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Union Of India vs Uttam Chand Nahta . on 6 February, 2014

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ITEM NO.17                  REGISTRAR COURT.1              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 M.A. SAYEED

Petition(s) for Special Leave to Appeal (Civil) No(s).29515/2010



UNION OF INDIA                                        Petitioner(s)

                   VERSUS

UTTAM CHAND NAHTA & ORS.                              Respondent(s)

(With appln(s) for directions and prayer for interim relief and office
report )
WITH
SLP(C) NO.17098/2011
SLP(C) NO.3599-3600/2012
SLP(C) NO.35330/2012
SLP(C) NO.3469-3472/2012
SLP(C) NO.22319/2013


Date: 06/02/2014    This Petition was called on for hearing today.


For Petitioner(s)
                       Ms. Sushma Suri,Adv.
                          Ms Reshmi Rea Sinha, Adv.
                          Mr Parijat Sinha, Adv.
                          Mr B.V.Balaram Das, Adv.
                          Petitioner-in-person
                          Mr Rahul Kaushik, Adv.
                          Mr Rajiv Dalal, Adv.
                          Mr Subramonium Prasad, Adv.

For Respondent(s)
                       Mr. Anirudh Sharma,Adv.
                          Mr B Krishna Prasad, Adv.
                          Mr D.S.Mahra, Adv.


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

Deleted.

Respondent Nos. 1 and 2 are reported to be duly served through post but none appeared on their behalf.

Item No.17 It is pertinent to note that respondent No.3 is reported to have expired and in fact vide order dt.8.3.2013, the ld. Counsel for the petitioner was directed to take necessary steps for substitution and at the same time to cure the defects in the application moved in that behalf but till date no steps seems to have been taken by him. Office report on default be placed before the Hon’ble Judge in Chambers for necessary orders/directions.

It further appears that on behalf of Union of India, the ld. Advocate, Mr B.K.Prasad has moved an application for deleting respondent No.4 from the array of parties without filing any proper vakalatnama on record. Omission be rectified within two weeks and in the event of default matter be placed before the Hon’ble Judge in Chambers for necessary orders/directions.

SLP(C) NO.3469-3472/2012 In SLP(C) no. 3472/2012, notice to the sole respondent has been issued through the District Court besides dasti. Response is still awaited. Fresh reminder be issued on priority basis.

In the remaining matters, service on the respondent is complete. SLP(C) NO.3599-3600/2012 Respondent Nos. 1 and 2 have failed to file counter affidavit despite final chance granted on the last date.

Respondent Nos. 3 to 14 and 15 have been already deleted vide order dt.17.1.2012 and 15.4.2013. However, -3- Item No.17 further necessary orders would be passed as and when other connected matters would become ready.

Respondent Nos. 1 and 2 are granted six weeks time for filing counter affidavit subject to service of complete set of pleadings on the ld. Counsel within three weeks time of which necessary proof be filed on record.

Respondent Nos. 3 to 5 are reported to be duly served but none appeared on their behalf.

On filing of process fee and spare copies within two weeks, notices be issued forthwith to respondent Nos. 1 and 3 through the concerned District Court in addition to postal service.

The ld. Counsel for the petitioner to move the application for amendment of the cause title within three weeks and on compliance same be processed before the Hon’ble Judge in Chambers for necessary orders/directions.

List again on 4.4.2014.

|                             |               |(M.A.SAYEED)                    |
|                             |               |REGISTRAR                       |


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