Supreme Court - Daily Orders
S. Janaki Iyer vs Union Of India on 25 July, 2022
1
ITEM NO.15 REGISTRAR COURT. 2 SECTION IX
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 94771/2020,94784/2020, in Petition(s) for Special Leave to
Appeal (C) No(s). 29718/2018
S. JANAKI IYER Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 94771/2020 - APPLICATION FOR PERMISSION
IA No. 94784/2020 - EXEMPTION FROM FILING O.T.)
Date : 25-07-2022 These matters were called on for hearing today.
For Petitioner(s) Mr. Prasenjit Keswani,Adv.
Mr. Upmanyu Tewari,Adv.
Mrs. V. D. Khanna, AOR
For Respondent(s) Mr. Shubhranshu Padhi,AOR
Mr. Vishal Banshal,Adv.
Mr. Ashish Yadav,Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Service of notice is complete on respondent No. 1 but none has entered appearance on his behalf.
Respondent Nos. 2 and 3 are served in alternative arrangement Signature Not Verified notice but no one has entered appearance on their behalf.
Digitally signed by MADHU GROVER Date: 2022.07.28 16:47:36 ISTReason: As per postal tracking report alternative arrangement notice issued to respondent No. 4 has been received back with postal remarks “Addressee left”.
2At this stage, Mr. Vishal Banshal, Ld. Advocate has appeared on behalf of Mr. Shubhranshu Padhi, Ld. Advocate-on-Record for Respondent Nos. 2 and 4. He seeks and is granted two weeks time to file vakalatnama and four weeks time to file counter affidavit.
List again on 7.9.2022.
S.P.S. LALER Registrar MG