Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Maharshi Dayanand Bal Mandir High ... vs Dy. Director Of Consolidation on 4 August, 2015

     ITEM NO.72                                REGISTRAR COURT. 1                         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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                               No(s).     136/2015

     MAHARSHI DAYANAND BAL MANDIR                        HIGH SCHOOL JARIYA MANAGER,
     BINDESHWARI PRASAD GUPTA                                                Petitioner(s)

                                                           VERSUS

     DY. DIRECTOR OF CONSOLIDATION AND ORS                                           Respondent(s)

     (with interim relief and office report)


     Date : 04/08/2015 This petition was called on for hearing today.



     For Petitioner(s)
                                           Ms Asha Upadhyay, Adv.
                                           Mr. R. D. Upadhyay,Adv.


     For Respondent(s)
                                               Mr. Satya Mitra,Adv.


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

Respondent nos. 1, 2 and 4 are yet to be served.

Petitioner to take fresh steps to effect service. Be taken within four weeks time. Notices thereafter be issued.

Respondent no.3 has not filed counter affidavit despite the warning of last opportunity. Further opportunity is therefore declined.

List again on 13.10.2015.

(RACHNA GUPTA) Registrar