Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kuljeet Kaur & Ors. Etc. vs Commissioner, Rohtak Division, Etc. ... on 12 January, 2015

     ITEM NO.35                          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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).
     18931-18935/2013

     KULJEET KAUR & ORS. ETC.                                            Petitioner(s)

                                                      VERSUS

     COMMISSIONER, ROHTAK DIVISION, ETC. ORS.                            Respondent(s)

     (with office report)

     WITH
     SLP(C) No. 26084/2013
     (With Office Report)

      SLP(C) No. 26090/2013
     (With Office Report)


     Date : 12/01/2015 These petitions were called on for hearing today.


     For Petitioner(s)                   Mr.Shivshankar Panicker,adv.
                                         Mr. A. Venayagam Balan,Adv.

                                         Mr. B. Subrahmanya Prasad,Adv.

     For Respondent(s)
                                         Dr. Kailash Chand,Adv.
                                         Mr. Kamal Mohan Gupta,Adv.
                                         Mr. Satyendra Kumar,Adv.
                                         Mr.Abhinav Singh,adv.
                                         Mr. Birendra Kumar Mishra,Adv.


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

SLP(C) No.18931-18935/2013 Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.01.14 The office report indicates that the respondent Nos.1-3 have 10:55:35 IST Reason: already filed the counter affidavit.

…....2 ITEM NO.35 -2- Fresh steps for the service of notice by usual mode to the other unserved respondents shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioners within the period provided above.

The office report is that although by order 28.10.14 of this Court, four weeks time as last chance was given to the Ld.counsel for the respondent No.4 to cure the defects found in the counter affidavit, yet he has not done the needful so far. Therefore, the counter affidavit filed by the Ld.counsel for the respondent No.4 shall be taken off the record.

The respondent No.2 has stated that he has already filed the counter affidavit. Office shall verify the position and report accordingly.

Three weeks time as last chance is given to the Ld.counsel for the petitioners to take fresh steps for the service of notice by usual mode to the unserved respondent Nos.1 & 3-8. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioners within the period stipulated above.

Three weeks time as last chance is given to the Ld.counsel for the petitioners to take fresh steps for the service of notice by usual mode to the unserved respondent No.5. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioners within the period stipulated above.

List again on 19.03.2015.

(M K HANJURA) Registrar SB