Supreme Court - Daily Orders
Sushil Shah vs Netrapal Singh on 26 February, 2020
ITEM NO.22 REGISTRAR COURT. 1 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)(Criminal) No(s). 523/2018
SUSHIL SHAH Petitioner(s)
VERSUS
NETRAPAL SINGH Respondent(s)
(Only tpr. 524 and 527 of 2018 to be listed. )
WITH
T.P.(Crl.) No. 524/2018 (XVI-A)
(FOR
FOR ADDITION / DELETION / MODIFICATION PARTIES ON IA 99032/2019)
T.P.(Crl.) No. 527/2018 (XVI-A)
(only T.P.(Crl.)527 of 2018 is to be listed before the hon'ble
judge in chamber.)
Date : 26-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Raj Kishor Choudhary, AOR
For Respondent(s)
Mr Rahul Mishra, Adv.
Mrs Sangeetha, Adv.
Ms Avni Sharma, Adv.
Ms Ananya Khandelwal, Adv.
Mr Annam Venkatesh, AOR
M/S V Maheshwari & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
T.P.(Crl.) No. 524/2018
Respondent no.1 is granted four weeks time as last Signature Not Verified opportunity for filing counter affidavit. Digitally signed by Anil Laxman Pansare Date: 2020.02.26 16:59:59 IST Reason:
Respondent no. 2 has been deleted vide order dt. 29.11.2019.
-2-Item no.22 T.P.(Crl.) No. 527/2018 None appeared for the sole respondent when called. The record shows that vakalatnama has been filed on 6.5.2019 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.
Registry to process the matters for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not by respondent no.1 in T.P.(Crl.) No. 524/2018 as further opportunity stands declined.
ANIL LAXMAN PANSARE Registrar