Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Ranbir Singh vs Karamjit Singh And Anr Etc on 8 April, 2016

     Item No. 59                                     1

                                          REGISTRAR COURT. 2               SECTION IIB

                                   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. M V RAMESH

     Petition(s) for Special Leave to Appeal (Crl.)                 No(s).8658-8659/2015

     RANBIR SINGH                                                      Petitioner(s)

                                                    VERSUS

     KARAMJIT SINGH AND ANR ETC                         Respondent(s)
     (with appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP and office report)


     Date : 08/04/2016 These petitions were called on for hearing today.



     For Petitioner(s)                  Mr. Shubham Bhalla,Adv.
                                        Mr. Ritesh Khatri,Adv.


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(Crl.) No.8658/2015

The Ld. Counsel for the respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent No.2 but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

SLP(Crl.) No.8659/2015 Signature Not Verified Digitally signed by Madhu Grover

Date: 2016.04.08 The Ld. Counsel for the respondent Nos.1 and 2 have failed to 16:47:29 SCT Reason: file the counter affidavit within the period stipulated under the rules.

Item No. 59 2

The learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the respondent No. 3 and he shall also take appropriate steps for the service of notice to him within the same period.

List again on 7.7.2016.

(M V RAMESH) Registrar MG