Supreme Court - Daily Orders
Kude Ram (D) Th Lrs. vs State Of Haryana . on 14 May, 2015
ITEM NO.26 REGISTRAR COURT. 2 SECTION IVB
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
Petition(s) for Special Leave to Appeal (C) No(s). 29361/2013
KUDE RAM (D) TH LRS. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with office report)
Date : 14/05/2015 This petition was called on for hearing today.
For Petitioner(s) Ms. Shweta Thakur,Adv.
Mr. Gagan Gupta,Adv.
For Respondent(s) Mr. Gautam Sharma,Adv.
Mr. Rajesh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 1 and 2 shall be taken by the learned counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Ld. Standing Counsel representing the State of Haryana.
The office report indicates that although by Order dated 11.3.2015 of this Court three weeks time as last chance was given to the learned counsel for the petitioner for taking fresh steps for the service of notice to the unserved respondent No.3, yet he has not done the needful within the period stipulated under the order. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future Signature Not Verified Digitally signed by directions. Await orders.
Madhu Grover Date: 2015.05.15 11:38:21 CESTList thereafter.
Reason:(M K HANJURA) Registrar MG