Supreme Court - Daily Orders
Jalaluddin vs The State Of Haryana on 28 November, 2019
ITEM NO.32 REGISTRAR COURT. 2 SECTION II-B
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. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2603/2018
JALALUDDIN Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
WITH
SLP(C) No. 26161-26162/2018 (IV-B)
SLP(Crl) No. 8721/2018 (II-B)
Date : 28-11-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ankit Goel, AOR
Mr. R. K. Gupta, Adv.
Mr. A. Karthik, AOR
For Respondent(s)
Mr. Vishwa Pal Singh, AOR
Mr. Rakesh K. Mudgal, Adv.
Ms. Alpana Malik, Adv.
Mr. Dinesh K. Mudgal, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Sachin Sharma, Adv.
Mr. B. V. Balaram Das, AOR
Ms. Pallavi Pratap, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance :Ld. counsel for Petitioner is present.
Ld. Counsel for respondent is present. SLP(Crl) No. 2603/2018 Signature Not Verified Digitally signed by Surinder S Rathi Date: 2019.11.30
Already ordered to be listed before the Hon’ble Court. Hence, 12:05:24 IST Reason: no order needs to be passed here.
SLP(C) No. 26161-26162/2018 Four weeks’ time is granted to Respondent Nos. 1, 2, 3 and 5, to file Counter Affidavit.
Service of notice is complete on Respondent No. 6 but no one has chosen to enter appearance on his behalf. Await return of service of notice already issued to Respondent No. 4.
Notice could not be served to Respondent No. 7 as postal remarks shows “undelivered”. Hence, Ld. counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of four weeks.
List again on 05.02.2020.
SLP(Crl) No. 8721/2018 Four weeks’ time as a last chance is granted to Respondent Nos. 1 and 3, to file Counter Affidavit. Four weeks’ time, as a last chance is given to Ld. counsel for the petitioner to comply order dated 26.07.2019 of this Court in respect of respondent No. 7.
Ld. counsel for the petitioner is directed to take fresh steps in respect of respondent No. 6 within two weeks. Service is not complete on Respondent Nos. 2, 4 and 5. However, Ms. Alpana Malik, Ld. Counsel on behalf of Mr. Vishwa Pal Singh, Ld. Advocate-on-Record undertakes to appear for Respondent Nos. 2, 4 and 5. He seeks and is given one week time to file the vakalatnama and four weeks time to file the counter affidavit.
Mr. Sachin Sharma, Ld. Counsel on behalf of Mr. Arvind Kumar Sharma, Ld. Advocate-on-Record undertakes to appear for CBI. He seeks and is given one week time to file the vakalatnama and four weeks time to file the counter affidavit.
List again on 05.02.2020.
SURINDER S. RATHI Registrar pm