Supreme Court - Daily Orders
Shiv Kumar vs Nirankari Baba Gurbachan Singh ... on 24 February, 2026
ITEM NO.23 REGISTRAR COURT. 1 SECTION IV-B
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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 300/2026
SHIV KUMAR Petitioner(s)
VERSUS
NIRANKARI BABA GURBACHAN SINGH MEMORIAL COLLEGE & ORS.Respondent(s)
Date : 24-02-2026 This petition was called on for hearing today.
For Petitioner(s) :
Ms. Madhumita Bhattacharjee, AOR
Ms. Debarati Sadhu, Adv.
Mr. Dhruv Bhalla, Adv.
Mr. Anant, Adv.
Ms. Rashmi Prava Mohanty, Adv.
For Respondent(s) :
Mr. Parmanand Gaur, AOR
Ms. Megha Gaur, Adv.
Mr. Vibhav Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service was complete on respondent no.5 on 10.02.2026 but no counter affidavit has been filed yet. Hence, counter affidavit, if any be filed within 30 days from the date of service of notice.
Signature Not VerifiedService was complete on respondent nos. 2 and 3 on Digitally signed by RUPAM DHAMIJA Date: 2026.02.26 11.02.2026, on respondent nos. 4 and 7 on 12.02.2026 and on 14:14:58 IST Reason:
respondent no.6 on 10.02.2026 but none has entered appearance.
Contd….-2-
Service was complete on respondent no.1 on 11.02.2026. Ld. Counsel, Ms Charu Modi appearing on behalf of Mr Puneet Singh Bindra, Advocate-on-record undertakes to appear for the said respondent and seeks time to file vakalatnama and counter affidavit. Counter affidavit be filed within 30 days of the date of service of notice. Vakalatnama be filed as per rules.
Registry thereafter to process the matter for listing before the Hon'ble Court as per rules as Hon’ble Court has on 24.11.2025 directed to issue notice returnable in six weeks.
Copy of this Record of proceeding be furnished to the concerned ld. Advocate-on-record for information and compliance.
SUJATA SINGH Registrar HJ