM NO.43 -2- SC8363/2014 She can file the vakalatnama in the meantime. Her request to file the counter affidavit is declined.
List the matter before the Hon'ble Court as per rules.
(M V RAMESH) Registrar SB