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Ashok Kumar Singh vs State Of U.P on 16 November, 2016

     ITEM NO.69                                 REGISTRAR COURT. 1                     SECTION X

                                      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

     Writ Petition(s)(Civil)                       83/2016

     ASHOK KUMAR SINGH                                                                Petitioner(s)

                                                             VERSUS

     STATE OF U.P AND ANR.                                                            Respondent(s)

     (With office report)

     WITH
     W.P.(C)No. 115/2016

     Date : 16/11/2016 This petition was called on for hearing today.

     For Petitioner(s)                      Mr. Rana Ranjit Singh,Adv.
                                            Mr. Vivek Kumar Singh, Adv.

     For Respondent(s)                      Mr. Ashok K. Srivastava,Adv.

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

Learned counsel appearing for the petitioner submits that he will be filing amended memo of parties during the course of the day itself. However, the time granted by Hon'ble Judge-in-chambers has already expired. As such, process for listing before Hon'ble Judge-in-chambers for further directions.

Last opportunity is granted to learned counsel for the petitioners to take fresh steps for effecting service of notice on respondent no. 1 within two weeks' time and notice thereafter be issued.

Last opportunity is granted to Respondent No.2 to file counter affidavit within four weeks' time.

10:11:06 IST List again on 06.01.2017.

(PAWAN DEV KOTWAL) Registrar