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Praveen Kumar vs The State Of Himachal Pradesh on 26 November, 2018

     ITEM NO.56                               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 ANIL LAXMAN PANSARE

     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)



     WITH
     SLP(C) No. 5487/2018 (XIV)
     (FOR DELETING THE NAME OF RESPONDENT ON IA 108191/2018)

     Date : 26-11-2018 This petition was called on for hearing today.



     For Petitioner(s)
                                          Mr Arvind Kumar Shukla, Adv.
                                          Mr Nihal Ahmad, Adv.
                                          Mr. Alok Shukla, AOR

     For Respondent(s)
                                          Ms. Upasana Nath, AOR
                                          Ms Simran Jeet, Adv.
                                          Mr S.K.Chaudhary, Adv.
                                          Mr. Puneet Singh Bindra, AOR
                                          Ms Padma Priya, Adv.
                                          Mr. K. Paari Vendhan, AOR


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

Respondent nos. 1,2,3,7 and 8 have filed counter affidavit.

Respondent no.5 has failed to file counter affidavit Digitally signed by VINOD KUMAR TIWARI Date: 2018.11.29 12:54:21 IST Reason: despite last opportunity having been granted, as such, further opportunity is declined.

Item No.56 Respondent no.13 is granted four weeks time for filing counter affidavit.

Service is complete on respondent nos. 4,6,9 to 12, 15 to 18, 26,28 and 29 but none has entered appearance on behalf of all respondents except respondent no.12.

Ld. Counsel, Ms Simran Jeet appearing on behalf of Mr Puneet Singh Bindra, Advocate-on-record appears for respondent no.12. Vakalatnama and counter affidavit be filed within four weeks time.

Respondent nos. 14,19 to 25 and 27 have been deleted from the array of parties vide order dt.23.10.2018. SLP(C) No.5487/2018

Respondent nos. 1,2,3,7 and 8 have filed counter affidavit.

Respondent no.5 has failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined.

Respondent no.14 is granted four weeks time for filing counter affidavit.

Service is complete on respondent nos. 4,6,9,11 to 13, 16,18,19,23,24,26 to 31, 33,34 and 36 but none has entered appearance on behalf of all respondents except respondent no.13.

Ld. Counsel, Ms Simran Jeet appearing on behalf of Mr Puneet Singh Bindra , Advocate-on-record appears for respondent no.13. Vakalatnama and counter affidavit be filed within four weeks time.

Item No.56 Respondent nos. 15,17,20 to 22, 25,32,35 and 37 have been deleted from the array of parties vide order dt.23.10.2018. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.10 within two weeks time. Notice thereafter be issued.

Applications filed in both matters be processed as per rules.

List again on 25.1.2019.

ANIL LAXMAN PANSARE Registrar