Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Gobind Singh . vs Union Of India . on 18 January, 2018

      ITEM NO.39                              REGISTRAR COURT. 2                         SECTION IV-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 MR. SANJAY PARIHAR

      Civil Appeal                 No(s).     5168-5169/2011

      GOBIND SINGH . & ORS.                                                            Appellant(s)

                                                            VERSUS

      UNION OF INDIA . & ORS.                                                          Respondent(s)

      (FOR                 ON IA 5/2015)

      Date : 18-01-2018 These appeals were called on for hearing today.


      For Appellant(s)                      Mr.Yugandhra Pawar Jha,Adv.
                                            Mr. Kunal Verma, AOR

      For Respondent(s)                     Mr.Santosh Kumar,Adv.
                                            Mr. Mukesh Kumar Maroria, AOR

                                            Mrs. Rekha Pandey, AOR

                                            Mr.Arjun Garg,Adv.
                                            Mr.Aakash Nandolia,Adv.

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

The respondent Nos.1 & 2 have already filed the counter affidavit.

The respondent No.3 has failed to file the counter affidavit within the period stipulated under the rules.

Respondent No.4 (State of M.P.) has been served through standing counsel. But no one has entered appearance. However, Mr.Aakash Nandolia, Ld.counsel undertakes to appear for the above said respondent. He seeks and is given four week's time to file the vakalatnama and the counter affidavit. List the matter before the Hon'ble Court as per rules after expiry of four weeks subject to Signature Not Verified filing the vakalatnama.

SANJAY PARIHAR Registrar SB