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Anand Prakash Mani Tripathi vs State Of U.P. on 15 January, 2018

     ITEM NO.89                            REGISTRAR COURT. 1                     SECTION XI

                                      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 MR. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                         No(s).   9614/2017

     ANAND PRAKASH MANI TRIPATHI                                                Petitioner(s)

                                                           VERSUS

     STATE OF U.P.                                                              Respondent(s)

     (and IA No.71035/2017-impleading party)
     WITH
     SLP(C) No. 10396/2017 (XI)
     SLP(C) No. 9634/2017 (XI)
     SLP(C) No. 14140/2017 (XI)
     SLP(C) No. 14220-14221/2017 (XI)

     Date : 15-01-2018 This petition was called on for hearing today.

     For Petitioner(s)
                                         Mr.    Dushyant Parashar, AOR
                                         Ms.    Asha Upadhyay,Adv.
                                         Mr.    R. D. Upadhyay, AOR
                                         Mr.    G.P. Srivastava, Adv.
                                         Mr.    R.R. Kumar, Adv.
                                         Mr.    Swetank Shantanu, AOR

     For Respondent(s)
                                          Mr.   Vinay Garg, AOR
                                          Mr.   Somiran Sharma, AOR
                                          Mr.   Akshat Kumar,AOR
                                          Ms.   Aishwarya Pathak, Adv.

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

SLP(C) No.9614/2017 Respondent Nos.1 and 2 have already filed counter affidavit.

Respondent Nos.3 to 11 have been served but no one has entered appearance.

SLP(C) No. 10396/2017 Digitally signed by RUPAM DHAMIJA Date: 2018.01.20 11:16:35 IST Reason:

Respondent Nos.1 and 2 have already filed counter affidavit.

Respondent Nos.4 to 11 have been served but no one has entered appearance.

The Ld. Counsel for the petitioner to take fresh steps for service of respondent No.3 within two weeks. Notice thereafter be issued.

SLP(C) No. 9634/2017

Respondent Nos.1 and 2 have already filed counter affidavit.

SLP(C) No. 14140/2017

Respondent Nos.1 to 3 have been served but no one has entered appearance.

The Ld. Advocate-on-record, Mr. Vinay Garg appears for the respondents - State of U.P. He seeks time to file vakalatnama on behalf of the respondents – State of U.P. Be filed within four weeks. The Ld. Counsel for the petitioner is directed to serve complete set of pleadings with proof of service of pleadings upon the Ld. Counsel for State of U.P. within one week. Counter affidavit be filed within four weeks thereafter.

SLP(C) No. 14220-14221/2017 The Ld. Advocate-on-record, Mr. Vinay Garg appears for the respondents – State of U.P. He seeks time to file vakalatnama and counter affidavit on behalf of the respondents – State of U.P.. Be filed within four weeks.

List again on 12.3.2018.

                                                                   KAPIL MEHTA
                                                                    Registrar
rd                                                                  15.1.2018