Supreme Court - Daily Orders
Sanjeeb Panigrahi vs Union Of India on 28 August, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 949 OF 2013
SANJEEB PANIGRAHI Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
O R D E R
Despite last chance to serve the unserved respondents, steps have not been taken.
As prayed for, further opportunity of two weeks' time is granted to learned counsel for the petitioner to file proof of service, subject to deposit of costs of Rs. 5000/- with the Supreme Court Advocates-on-Record Welfare Trust within two weeks, failing which the Writ Petition shall stand dismissed without further reference to the Court.
The petitioner shall ensure that copies are served on the counsels who are already representing the respondents.
....…..............J. [SANJAY KISHAN KAUL] NEW DELHI;
AUGUST 28, 2017
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.08.31
16:19:08 IST
Reason:
ITEM NO. 5 COURT NO.12 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(Civil) No. 949/2013
SANJEEB PANIGRAHI Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(ONLY WP(C) 949/2013 TO BE LISTED BEFORE CHAMBER JUDGE) WITH W.P.(C) No. 715/2014 Date : 28-08-2017 These petitions were called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL [IN CHAMBERS] For Petitioner(s) Ms. Jyoti Mendiratta, AOR Mr. Purushottam Sharma Tripathi, AOR For Respondent(s) Mr. Nirnimesh Dube, AOR Mr. Praneet Pranav, Adv.
Mr. Mukesh Kumar Maroria, AOR Mr. Mukesh K. Giri, AOR Mr. Rahul Kaushik, AOR Mr. Tapesh Kumar Singh, Adv. Mohd. Waquas, Adv.
Mr. Aditya Pratap Singh, Adv. Mr. Nikilesh Ramachandran, AOR Mr. B. Balaji, AOR Mr. Abhisth Kumar, AOR Mr. Ashok Kumar Singh, AOR Mr. Kamal Mohan Gupta, AOR Mr. S.S. Shamshery, AAG Rajasthan Mr. Amit Sharma, Adv.
Ms. Ruchi Kohli, AOR Mr. K.V. Jagdishvaran, Adv. Ms. G. Indira, AOR Mr. Sayooj Mohandas, Adv. Mr. Shuvodeep Roy, AOR Mrs. K. Enatoli Sema, AOR Mr. Edward Belho, Adv.
Mr. Amit Kumar Singh, Adv. Mr. K. Luikang Michael, Adv. Mr. Z.H. Issac Haiding, Adv. Mr. Mrityunjai Singh, Adv. Mr. S. Udaya Kumar Sagar, AOR Mr. Ranjan Mukherjee, AOR Mr. Avnish M. Oza, Adv.
Mr. Chirag Jain, Adv.
Ms. Aniruddha P. Mayee, AOR Mr. V. N. Raghupathy, AOR Mr. Guntur Prabhakar, AOR Mr. Satya Mitra, AOR Mr. Kumar Milind, Adv.
Mr. Gopal Singh, AOR Mr. V. G. Pragasam, AOR Mr. Sibo Sankar Mishra, AOR Mr. P. V. Yogeswaran, AOR Mr. Vibhu Shanker Mishra, Adv. Mr. B.V. Balram Das, Adv.
Mr. Rohit Pandey, Adv.
Mr. Ardhendumauli Kumar Prasad, S.C. U.P. Ms. Aruna Mathur, Adv.
Ms. Anuradha Arputham, Adv. Mr. Ajay Kumar Singh, Adv. Mr. Raj Bahadur, Adv.
Mr. S.N. Terdal, Adv.
Mr. P. Venkat Reddy, Adv.
Mr. Prashant Tyagi, Adv.
M/s. Venkat Palwai Law Associates Mr. Nishe Rajen Shanker, Adv. Ms. Anu K. Joy, Adv.
Mr. Abdul Kabeer, Adv.
Ms. Maitreyee Mishra, Adv. Mr. K.V. Vijayakumar, AOR UPON hearing the counsel the Court made the following O R D E R Despite last chance to serve the unserved respondents, steps have not been taken.
As prayed for, further opportunity of two weeks' time is granted to learned counsel for the petitioner to file proof of service, subject to deposit of costs of Rs. 5000/- with the Supreme Court Advocates-on-Record Welfare Trust within two weeks, failing which the Writ Petition shall stand dismissed without further reference to the Court.
The petitioner shall ensure that copies are served on the counsels who are already representing the respondents.
(POOJA SEHGAL) (SUMAN JAIN) SENIOR PERSONAL ASSISTANT COURT MASTER (Signed order is placed on the file)