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Union Of India vs Rajinder Kaur (Dead) on 29 January, 2016

  ITEM NO.10                  REGISTRAR COURT. 2               SECTION IVB

                         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).   10855/2012

  UNION OF INDIA                                             Petitioner(s)

                                          VERSUS

  RAJINDER KAUR & ORS.                                       Respondent(s)

  WITH
  SLP(C) No. 22652-22660/2012
  SLP(C) No. 2900/2014
  SLP(C) No. 2901/2014
  SLP(C) No. 2903/2014
  SLP(C) No. 2904-2908/2014
  SLP(C) No. 3008/2014
  SLP(C) No. 3009/2014
  SLP(C) No. 3011-3017/2014
  SLP(C) No. 3306-3307/2014
  (With Office Report)


  Date : 29/01/2016 This petition was called on for hearing today.

  For Petitioner(s)           Mohd.Hussain,Adv.
                              Mr. B. V. Balaram Das,Adv.


  For Respondent(s)           Mr.Himanshu Sharma,Adv.
                              Ms. Archana Pathak Dave,Adv.

                              Mr.Mukunda Rao Angara,Adv.
                              Mr. Sridhar Potaraju,Adv.

                               Mr.Rajiv K.Garg,Adv.
                               Mr.T.L.Garg,Adv.

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

SLP(C) No.10855/2012 Digitally signed by Sushma Kumari Bajaj Date: 2016.01.30 Await the return of the service of notice already issued to the 12:15:44 TLT Reason: respondent No.2.

…....2 ITEM NO.10 -2- SC10855/2012 SLP(C) Nos.22652-22660/2012 Ld.counsel for the appearing respondents have failed to file the counter affidavit within the period stipulated under the rules. Service is complete. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

Ld.counsel for the petitioner has failed to comply the order dated 18.11.2015 of this Court despite opportunities given. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.

SLP(C) No. 2901/2014 & 3009/2014 Registry shall comply the order dated 18.11.2015 of this Court.

Ld.counsel for the petitioner has filed an application for substitution to bring on record the Lrs. of the deceased sole respondent which is defective. Ld.counsel shall within a period of four weeks cure the defects whatever have been found in the said application.

SLP(C) No. 2904-2908/2014 Ld.counsel for the petitioner has filed an application for paper publication in respect of the unserved respondents which is defective. Ld.counsel shall within a period of four weeks cure the defects whatever have been found in the said application. List incomplete matters on 10.03.2016.

…..........3 ITEM NO.10 -3- SC10855/2012 SLP(C) No. 3008/2014 Await the return of the service of notice for making alternative arrangement already issued to the respondent Nos.2-5.

Ld.counsel for the petitioner has filed an application for substitution to bring on record the Lrs. of the respondent No.1. The said I.A. shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.

SLP(C) No. 3011-3017/2014 Ld.counsel for the petitioner has failed to cure defects in the I.A. for substitution in respect of the deceased respondent No.3 in SLP(C) No.3015-17/2014, respondent Nos.1,4 & 6 in SLP(C) No.3011/2014 & respondent No.1 & 2 in SLP(C) No.3013/14 in spite of last chance granted. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

SLP(C) No. 3306-3307/2014 Ld.counsel for the petitioner has failed to cure defects in the I.A. for paper publication in spite of last chance granted. Therefore, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

(M V RAMESH) Registrar SB