Supreme Court - Daily Orders
Bittu Sehgal vs Union Of India on 13 February, 2020
ITEM NO.31 REGISTRAR COURT. 1 SECTION PIL-W
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. ANIL LAXMAN PANSARE
Miscellaneous Application No(s). 1169/2019
IN
WRIT PETITION (CIVIL) NO. 231/1994
BITTU SEHGAL & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 72451/2019 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 13-02-2020 These matters were called on for hearing today.
For Petitioner(s)
Mr. Sumanta S. Bandyopadhyay, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s)
Mr. Mukesh Verma, Adv.
Mr. Pawan Kumar Shukla, Adv.
Mr. Yash Pal Dhingra, AOR
UPON hearing the counsel the Court made the following
O R D E R
None appeared for respondent No.3 when called. On 27.11.2019, four weeks’ time was granted to respondent No.3 for filing counter affidavit, however, counter affidavit has not been filed till today. There is neither written application for extension of time to file pleadings in terms Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.02.14 of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there 11:12:36 IST Reason: oral request to that effect. It appears that the said respondent is not interested in filing counter affidavit and, Item No.31 -2- therefore, opportunity to file counter affidavit stands declined.
Service is complete on respondent Nos.2 and 4 but none has entered appearance.
Last opportunity is granted to respondent No.1 for filing counter affidavit within four weeks, as one opportunity has already been granted vide order dated 27.11.2019. Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands declined.
ANIL LAXMAN PANSARE Registrar