Supreme Court - Daily Orders
Jasvinder Singh Rana vs Union Of India on 16 March, 2015
ITEM NO.23 REGISTRAR COURT. 2 SECTION IX
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s).
22019-22020/2013
JASVINDER SINGH RANA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 16/03/2015 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
Ms. Hemantika Wahi,Adv.
Ms. Puja Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that although by Order dated 07.01.2015 of this Court four weeks time, as last chance, was given to the learned counsel for the petitioner for filing the affidavit in proof of dasti service of notice already issued to the respondent no.1, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.03.16 15:58:49 IST Reason:(M K HANJURA) Registrar PS