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Amtuls Public School, Nainital vs Kamla Devi on 25 March, 2022

     ITEM NO.48                       REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
     SECTION X

                                   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. SAURABH PARTAP SINGH LALER

     Petition(s) for Special Leave to Appeal (C)                    No(s).   21154/2021

     AMTULS PUBLIC SCHOOL, NAINITAL                                       Petitioner(s)

                                                      VERSUS

     KAMLA DEVI & ORS.                                                    Respondent(s)


     WITH

     SLP(C) No. 5/2022 (X)

     SLP(C) No. 59/2022 (X)

     Date : 25-03-2022 This petition was called on for hearing today.


     For Petitioner(s)
                                        Mr. Rajeev Maheshwaranand Roy, AOR

     For Respondent(s)
                                        Mr. Hetu Arora Sethi, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Four weeks time, as a last chance, is granted to respondent no. 5 to file the counter affidavit.

Learned counsel for petitioner has filed letter to withdraw earlier IA for discharge respondent nos. 1 to 4 and deletion from array of parties (IA No. 34072/2022) filed on 07.03.2022. Same is allowed.

IA for direction to discharge respondent nos. 1 to 4 (IA No. Digitally signed by PRIYANKA MALIK 38834/2022) has been filed on 14.03.2022. Hence, process the matter Date: 2022.03.28 10:10:37 IST Reason:

for listing before the Hon’ble Judge-in-Chambers for further directions.

Despite due service, none appears on behalf of respondent no.

8.

Mr. Rajeev M. Roy, counsel for petitioner has on 07.03.2022 filed an application to dispense with service of notice to respondent nos. 1 to 7 and delete from the array of parties (I.A. D. No. 34055/2022). But counsel for petitioner has on 16.03.2022 filed a letter regarding withdrawal of above unregistered interlocutory application. Same is allowed.

Mr. Rajeev M. Roy, counsel for the petitioner has on 14.03.2022 filed an application for direction to dispense with service of notice on respondent nos. 1 to 7 (IA No. 38813/2022). Same be, processed for listing before the Hon’ble Judge-in-Chambers for further directions.

Despite due service, none appears on behalf of respondent no.

8. Mr. Rajeev M. Roy, counsel for petitioner has on 07.03.2022 filed an application to dispense with service of notice to respondent nos. 1 to 6 and delete from the array of parties (I.A. D. No. 34047/2022). But counsel for petitioner has on 16.03.2022 filed a letter regarding withdrawal of above unregistered interlocutory application. Same is allowed.

Mr. Rajeev M. Roy, counsel for the petitioner has on 14.03.2022 filed an application for direction to dispense with service of notice on respondent nos. 1 to 6 (IA No. 38799/2022). Same be, processed for listing before the Hon’ble Judge-in-Chambers for further directions.

SAURABH PARTAP SINGH LALER Registrar pm