Supreme Court - Daily Orders
Union Of India vs Sajib Roy on 23 January, 2020
ITEM NO.48 REGISTRAR COURT. 1 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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 21392-
21393/2019
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
SAJIB ROY Respondent(s)
IA No. 125573/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(C) No. 21394-21395/2019 (XIV)
IA No. 128662/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 21926-21927/2019 (XIV)
Date : 23-01-2020 These matters were called on for hearing today.
For Petitioner(s)
Mr. Abhishek Raj, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
Dr. Nirmal Chopra, AOR
Mr. Dushyant Parashar, AOR
Ms. Salonee Agarwal, Adv.
Ms. Garima Prashad, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.21392-21393/2019 None appeared for the sole respondent when called. The record Signature Not Verified shows that vakalatnama on behalf of the sole Digitally signed by Anil Laxman Pansare Date: 2020.01.24 respondent 11:11:15 IST Reason: has been filed on 22.11.2019, however, counter affidavit has not been filed till today. There is neither written application for extension of time to file pleadings in terms Item No.48 -2- of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that the respondent is not interested in filing counter affidavit and, therefore, opportunity to file counter affidavit stands declined. SLP(C) No. 21394-21395/2019 Service is complete on the sole respondent on 26.9.2019, however, counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. Ld. counsel for the respondent seeks time to file vakalatnama and counter affidavit. Vakalatnama be filed. Four weeks’ time is granted as last chance for filing counter affidavit in terms of Order V Rule 1(22), Supreme Court Rules, 2013. SLP(C) No. 21926-21927/2019 Office report shows that vakalatnama has been filed on behalf of the respondent on 20.11.2019, however, counter affidavit has not been filed till today. However, Ld. counsel for the respondent seeks four weeks’ more time for filing counter affidavit. Four weeks’ time is granted as last chance for filing counter affidavit in terms of Order V Rule 1(22), Supreme Court Rules, 2013. Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity to file counter affidavit stands declined.
ANIL LAXMAN PANSARE Registrar