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Supreme Court - Daily Orders

Om Prakash Yadav vs Niranjan Kumar Upadhyay on 2 December, 2019

     ITEM NO.58                                       1

                                     REGISTRAR COURT. 2                  SECTION II

                                   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. SURINDER S. RATHI

     IA 129656/2018, in Petition(s) for Special Leave to Appeal (Crl.)
     No(s). 8239-8240/2018

     OM PRAKASH YADAV                                                     Petitioner(s)
                                                    VERSUS
     NIRANJAN KUMAR UPADHYAY & ORS.                                       Respondent(s)

         IA No. 129656/2018 - EXEMPTION FROM FILING O.T.)

     Date : 02-12-2019 These matters were called on for hearing today.

     For Petitioner(s)                 Mr. Raman Yadav,Adv.
                                       Mr. Syed Mehdi Imam, AOR

     For Respondent(s)
                                       Mr. Abhishek Atrey, AOR
                                       Mr. Vishal Mahajan,Adv.
                                       Mr. Vidyottma,Adv.

                                        Mr. Vishnu Shankar Jain, AOR
                                         Mr. Rajendra Kumar Singh,Adv.

                                       Mr. Sachin Pahwa,Adv.
                                       Ms. Nanita Sharma,Adv.
                                       Mr. Amit Kumar,Adv.

                                       Mrs. Nanita Sharma, AOR
                                       Mr. Vivek Sharma,Adv.


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

Appearance: Ld. Counsel is present on behalf of petitioner.

Ld. Counsel is present on behalf of respondents.

SLP (Crl.) No. 8239/2018 Signature Not Verified Digitally signed by Surinder S Rathi Date: 2019.12.04

Both respondents have already filed the counter affidavit.

11:44:14 IST Reason: SLP (Crl.) No. 8240/2018

Respondent No.4 has already filed the counter affidavit. Ld. Counsel for the respondent No.2 has not filed any counter affidavit despite grant of last chance.

ITEM NO.58 2

Four weeks’ time, as last chance, is given to learned counsel for petitioner to comply with the terms of the order dated 1.8.2019 of this Court in respect of respondent No. 3.

Service is not complete in respect of respondent No.1. However, Mr. Abhishek Atrey, Ld. Advocate has appeared on behalf of respondent No. 1. He seeks and is given one week’s time to file vakalatnama and four weeks’ time to file counter affidavit.

List again on 7.2.2020.

SURINDER S. RATHI Registrar MG