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Colonel Shrawan Kumar Jaipuriyar @ ... vs Krishna Nandan Singh And Anr. on 15 January, 2018

      ITEM NO.37                         REGISTRAR COURT. 2                 SECTION XVI

                                   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).   9233/2017

      COLONEL SHRAWAN KUMAR JAIPURIYAR @ SARWAN KUMAR JAIPURIYAR
                                                        Petitioner(s)

                                                    VERSUS

      KRISHNA NANDAN SINGH                AND ANR. & ANR.                Respondent(s)

      (Service of notice is incomplete on both the respondents. and IA
      No.97228/2017-SUBSTITUTED SERVICE)


      Date : 15-01-2018 This petition was called on for hearing today.



      For Petitioner(s)                 Mr.K.K.Singh,Adv.
                                        Mr. Vivek Singh, AOR

      For Respondent(s)                 Mr.Ritesh Singh,Adv.
                                        Mr.Somnath Padhan,Adv.


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

The respondent No.1 shall be at liberty to file the counter affidavit within a period of four weeks.

Ld.counsel for the petitioner has filed an application for substituted service in respect of the respondent No.2 and the same is allowed. Registry shall issue proclamation for publication as per rules/guidelines.

List the matter again on 07.03.2018.

SANJAY PARIHAR Registrar Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.01.16 SB 12:11:14 IST Reason: