Supreme Court - Daily Orders
Rakesh Kumar & Ors. Etc. Etc. vs State Of Punjab & Ors. Etc. Etc. on 3 January, 2017
ITEM NO.7 REGISTRAR COURT. 2 SECTION IVB
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. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 80-84/2013
RAKESH KUMAR & ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. ETC. ETC. Respondent(s)
(with office report)
Date : 03/01/2017 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Ashok K. Mahajan,Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s) Mr.K.K.Mahalik,Adv.
Mr. Jagjit Singh Chhabra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete in respect of respondent No.5 in SLP(C) No.82/2013. However, now Mr.Aditya Nair, Ld.counsel undertakes to appear for the said respondent. He seeks and is given one week's time to file the vakalatnama and four weeks time to file the counter affidavit.
Await the return of service of notice already issued to the respondent No.9 & 10 in SLP(C) No.82/2013.
Notice sent to the respondent No.6 in SLP(C) No.82/2013 has been Signature Not Verified received back undelivered. Hence, Ld.counsel for the Digitally signed by SUSHMA KUMARI BAJAJ petitioner shall file the fresh particulars of the said respondent Date: 2017.01.03 16:35:41 TLT Reason:
within a period of four weeks and he shall also take fresh steps for the service of notice to him within the same period.
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ITEM NO.7 -2- SC80-84/2013
As per tracking report, the respondent Nos.5,6 & 9 in SLP(C) No.83/2013 have been served, but no one has entered appearance on their behalf.
List the matter again on 02.02.2017.
(M V RAMESH) Registrar SB