Supreme Court - Daily Orders
Union Of India vs Mohd. Zakir Hussain on 8 May, 2019
ITEM NO.12 REGISTRAR COURT. 2 SECTION XIV
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 RAJESH KUMAR GOEL
Civil Appeal No(s). 2278/2019
UNION OF INDIA & ORS. Appellant(s)
VERSUS
MOHD. ZAKIR HUSSAIN Respondent(s)
WITH
SLP(C) No. 7115/2019 (IV-A)
Date : 08-05-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad, AOR
Mr. B. V. Balaram Das, AOR
Mr.Arun Kumar Singh,Adv.
For Respondent(s)
Mr. Avinash Kr. Lakhanpal, AOR
Mr.R.K.Gupta,Adv.
Mr.S.S.Nehra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No(s). 2278/2019
Sole respondent has already filed counter affidavit.
Ld.counsel for the parties have not filed any statement of case within the prescribed period. Hence, list the matters before the Hon’ble Court as per rules.
SLP(C) No. 7115/2019The office report indicates that service of notice is complete upon sole respondent but no one has entered appearance on his Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ behalf. However, Mr.S.S.Nehra,AOR, Ld.counsel undertakes to appear Date: 2019.05.09 16:57:08 IST Reason: for the above respondent.
……..2 ITEM NO.12 -2- He seeks and is given two week’s time to file vakalatnama and four week’s time to file counter affidavit.
List the matter again on 21.10.2019.
RAJESH KUMAR GOEL Registrar SB