Supreme Court - Daily Orders
Tirith Kumar vs Daduram on 15 March, 2022
ITEM NO.32 REGISTRAR COURT. 2 SECTION IV-C
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 SH. SAURABH PARTAP SINGH LALER
Petition(s) for Special Leave to Appeal (C) No(s). 21506/2019
TIRITH KUMAR & ORS. Petitioner(s)
VERSUS
DADURAM & ANR. Respondent(s)
Date : 15-03-2022 This petition was called on for hearing today.
For Petitioner(s) Mr. Satish Pandey, AOR
Mr. Md. Javed Malik, Adv.
Mr. K. Bharath, Adv.
For Respondent(s) Mr. Ganesh Barowalia, Adv.
Mr. Rajeev Kumar Bansal, AOR
Ms. Aswathi M.k., AOR
UPON hearing the counsel , the Court made the following
O R D E R
As per the order of the Hon’ble Judge-in-Chamber dated 16.12.2020 last chance was granted to the petitioner to file affidavit of dasti service in respect of Respondent Nos. 2 to 11 and it was mentioned that if the petitioner fails to take steps, the SLP shall stand dismissed as against the said Respondents without further reference to the Court.
As per the office report, despite the said order, steps were not taken by the petitioner for service of notice upon Respondent Nos. 2 to 11, and accordingly, this appeal stands dismissed in terms of the said order for Respondent Nos. 2 to 11.
Four weeks time, as last chance is granted to respondent Nos. 1 and 12 to file the counter affidavit. After expiry of four weeks, the matter shall be processed for listing before the Hon’ble Signature Not Verified Court.
Digitally signed by PRIYANKA MALIK Date: 2022.03.21 14:18:39 IST Reason:SAURABH PARTAP SINGH LALER Registrar