Supreme Court - Daily Orders
M.Radheyshyamlal vs V Sandhya And Ors. on 29 January, 2015
ITEM NO.87 REGISTRAR COURT. 1 SECTION XII
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. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s).
19059-19061/2014
M.RADHEYSHYAMLAL Petitioner(s)
VERSUS
V SANDHYA AND ORS ETC Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 29/01/2015 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Aditya Verma, Adv.
Mr. Vikas Singh Jangra,Adv.
For Respondent(s)
Dr. (mrs. ) Vipin Gupta,Adv.
Mr. S. Rajappa,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.19059/2014
Despite order, the Ld. Counsel for the respondents failed to file counter affidavit. However, two weeks' time, as last opportunity, is granted to file the same. SLP(C) No.19060/2014
The Ld. Counsel for the respondent Nos.2 and 3 and 4 respectively failed to file counter affidavit, despite order, Signature Not Verified however, as last opportunity, two weeks' time is granted to Digitally signed by Rupam Dhamija Date: 2015.02.02 17:01:48 IST Reason: file the same.
Item No.87 -2-The Ld. Counsel for the petitioner to take fresh steps for effecting service upon respondent No.1 within one week. SLP(C) No.19061/2014 Counter affidavit has yet not been filed in respect of respondent No.1. However, two weeks' time, as last opportunity, is granted to file the same. The Ld. Counsel for the petitioner to take fresh steps for effecting service upon respondent No.2 within one week. List all the matters again on 19.3.2015.
(SURAJIT DEY) Registrar