Supreme Court - Daily Orders
Lal Bahadur vs Railway Electrification on 20 July, 2022
ITEM NO.15 REGISTRAR COURT. 2 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 SH. S.P.S. LALER
IA 119398/2019,119399/2019,119402/2019, in SPECIAL LEAVE PETITION
(CIVIL) Diary No(s). 26075/2019
LAL BAHADUR & ORS. Petitioner(s)
VERSUS
RAILWAY ELECTRIFICATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.119399/2019-CONDONATION OF DELAY
IN FILING and IA No.119402/2019-EXEMPTION FROM FILING O.T. and IA
No.119401/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 119399/2019 - CONDONATION OF DELAY IN FILING
IA No. 119402/2019 - EXEMPTION FROM FILING O.T.
IA No. 119398/2019 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 20-07-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Abhishek Kumar Singh, AOR
Mr. Yasharth Kant, Adv.
Mr. Vikas Srivastava, Adv.
For Respondent(s)
Mr. Amrish Kumar, AOR
Mr. Umesh Babu Chaurasia, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Counter affidavit has already been filed on behalf of respondent nos. 1 and 2.
Despite due service, none appears on behalf of respondent nos.
3, 7 to 10.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2022.07.25 10:52:42 ISTReason: As per track report notice could not be delivered to respondent nos. 4 to 6. Service is not complete on respondent nos.
4 to 6. However, learned counsel for petitioner submits that he will be filing application for substituted service for effecting service upon above said respondents. The same may be filed.
List again on 02.09.2022.
S.P.S. LALER Registrar pm