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Colonel Shrawan Kumar Jaipuriyar @ ... vs Krishna Nandan Singh And Anr. on 9 November, 2017

     ITEM NO.26                             REGISTRAR COURT. 2                        SECTION XVI

                                       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).    9233/2017

     COLONEL SHRAWAN KUMAR JAIPURIYAR @ SARWAN KUMAR JAIPURIYAR
                                                       Petitioner(s)

                                                           VERSUS

     KRISHNA NANDAN SINGH                       AND ANR. & ANR.                    Respondent(s)

     (Service of notice is incomplete on both the respondents. and IA
     No.97228/2017-SUBSTITUTED SERVICE)


     Date : 09-11-2017 This petition was called on for hearing today.



     For Petitioner(s)                     Mr. Krishna Kumar Singh,Adv.
                                           Mr. Swastik Palai,Adv.
                                           Mr. Vivek Singh, AOR

     For Respondent(s)


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

Service of notice is complete on the respondent No.1 but no one has entered appearance on his behalf.

The office report indicates that the learned counsel for the petitioner has filed an application for substituted service in respect of respondent No.2 which is defective. Learned counsel shall within a period of two weeks rectify the defects whatever have been found in the said application.

List again on 16.11.2017.

SANJAY PARIHAR Registrar MG