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Supreme Court - Daily Orders

Karan Singh(D) Through Lrs vs The State Of Haryana on 4 July, 2019

     ITEM NO.55                               REGISTRAR COURT. 1                       SECTION II-B

                                      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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (Crl.)                               No(s).   9425/2018

     KARAN SINGH(D) THROUGH LRS                                                      Petitioner(s)

                                                             VERSUS

     THE STATE OF HARYANA & ORS.                                                     Respondent(s)



     Date : 04-07-2019 This petition was called on for hearing today.


     For Petitioner(s)
                                          Mr Tavish B Prasad, Adv.
                                          Mr. Partha Sil, AOR

     For Respondent(s)
                                          Mr Deepak Thukral, Adv.
                                          Mr Arun Tewatia, Adv.
                                          Mr Saurabh Sachdeva, Adv.
                                          Mr Amit Singh, Adv.
                                          Dr. Monika Gusain, AOR
                                          Mr. Arvind Kumar Sharma, AOR
                                          Mr. Umang Shankar, AOR


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

Opportunity to respondent no.1 to file counter affidavit has already been declined.

Respondent nos. 2 to 5 have failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined. However, ld. Counsel for respondent nos. 2 to 5 submitted that he will be filing Signature Not Verified Digitally signed by HEMA JOSHI Date: 2019.07.08 counter affidavit during the course of the day. If filed, be 10:33:29 IST Reason:

taken on record. If not, opportunity to file counter affidavit stands declined.
-2-
Item no.55 Respondent no.6 has filed counter affidavit. Service is complete on respondent nos. 7,9,10 and 12 but none has entered appearance on behalf of respondent nos. 10 and 12.
Ld. Counsel, Mr Himanshu Gupta appears for respondent no.7. Vakalatnama and counter affidavit be filed within four weeks time.
Ld. Counsel, Mr Kunal Awana appearing on behalf of Mr Nitin Kumar Thakur, Advocate-on-record appears for respondent no.9. Vakalatnama and counter affidavit be filed within four weeks time.
Respondent no.11 is granted four weeks time for filing counter affidavit.
Ld. Counsel for the petitioner to take fresh steps alongwith complete address to effect service on respondent no.8 within two weeks time.
List again on 3.10.2019.
ANIL LAXMAN PANSARE Registrar