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Chandro Devi & Etc. vs Union Of India . on 28 March, 2014

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ITEM NO.24                  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 M.A. SAYEED

Petition(s) for Special Leave to Appeal (Civil) No(s).33396-33397/2011



CHANDRO DEVI & ETC.                                  Petitioner(s)

                   VERSUS

UNION OF INDIA & ORS.                                Respondent(s)

(With prayer for interim relief and office report )

WITH
SLP(C) NO.4078/2011
SLP(C) NO.3982/2012
(With prayer for interim relief and office report)


Date: 28/03/2014    These Petitions were called on for hearing today.


For Petitioner(s)
                          Mr Anirudh Singh, Adv.
                       Mr. Anupam Lal Das,Adv.
                       Mr. Ravindra Bana, Adv.

For Respondent(s)
                          Mr Shankar Divate, Adv.
                       Mr. B.V. Balaram Das,Adv.
                       Mr. B. Krishna Prasad, Adv.



             UPON hearing counsel the Court made the following
                                 O R D E R

SLP(C) NO.33396-33397/2011 Counter affidavit on behalf of all the four duly represented respondents has come on record.

Perusal of the office report indicates that the ld. Counsel for the petitioner has moved IA Nos. 3 and 4 for impleadment of the applicants (P1- P6) which was allowed by the Hon’ble Judge in Chambers vide order dt.17.10.2012 but till date no steps for amending the cause title have been taken by -2- Item No.24 him.

Though the office report indicates that the amended cause title has not been filed till date, the ld. counsel for the petitioner, Mr Anirudh Singh has made a submission at Bar that the amended cause title has been filed on 27.8.2013. Same be ascertained and verified and a proper report be submitted by next date.

Duly represented respondents are granted six weeks time for filing counter affidavit. Complete set of pleadings has been served on the ld. Counsels appearing on their behalf.

Respondent Nos. 1 and 2 are granted six weeks time for filing counter affidavit subject to service of complete set of pleadings in two weeks time of which necessary proof be filed on record.  Respondent Nos. 3 to 5 have been deleted from the array of respondents as per order of the Hon’ble Judge in Chambers passed on 31.1.2013.

List again on 11.7.2014.

|                         |             |(M.A. SAYEED)                    |
|                         |             |REGISTRAR                        |


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