Supreme Court - Daily Orders
Praveen Kumar vs The State Of Himachal Pradesh on 22 March, 2022
ITEM NO.27 REGISTRAR COURT. 1 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 SH. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 5490/2018
PRAVEEN KUMAR & ORS. Petitioner(s)
VERSUS
THE STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
IA No. 161214/2018 - APPLICATION FOR PERMISSION
IA No. 161215/2018 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 5487/2018 (XIV)
Date : 22-03-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. V. Chaudhary, Adv.
Mr. Shantanu Shukla, Adv.
Ms. Reetu Sharma, AOR
For Respondent(s)
Mr Manish Kumar, Adv
Mr Vijay Kumar, Adv
Mr V K Shukla, Adv
Mr Ankit Verma, Adv
Ms Archana Kumari, Adv
Ms Shivangi Singh, Adv
Mr Rahul Gupta, Adv
Mr Shashank Sharma, Adv
Ms Beena, Adv
Miss saket Gautam, Adv
Mr Satish Kumar, AOR
Dr. Anindita Pujari, AOR
Ms. Anindita Pujari, AOR
Mr. Azad Bansala, Adv.
Mr. Siddhartha Srivastava, Adv.
Signature Not Verified
Ms. Prakriti Rastogi, Adv.
Digitally signed by
Indu Marwah
Date: 2022.03.26
Mr. Puneet Singh Bindra, AOR
11:38:35 IST
Reason: Ms. Simran Jeet, Adv.
Ms. Reetu Sharma, AOR
Mr. Divyakant Lahoti, AOR
contd…
-2-
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No. 5490/2018
Respondent Nos.1 to 3, 7, 8 and 13 have filed counter affidavit.
Ld. counsel appearing for respondent Nos.9 and 12 prays for further time to file counter affidavit. The records reveal that the said respondents alongwith respondent No.5 did not file the counter affidavit within the time granted. Prayer for further time stands declined. Respondent Nos.14, 19 to 25 and 27 have been deleted from the array of parties vide order dated 23.10.2018 passed by the Hon’ble Judge in Chambers.
Service upon respondent No.10 was deemed to be complete in terms of order dated 27.1.2020 in view of the postal endorsement “refused”, as appeared on the unserved registered notice at the Registry. Respondent Nos.11, 15 to 18, 26, 28 and 29 have been duly served, however no one has entered appearance on their behalf.
Respondent Nos.4 and 6 are granted four weeks’ time for filing counter affidavit.
SLP(C) No. 5487/2018 Respondent Nos.1 to 3, 7, 8 and 14 have already filed counter affidavit.
Contd….
-3-Respondent Nos.4 and 6 are granted four weeks’ time for filing counter affidavit.
Ld. counsel appearing for respondent Nos.9 and 13 prays for further time to file counter affidavit. The records reveal that respondent Nos.9, 13 and 5 have not filed the counter affidavit, despite grant of final opportunity to them. Prayer for further time stands declined. Respondent Nos.15, 17, 20 to 22, 25, 32, 35 and 37 have been deleted from the array of parties vide order dated 23.10.2018 passed by the Hon’ble Judge in Chambers. Remaining respondents have been duly served, however none appears on their behalf.
List on 4.5.2022.
AVANI PAL SINGH Registrar