Supreme Court - Daily Orders
Hanish Rana vs Aakash Srivastava on 15 February, 2022
ITEM NO.34 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
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). 13585-
13592/2021
HANISH RANA & ORS. Petitioner(s)
VERSUS
AAKASH SRIVASTAVA & ORS. Respondent(s)
WITH
SLP(C) No. 17244/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.139718/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 18411/2021 (XIV)
(FOR ADMISSION and IA No.146144/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 17305/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.140205/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.140203/2021-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 17254/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.139799/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.139798/2021-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 19376/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.152390/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 20100/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.159183/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES...[TO BE TAKEN UP ALONGWITH
ITEM NO.6 I.E.SLP(C) No. 19376/2021.])
SLP(C) No. 20985/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.167268/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 21090/2021 (XIV)
(FOR ADMISSION and I.R. and IA No.168635/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 15-02-2022 These petitions were called on for hearing today.
For Petitioner(s)
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2022.02.17
Mr. Vinod Sharma, AOR
11:43:44 IST
Reason: Mr. Gaurav Agrawal, AOR
For Respondent(s)
contd….
-2-
Ms. Pragati Neekhra, AOR
Mr. Vinod Sharma, AOR
Mr. Gaurav Sharma, AOR
Mr. Dhwal Mohan, Adv.
Mr. Prateek Bhatia, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No. 13585-13592/2021 Respondent Nos.1 to 8 have failed to file counter affidavit, despite grant of final opportunity on the earlier occasion. Further opportunity stands declined. SLP(C) No. 17244/2021 Ld. counsel for respondent No.1 prays for and is granted four weeks’ time, as final opportunity, for filing counter affidavit.
Petitioner is granted two weeks’ time, as final opportunity, to take fresh steps and file fresh particulars in respect of unserved respondent No.2. SLP(C) No. 18411/2021, SLP(C) No. 17305/2021, SLP(C) No. 17254/2021 and SLP(C) No. 19376/2021 Ld. counsel appearing for the sole respondent prays for and is granted four weeks’ time, as final opportunity, for filing counter affidavit.
SLP(C) No. 20100/2021 Petitioner is granted two weeks’ time, as final opportunity, to take fresh steps and file fresh particulars in respect of unserved respondent No.2.
contd…..
-3-Ld. counsel appearing for respondent No.1 prays for and is granted four weeks’ time, as final opportunity, for filing counter affidavit.
SLP(C) No. 20985/2021
Sole respondent is granted four weeks’ time, as final opportunity, for filing vakalatnama as well as counter affidavit as the Ld. counsel had accepted notice before the Hon’ble Court on 21.1.2022.
SLP(C) No. 21090/2021
Sole respondent is granted four weeks’ time, as final opportunity, for filing vakalatnama as well as counter affidavit as the Ld. counsel had accepted notice before the Hon’ble Court on 7.2.2022.
List on 30.3.2022.
AVANI PAL SINGH Registrar