Supreme Court - Daily Orders
Shivamma vs Karnataka Housing Board on 22 August, 2019
ITEM NO.9 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 SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 10704/2019
SHIVAMMA Petitioner(s)
VERSUS
KARNATAKA HOUSING BOARD & ORS. Respondent(s)
Date : 22-08-2019 This petition was called on for hearing today.
For Petitioner(s) Mr. Vinod Prasad,Adv.
Mr. Akshat Shrivastava, AOR
For Respondent(s) Mr. Subhash Chandra Sagar,Adv.
Mr. E. C. Vidya Sagar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time is given to respondent No.1 to file counter affidavit.
Service of notice is complete qua respondent Nos. 2 and 4 but no one has entered appearance on their behalf.
Respondent No.5 has refused to accept the service of notice sent to him. This refusal on his part constitutes proper service but no one has entered appearance on his behalf.
As per postal tracking report, notice issued to respondent No.3 could not be served and returned back undelivered. Hence, learned counsel for petitioner shall, within a period of four weeks’, file fresh particulars of the said respondent and shall Signature Not Verified Digitally signed by MADHU GROVER take requisite steps for the service of notice upon him.
Date: 2019.08.23 15:02:53 IST Reason:List again on 12.12.2019.
SURINDER S. RATHI Registrar MG