Supreme Court - Daily Orders
G.T. Girish vs Y Subba Raju (D) By Lrs on 9 November, 2017
Item No.24 1
REGISTRAR COURT. 2 SECTION IV-A
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 6857/2017
G.T. GIRISH Petitioner(s)
VERSUS
Y SUBBA RAJU (D) BY LRS & ANR. Respondent(s)
WITH
SLP(C) No. 6858/2017 (IV-A)
Date : 09-11-2017 These petitions were called on for hearing today.
For Petitioner(s)
Dr. (Mrs. ) Vipin Gupta, AOR
Mrs. Kirti Renu Mishra, AOR
For Respondent(s) Ms. Neha Mathen,Adv.
Ms. Pritha Srikumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 6857/2017
Four weeks time, as last chance is given to the respondent Nos. 2 and 4 to file the counter affidavit.
As per postal tracking report notices issued to the respondent Nos.1,3,5 and 6 have been received back with postal remarks “Notice received back undelivered”. Hence, learned counsel for the Signature Not Verified petitioner shall within a period of four weeks file the fresh Digitally signed by MADHU GROVER Date: 2017.11.09 particulars of the said respondents and he shall also take fresh 16:48:21 IST Reason:
steps for the service of notice to them within the same period.Item No.24 2 SLP(C) No. 6858/2017
Ld. Counsel for the respondent Nos.2 and 4 have failed to file the counter affidavit within the period stipulated under the rules.
In the interest of justice, four weeks time, as last chance is given to file the counter affidavit, failing which no further opportunity is granted to file the same.
As per postal tracking report notices issued to the respondent Nos.1 and 3 have been received back with postal remarks “Notice received back undelivered”. Hence, learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the said respondents and he shall also take fresh steps for the service of notice to them within the same period.
List again on 8.1.2018.
SANJAY PARIHAR Registrar MG