Supreme Court - Daily Orders
Kuldeep Kumar Bhat vs The State Of Jammu And Kashmir on 13 January, 2017
ITEM NO.58 REGISTRAR COURT. 2 SECTION XVIA
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. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s).15714-15715/2016
KULDEEP KUMAR BHAT AND ORS. AND ETC. Petitioner(s)
VERSUS
STATE OF JAMMU AND KASHMIR AND ORS. AND ETC. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 13/01/2017 These petitions were called on for hearing today.
For Petitioner(s) Mr. J. Singh,Adv.
Ms. Kamini Jaiswal,Adv.
For Respondent(s) Mr. Sunil Fernandes,Adv.
Ms. Astha Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.4 in SLP(C) No. 15715/2016 served by dasti but no one has entered appearance on his behalf.
The office report indicates that Respondent No.3 in SLP(C) No. 15714/2016 has refused to accept the dasti notice. This refusal on his part constitutes not proper service. Hence, fresh steps for the service of notice by usual mode to the said respondent shall be taken by the learned counsel for the petitioners within a period of four weeks. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioners within the period prescribed Signature Not Verified above.
Digitally signed by MADHU GROVER Date: 2017.01.13 16:21:28 ISTReason: List again on 21.2.2017.
(M V RAMESH)
Registrar
MG