Supreme Court - Daily Orders
Udai Narain Rai (Now Major) vs Board Of Revenue U.P. And Ors. on 18 November, 2014
ITEM NO.12 REGISTRAR COURT. 2 SECTION XI
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).
28711-28712/2010
UDAI NARAIN RAI Petitioner(s)
VERSUS
BOARD OF REVENUE & ORS. Respondent(s)
Date : 18/11/2014 These petitions were called on for hearing today.
For Petitioner(s) Mr.Aviral Shukla,adv.
Mr. Nirnimesh Dube,Adv.
For Respondent(s)
Mr. Amit Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.28711/2010
The respondent Nos.4(ii) to 4(v) have failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent Nos. 1,5,6,8,10 & 13, but no one has entered appearance on their behalf. Await the return of the service of notice already issued to the respondent Nos.2,3,7,9, 11,12 & 14.
In the Order dated 4.09.2013 of this Court, it has been stated that the respondent No.4(i) has died. Ld.counsel for the petitioner shall clarify, whether the said respondent has or has not expired and in case, it be that, in that event, he shall file an appropriate application for substitution within a period of three Signature Not Verified Digitally signed by Sushma Kumari Bajaj weeks, Date: 2014.11.20 14:46:14 IST whereafter no further extension shall be given.
Reason:List again on 2.02.2015.
…...2 ITEM NO.12 -2- SLP(C) No.28712/2010 The office report is that service of notice is complete on the respondents, but no one has entered appearance on their behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar SB