Supreme Court - Daily Orders
Balkrishna Ram vs Union Of India And Anr Thr. Its Secretary on 10 August, 2017
ITEM NO.54 REGISTRAR COURT. 2 SECTION XI
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 6999/2017
BALKRISHNA RAM Petitioner(s)
VERSUS
UNION OF INDIA AND ANR THR. ITS SECRETARY Respondent(s)
Date : 10-08-2017 This petition was called on for hearing today.
For Petitioner(s)
Ms. Preetika Dwivedi, AOR
For Respondent(s) Ms. Laila Sunil,Adv.
Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the counter affidavit filed by the learned counsel for both the respondents is defective. The learned counsel shall within a period of four weeks cure the defects whatever have been found in the said counter affidavit.
List again on 21.9.2017.
SANJAY PARIHAR Registrar MG Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.08.11 16:05:55 IST Reason: