Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

C.I.T Jammu vs Vinod Kumar Jain on 15 November, 2016

     ITEM NO.9                     REGISTRAR COURT. 1              SECTION IIIA

                              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. PAWAN DEV KOTWAL

     Civil Appeal            10514/2013

     C.I.T JAMMU & ANR                                            Appellant(s)

                                               VERSUS

     VINOD KUMAR JAIN                                             Respondent(s)
     (With office report)

     WITH
     C.A. No. 11023/2013
     (With Office Report)
      SLP(C) No. 37835/2013
     (With Office Report)
      SLP(C) No. 363/2014
     (With Office Report)
      C.A. No. 1995-1998/2014
     (With Office Report)
      SLP(C) No. 4006/2014
     (With Office Report)
      SLP(C) No. 6003-6006/2014
     (With Office Report)
      C.A. No. 6574/2014
     (With Office Report)
      SLP(C) No. 15966/2014
     (With Office Report)
      SLP(C) No. 11323/2015
     (With Office Report)
      SLP(C) No. 8110-8111/2016
     (With Office Report)

     Date : 15/11/2016 This appeal was called on for hearing today.

     For Appellant(s)              Mr. Gunwant Dara, Adv.
                                   Mrs. Anil Katiyar,Adv.

                                    Mr. B. V. Balaram Das,Adv.

     In SLP(C)8110-8111/16         Mr. Udit Naresh, Adv.
                                   Ms. Kavita Jha,Adv.

     For Respondent(s)
Signature Not Verified
                                   Mr. Udit Naresh, Adv.
     In SLP(C)No.4006/2014
Digitally signed by
JYOTI GUPTA
Date: 2016.11.16
                                   Ms. Kavita Jha,Adv.
     & SLP(C)No. 11323/2015
16:05:28 IST
Reason:




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

….contd.

Learned counsel for the appellants to take fresh steps for effecting service of notice on sole respondent within two weeks' time and notice thereafter, be issued.

Learned counsel for the appellant to furnish fresh and complete address of sole respondent within two weeks' time and notice thereafter, be issued.

C.A. No. 1995-1998/2014 Await order of Hon'ble Judge-in-chambers.

Last opportunity is granted to learned counsel for the appellants for furnishing fresh address of sole respondent within two weeks' time and notice thereafter be issued.

SLP(C) No. 37835/2013 SLP(C) No. 363/2014 None appears for sole respondent despite due service.

Sole respondent has already ought not to file counter affidavit.

SLP(C) No. 8110-8111/2016 Despite last opportunity having been granted, sole respondent has not filed counter affidavit. As such further opportunity is declined.

Learned counsel for the petitioner to take fresh steps for effecting service of notice on sole respondent within two weeks' time and notice thereafter, be issued.

….contd.

To be listed before Hon'ble Court.

SLP(C) No. 6003-6006/2014 Process in terms of order dated 01.09.2016 passed by this court.

List again on 10.01.2017.

(PAWAN DEV KOTWAL) Registrar