Supreme Court - Daily Orders
Guria Swayam Sevi Sansthan vs Union Of India on 18 January, 2017
ITEM NO.9 REGISTRAR COURT. 1 SECTION PIL(W)
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. PAWAN DEV KOTWAL
Writ Petition(s)(Civil) No(s). 167/2014
GURIA SWAYAM SEVI SANSTHAN Petitioner(s)
VERSUS
U.O.I & ORS Respondent(s)
(with appln. (s) for directions and office report)
Date : 18/01/2017 This petition was called on for hearing today.
For Petitioner(s)
Mr Abhay Singh, Adv.
Mr. Ranjan Kumar Pandey,Adv.
For Respondent(s)
Mr Muthu Vel Palani M, Adv.
Mr. B. Balaji,Adv.
Mr. Krishnanand Pandeya,Adv.
Mr. Mishra Saurabh,Adv.
Mr. Nikilesh Ramachandran,Adv.
Ms Shubhada Phaltankar, Adv.
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
Mr. Ravi Prakash Mehrotra,Adv.
Mr. Samir Ali Khan,Adv.
Ms Sunita Gautam, Adv.
Mrs. Anil Katiyar,Adv.
Mr Sandeepan Pathak, Adv.
Mr C.D.Singh, Adv.
Mr Karunesh Kumar Shukla, Adv.
Dr Monika Gusain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Ld. Counsel, Ms Gurmeet Kaur Kwatra appearing on behalf Digitally signed by HEMA JOSHI Date: 2017.01.20 of Mr B.K.Prasad, Advocate-on-record appears for respondent 10:26:34 IST Reason:
no.1. Vakalatnama and counter affidavit be filed within four weeks time.-2-
Item No.9 None appears for respondent nos. 10,12 and 18 despite due service.
Opportunity to respondent nos. 2,4 and 13 to file counter affidavit has already been declined. Copy of the counter affidavit filed by respondent nos. 3,5 to 7 and 14 to 16 be furnished to the ld. counsels for the other sides.
Respondent nos. 8,9 and 19 are granted four weeks time for filing counter affidavit. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 11 and 17 within two weeks time as last opportunity. Notices thereafter be issued. List again on 21.2.2017.
(PAWAN DEV KOTWAL) Registrar