Supreme Court - Daily Orders
Lal Bahadur vs Railway Electrification on 2 September, 2022
1
ITEM NO.35 REGISTRAR COURT. 2 SECTION XI
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 119398/2019,119399/2019,119402/2019, in SPECIAL LEAVE PETITION
(CIVIL) Diary No(s). 26075/2019
LAL BAHADUR & ORS. Petitioner(s)
VERSUS
RAILWAY ELECTRIFICATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.119399/2019-CONDONATION OF DELAY
IN FILING and IA No.119402/2019-EXEMPTION FROM FILING O.T. and IA
No.119401/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 119399/2019 - CONDONATION OF DELAY IN FILING
IA No. 119402/2019 - EXEMPTION FROM FILING O.T.
IA No. 119398/2019 - PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Date : 02-09-2022 These matters were called on for hearing today.
For Petitioner(s) Mr. Yasharth Kant,Adv.
Mr. Abhishek Kumar Singh, AOR
For Respondent(s) Mr. B.P. Yadav, Adv.
Mr. Amrish Kumar, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent Nos. 1 and 2 have already filed the counter affidavit.
Service of notice is complete on respondent Nos. 3 and 7 to 10 but none has entered appearance on their behalf.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2022.09.03 11:31:49 IST Reason:Ld. Counsel for petitioners has neither filed application for substituted service for effecting service upon Respondent Nos. 4 to 6 nor taken fresh steps.
2Ld. Counsel for petitioners submits that before filing application for substituted service, service of notice be effected once more through concerned District Court. Upon steps being taken by petitioners in this regard within a period of two weeks, notice be issued through concerned District Court.
List again on 17.10.2022.
S.P.S. LALER Registrar MG