Supreme Court - Daily Orders
Icar Through Secretary vs Dr. R.N. Ganguli . on 30 January, 2017
Item No.39 1
REGISTRAR COURT. 2 SECTION IVA
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 (C) No(s). 2978/2016
ICAR AND ANR. Petitioner(s)
VERSUS
DR. R.N. GANGULI & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 2982/2016
(With Interim Relief and Office Report)
SLP(C) No. 3149/2016
(With Interim Relief and Office Report)
SLP(C) No. 3147/2016
(With Interim Relief and Office Report)
SLP(C) No. 2980/2016
(With Interim Relief and Office Report)
SLP(C) No. 3148/2016
(With Interim Relief and Office Report)
SLP(C) No. 3145/2016
(With Interim Relief and Office Report)
SLP(C) No. 2981/2016
(With Interim Relief and Office Report)
SLP(C) No. 2979/2016
(With Interim Relief and Office Report)
SLP(C) No. 3146/2016
(With Interim Relief and Office Report)
Signature Not Verified
SLP(C) No. 8297/2016
Digitally signed by
MADHU GROVER
Date: 2017.01.30
SLP(C) No. 8298/2016
16:40:53 IST
Reason:
SLP(C) No. 8299/2016
SLP(C) No. 8300/2016
Item No.39 2
SLP(C) No. 8301/2016
SLP(C) No. 8302/2016
SLP(C) No. 8304/2016
SLP(C) No. 8305/2016
SLP(C) No. 8306/2016
SLP(C) No. 8307/2016
SLP(C) No. 8308/2016
SLP(C) No. 8309/2016
SLP(C) No. 8310/2016
SLP(C) No. 8311/2016
SLP(C) No. 8312/2016
SLP(C) No. 8313/2016
SLP(C) No. 8314/2016
SLP(C) No. 8315/2016
SLP(C) No. 8316/2016
SLP(C) No. 8317/2016
SLP(C) No. 13754-13755/2016
SLP(C) No. 8259/2016
(With Office Report)
Date : 30/01/2017 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Praveen Swarup,Adv.
For Respondent(s) Mr. Rishi Jain,Adv.
Mr. Adarsh Upadhyay,Adv.
Mr. Atul Jha,Adv.
Mr. Dharmendra Kumar Sinha,Adv.
Mr. Parijat Kishore,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 8316/2016
Respondent Nos. 2 and 3 have already filed the counter affidavit.
Ld. Counsel for the respondent No.4 has failed to file the counter affidavit within the period stipulated under the rules.
Item No.39 3Fresh steps for the service of notice by usual mode to the respondent No. 1 shall be taken by the learned counsel for the petitioners within a period of four weeks, as last chance.
SLP(C) Nos. 13754-13755/2016 Respondent Nos. 2 and 3 have already filed the counter affidavit.
Ld. Counsel for the respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules.
Fresh steps for the service of notice by usual mode to the respondent No. 4 shall be taken by the learned counsel for the petitioners within a period of four weeks, as last chance.
List again on 8.3.2017.
In all other matters Respondent Nos. 2 and 3 have already filed the counter affidavit.
Ld. Counsel for the respondent Nos.1 and 4 have failed to file the counter affidavit within the period stipulated under the rules. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
(M V RAMESH) Registrar MG