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Supreme Court - Daily Orders

Hari Mohan Sharma vs Charanjeet Singh Rekhi on 19 March, 2015

     ITEM NO.107                          REGISTRAR COURT. 2                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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                   No(s).
     32725-32726/2014

     HARI MOHAN SHARMA AND ANR                                           Petitioner(s)

                                                    VERSUS

     CHARANJEET SINGH REKHI AND ORS ETC                                  Respondent(s)

     (with interim relief and office report)

     WITH
     SLP(C) No. 28958-28960/2014
     (With Interim Relief and Office Report)


     Date : 19/03/2015 These petitions were called on for hearing today.


     For Petitioner(s)
                                         Mrs. Sudha Gupta,Adv.
                                         Ms.Neelima Tripathi,adv.
                                         Mr. K. V. Mohan,Adv.
                                         Mr.Aljo Joseph,adv.
                                         Mr.Prashant Chandra,adv.

     For Respondent(s)
                                         Mr. Mohan Kumar,Adv.



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

The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks. Service of notice is complete on the respondent Nos.13 & 14, but no one has entered Signature Not Verified Digitally signed by Sushma Kumari Bajaj appearance on their behalf.

…......2 ITEM NO.107 -2- Ld.counsel for the petitioners shall file the fresh particulars of the respondent Nos.2, 10 & 11 within a period of three weeks. He shall also take fresh steps for the service of notice to them and to the respondent Nos.3-9 & 12 within the same period. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks. Service of notice is complete on the respondent Nos.11 & 12, but no one has entered appearance on their behalf.

Ld.counsel for the petitioners shall file the fresh particulars of the respondent Nos.7,8, 10 & 13 within a period of three weeks. He shall also take fresh steps for the service of notice to them and to the respondent Nos.2-6, 9 & 14-20 within the same period. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks. Service of notice is complete on the respondent Nos.2-4 & 6-9, but no one has entered appearance on their behalf.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos.5 & 10 shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

…....3 ITEM No.107 -3- SLP(C) No.28959/2014 The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks. Service of notice is complete on the respondent No.10, but no one has entered appearance on his behalf.

Ld.counsel for the petitioner shall file the fresh particulars of the respondent No 13 within a period of three weeks. He shall also take fresh steps for the service of notice to him and to the respondent Nos.2-9, 11, 12 & 14-16 within the same period. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks. Service of notice is complete on the respondent Nos.5-7, but no one has entered appearance on their behalf.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos.2-4 and 8-22 shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

List again on 09.07.2015.

(M K HANJURA) Registrar SB