Supreme Court - Daily Orders
Pankaj Kumar vs The State Of Himachal Pradesh Education ... on 3 August, 2015
ITEM NO.74 REGISTRAR COURT. 1 SECTION XIV
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 1426/2015
PANKAJ KUMAR Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH AND ORS. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
WITH
SLP(C) No. 6644/2015
(With appln.(s) for permission to file SLP and Interim Relief and
Office Report)
SLP(C) No. 6090/2015
(With appln.(s) for permission to place addl. documents on record
and Interim Relief and Office Report)
SLP(C) No. 7709/2015
(With Interim Relief and Office Report)
Date : 03/08/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr Syed Musaib, Adv.
Mr. Prashant Bhushan,Adv.
Mr Vikas Mahajan, Adv.
Mr. Neeraj Kumar Sharma,Adv.
Ms. Anagha S. Desai,Adv.
For Respondent(s)
Mr. Praveen Agrawal,Adv.
Mr. Vikrant Singh Bais,Adv.
Signature Not Verified
Mr Aditya Sharma, Adv.
Digitally signed by
Hema Joshi
Date: 2015.08.10
Mr. V. N. Raghupathy,Adv.
17:11:56 IST
Reason: Ms. Anuradha Mutatkar,Adv.
Mr. Balraj Dewan,Adv.
Mr Suryanarayana Singh, Adv.
Ms. Pragati Neekhra,Adv.
Mr Vinod Sharma, Adv.
-2-
Item No.74
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.1426/2015
Among 15 respondents herein, respondent nos. 1,2,8,9,15 have already filed counter affidavit.
Service of respondent nos. 3,4,6,10,11 and 12 is complete but none has entered appearance.
Respondent nos. 5 and 7 have not filed counter affidavit despite it was the last opportunity for the purpose. Further opportunity is therefore declined.
Affidavit as proof of dasti service qua respondent nos. 13 and 14 is still awaited. Be filed within three weeks time. SLP(C) NO.6644/2015
Counter affidavit on behalf of all the three respondents have not been filed despite the warning of last opportunity. Further opportunity is therefore declined.
However, the ld. Counsel for the State has mentioned that counter affidavit as filed on its behalf in SLP(C) NO.1426/2015 be adopted for the said State in this matter also.
SLP(C) NO.6090/2015
Among 7 respondents herein, respondent nos. 1 to 4 and 6 have not filed counter affidavit.
The ld. Counsel for respondent no.6 has mentioned to adopt the counter affidavit of respondent no.15 as has been filed in SLP(C) NO.1426/2015. Notice thereof be taken. -3- Item No.74 However, for respondent nos. 1 to 4, opportunity stands declined.
However, the ld. Counsel for the State has mentioned that counter affidavit as filed on its behalf in SLP(C) NO.1426/2015 be adopted for the said State in this matter also.
Respondent nos. 5 and 7 are yet to be served. Ld. Counsel for the petitioner to take fresh steps to effect service. Be taken within three weeks time. Notices thereafter be issued.
SLP(C) NO.7709/2015
Counter affidavit of State of Himachal Pradesh in SLP(C) NO.1426/2015 has already been adopted for respondent Nos. 1 to 4 for this SLP vide order of the Hon'ble Court dt.9.3.2015.
Respondent no.6 has duly been served. For respondent nos. 5, 7 and 8, ld. counsel for the petitioner to take fresh steps to effect service. Be taken within three weeks time. Notices thereafter be issued However, the ld. Counsel for the State has mentioned that counter affidavit as filed on its behalf in SLP(C) NO.1426/2015 be adopted for the said State in all the other matters also.
List again on 22.9.2015.
(RACHNA GUPTA) Registrar