Supreme Court - Daily Orders
Girija Kumar S vs Rajitha K.G. on 20 February, 2020
ITEM NO.36 REGISTRAR COURT. 1 SECTION XI-A
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
Petition(s) for Special Leave to Appeal (C) No(s). 24723-
24724/2019
GIRIJA KUMAR S & ANR. Petitioner(s)
VERSUS
RAJITHA K.G. & ORS. Respondent(s)
WITH
SLP(C) No. 27264-27268/2019 (XI-A)
(FOR ADMISSION and I.R.)
Date : 20-02-2020 These petitions were called on for hearing today.
For Petitioner(s)
Mr. K. Ram Raj, Adv.
Mr. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Ms. Romsha Raj, Adv.
Mr. Mohammed Sadique T.a., AOR
Ms. V.S. Lakshmi, Adv.
Mr. A. Venayagam Balan, AOR
For Respondent(s)
Ms. Mahamaya Chatterjee, Adv.
Ms. Liz Mathew, AOR
Mr. Jishnu M.L., Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Mr. G. Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.24723-24724/2019 On 6.12.2019, four weeks’ time was granted to respondent No.1 for filing counter affidavit, however, counter affidavit Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.02.22 has not been filed till today.
12:19:26 IST
Reason: Ld. Counsel for respondent No.1 seeks four weeks’ more time to file counter affidavit. Granted, as last opportunity.
Item No.36 -2-Service is complete on respondent Nos.2 and 3 on 7.11.2019, however, counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. Ld. counsel for the said respondents seeks four weeks’ more time for filing counter affidavit. Four weeks’ time is granted as only extension in terms of Order V Rule 1(22), Supreme Court Rules, 2013.
Service is complete on respondent No.4 but none has entered appearance.
SLP(C) No. 27264-27268/2019 On 6.12.2019, four weeks’ time was granted to respondent Nos.1 to 3 for filing counter affidavit, however, counter affidavit has not been filed till today. Ld. Counsel for respondent Nos.1 to 3 seeks four weeks’ more time to file counter affidavit. Granted, as last opportunity. Service is complete on respondent Nos.4 to 7 but none has entered appearance.
Registry to process the matters for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not by the above-said respondents as further opportunity stands declined.
ANIL LAXMAN PANSARE Registrar