Supreme Court - Daily Orders
Deepak Sood vs Hemant Kumar Kashmiri on 20 February, 2020
ITEM NO.28 REGISTRAR COURT. 1 SECTION XIV
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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 21021/2019
DEEPAK SOOD Petitioner(s)
VERSUS
HEMANT KUMAR KASHMIRI & ORS. Respondent(s)
Date : 20-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Mukul Kumar, AOR
For Respondent(s)
Ms Kiran Dhawan, Adv.
Ms Bhumika Kapoor, Adv.
Mr. Chander Shekhar Ashri, AOR
Mr Manish Kumar, Adv.
Mr Somnath, Adv.
Mr Vijay Kumar, Adv.
Mr. Satish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent no.1 has filed counter affidavit. Office report shows that service is complete on respondent nos. 2 to 4 before 6.12.2019 and vakalatnama has been filed on 11.2.2020 but counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. However, ld. Counsel for the respondents seeks four weeks more time for filing counter affidavit. Four weeks time is granted as the first and the only extension in terms of Order V, Rule 1(22), Supreme Court Rules, 2013.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether Signature Not Verified counter affidavit is filed or not as further opportunity stands Digitally signed by Anil Laxman Pansare Date: 2020.02.22 declined.
11:52:08 IST Reason:
ANIL LAXMAN PANSARE Registrar