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R.D. Kaushal vs Union Of India on 25 August, 2014

     ITEM NO.31                               REGISTRAR COURT. 2                        SECTION XIV

                                      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).       27130/2012

     R.D. KAUSHAL AND ORS                                                          Petitioner(s)

                                                            VERSUS

     UNION OF INDIA AND ORS                                                        Respondent(s)
     (With interim relief and office report)


     Date : 25/08/2014 This petition was called on for hearing today.



     For Petitioner(s)                        Mr. Rohit Sharma,Adv.
                                              Mr. Amarjeet Singh,Adv.
                                              Mr. Abhijat P. Medh ,Adv.

     For Respondent(s)                        Mr. Dharmendra Kumar Pandey,Adv.
                                              Mr. B. V. Balaram Das ,Adv.
                                              Mrs. Anil Katiyar ,Adv.


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

Respondent Nos.1 to 3 have already filed the counter affidavit as gets revealed from the perusal of the office report.

The office report indicates that respondent Nos. 4 to 6, 8, 10-12 and 14-15 have been deleted from the array of the parties by the order dated 20.2.2014 of the Hon'ble Judge in Chambers. Service is complete as against the respondent Nos. 7 and 9 but no one has entered appearance on their behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

(M K HANJURA) Registrar MG