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Abhishek Ahluwalia And Ors.. vs Sanjay Saluja And Ors. on 27 February, 2015

     ITEM NO.128                          REGISTRAR COURT. 2                 SECTION XVII

                                   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).   36586/2014

     ABHISHEK AHLUWALIA & ORS.                                           Petitioner(s)

                                                    VERSUS

     SANJAY SALUJA & ORS.                                                Respondent(s)

     (with office report)

     WITH
     SLP(C) No. 30328/2014

     (With appln.(s) for c/delay in refiling SLP and appln.(s) for
     permission to file lengthy list of dates and appln.(s) for
     permission to place addl. documents on record and Interim Relief
     and Office Report)


     Date : 27/02/2015 This petition was called on for hearing today.


     For Petitioner(s)
                                         Mr. Avijit Bhattacharjee,Adv.
                                         Mr. Sanjay Kr. Ghosh, Adv.
                                         Mr. Tarun Gupta,Adv.
     For Respondent(s)
                                         Mr. J.K. Chawla, Adv.

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

Mr. Tarun Gupta, Learned Advocate, has appeared on behalf of the respondent no.1. Learned Counsel seeks and is given four weeks time to file the Vakalatnama and Counter Affidavit.

Mr. J.K. Chawla, Learned Advocate, has appeared on behalf of the respondent no.2.

Learned Counsel seeks and is given four weeks Digitally signed by Madhu Grover time to file the Vakalatnama and Counter Affidavit. Date: 2015.03.09 10:13:38 IST Reason:

Await the return of the service of the notice already issued to the other respondents.

Contd..2/-

What gets revealed from the perusal of the office report is that the learned counsel for the respondent nos. 1 to 3 has filed the counter affidavit, but he has filed the Vakalatnama on behalf of the respondent no.1 only. The Learned Counsel shall file the Vakalatnama on behalf of the respondent Nos. 2 and 3 within a period of four weeks failing which the Counter Affidavit filed on their behalf shall taken off the record.

Mr. J.K. Chawla, Learned Advocate, has appeared on behalf of the respondent no.4. Learned Counsel seeks and is given four weeks time to file the Vakalatnama and Counter Affidavit.

Await the return of the service of the notice already issued to the respondent nos. 5 and 6.

List again on 08.05.2015.

(M K HANJURA) Registrar PS