Supreme Court - Daily Orders
State Of M.P.. vs Jagdish Choubey . on 20 March, 2023
ITEM NO.9 REGISTRAR COURT. 1 SECTION IV-C
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. ATUL M. KURHEKAR
Civil Appeal No(s). 3457/2017
STATE OF M.P.. & ORS. Appellant(s)
VERSUS
JAGDISH CHOUBEY . & ORS. Respondent(s)
Date : 20-03-2023 This appeal was called on for hearing today.
For Appellant(s)
Mrinal Gopal Elker, AOR
Mr. Susheel Tomar, Adv.
For Respondent(s)
Ms. Pratibha Jain, AOR
Mr. Abhay Kumar, AOR
Ms. Neetu Jain Gautam, Adv.
Mr. Ravi Panwar, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Respondent nos. 1 to 12, 13(i,ii) and proposed impleading respondent no.1 are duly represented.
Service is complete on the proposed impleading respondent no.2 but none has entered appearance.
Ld. Counsel, Mr Yadunandan Bansal appearing on behalf of Mr Signature Not Verified Ravi Panwar, Advocate-on-record appearing on behalf of Digitally signed by PRIYANKA MALIK Date: 2023.03.22 proposed 15:56:28 IST Reason: impleaded respondent nos 14 to 17 submits that vakalatnama has been filed. Registry to verify and update the records.
Contd….
-2- Item no.9 Registry to verify whether proposed impleaded respondent nos. 3 and 4 are duly represented on record. If already represented, matter be processed as per rules, else re-issue notice for alternative arrangement in respect of proposed impleaded respondent nos. 3 and 4 and list again on 1.5.2023.
ATUL M. KURHEKAR Registrar