Supreme Court - Daily Orders
Gurdip Singh vs Gian Kaur on 24 July, 2019
ITEM NO.28 REGISTRAR COURT. 1 SECTION IV-B
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 21734-
21737/2018
GURDIP SINGH Petitioner(s)
VERSUS
GIAN KAUR & ORS. Respondent(s)
IA No. 99451/2018 - EXEMPTION FROM FILING O.T.)
Date : 24-07-2019 These matters were called on for hearing today.
For Petitioner(s)
Ms. Neelam Rathore, Adv.
Mr. Navdeep Jain, Adv.
Ms. Pooja Sharma, Adv.
Mr. Sanjay Yadav, Adv.
Mr. Aakash Choudhary, Adv.
Mr. Nikilesh Ramachandran, AOR
For Respondent(s)
Mr. Nikunj Dayal, Adv.
Ms. Payal Dayal, Adv.
Mr. Rakesh Kumar, Adv.
Mr. Sanjay Jain, Adv.
Mr. Pramod Dayal, AOR
Mr. Ranjan Mukherjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.21734-21737/2018 Despite last opportunity having been granted, respondent No.1 in SLP(C) No.21734/2018, respondent No.2 in SLP(C) No.21735/2018, respondent No.6 in SLP(C) No.21736/2018 and Signature Not Verified respondent No.3 in SLP(C) No.21737/2018 have not filed counter Digitally signed by RUPAM DHAMIJA Date: 2019.07.27 12:41:34 IST Reason: affidavit, as such, further opportunity to file counter affidavit stands declined.
Item No.28 -2-Last opportunity is granted to Ld. Counsel for the petitioner to take fresh steps for effecting service on the unserved respondents within two weeks. If fresh steps are not taken within two weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If fresh steps are taken within two weeks, be processed as per rules and the matter be listed before this Court again on 7.11.2019.
ANIL LAXMAN PANSARE Registrar