Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Abhishek Ahluwalia And Ors.. vs Sanjay Saluja And Ors. on 8 May, 2015

     ITEM NO.96                          REGISTRAR COURT. 2                 SECTION XVII

                                   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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).   36586/2014

     ABHISHEK AHLUWALIA & ORS.                                           Petitioner(s)

                                                    VERSUS

     SANJAY SALUJA & ORS.                                                Respondent(s)

     (with office report)

     WITH
     SLP(C) No. 30328/2014
     (With appln.(s) for c/delay in refiling SLP and appln.(s) for
     permission to file lengthy list of dates and appln.(s) for
     permission to place addl. documents on record and Interim Relief
     and Office Report)


     Date : 08/05/2015 This petition was called on for hearing today.



     For Petitioner(s)                   Mr.Sanjoy Kumar Ghosh,adv.
                                         Mr. Avijit Bhattacharjee,Adv.

                                         Mr.Avijit Mani Tripathi,adv.
                                         Mr. Tarun Gupta,Adv.

     For Respondent(s)


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

The office report is that service of notice is complete on the respondent Nos.1 & 2, but no one has entered appearance on their behalf.

Fresh steps for the service of notice by usual mode to the Date: 2015.05.11 unserved respondent Nos.3 & 4 shall be taken by the Ld.counsel for 16:37:19 IST Reason:

the petitioners within a period of three weeks. Dasti in addition …...2 ITEM NO.96 -2- is permitted to be served on the respondent No.4 through the Ld.Standing counsel representing the Union Territory of Chandigarh and on the other respondent through the concerned District Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period stipulated above.

The office report is that the Ld.counsel for the respondent No.1 has already filed the counter affidavit. Service of notice is complete on the respondent No.4, but no one has entered appearance on his behalf.

The office report further is that the Ld.counsel for the respondent Nos. 2 & 3 has already filed the counter affidavit but he has not filed the vakalatnama. Ld.counsel shall within a period of four weeks file the vakalatnama failing which the counter affidavit filed by him on behalf of the said respondents shall be taken off the record.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos.5 & 6 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served on the respondent No.1 through the Ld.Standing counsel representing representing the Union Territory of Chandigarh and on the other respondent through the concerned District Court, the particulars of which shall be furnished by the Ld.counsel for the petitioners within the period stipulated above.

List again on 27.08.2015.

(M K HANJURA) Registrar SB