Supreme Court - Daily Orders
The State Of Haryana vs Aalamgir on 17 July, 2019
ITEM NO.38 REGISTRAR COURT. 1 SECTION IV-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 (C) No(s). 32689/2018
THE STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
AALAMGIR & ORS. Respondent(s)
IA No. 170492/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(C) No. 32691/2018 (IV-B)
Date : 17-07-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr. B.K. Satija, Adv.
Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
None appeared for the petitioner when called. SLP(C) No. 32691/2018 Despite last opportunity, fresh steps for service of the sole respondent have not been taken.
Registry to process the matter for listing before the Hon'ble Judge in Chamber for orders.
SLP(C) No.32689/2018 Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.07.19 16:54:30 IST Reason: Respondent Nos.1 to 9 have not been served. However, Ld. Advocate, Mr. Sunny Kadiyan, appearing on behalf of Mr.Devashish Bharuka, Advocate-on-record appears for respondent Nos.1 to 9. Item No.38 -2- He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.
Respondent No.10 has expired. Ld. Counsel for the petitioner is directed to take appropriate steps in this regard within four weeks, as last opportunity. As Ld. Counsel for the petitioner is absent, if appropriate steps are not taken within four weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If appropriate steps are taken within four weeks, the matter be listed before this Court again on 19.9.2019.
Later on, Ld. Counsel for the petitioner appeared.
ANIL LAXMAN PANSARE Registrar