Supreme Court - Daily Orders
Tarsem vs Dharma . on 3 November, 2022
ITEM NO.6 REGISTRAR COURT. 2 SECTION IV-B
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 160615/2018,160617/2018, in Petition(s) for Special Leave to
Appeal (C) No(s). 26276-26277/2016
TARSEM Petitioner(s)
VERSUS
DHARMA . & ORS. Respondent(s)
IA No. 160615/2018 - APPLICATION FOR SUBSTITUTION
IA No. 160617/2018 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.)
Date : 03-11-2022 These matters were called on for hearing today.
For Petitioner(s)
Ms. Kheyali Singh, AOR
Ms. Shweta Kapoor, Adv.
For Respondent(s)
Mr. Birendra Kumar Mishra, AOR
Mr. Manpreet Kaur, Adv.
Mr. Kartik Pandey, 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.
The office report indicates that respondent nos. 3(i) and 3(iii) have refused to accept the notice sent to them by post. Signature Not Verified Hence, service is deemed to be completed qua the said respondents, Digitally signed by PRIYANKA MALIK Date: 2022.11.04 11:10:00 IST Reason: but no one has entered appearance on their behalf. Service of notice is not complete upon respondent nos. 3(ii) and 3(iv), as notice could not be delivered and returned with postal remarks “addressee left” and “returned unclaimed.” However, as prayed by learned counsel for petitioner, dasti notice be issued at the same address, upon taking steps within two weeks.
List again on 09.12.2022.
S.P.S. LALER Registrar PM