Supreme Court - Daily Orders
Yogesh Goyanka vs Govind on 13 September, 2022
ITEM NO.38 REGISTRAR COURT. 1 SECTION XV
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 10005/2022
YOGESH GOYANKA Petitioner(s)
VERSUS
GOVIND & ORS. Respondent(s)
Date : 13-09-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Abhishek Gupta, AOR
Mr. Nikhil Kumar Singh, Adv.
For Respondent(s)
Mr. Tejasvi Kumar, Adv.
Mr. Harikumar V., AOR
UPON hearing the counsel, the Court made the following
O R D E R
Respondent Nos.7 and 21 are granted four weeks’ time for filing counter affidavit.
Respondent Nos.22 and 23 have not entered appearance, despite being duly served.
Ld. Advocate-on-record, Mr. Anupam Kishore Sinha appearing on behalf of respondent Nos.1 to 4, 9, 12, 14, 16 and 17 and Ld. Advocate-on-record, Mr.Abhisar Bhanu appearing on behalf of respondent Nos.18 to 20 submit that they shall be filing their respective vakalatnama in the course of the day Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.09.15 and 16:58:36 IST Reason: pray for a direction upon the Ld. Counsel for the petitioner to serve copy of pleadings upon them so that they contd….
-2-can file counter affidavit at the earliest. Upon filing of the vakalatnama, Ld. Counsel for the petitioner shall serve copy of pleadings at the offices of the aforesaid AORs within a period of one week and file proof of such service within a week thereafter. Upon such service, the said respondents shall have four weeks to file their respective counter affidavits.
Notices issued upon respondent Nos.9, 12 and 16 have returned unserved with the postal remarks ‘Refused’. Service shall be deemed to be complete upon the said respondents. No one has entered appearance.
Petitioner is granted two weeks’ time to take fresh steps and/or file fresh particulars in respect of the remaining unserved respondents. Upon the requisites being filed within the stipulated time, notices shall be issued upon the said respondents through the concerned Trial Court, which shall transmit the service report within four weeks of receipt of such notice.
List on 31.10.2022.
AVANI PAL SINGH Registrar