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Supreme Court - Daily Orders

Rakshpal Bahadur Pharmacy Institute vs Dr. A.P.J. Abdul Kalam Technical ... on 25 April, 2022

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     ITEM NO.28            REGISTRAR COURT. 2            SECTION X

                         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 SH. S.P.S. LALER

     IA 131631/2020, in Writ Petition(s)(Civil)       No(s).   1430/2020

     RAKSHPAL BAHADUR PHARMACY INSTITUTE                       Petitioner(s)

                                          VERSUS

     DR. A.P.J. ABDUL KALAM TECHNICAL UNIVERSITY & ANR. Respondent(s)


         IA No. 131631/2020 - EX-PARTE STAY)

     WITH
     W.P.(C) No. 1426/2020 (X)
     ( FOR STAY APPLICATION ON IA 131382/2020
     IA No. 131382/2020 - STAY APPLICATION)

     W.P.(C) No. 1433/2020 (X)
     (FOR STAY APPLICATION ON IA 131929/2020
     FOR EXEMPTION FROM FILING O.T. ON IA 131930/2020
     FOR impleading party ON IA 37956/2021
     FOR INTERVENTION/IMPLEADMENT ON IA 37956/2021
     FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 37958/2021
     FOR impleading party ON IA 38909/2021
     FOR INTERVENTION/IMPLEADMENT ON IA 38909/2021
     FOR CLARIFICATION/DIRECTION ON IA 38910/2021
     FOR impleading party ON IA 38912/2021
     FOR INTERVENTION/IMPLEADMENT ON IA 38912/2021
     FOR CLARIFICATION/DIRECTION ON IA 38913/2021
     FOR impleading party ON IA 46554/2021
     FOR INTERVENTION/IMPLEADMENT ON IA 46554/2021
     FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 46556/2021
     IA No. 37958/2021 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 46556/2021 - APPROPRIATE ORDERS/DIRECTIONS
     IA No. 38913/2021 - CLARIFICATION/DIRECTION
     IA No. 38910/2021 - CLARIFICATION/DIRECTION
     IA No. 131930/2020 - EXEMPTION FROM FILING O.T.
     IA No. 38909/2021 - INTERVENTION/IMPLEADMENT
     IA No. 37956/2021 - INTERVENTION/IMPLEADMENT
     IA No. 46554/2021 - INTERVENTION/IMPLEADMENT
Signature Not Verified


     IA No. 38912/2021 - INTERVENTION/IMPLEADMENT
Digitally signed by
MADHU GROVER
Date: 2022.04.26

     IA No. 131929/2020 - STAY APPLICATION)
15:34:18 IST
Reason:
                                 2

 W.P.(C) No. 1446/2020 (X)
(FOR EXEMPTION FROM FILING O.T. ON IA 132662/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 41763/2021
IA No. 41763/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 132662/2020 - EXEMPTION FROM FILING O.T.)


W.P.(C) No. 1443/2020 (X)
(FOR EXEMPTION FROM FILING O.T. ON IA 132480/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 41351/2021
IA No. 41351/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 132480/2020 - EXEMPTION FROM FILING O.T.)

W.P.(C) No. 1468/2020 (X)
( FOR STAY APPLICATION ON IA 135424/2020
FOR EXEMPTION FROM FILING O.T. ON IA 135425/2020
FOR APPLICATION FOR EXEMPTION FROM FILING TYPED DOCUMENTS ON IA
135429/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 37949/2021
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 46532/2021
IA No. 135429/2020 - APPLICATION FOR EXEMPTION FROM FILING TYPED
DOCUMENTS
IA No. 46532/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 37949/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 135425/2020 - EXEMPTION FROM FILING O.T.
IA No. 135424/2020 - STAY APPLICATION)



W.P.(C) No. 114/2021 (X)
(FOR STAY APPLICATION ON IA 11865/2021
FOR EXEMPTION FROM FILING O.T. ON IA 11868/2021
FOR APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT ON IA 11872/2021
IA No. 11872/2021 - APPLICATION FOR EXEMPTION FROM FILING ORIGINAL
VAKALATNAMA/OTHER DOCUMENT
IA No. 11868/2021 - EXEMPTION FROM FILING O.T.
IA No. 11865/2021 - STAY APPLICATION)


W.P.(C) No. 484/2021 (X)


Date : 25-04-2022 These matters were called on for hearing today.



For Petitioner(s)
                    Mr. E. C. Vidya Sagar, AOR


                    Mr. Ravikant,Adv.
                    Mr. Mayank Manish,Adv.
                                       3

                        Mr.   Vivek Singh,Adv.
                        Mr.   C.P. Rajwar,Adv.
                        Mr.   Abhishek Chaterjee,Adv.
                        Mr.   Chandra Prakash, AOR


                        Mr. Ajit Sharma, AOR
                        Ms. Sansriti Pathak, AOR


                        Mr. Ravi Kant,Adv.
                        Mr. Mayank Manish,Adv.

For Respondent(s)
                        Mr. A. N. Arora, AOR

                        Mr. Sanjay Kumar Tyagi, AOR
                        Ms. Anamika Aggarwal, Adv.

                        Mr.   Amitesh Kumar,Adv.
                        Ms.   Binisa Mohanty,Adv.
                        Ms.   Priti Kumari,Adv.
                        Mr.   Mritunjay Kumar Sinha, AOR


                        Mr. Zohed Hossain,AOR

          UPON hearing the counsel through Video Conference, the
Court made the following
                             O R D E R
W.P.(C) No. 1430/2020

The office report indicates that Respondent Nos. 1 and 2 have already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court, under the rules.

W.P.(C) No. 1426/2020

The office report indicates that Respondent No.1 has already filed the counter affidavit. Service of notice is complete on respondent No. 2 but no one has entered appearance on his behalf. However Mr.Ajay Kumar, Ld. Advocate has appeared on behalf of Mr. Sanjay Kumar Tyagi,Ld. Advocate-on-Record for respondent No.2. He seeks and is granted four weeks time to file the vakalatnama and counter affidavit. After expiry of four weeks, the matter shall be 4 processed for listing before the Hon’ble Court.

W.P.(C) Nos. 1446, 1443/2020, 114/2021 The office report indicates that Respondent No.2 has already filed the counter affidavit. Service of notice is complete on respondent No. 1 but no one has entered appearance on his behalf. Viewed thus, the matters shall be processed for listing before the Hon'ble Court, under the rules.

W.P.(C) No. 1468/2020

The office report indicates that Respondent No.2 has already filed the counter affidavit. Service of notice is complete on respondent No. 1 but no one has entered appearance on his behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court, under the rules alongwith I.A. for directions.

W.P.(C) No. 484/2021

Respondent No.1 is duly represented.

Service of notice is complete on respondent No. 2 but none has entered appearance on his behalf.

In terms of Hon’ble Court’s Order dated 3.9.2021, Ld. Counsel for petitioner has failed to carry out the necessary amendments and to file amended petition within a period of two weeks. Viewed thus, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders. List thereafter.

W.P.(C) No. 1433/2020

The office report indicates that Respondent No.1 has already filed the counter affidavit. Service of notice is complete on respondent No. 2 but no one has entered appearance on his behalf.

5

I.A. for impleadment filed by Ld. Counsel for petitioner is defective. Two weeks, time as last chance is given for curing the defects.

List again on 25.07.2022.

S.P.S. LALER Registrar MG