Supreme Court - Daily Orders
Prem Lal Anand vs Narendra Kumar on 11 December, 2019
ITEM NO.48 REGISTRAR COURT. 1 SECTION XI
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). 30188-
30189/2018
PREM LAL ANAND & ORS. Petitioner(s)
VERSUS
NARENDRA KUMAR & ORS. Respondent(s)
IA No. 155718/2018 - CONDONATION OF DELAY IN FILING)
Date : 11-12-2019 These matters were called on for hearing today.
For Petitioner(s)
Mr. M.K. Verma, Adv.
Mr. Shashindra Tripathi, Adv.
Mr. Debasis Misra, AOR
For Respondent(s)
Dr. B.K. Pandey, Adv.
Ms. Pratima Singh, Adv.
Ms. Nancy Mittal, Adv.
Mr. Ashutosh Bansal, Adv.
Mr. Narendra Mishra, Adv.
Mr. A.K. De, Adv.
Ms. Deepika Khinder, Adv.
Ms. Ananya De, Adv.
Mr. Zahid Ali, Adv.
Mr. Shiv Sagar Tiwari, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.1 is yet not served. Ld. Advocate, Mr.Manoj Singh, appearing on behalf of Mr.Sunny Chaudhury, Advocate-on-record Signature Not Verified appears for respondent No.1. He seeks Digitally signed by Anil Laxman Pansare Date: 2019.12.12 time to file vakalatnama and counter affidavit.
12:09:54 IST Reason: Be filed
within four weeks, as last opportunity, as one opportunity has already been granted vide order dated 16.8.2019. Item No.48 -2- Ld. Counsel for respondent No.1 submits that he will furnish the details of legal representatives of the deceased respondent No.2 to Ld. Counsel for the petitioner within two weeks. Once furnished, Ld. Counsel for the petitioner to take appropriate steps in this regard within four weeks thereafter.
Respondent No.3 has filed counter affidavit. Ld. Counsel for the petitioner seeks two weeks’ time to file application for deleting the name of respondent No.4. If application is so filed, Registry to process for listing before the Hon’ble Judge in Chamber for orders. List again on 26.2.2020.
ANIL LAXMAN PANSARE Registrar