Supreme Court - Daily Orders
S Mani vs Union Of India on 30 September, 2015
ITEM NO.53 REGISTRAR COURT. 1 SECTION XII
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 670/2015
S MANI AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with office report)
WITH
SLP(C) No. 673/2015
(With Office Report)
Date : 30/09/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr V.N.Subramaniam, Adv.
Mr. M. A. Chinnasamy,Adv.
For Respondent(s)
Mr Siddharth Sangal, Adv.
Mr. Anil Kumar Sangal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.670/2015
Service upon respondent no.1 is complete but none has entered appearance.
For respondent nos. 2 and 4, ld. Counsel for the petitioner to take fresh steps within four weeks time. Notices thereafter be issued. The ld. Counsel for the petitioner has requested to serve respondent no.2 through the Signature Not Verified standing counsel. Notice be accordingly issued. Digitally signed by Hema Joshi Date: 2015.09.30 17:49:47 IST Reason:
Respondent nos. 3,5 and 6 have already filed counter affidavit. The ld. counsel for respondent nos. 3,5 and 6 has -2- Item No.53 mentioned that vide order dt.5.1.2015 this Hon'ble Court had ordered the present petitions to be tagged alongwith connected matters and the number of the connected matters was directed to be supplied by the petitioner. Petitioner till date has not provided the said number. However, it is simultaneously mentioned that these connected matters stand already disposed of vide order dt.28.1.2015. Registry to specifically mention the same in the office report while placing the matter before the Hon'ble Court. The ld. counsel has also mentioned that respondent no.4 is common to both SLPs herein where service upon him in SLP(C) No.673/2015 is complete, same is to be deemed complete in SLP(C) No.670/2015 as well. However, since the record for SLP(C) No.670/2015 is not before the Court as on date, registry to verify the same and to report accordingly.
SLP(C) NO.673/2015
Service upon respondent nos. 1 and 4 is complete but none has entered appearance.
Respondent no.3 has already filed counter affidavit. Respondent no.2 is yet to be served. Ld. counsel for the petitioner has requested for service through the standing counsel. Notice be accordingly issued.
List again on 4.11.2015.
(RACHNA GUPTA) Registrar