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Supreme Court - Daily Orders

Geeta Meena vs Rajasthan High Court Of Judicature on 5 October, 2018

     ITEM NO.56                              REGISTRAR COURT. 1                    SECTION XV

                                      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 SURYA PRATAP SINGH

     IA 98842/2018,102331/2018, in Petition(s) for Special Leave to
     Appeal (C) No(s). 18927/2018

     GEETA MEENA                                                                 Petitioner(s)

                                                          VERSUS

     RAJASTHAN HIGH COURT OF JUDICATURE & ORS.                                   Respondent(s)

     WITH
     SLP(C) No. 19249/2018 (XV)
     (FOR ADMISSION and IA No.100723/2018-EXEMPTION FROM FILING O.T. and
     IA No.100721/2018-PERMISSION TO FILE LENGTHY LIST OF DATES and IA
     No.102338/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS)

     Date : 05-10-2018 These matters were called on for hearing today.



     For Petitioner(s)
                                          Mr. A. Selvin Raja, Adv.
                                          Mr. Aniruddha P. Mayee, AOR

     For Respondent(s)
                                          Mr. Punya Garg, Adv.
                                          Mr. Sunil Kumar Jain, AOR


                               UPON hearing the counsel the Court made the following
                                                  O R D E R
SLP(C) No. 18927/2018

Respondent No.1 is common as respondent No.1 in connected SLP(C) No. 19249/2018 and is represented. Service is deemed to be complete.

As per office report, await service/track report in Signature Not Verified respect of respondent No.2. However, the Ld. Advocate, Digitally signed by VINOD KUMAR TIWARI Date: 2018.10.06 12:39:43 IST Reason: Mr.Punya Garg, appearing on behalf of Mr. Sunil Kumar Jain, Advocate-on-record appears for respondent Nos.1 and 2. He Item No.56 -2- seeks time to file vakalatnama and counter affidavit. Be filed within four weeks. The Ld. Counsel for respondent Nos.1 and 2 submitted that complete set of pleadings has not been served. The Ld. Counsel for the petitioner is directed to serve complete set of pleadings within one week after filing vakalatnama and file proof thereof. Period of four weeks for filing counter affidavit shall reckon thereafter.

Service is complete on respondent No.3 but none has entered appearance.

SLP(C) No. 19249/2018

Four weeks' time is granted to respondent Nos.1 and 2 for filing counter affidavit.

Await service/track report in respect of respondent No.3. Service is complete on respondent No.4 but none has entered appearance.

List again on 22.11.2018.

SURYA PRATAP SINGH Registrar