Supreme Court - Daily Orders
Union Of India vs Dhruv Bhasin on 17 February, 2020
ITEM NO.68 REGISTRAR COURT. 2 SECTION XIV
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. RAJIV KALRA
IA 82428/2019, in SPECIAL LEAVE PETITION (CIVIL) Diary No(s).
15896/2019
UNION OF INDIA Petitioner(s)
VERSUS
DHRUV BHASIN & ORS. Respondent(s)
IA No. 82428/2019 - CONDONATION OF DELAY IN FILING)
Date : 17-02-2020 These matters were called on for hearing today.
For Petitioner(s)
Mr. B. V. Balaram Das, AOR
Ms. Baby Devi Bonia, Adv.
For Respondent(s)
Mr. T. Mahipal, AOR
Mr. Mayank Bughani, Adv.
Mr. Naveen Chawla, Adv.
Mr. M. A. Chinnasamy, AOR
Mr. V. K. Teng, Adv.
Mr. Anuj Chaturvedi, Adv.
Ms. Richa Dhawan, Adv.
Mr. Gurmeet Singh Makker, AOR
Dr. Mrs. Vipin Gupta, Adv.
Mr. Ashwani Kumar, AOR
Ms. Peeha Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos. 1 to 6 have already filed the Counter Signature Not Verified Affidavit.
Digitally signed by Rajiv Kalra Date: 2020.02.17 15:36:06 IST Reason:Four weeks’ time as a last chance is granted to Respondent Nos. 8 and 9 to file Counter Affidavit. ITEM NO.68 REGISTRAR COURT. 2 SECTION XIV Service is complete upon respondent No. 7, but no one has entered appearance on his behalf.
List the matter before the Hon’ble Court as per rules after expiry of four weeks.
RAJIV KALRA Registrar pm