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Vimal Bhai vs Union Of India And Ors on 26 September, 2014

     ITEM NO.31                            REGISTRAR COURT. 2              SECTION XVII

                                   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 M K HANJURA

     Civil Appeal                 No(s).    1463/2012

     VIMAL BHAI                                                          Appellant(s)

                                                        VERSUS

     UNION OF INDIA THR.SECY. & ORS                                      Respondent(s)
     (with office report)


     Date : 26/09/2014 This appeal was called on for hearing today.


     For Appellant(s)
                                           Ms. Anitha Shenoy,Adv.


     For Respondent(s)                     Mr. K. Vijayan,Adv.
                                           Mr. Ajit Pudussery,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Respondent Nos.3 has already filed the counter affidavit as gets revealed from the perusal of the office report.

Service of notice is complete on the respondent No.2 but no one has entered appearance on his behalf. The said respondent shall be at liberty to file the counter affidavit within a period of four weeks, in case he intends to do so whereafter no further extension shall be given.

Three weeks time, as last chance is given to the learned counsel for the petitioner to take fresh steps for the service of notice to the unserved respondent Nos. 1, 4 and 5.

List again on 15.12.2014.

(M K HANJURA) Registrar MG