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Supreme Court - Daily Orders

State Of Uttar Pradesh vs Tulsi Ram on 28 August, 2014

     ITEM NO.45                              REGISTRAR COURT. 2                    SECTION XV

                                     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).    27953/2012

     STATE OF UTTAR PRADESH                                                       Petitioner(s)

                                                           VERSUS

     TULSI RAM                                                                    Respondent(s)

     (with appln. (s) for c/delay in filing slp and c/delay in refiling
     slp)

         WITH
         SLP(C) No. 27954/2012
         SLP(C) No. 27955/2012
         SLP(C) No. 27960/2012
         SLP(C) No. 27961/2012
         SLP(C) No. 27963/2012
         SLP(C) No. 27964/2012
         SLP(C) No. 27965/2012
         SLP(C) No. 27966/2012
         SLP(C) No. 27967/2012
         SLP(C) No. 27968/2012
         SLP(C) No. 31371/2012
         (With appln.(s)& Office Report)

     Date : 28/08/2014 This petition was called on for hearing today.


     For Petitioner(s)                       Ms.Damini Hajela,adv.
                                             Mr. C. D. Singh ,Adv.

                                             Mr. M. R. Shamshad ,Adv.

     For Respondent(s)
                                             Mr. Garvesh Kabra ,Adv.



                             UPON hearing the counsel the Court made the following
                                                O R D E R
Signature Not Verified

Service is complete as against the sole respondent in SLP(C) Digitally signed by Sushma Kumari Bajaj No.27961/12, Date: 2014.08.30 13:04:25 IST but no one has entered appearance on his behalf. Reason:

Therefore, the same shall be processed for listing before the Hon'ble Court as and when the connected ones get ready.
…......2 ITEM NO.45 -2- Mr.Garvesh Kabra,Ld.Advocate has filed the counter affidavit in SLP(C) Nos.27953-27955, 27960, 27963-27965/2012. Therefore, these matters shall also be processed for listing before the Hon'ble Court as and when the connected ones get ready.
Four weeks time as last chance is given to the sole respondent in SLP(C) Nos.27967 & 27968/2012 to file the counter affidavit.
List again on 14.11.2014.
Fresh steps for the service of notice to the unserved sole respondent in SLP(C) No.27966 and 31371/2012 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioners within the period provided above.
List again on 14.11.2014.
(M K HANJURA) Registrar SB