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Supreme Court - Daily Orders

Social Action Forum For Manav Adhikar vs Union Of India on 8 May, 2023

     ITEM NO.62                      REGISTRAR COURT. 1            SECTION X

                                  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 SH. H. SHASHIDHARA SHETTY

     Writ Petition(s)(Criminal)                No(s).   514/2022

     SOCIAL ACTION FORUM FOR MANAV ADHIKAR                              Petitioner(s)

                                                   VERSUS

     UNION OF INDIA & ORS.                                              Respondent(s)


     Date : 08-05-2023 This petition was called on for hearing today.

     For Petitioner(s)

                                      Ms. Jyotika Kalra, AOR
                                      Ms. Charuwali Khanna, Adv.


     For Respondent(s)

                                      Mr. Sunny Choudhary, AOR
                                      Mr. Karan Bishnoi, Adv.
                                      Mr. Sushant Dogra, Adv.

                                      Mr. Pradeep Misra, AOR
                                      Mr. Daleep Dhyani, Adv.
                                      Mr. Suraj Singh, Adv.
                                      Mr. Manoj Kumar Sharma, Adv.
                                      Mr. Bhuwan Chandra, Adv.

                                      Mr. Anshul Narayan, Adv.
                                      Mr. Prem Prakash, AOR

                                      Ms. Nidhi, AOR
                                      Mr. Sarthak Arora, Adv.

                                      Mr. Gaurav Agrawal, AOR

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

Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.05.10 Respondent Nos.2 and 3 are granted four weeks’ time, as 17:01:06 IST Reason: last opportunity, for filing counter affidavit.

Contd….

-2-

Respondent No.6 has filed counter affidavit. Service is complete on respondent No.1 but none has entered appearance.

Respondent Nos.4 and 5 have failed to file counter affidavit, despite last opportunity having been granted. Ld. counsel for respondent Nos.4 and 5 prays for and is granted one week’s more time, as last and final opportunity, for filing counter affidavit.

At the end of the period aforesaid, whether counter affidavit is filed or not, Registry to process the matter for listing before the Hon’ble Court, as per rules.

H. SHASHIDHARA SHETTY Registrar