Supreme Court - Daily Orders
State Of Haryana vs Rajeev Kaushik on 20 January, 2020
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.15 COURT NO.8 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
SPECIAL LEAVE PETITION (CIVIL)..... Diary No(s).12252/2019
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
RAJEEV KAUSHIK & ORS. Respondent(s)
(IA No.124970/2019 - CONDONATION OF DELAY IN FILING
IA No.124971/2019 - CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS, IA No.124967/2019 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 20-01-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
[IN CHAMBER]
Counsel for the parties;
Mr. B.K. Satija, AAG
Mr. Vishwa Pal Singh, AOR
Mr. Utkarsh Singh, Adv.
Caveator-in-person, AOR
Mr. Rishi Malhotra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners stated at the bar, which is not disputed by the counsel for the respondent no.1, that copy of the caveat has been served upon the respondent no.1 through his counsel.
Learned counsel for the respondent no.1 has stated that even respondent no.3/in-person has filed a caveat. Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.01.21 17:07:45 IST Reason: Learned counsel for the petitioners stated that he has not received the caveat so far.
1 Let the copy of the petition be served upon the respondent no.3/in-person by Registered Post A.D./Speed Post within a period of one week. Thereafter, Registry to process the matter further.
(ARJUN BISHT) (VIRENDER SINGH)
COURT MASTER (SH) BRANCH OFFICER
2