Supreme Court - Daily Orders
State Of J & K vs Abdul Majid Wani on 25 February, 2015
Author: R. Banumathi
Bench: R. Banumathi
ITEM NO.13 COURT NO.14 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 7625/2014
STATE OF J & K & ORS. Petitioner(s)
VERSUS
ABDUL MAJID WANI AND ORS Respondent(s)
(office report on default)
Date : 25/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBER]
For Petitioner(s)
Mr. Ashok Mathur,Adv.
Ms. A.Suresh,Adv.
For Respondent(s) Mr. Syed Musaib,Adv.
Mr. Prashant Bhushan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
On perusal of the office report it is seen that number of respondents are yet to be served in the State of Jammu and Kashmir in spite of several opportunities given to the learned counsel for the petitioners.
Learned counsel for the petitioners shall take steps for service of notice upon respondent nos. 2-11, 13-37, 39-105, 107-126, 128-139 who are stated to be serving in the respective departments under the State of Jammu and Kashmir, or attained superannuation. Learned Signature Not Verified Digitally signed by Suman Wadhwa Date: 2015.02.26 counsel appearing for the first respondent who was 14:47:49 IST Reason: successful in the writ petition submitted that the unserved respondents are either working under the same Department under the State of Jammu and Kashmir or are might have retired or getting pension from the State and therefore there would be no difficulty for the petitioner State to serve notice upon the unserved respondents. The petitioner is granted four weeks' time, as a last opportunity, to take fresh steps to effect service upon the above-stated respondents. It is made clear that if steps are not taken for service of notice upon the above stated respondents, further orders will be passed.
List after four weeks.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER