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Central Information Commission vs Punjab And Haryana High Court on 5 October, 2020

     ITEM NO.4                       REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     SECTION XVI-A

                                   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

                              Transfer Petition(s)(Civil)    No(s).    2348-2354/2017


     CENTRAL INFORMATION COMMISSION                                        Petitioner(s)

                                                    VERSUS

     PUNJAB AND                 HARYANA HIGH COURT & ANR.                  Respondent(s)



     Date : 05-10-2020 These petitions were called on for hearing today.



     For Petitioner(s)
                                       Ms Bharathi Raju,Adv.
                                       Mr N.D.B.Raju,Adv.
                                       Mr. M. A. Chinnasamy, AOR


     For Respondent(s)
                                       Ms Manmeet Arora, Adv.
                                       Ms Samapika Biswal, Adv.
                                       Ms Herinder Kaur Brar, Adv.
                                       Mr. Sarvesh Singh, AOR
                                       Mr. Mishra Saurabh, AOR
                                       Mr. Aftab Ali Khan, AOR
                                       Mr Vishal Meghwal, Adv.
                                       Mr. Mukul Kumar, AOR
                                        Vinay Arora, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Respondent no.1 has already filed counter affidavit. Digitally signed by Anil Laxman Pansare Date: 2020.10.08 15:05:46 IST Reason: Service is complete on respondent no.2 but none has entered appearance.

Item No.4 T.P.(C) NO.2349/2017 Opportunity to respondent no.1 to file counter affidavit has already been declined.

Legal representatives of respondent no.2 are granted four weeks time as last opportunity for filing vakalatnama and counter affidavit.

T.P.(C) NO.2350/2017 Respondent no. 1 has failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined.

Respondent no.2 has already filed counter affidavit. T.P.(C) NO.2351/2017 Respondent no.1 has filed counter affidavit but after the opportunity to file the same was declined. Registry to make specific mention of the fact in the office report while placing the matter before the Hon’ble Court. Service is complete on respondent nos. 2 and 3 but none has entered appearance.

T.P.(C) NO.2352/2017 Respondent no.1 has filed counter affidavit after opportunity to file the same was declined. Registry to make specific mention of the fact in the office report while placing the matter before the Hon’ble Court. Service is complete on respondent nos. 2 and 3 but none has entered appearance.

Item No.4 T.P.(C) NO.2353/2017 Service is complete on respondent nos. 1 and 2 but none has entered appearance.

T.P.(C) NO.2354/2017 Respondent no.1 is granted four weeks time as last opportunity for filing counter affidavit. Service is complete on respondent no.2 but none has entered appearance.

Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not by respective respondents in respective matters as further opportunity stands declined, however, vakalatnama may be filed.

ANIL LAXMAN PANSARE Registrar