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Rajendra Singh Bora vs Union Of India on 19 February, 2019

     ITEM NO.42                            REGISTRAR COURT. 1                     SECTION XI

                                     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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                       No(s).     29304/2018

     RAJENDRA SINGH BORA                                                     Petitioner(s)

                                                        VERSUS

     UNION OF INDIA & ORS.                                                   Respondent(s)


     Date : 19-02-2019 This petition was called on for hearing today.

     For Petitioner(s)
                                          Mr. Shashank Singh, Adv.
                                          Mr. Ravindra S. Garia, AOR

     For Respondent(s)
                                          Mr. Aviral Saxena, Adv.
                                          Mr. Rajiv Nanda, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Notice has been issued only to respondent Nos.3, 7 and 8 as directed by the Hon'ble Court.

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

Last opportunity is granted to respondent Nos.7 and 8 for filing counter affidavit within four weeks.

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 opportunity stands Signature Not Verified declined.

VINOD KUMAR TIWARI Date: 2019.02.21 16:50:45 IST Reason:

ANIL LAXMAN PANSARE Registrar