Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs State Level Non Governmentitis ... on 24 August, 2018

     ITEM NO.23                            1

                                     REGISTRAR COURT. 2                  SECTION XVI-A

                                  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. MANOJ JAIN

     IA 1/2015, in Transfer Petition(s)(Civil)                  No(s).    888-903/2015

     UNION OF INDIA & ORS.                                                    Petitioner(s)

                                                   VERSUS

     STATE LEVEL NON GOVERNMENT ITS ASSOCIATION AND OTHERS Respondent(s)


     Date : 24-08-2018 These matters were called on for hearing today.


     For Petitioner(s)                Mr. Pabitra Kumar Biswal,Adv.
                                      Ms. Anil Katiyar,Adv.

     For Respondent(s)                Mr. D. Mahesh Babu, AOR
                                      Mr.Sravan Kumar,Adv.

                                      Ms. Tatini Basu, AOR
                                      Mr. Suyodhan Byrapaneni,Adv.

                                      Mr. E. M. S. Anam, AOR
                                      Mr. M.S. Vishnu Sankar,Adv.

                                      Mr. Vipin Nair, AOR
                                      Mr. Anshumaan Bahadur,Adv.

                                       Mr. Sanjay Sharawat, AOR

                                       Mr. V. N. Raghupathy, AOR

                                      Dr. Monika Gusain, AOR
                                      Mr. Deepak Thukral,Adv.
                                      Mr. Jitender Kumar,Adv.


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

Signature Not Verified Digitally signed by T.P.(C) Nos. 888, 895,897, 900 and 902/2015 MADHU GROVER Date: 2018.08.24 16:57:20 IST Reason: Service of notice is complete on all respondents but no one has entered appearance on their behalf. Viewed, in that context, ITEM NO.23 2 the matters be processed for listing before the Hon'ble Court, under the rules.

T.P.(C) No. 889/2015

Four weeks’ time, as a last chance is given to the respondent No.1 to file the counter affidavit.

Service of notice is complete qua respondent Nos. 2 and 3 but no one has entered appearance on their behalf. Viewed thus, the matter be processed for listing before the Hon'ble Court under the rules.

T.P.(C) No. 894/2015

Ld. Counsel for the respondent Nos.1 and 2 have not filed any counter affidavit despite grant of last chance. Service of notice is complete qua respondent Nos. 3 and 4 but no one has entered appearance on their behalf. Viewed thus, the matter be processed for listing before the Hon'ble Court under the rules.

T.P.(C) No. 896/2015

Service of notice is complete qua respondent No.4 but no one has entered appearance on his behalf. Four weeks time, as last chance is given to the respondent Nos. 1 to 3 and 5 to file the counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court.

T.P.(C) No. 901/2015

Ld. Counsel for the respondent No.1 has not filed any counter affidavit despite grant of last chance. Service of notice is complete qua respondent Nos. 2 to 4 but no one has entered appearance on their behalf. Viewed thus, the matter be processed for listing before the Hon'ble Court under the rules.

ITEM NO.23 3 T.P.(C) No. 890/2015

Ld. Counsel for the respondent No.1 has not filed any counter affidavit despite grant of last chance. Service of notice is complete qua respondent Nos. 2 to 5 and 7 to 15 but no one has entered appearance on their behalf. Await the return of the service of notice already issued to the respondent No.6.

T.P.(C) No. 891/2015

Four weeks’ time, as a last chance is given to the respondent Nos.5 and 6 to file the counter affidavit. Service of notice is complete qua respondent Nos. 2, 3, 7, 9, 10 and 12 to 14 but no one has entered appearance on their behalf. Await the return of the service of notice already issued to the respondent Nos.1,4,8 and 11.

T.P.(C) No. 892/2015

Ld. Counsel for the respondent No.1 has not filed any counter affidavit despite grant of last chance. Service of notice is complete qua respondent Nos. 2 to 7 and 9 to 18 but no one has entered appearance on their behalf. Await the return of the service of notice already issued to the respondent No.8.

T.P.(C) No. 893/2015

Ld. Counsel for the respondent No.1 has not filed any counter affidavit despite grant of last chance. Service of notice is complete qua respondent Nos. 3 to 6 but no one has entered appearance on their behalf. Await the return of the service of notice already issued to the respondent No.2.

ITEM NO.23 4 T.P.(C) No. 898/2015

Service of notice is complete qua respondent Nos. 2 to 4 but no one has entered appearance on their behalf.

Await the return of the service of notice already issued to the respondent No.1.

T.P.(C) No. 899/2015

Service of notice is complete qua respondent Nos. 2 to 6 and 8 but no one has entered appearance on their behalf.

Await the return of the service of notice already issued to the respondent Nos.1 and 7.

T.P.(C) No. 903/2015

Ld. Counsel for the respondent No.1 has not filed any counter affidavit despite grant of last chance.

Await the return of the service of notice already issued to the respondent Nos. 22,25,37,44,44,57,60,63,104,107,137, 138,150, 194, 201, 210,223,246 and 268.

Service of notice is complete qua other respondents but no one has entered appearance on their behalf.

List again on 11.10.2018.

MANOJ JAIN Registrar MG