Supreme Court - Daily Orders
Adil Singh vs Uoi . on 18 December, 2014
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 MR. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 14357/2013
ADIL SINGH Petitioner(s)
VERSUS
UOI & ORS. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
WITH
SLP(C) No. 15582/2013
(With Interim Relief and Office Report)
SLP(C) No. 16095/2013
(With Interim Relief and Office Report)
SLP(C) No. 16398/2013
(With Interim Relief and Office Report)
SLP(C) No. 16590/2013
(With Interim Relief and Office Report)
SLP(C) No. 16971/2013
(With appln.(s) for substitution and Interim Relief and Office
Report)
SLP(C) No. 17105/2013
(With Interim Relief and Office Report)
SLP(C) No. 22288/2013
(With Office Report)
SLP(C) No. 23099/2013
(With Office Report)
SLP(C) No. 25766/2013
(With Office Report)
Signature Not Verified
Digitally signed by
Hema Joshi
Date: 2014.12.22
SLP(C) No. 32140/2013
12:21:29 IST
Reason:
(With Office Report)
SLP(C) No. 32353/2013
(With Office Report)
-2-
Item No.24
Date : 18/12/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr Akash Tyagi, Adv.
Mr. Vineet Bhagat,Adv.
Mr Upendra Mishra, Adv.
Mr. Vinay Garg,Adv.
Mr Suraj Singh, Adv.
Mr. Pradeep Misra,Adv.
Mr Rajeev G Hawana, Adv.
Mr. Gautam Narayan,Adv.
Ms Jaya Khanna, Adv.
Ms. Ranjeeta Rohtagi,Adv.
Mr Raghubir Singh Rana, Adv.
Mr. Shyamal Kumar,Adv.
Ms Jyoti Rana, Adv.
Ms. Shobha,Adv.
Mr. Abhishek Atrey,Adv.
Ms Jyoti Kataria, Adv.
For Respondent(s)
Mr. Abhishek Atrey,Adv.
Mr Rajeev G Hawana, Adv.
Mr. Gautam Narayan,Adv.
Mr Upendra Mishra, Adv.
Mr. Vinay Garg,Adv.
Ms Sudha Pal, Adv.
Mr. B. V. Balaram Das,Adv.
Ms. Sushma Suri,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.14357/2013
The Ld. Counsel for respondent Nos. 2 and 3 submits that she does not choose to file counter affidavit. The Ld. Counsel for respondent no.4 is at liberty to file counter affidavit, if any, within two weeks. -3- Item No.24 SLP(C) NOS. 15582, 16398, 17105 of 2013 Though office report suggests that the alternative arrangement was necessary after designation of the Ld. Counsel, Mr Vinay Garg as Sr. Counsel but the Ld. Counsel appearing on behalf of the Ld. Advocate, Mr Vinay Garg submits that he has not been designated as Senior Advocate. It appears that the notice upon the petitioner in respect of the above referred SLPs is not at all necessary. Therefore, notice for alternative arrangement is dispensed with. SLP(C) NO.15582/2013 The Ld. Counsel for the petitioner to furnish the fresh and correct address in respect of respondent no.2 within two weeks.
Service report is awaited in respect of respondent Nos. 1 and 3 to 6.
SLP(C) NO.16398/2013 The Ld. Counsel for respondent no.1 has already filed counter affidavit.
However, in respect of respondent no.2 counter affidavit is not filed. The Ld. Counsel for respondent no.2 to file counter affidavit within two weeks. SLP(C) NO.16971, 16590 of 2013 Counter affidavit on behalf of respondent no.1 is on record.
The Ld. Counsel for the petitioner to take fresh steps in respect of respondent no.2 within four weeks. -4- Item No.24 The Ld. Counsel for the petitioner submits that respondent no.2 is respondent No.2 in SLP(C) no. 17105/2013 and therefore, fresh steps for respondent no.2 can be dispensed with and ordered accordingly.
The Ld. Counsel who is representing respondent no.2 in SLP(C) no. 17105 to file vakalatnama/memo of appearance in respect of respondent No.2 in these matters also after taking instructions and counter affidavit, if any, be filed within two weeks.
SLP(C) NO.17105/2013
Counter affidavit for respondent no.1 is already on record.
The Ld. Counsel for respondent no.2 to file counter affidavit within two weeks.
SLP(C) NO.22288/2013
Counter affidavit on behalf of respondent nos. 1,4 and 5 is already on record.
The Ld. Counsel for respondent no.3 is at liberty to file counter affidavit, if any, within two weeks.
The Ld. Counsel for the petitioner submits that respondent no.2 herein is also respondent No.2 in SLP(C) no. 17105/2013 and therefore, fresh steps for respondent no.2 can be dispensed with and ordered accordingly.
The Ld. Counsel who is representing respondent no.2 in SLP(C) no. 17105 to file vakalatnama/memo of appearance in -5- Item No.24 respect of respondent No.2 in this matter also after taking instructions and counter affidavit, if any, be filed within two weeks.
SLP(C) NO.32140/2013 Counter affidavit on behalf of respondent no.1 is on record.
The Ld. Counsel for the petitioner submits that respondent no.2 herein is respondent No.2 in SLP(C) no. 17105/2013 and therefore, fresh steps for respondent no.2 can be dispensed with and ordered accordingly. The Ld. Counsel who is representing respondent no.2 in SLP(C) no. 17105 to file vakalatnama/memo of appearance in respect of respondent No.2 in this matter also after taking instructions and counter affidavit, if any, be filed within two weeks.
SLP(C) NO.32353/2013 The Ld. Counsel for respondent no.1 to file counter affidavit within two weeks.
Service is complete in respect of respondent nos. 2,4 and 5 but no one has put in appearance on their behalf. The Ld. Counsel for the petitioner to take fresh steps in respect of respondent no.3 within four weeks. List again on 16.2.2015.
(SURAJIT DEY) Registrar