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Supreme Court - Daily Orders

Sunil Gayaprasad Mishra vs Rashtra Sant Tukdoji Maharaj Univ. on 24 September, 2014

     Item No. 25                                    1

                                            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).   4622/2013

     SUNIL GAYAPRASAD MISHRA                                            Petitioner(s)

                                                   VERSUS

     RASHTRA SANT TUKDOJI MAHARAJ UNIV. & ORS                           Respondent(s)




     Date : 24/09/2014 This petition was called on for hearing today.



     For Petitioner(s)
                                        Mr. Mishra Saurabh,Adv.

                                        Mr. D. Kumanan,Adv.


     For Respondent(s)                  Mr. Swetab Kumar,Adv.
                                        Mr. Satyagir A. Desai,Adv.
                                        Ms. Anagha S. Desai,Adv.

                                        Ms. Asha Gopalan Nair,Adv.

                                         Mr. A. Selvin Raja,Adv.
                                         Mr. Aniruddha P. Mayee,Adv.


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

The office report indicates that the respondent Nos. 1 to 3 have already filed the counter affidavit. The learned counsel shall provide a copy thereof to the learned counsel for the petitioner Signature Not Verified and file proof.

Digitally signed by Madhu Grover Date: 2014.09.26 09:55:09 IST

Reason: Four weeks time, as last chance is given to the other served respondents to file the counter affidavit.

Item No. 25 2

Fresh steps for the service of notice to the unserved respondent No. 2 shall be taken by the learned counsel for the petitioner within a period of three weeks.

List again on 11.12.2014.

(M K HANJURA) Registrar MG