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Ic 47762 Y Col Randeep Singh Guleria vs Union Of India on 15 September, 2016

     ITEM NO.87                          REGISTRAR COURT. 1                 SECTION IVB

                                   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

     Petition(s) for Special Leave to Appeal (C)                   No(s).   26568/2015

     RANDEEP SINGH GULERIA                                               Petitioner(s)

                                                    VERSUS

     UNION OF INDIA AND ANR.                            Respondent(s)
     (with appln. (s) for seeking permission to place on record
     additional events/documents and interim relief and office report)
     WITH
     SLP(C) No. 26617/2015
     (With appln.(s) for permission to place addl. documents on record
     and Interim Relief and Office Report)

      SLP(C) No. 26620/2015
     (With appln.(s) for permission to place addl. documents on record
     and Interim Relief and Office Report)

      SLP(C) No. 5111/2016
     Office Report)

      W.P.(C) No. 76/2016
     Office Report)


     Date : 15/09/2016 This petition was called on for hearing today.

     For Petitioner(s)
                                        Ms. Heena Khan, Adv.
                                        Ms. Aishwarya Bhati,Adv.
                                        Mukesh Kumar Sharma,Adv.


     For Respondent(s)
                                        Mr. Santosh Kumar, Adv.
                                        Mr. Shreekant N. Terdal,Adv.

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

Reason: Four weeks' time, as last opportunity, is granted to both the respondents for filing counter affidavit. Item No.87 -2- SLP(C) No. 26617/2015 Four weeks' time, as last opportunity, is granted to respondent Nos.1 to 5 for filing counter affidavit. SLP(C) No. 26620/2015 Four weeks' time, as last opportunity, is granted to respondent Nos.1 to 4 for filing counter affidavit. SLP(C) No. 5111/2016 Four weeks' time, as last opportunity, is granted to respondent Nos.1 to 5 for filing counter affidavit. W.P.(C) No. 76/2016 Four weeks' time, as last opportunity, is granted to respondent No.1 for filing counter affidavit. Fresh steps to be taken for service of respondent No.2 within two weeks. Notice thereafter be issued. Dasti, in addition, is allowed through standing counsel. List again on 23.11.2016.

(PAWAN DEV KOTWAL) Registrar