Supreme Court - Daily Orders
Union Of India Secretary vs M.V. Mohanan Nair on 13 March, 2018
ITEM NO.37 REGISTRAR COURT. 1 SECTION XI-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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 21803/2014
UNION OF INDIA SECRETARY & ORS. Petitioner(s)
VERSUS
M.V. MOHANAN NAIR Respondent(s)
(Only SLP (C) Nos. 32992, 35000, 33259, 34999, 35001, 35004, 34998,
34997, 34996, 33512, 35002, 37709, 36450 & 36448 of 2016 and
2163-2165 of 2018 are to listed before the Court of Ld. Registrar
on 13.03.2018.)
WITH
SLP(C) No. 32992/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 35000/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 33259/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 34999/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 35001/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 35004/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 34998/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 34997/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 34996/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 33512/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 35002/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 37709/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 36450/2016 (XV)
(matter to be listed before three Judges Bench.)
SLP(C) No. 36448/2016 (XV)
(matter to be listed before three Judges Bench.)
Signature Not Verified
SLP(C) No. 16839-16873/2017 (IV-A)
Digitally signed by
HEMA JOSHI
Date: 2018.03.16
(only SLP No. 16839-873/2017 will be listed before the Registrar
10:02:44 IST
Reason:
Court.)
SLP(C) No. 2163-2165/2018 (XI-A)
(and IA No.28577/2018-APPLICATION FOR SUBSTITUTION and IA
No.28579/2018-CONDONATION OF DELAY IN FILING)
-2-
Item No.37
Date : 13-03-2018 This petition was called on for hearing today.
For Petitioner(s)
Ms. Sushma Suri, AOR
Ms Surajita Pattanaik, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr A Deb Kumar, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr Amish Aggarwal, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Sunil Kumar Jain, AOR
Mr. Debasis Misra, AOR
Mr Jishnu M.L., Adv.
Mrs Priyanka Prakash, Adv.
Mrs Beena Prakash, Adv.
Mr Vijay Shankar V.L., Adv.
Mr. G. Prakash, AOR
Mr. C. K. Sasi, AOR
Mr. O. P. Bhadani, AOR
Mr. Sudhir Naagar, AOR
Mr. Naveen R. Nath, AOR
Mr Yatendra Sharma, Adv.
Mr. Prashant Kumar, AOR
Ms. Punam Kumari, AOR
Mr. K. Rajeev, AOR
Ms. Sumita Hazarika, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.35001 AND 32992 OF 2016 Respondent no.1 has filed counter affidavit. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.2 within two weeks time. Notice thereafter be issued.
Service is complete on respondent no.3 but none has entered appearance.
SLP(C) NO.35004/2016 Respondent no.1 has filed counter affidavit. -3- Item No.37 Service is complete on respondent no.2 but none has entered appearance.
SLP(C) NO.37709/2016 Respondent no.1 has filed counter affidavit. Service is complete on respondent nos. 2 and 3 but none has entered appearance.
SLP(C) NO.2163-2165/2018 Respondent nos. 1 to 7, 9 to 25 and 27 to 42 are granted four weeks time for filing counter affidavit. Ld. Counsel for the petitioner is granted four weeks time as last opportunity for filing affidavit of dasti service in respect of respondent no.8. However, ld. Counsel, Mr M Chandra Sekhar appearing on behalf of Mr Balaji Srinivasan, Advocate-on-record appearing for respondent no.8 submitted that they have filed vakalatnama yesterday. Ld. Counsel for respondent no.8 further submits that copy of pleadings be supplied to him. Ld. Counsel for the petitioner is directed to supply copy of pleadings to the ld. Counsel for the respondent no.8 within one weeks time and file proof thereof with the registry. Ld. Counsel for the respondent no.8 is granted four weeks time thereafter for filing counter affidavit. Respondent no.26 has expired. IA for substitution has been filed. Process as per rules.
SLP(C) NO.16839-73/2017 Respondent nos. 1 to 13, 15,17,18,20,21,23,26 and 27 are granted four weeks time for filing counter affidavit and -4- Item No.37 vakalatnama on behalf of respondent no.6 may also be filed. Ld.Counsel appearing for the above respondents has submitted that vakalatnama on behalf of respondent no.22 has been filed on 8.1.2018 and sought time for filing counter affidavit. Registry to verify. If filed, counter affidavit be filed within four weeks time.
Ld. Counsel for the petitioner is granted four weeks time as last opportunity for filing affidavit of dasti service in respect of respondent no.36.
Respondent nos. 14,16 and 19 are still unserved. Dasti was permitted in addition , however, they have been served with e-mail which is not proper, as such, service is not complete. Therefore, ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 14,16 and 19 within two weeks time. Notices thereafter be issued.
Service is complete on the remaining respondents but none has entered appearance.
List again on 2.5.2018.
KAPIL MEHTA Registrar 13.03.2018 hj