Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Union Of India vs Institute Of Advance Studies on 6 May, 2015

     ITEM NO.69               REGISTRAR COURT. 1                  SECTION III

                         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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)         No(s).   10162/2014

     UOI & ORS                                                 Petitioner(s)

                                          VERSUS

     INSTITUTE OF ADVANCE STUDIES                              Respondent(s)

     (With interim relief and office report)

     WITH
     SLP(C) No. 10164/2014
     (With appln.(s) for c/delay in filing SLP and Interim Relief)

      SLP(C) No. 12274/2014
     (With appln.(s) for c/delay in filing SLP and Interim Relief)

      SLP(C) No. 12275/2014
     (With appln.(s) for c/delay in filing SLP and Interim Relief)

      SLP(C) No. 12277/2014
     (With appln.(s) for c/delay in filing SLP and Interim Relief)

      SLP(C) No. 12278/2014
     (With appln.(s) for c/delay in filing SLP and Interim Relief)

      SLP(C) No. 14421/2014
     (With appln.(s) for c/delay in filing SLP and Office Report)

      SLP(C) No. 14422/2014
     (With Office Report)

      SLP(C) No. 17213/2014
     (With Office Report)

      SLP(C) No. 17215/2014
     (With Interim Relief)

      SLP(C) No. 17222/2014
     (With Interim Relief)

      SLP(C) No. 18585/2014
Signature Not Verified


     (With Interim Relief)
Digitally signed by
Rupam Dhamija
Date: 2015.05.18
12:40:00 IST
Reason:

      SLP(C) No. 18590/2014
     (With Interim Relief)

                                                                      ….2/- contd.
                                    -2-

 SLP(C) No. 18592/2014
(With Interim Relief)

 SLP(C) No. 18595/2014
(With Interim Relief)

 SLP(C) No. 19776/2014
(With appln.(s) for c/delay in filing SLP and Interim Relief)

 SLP(C) No. 20042/2014
(With Interim Relief)

 SLP(C) No. 22333/2014
(With Office Report)

 SLP(C) No. 22916/2014
(With appln.(s) for c/delay in filing SLP and Office Report)

 SLP(C) No. 24966/2014
(With appln.(s) for c/delay in filing substitution appln. and
exemption from filing c/c of the impugned judgment and substitution
and Interim Relief)

Date : 06/05/2015 This petition was called on for hearing today.

For Petitioner(s)   Ms. Bhakti Pasricha, Adv.
                    Mr. A.K. Kaul, Adv.
                    Mr. B. Krishna Prasad,Adv.

For Respondent(s)   Mr. Nishe Rajen Shonker,Adv.

                       Mr. M. T. George,Adv.

                    Dr. M.P. Raju
                    Mr. Babu Malayil, Adv.
                    Mr. P. George Giri,Adv.

                       Mr. Sanand Ramakrishnan,Adv.

          UPON hearing the counsel the Court made the following
                             O R D E R
SLP(C) No. 10162/2014

Opportunity of the sole respondent to file the counter affidavit stands already declined vide order dated 16.03.2015.

Petition stands complete. However, to be listed alongwith the connected petitions.

….3/- contd.

-3- SLP(C) No. 10164/2014

Service of Respondent Nos. 1 and 2 is complete but none has entered appearance. Opportunity of Respondent No. 3 to file the counter affidavit has already been declined. This petition also stands complete in the given circumstances.

SLP(C) No. 12274/2014

Service of all the three respondents herein is still awaited.

SLP(C) No. 12275 and 20042/2014 Service of the sole respondent in both the matters herein is still awaited.

SLP(C) No. 12277/2014

Among 19 respondents herein opportunity of Respondent No. 1, 4 to 6, 8, 10 to 13 and 15 to file the counter affidavit has already been declined vide the previous order dated 16.03.2015.

The learned Counsel has mentioned that counter affidavit has already been filed. However, time is requested to file the application for condonation of delay. Since the opportunity stands already declined, this mention may specifically be noted in the office report while placing the matter before the Hon'ble Court.

Service of Respondent Nos. 2, 3, 9, 16, 18 and 19 is complete but none has entered the appearance.

Service of Respondent Nos. 7, 14 and 17 is still awaited.

….4/- contd.

-4- SLP(C) No. 12278/2014

Presence and pleadings in this petition stands already complete.

The petition is to be listed alongwith the connected petitions herein.

SLP(C) No. 14421/2014

Respondent Nos. 1 and 2 have already filed the counter affidavit.

Service of Respondent No. 3 is complete but none has entered appearance.

In the given circumstances, this petition also stands complete. However, to be listed with the connected petitions.

SLP(C) No. 14422/2014

The sole respondent has filed the counter affidavit. The petition stands complete.

SLP(C) No. 17213/2014

Both the respondents have duly been served. However, none has entered the appearance.

The petition stands complete.

SLP(C) No. 17215/2014

Respondent No. 2 has duly been served. However, none has entered the appearance.

Service of both the remaining respondents i.e. Respondent Nos. 1 and 3 is still awaited.

SLP(C) No. 17222/2014

Service on all the 9 respondents is complete but none has entered the appearance. In the given circumstances, petition stands complete for being listed alongwith the connected petitions.

….5/- contd.

-5-

SLP(C) No. 18585/2014, SLP(C) No. 18592/2014 and SLP(C) No. 18595/2014 Service of both the respondents common to all the matters herein is still awaited.

SLP(C) No. 18590/2014

Petitioner has not taken steps to get both the respondents to be served. Two weeks time is requested. Granted.

Notice thereafter, be issued.

SLP(C) No. 19776/2014

Counter affidavit on behalf of the sole respondent is awaited. Be filed within four weeks time as last opportunity.

SLP(C) No. 22333/2014

The sole respondent has duly been served. However, none has come present as on date. The petition stands complete. However, to be listed alongwith the connected petitions.

SLP(C) No. 22916/2014

Service of Respondent Nos. 6, 38, 39, 42, 50, 53 and 55 is complete but none has entered the appearance. With respect to the remaining Respondent Nos. 1 to 5, 7 to 37, 40, 41, 43 to 49, 51, 52, 54 and 56 to 71, service is still awaited.

SLP(C) No. 24966/2014

Service of Respondent Nos. 1 to 4, 6 to 9, 12 to 25, 27, 29, 31 and 33 to 37 is complete but no appearance as on date.

With respect to Respondent Nos. 5, 10, 11, 30 and 32, service is still awaited.

….6/- contd.

-6-

List on 11.08.2015.

(RACHNA GUPTA) Registrar JG