Supreme Court - Daily Orders
Fauzder Sheikh (Dead) Thr. Lr And Anr. vs Krishi Utpadan Mandi, Samiti Azamgarh on 11 February, 2020
ITEM NO.33 REGISTRAR COURT. 1 SECTION XI
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 2303/2019
FAUZDER SHEIKH (DEAD) THR. LR AND ANR. Petitioner(s)
VERSUS
KRISHI UTPADAN MANDI, SAMITI AZAMGARH & ANR. Respondent(s)
WITH
SLP(C) No. 16835/2018 (XI)
Date : 11-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr Umang Tripathi, Adv.
Mr Anil Kumar, Adv.
Mr. Kamal Mohan Gupta, AOR
For Respondent(s)
Mr. Pradeep Misra, AOR
Mr. Kamal Mohan Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.2303/2019
None appeared for respondent no.1 when called. The record shows that vakalatnama has been filed on 6.11.2019 however, counter affidavit has not been filed till today. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.02.12 the respondent is not interested in filing counter affidavit 11:39:42 IST Reason: and, therefore, opportunity to file counter affidavit stands declined.
-2-Item no.33 Respondent no.2 to 17 have been deleted vide order dt. 25.11.2019.
Service is complete on respondent no.18 but none has entered appearance.
SLP(C) No. 16835/2018
None appeared for respondent no.1 when called. The record shows that vakalatnama has been filed on 6.11.2019 however, counter affidavit has not been filed till today. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that the respondent is not interested in filing counter affidavit and, therefore, opportunity to file counter affidavit stands declined.
Service is complete on respondent no.13 but none has entered appearance.
Respondent nos.2 to 12 have been deleted vide orders 16.9.2019 & 25.11.2019.
Registry to process the matters for listing before the Hon'ble Court as per rules.
ANIL LAXMAN PANSARE Registrar