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Supreme Court - Daily Orders

M. Haroonal Rasheed vs Rajlaxmi N. Palagulla on 11 May, 2023

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     ITEM NO.16                       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 SH. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)                   No(s).   990/2023

     M. HAROONAL RASHEED                                                 Petitioner(s)

                                                    VERSUS

     RAJLAXMI N. PALAGULLA & ORS.                                        Respondent(s)

     (ONLY SLP (C) NO. 990 & 991 OF 2023 TO BE LISTED on 11.05.2023
     before the Ld. registrar's court )

     WITH
     SLP(C) No. 991/2023 (IV-A)

      SLP(C) No. 2517-2518/2023 (IV-A)
     (TO BE LISTED BEFORE THE COURT)

     Date : 11-05-2023 This petition was called on for hearing today.



     For Petitioner(s)                 Mr. Harshit Goel,Adv.
                                       Ms. Akriti Arya,Adv
                                       Mr. Gautam Narayan, AOR

     For Respondent(s)

                                       Mr. Vikram Hegde, AOR
                                       Mr. Shreya Saurabh, Adv.


                                       Mr. Ashwin Kumar Ds, Adv.
                                       Ms. Surbhi Mehta, AOR



               UPON hearing the counsel through Video Conference, the
     Court made the following
Signature Not Verified
                                  O R D E R

Digitally signed by MADHU GROVER Date: 2023.05.11 16:22:56 IST SLP(C) No. 990/2023 Reason: Respondent No.2 has already filed the counter affidavit. As per office report, Petitioner has failed to file fresh particulars and to take fresh steps to effect service on respondent No.4.

However, as requested, four weeks time as a final opportunity is granted to do the needful, failing which the matter shall be processed for listing before the Hon'ble Judge-in-Chambers for further directions.

In case of compliance, list the matter again before this Court on 1.8.2023.

Service is complete on other respondents but no one has entered appearance on their behalf.

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

On request of Ld. Counsel two weeks time, as last and final opportunity is given to file the counter affidavit.

As per office report, Petitioner has failed to file fresh particulars and to take fresh steps to effect service on respondent Nos. 1 and 6, though last chance was granted.

At this stage, Ld. Counsel for petitioner seeks and is granted four weeks time to file application for deletion in respect of respondent No.6.

Two weeks time, is granted to the petitioner, to take fresh steps and file fresh particulars to issue notice to respondent No.1, who is unserved through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.

In case of default whereof the matter be processed for listing before the Hon’ble Judge in Chambers.

In case of compliance, list the matter again before this Court on 1.8.2023.

Service is complete on other respondents but no one has entered appearance on their behalf.

List again on 1.8.2023.

VIVEK SAXENA Registrar MG