Supreme Court - Daily Orders
Jai Prakash Saini vs Managing Director, U.P. Cooperative ... on 28 February, 2020
ITEM NO.46 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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 2900/2020
JAI PRAKASH SAINI Petitioner(s)
VERSUS
MANAGING DIRECTOR, U.P. COOPERATIVE FEDERATION LTD. &
ORS.Respondent(s)
Date : 28-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mrs Gargi Shrivastava, Adv.
Mr Bhupendra Kumar Bhardwaj, Adv.
Mr Arpit Shukla, Adv.
Mr. Sumit Kumar, AOR
For Respondent(s)
Mr. M. C. Dhingra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent nos.4, 5, 8, 11 & 12 but none has entered appearance.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.9 within two weeks time.
Ld. Counsel for the petitioner to take fresh steps alongwith fresh particulars to effect service on respondent nos.2,6 and 7 within two weeks time.
None appeared for respondent nos. 1,3 and 10 when called. The record shows that service is complete on 4.2.2020 and vakalatnama has been filed on 11.2.2020 however, counter affidavit has not been filed till today. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that respondents are not interested in filing counter affidavit and, therefore, Signature Not Verified Digitally signed by Anil Laxman Pansare opportunity to file counter affidavit stands declined.
Date: 2020.03.02 12:24:12 IST Reason:List again on 29.04.2020.
ANIL LAXMAN PANSARE Registrar