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Supreme Court - Daily Orders

Pranav Kumar vs State Of U.P on 11 March, 2015

     ITEM NO.80                           REGISTRAR COURT. 2                SECTION XVII

                                   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 M K HANJURA

     Civil Appeal                No(s).   5782/2014

     PRANAV KUMAR                                                      Appellant(s)

                                                      VERSUS

     STATE OF U.P & ORS                                                Respondent(s)

     With C.A.Nos.4763-4764/2013, 9542-9543/2013 & 8773-8774/2013


     Date : 11/03/2015 This appeal was called on for hearing today.


     For Appellant(s)                     Mr.Rajesh Chandra Tiwari,adv.
                                          Mr. Santosh Kumar Tripathi,Adv.
                                          Mr.Yogesh Kanna,adv.
                                          Petitioner in person
                                          Mr.A.Venayagam Balan,adv.
     For Respondent(s)
                                          Mr. C. D. Singh,Adv.
                                          Mr.Yashoth Kant,adv.
                                          Mr. Deepak Goel,Adv.
                                          Ms.Rohini Musa,adv.
                                          M/s T.T.K.Deepak & Co.
                                          Ms.Liz Mathew,adv.

                              UPON hearing the counsel the Court made the following

                                                  O R D E R

C.A.Nos.4763-4764/2013 The office report is that the certificate of service of notice in respect of the respondent Nos.2-6 has not been received as yet from the concerned Court. A reminder shall be issued.

The I.A.Nos. 11 & 12 shall be processed for listing before the Hon'ble Court.

Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.03.13 14:43:42 IST Reason:

…........2 ITEM NO.80 -2- C.A.Nos.8773-74 & 9542-43/2013 The served respondents shall be at liberty to file the counter affidavit within a period of four weeks.

The office report is that the certificate of service of notice in respect of the unserved respondents has not been received as yet from the concerned Tribunal. A reminder shall be issued.

C.A.No.5782/2014

The respondents shall be at liberty to file the counter affidavit within a period of four weeks.

List again on 14.05.2015.

(M K HANJURA) Registrar SB