Supreme Court - Daily Orders
Hawa Singh And Ors vs Rajbir Singh on 14 March, 2018
ITEM NO.48 REGISTRAR COURT. 1 SECTION IV-B
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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 26835/2016
HAWA SINGH AND ORS & ORS. Petitioner(s)
VERSUS
RAJBIR SINGH & ORS. Respondent(s)
(FOR DELETING THE NAME OF RESPONDENT ON IA 42135/2017)
Date : 14-03-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. Gagan Deep Sharma, Adv.
Mr. Abhay Kumar, Adv.
Ms. Preeti Singh, AOR
For Respondent(s)
Mr. Rahul Rathore, Adv.
Mr. Karunesh Kumar Shukla, Adv.
Ms. Priyanjali Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Proof of service of pleadings upon respondent Nos.1, 17, 18 and 19 has been filed but counter affidavit has not been filed on their behalf. Four weeks' time, as last opportunity, is granted to the said respondents for filing counter affidavit.
Respondent Nos.2 to 16 have already been deleted vide order dated 1.11.2017.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further Signature Not Verified opportunity stands declined.
Digitally signed by RUPAM DHAMIJA Date: 2018.03.17 12:42:35 IST Reason: KAPIL MEHTA Registrar rd 14.3.2018