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Supreme Court - Daily Orders

K.V. Shivakumar vs National Institute Of Mental Health And ... on 21 July, 2017

     Item No.30                                               1

                                 REGISTRAR COURT. 2                     SECTION IV-A

                                    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).    32605/2016

     K.V. SHIVAKUMAR                     & ORS.                                     Petitioner(s)

                                                           VERSUS

     NATIONAL INSTITUTE OF MENTAL HEALTH AND NEURO SCIENCES (DEEMED
     UNIVERSITY) . & ORS.                               Respondent(s)



     WITH
     SLP(C) No. 32988/2016 (IV-A)

     Date : 21-07-2017 These petitions were called on for hearing today.


     For Petitioner(s)                     Mr. D.P. Chaturvedi,Adv.
                                           Mr. S. N. Bhat, AOR

                                           Mr. R.S. Hegde,Adv.
                                           Mr. Chandra Prakash,Adv.
                                           Mr. Rajeev Singh, AOR

     For Respondent(s)                      Mr. Girish Ananthamurthy,Adv.
                                           Mrs. Vaijayanthi Girish, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No. 32605/2016

Learned counsel for the petitioners shall within a period of four weeks file the fresh particulars of the respondent Nos. 11,14,15,16,18,19,22,30 and 31 and he shall also take fresh steps for the service of notice to them within the same period.

Signature Not Verified

Respondent Nos.7,12 and 13 are reported to be dead. Learned Digitally signed by MADHU GROVER Date: 2017.07.22 10:15:41 IST Reason: counsel for the petitioners shall within a period of four weeks file an application for substitution to bring on record their Lrs.

Item No.30 2

As per tracking report respondent Nos. 24 and 23 have refused to accept the service of notice sent to them. This refusal on their part constitutes proper service. No one has entered appearance on their behalf.

SLP(C) No. 32988/2016

Learned counsel for the petitioners shall within a period of four weeks file the fresh particulars of the respondent Nos. 21,30,35,14 to 20, 22, 31 and 33 and he shall also take fresh steps for the service of notice to them within the same period.

Respondent Nos.7,11,12 and 13 are reported to be dead. Learned counsel for the petitioners shall within a period of four weeks file an application for substitution to bring on record their Lrs.

As per tracking report respondent Nos. 23 and 24 have refused to accept the service of notice sent to them. This refusal on their part constitutes proper service. No one has entered appearance on their behalf.

List again on 4.9.2017.

SANJAY PARIHAR Registrar MG