Supreme Court - Daily Orders
Pushpa Devi vs The State Of Haryana on 19 January, 2018
ITEM NO.70 REGISTRAR COURT. 1 SECTION IV-B
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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal(C) No(s).26867/2017
PUSHPA DEVI Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
WITH
SLP(C) No. 27545/2017 (IV-B)
(FOR ADMISSION and I.R. and IA No.104688/2017-APPLN FOR PERMISSION
TO PLACE ON RECORD ADDL. FACTS,TO FILE ADDL. DOCUMENTS AND TO
URGE ADDL. GROU and IA No.104689/2017-EXEMPTION FROM FILING O.T.)
Date : 19-01-2018 These petitions were called on for hearing
today.
For Petitioner(s) Mr. Naresh Kaushik,Adv.
Mrs. Lalita Kaushik, AOR
Mr. Anil Kumar Tandale, AOR
Mr. Himanshu Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 27545/2017
Respondent Nos. 1 to 4 have been served. Mr. Birendra Kr. Choudhary, Ld. Advocate appearing on behalf of Mr. Vishwa Pal Singh, Ld. Advocate on record for all the respondents seeks time to file vakalatnama and the counter affidavit. He further requested that copy of pleadings be supplied to him by the petitioner. Ld. Counsel for the petitioner is directed to serve a complete set of pleadings upon the Ld. Counsel for the Signature Not Verified Digitally signed by VINOD KUMAR TIWARI Date: 2018.01.23 respondents with a proof of service within a week. 09:35:39 IST Reason:
Thereafter, counter affidavit be filed within four weeks.
…..2 Item No. 70 - 2 - SLP(C) No. 26867/2017 Respondent Nos. 2 to 5 have been served, but no one has entered appearance.
Respondent No. 1 (State of Haryana) has been served. Mr. Birendra Kr. Choudhary, Ld. Advocate appearing on behalf of Mr. Vishwa Pal Singh, Ld. Advocate on record for respondent No. 1 seeks time to file vakalatnama and the counter affidavit. He further requested that copy of pleadings be supplied to him by the petitioner. Ld. Counsel for the petitioner is directed to serve a complete set of pleadings upon the Ld. Counsel for the respondents with a proof of service within a week. Thereafter, counter affidavit be filed within four weeks.
List again on 7th of March, 2018.
KAPIL MEHTA Registrar 19.01.2018 vkt