Supreme Court - Daily Orders
Duni Chand vs Vikram Singh on 18 April, 2018
ITEM NO.41 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 MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 20298/2017
DUNI CHAND & ORS. Petitioner(s)
VERSUS
VIKRAM SINGH & ORS. Respondent(s)
WITH
SLP(C) No.2485/2018
Date : 18-04-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. Yash Pal Dhingra, AOR
Ms. Nancy Mittal, Adv.
Ms. Prtima Singh, Adv.
Mr. Shiv Sagar Tiwari, AOR
For Respondent(s)
Mr. N.G. Dev, Adv.
Ms. Shikha Dixit, Adv.
Mr. Bimal Roy Jad, AOR
Ms. Nancy Mittal, Adv.
Ms. Prtima Singh, Adv.
Mr. Shiv Sagar Tiwari, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.20298/2017 Last opportunity is granted to the Ld. Counsel for the petitioner for taking fresh steps for service of respondent Nos.5 and 6 within two weeks. Notice thereafter be issued.
Respondent Nos.1 to 4 have already filed counter affidavit.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.04.21 SLP(C) No.2485/201811:27:33 IST Reason:
Service is complete on respondent Nos.1 to 7 but none has entered appearance.Item No.41 -2-
The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.8 and 9 within two weeks. Notice thereafter be issued.
Four weeks' time is granted to respondent Nos.10 to 12 for filing counter affidavit.
List again on 17.7.2018.
KAPIL MEHTA Registrar 18.4.2018 rd