Supreme Court - Daily Orders
Rahul Kanwal vs Brig. P.K. Tikoo on 31 July, 2015
ITEM NO.26 REGISTRAR COURT. 1 SECTION II
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 (Crl.) No(s). 2704/2013
RAHUL KANWAL Petitioner(s)
VERSUS
BRIG. P.K. TIKOO & ANR. Respondent(s)
(with appln. (s) for stay and office report)
Date : 31/07/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Sajad Sultan, Adv.
Mr. Amit Pawan,Adv.
For Respondent(s)
Ms. Upasana Talwar, Adv.
Mr. Arvind Kumar Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of respondent No.2 is complete. The Ld. Advocate, Mr. Vipin Kumar Gupta, appearing on behalf of Mr.Aftab Ali Khan, Advocate-on-Record for respondent No.2 has mentioned that vakalatnama is assured to be filed during the course of the day.
Registry, after receiving the same, to update the database accordingly. Counter affidavit be filed within four weeks.
It is also mentioned that the complete set of the pleadings has yet not been received, the papers received lacks certain documents. Petitioner to provide the same within one week. Period of four weeks to file the counter affidavit shall reckon thereafter.
Signature Not VerifiedCounter affidavit of respondent No.1 is already on record.
Digitally signed by Rupam Dhamija Date: 2015.08.05 11:41:01 IST Reason:List again on 7.10.2015.
(RACHNA GUPTA) Registrar