Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

V.R.Tripathi vs Union Of India . on 14 October, 2015

     ITEM NO.10                            REGISTRAR COURT. 2                      SECTION IX

                                      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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                        No(s).     15769/2010

     V.R.TRIPATHI                                                             Petitioner(s)

                                                        VERSUS

     UNION OF INDIA & ORS.                                                    Respondent(s)
     (with interim relief and office report)


     Date : 14/10/2015 This petition was called on for hearing today.



     For Petitioner(s)                      Mr. Wajeeh Shafiq,Adv.


     For Respondent(s)
                                            Mr. Arvind Kumar Sharma,Adv.

                                           Mr. Nipun Goel,Adv.
                                           Mr. Jatin Zaveri,Adv.


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

The learned counsel for petitioner shall serve copy of the pleadings to the learned counsel for the respondent Nos. 4 to 7 within a weeks' time, as last chance and file proof. The respondent shall file the Counter Affidavit within a period of four weeks, thereafter.

The office report indicates that the learned counsel for the petitioner has filed an application for deletion of proforma Respondent Nos. 8 to 22 from the array of the parties. The said application shall be processed for listing before the Hon'ble Judge Signature Not Verified in Chambers for further future directions. Await orders.

List 16:09:58 SCT thereafter.

Reason:

(M V RAMESH) Registrar MG