Supreme Court - Daily Orders
Executive Engineer, Gosekhurd ... vs Dayaram Bhondu Koche on 31 August, 2017
ITEM NO.13 REGISTRAR COURT. 2 SECTION IX
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s).
10570-10571/2017
EXECUTIVE ENGINEER, GOSEKHURD REHABILITATION DIVISIONPetitioner(s)
VERSUS
DAYARAM BHONDU KOCHE & ORS. Respondent(s)
Date : 31-08-2017 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Chander Shekhar Ashri, AOR
For Respondent(s)
Mr.A. N. Arora, AOR
Mr.Sangram S.Saron,Adv.
Mr. Shree Pal Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per postal tracking report in respect of respondent Nos.6,9, 12 & 13 the remarks shows that “door locked and insufficient address respectively”. Hence, Ld.counsel for the petitioner shall within a period of four weeks file the fresh particulars of the above respondents and he shall also take fresh steps for the service of notice to them within the same period.
The served respondents shall be at liberty to file the counter affidavit within a period of four weeks.
Signature Not VerifiedAwait the return of service of notice already issued to the Digitally signed by SUSHMA KUMARI BAJAJ respondent Nos.7,8,18, 19, 21, 24, 25 & 26. Date: 2017.09.01 15:04:39 IST Reason:
….........2 ITEM NO.13 -2- Ld.counsel for the respondent No.10 has stated that the copies of the pleadings have not been provided to him by the petitioner. Ld.counsel for the petitioner shall provide the copies of the pleadings to the above Ld.counsel within a week's time and file proof. Ld.counsel for the above respondent shall file the counter affidavit within a period of four weeks thereafter.
List the matter again on 26.10.2017.
SANJAY PARIHAR Registrar SB