Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Vijay Kumar vs Sanjeev Kumar on 16 February, 2016

  ITEM NO.4                  REGISTRAR COURT. 2                   SECTION IVB

                         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. M V RAMESH

  Petition(s) for Special Leave to Appeal (C)            No(s).    35466/2013

  VIJAY KUMAR & ORS                                            Petitioner(s)

                                          VERSUS

  SANJEEV KUMAR & ORS                                          Respondent(s)

  (with interim relief and office report)

  WITH
  SLP(C) No. 35471/2013
  SLP(C) No. 35811/2013
  SLP(C) No. 35857/2013
  SLP(C) No. 39466/2013
  SLP(C) No. 5275-5277/2014
  SLP(C) No. 10647/2014
  (With Office Report)


  Date : 16/02/2016 This petition was called on for hearing today.


  For Petitioner(s)
                               Mr. Devashish Bharuka,Adv.

                              Mr.Harikesh Singh,Adv.
                              Mr. Satyendra Kumar,Adv.

                               Mrs Shiel Sethi,Adv.

                               Ms. Ruchi Kohli,Adv.

                              Mr.Sunny Choudhary,Adv.
                              Mr. C. D. Singh,Adv.
Signature Not Verified
                              Mr. Ravindra Keshavrao Adsure,Adv.
Digitally signed by
Sushma Kumari Bajaj
Date: 2016.02.17
11:17:41 TLT
Reason:                       Mr.Deepak Mishra,Adv.
                              Mr. Dinesh Kumar Garg,Adv.

                                                                                …..2
ITEM NO.4                        -2-                                SC35466/2013

                          Mr.Jitendra Kr.Mahapatra,Adv.
                          Ms.Anindita Pujari,Adv.

For Respondent(s)
                           Mr. Anis Ahmed Khan,Adv.

                           Mr.Gautam Sharma,Adv.
                           Dr.Monika Gusain,Adv.


              UPON hearing the counsel the Court made the following
                                 O R D E R

SLP(C) No.5275-5277/2014 The appearing respondents have failed to file the counter affidavit within the period stipulated under the rules. Service is complete. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

Ld.counsel for the petitioner has failed to file the affidavit in proof of dasti service of notice issued to the respondent Nos.1 & 3 despite order dated 09.12.2015 of this Court. However, I am inclined to grant two more weeks time to do the needful on payment of cost of Rs.1000/- to be deposited in the Supreme Court Employees Mutual Welfare Fund. In case, Ld.counsel for the petitioner has not received the dasti notice from this Registry, he may collect the same from the concerned Section within a week.

SLP(C) No.35466 & 35811/2013 Ld.counsel for the petitioner has failed to take fresh steps in respect of the unserved respondents in spite of last chance granted. However, Mr.Gautam Sharma, Ld.counsel on behalf of Dr.Monika Gusain, AOR undertakes to appear for the unserved respondents i.e. 9-11 in SLP(C) No.35466/13 & 1-3 in SLP(C) No.35811/13. In case, if vakalatnama is filed, Ld.counsel for the petitioner shall serve the …...3 ITEM NO.4 -3- SC35466/2013 copy of the pleadings to the said counsel within a week's time and file proof. Ld. Counsel for the said respondents shall file the counter affidavit within four weeks thereafter.

In case, vakalatnama is not filed by the above counsel for these unserved respondents within a period of two weeks, in that event, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

Four weeks time as last chance is given to the respondent No.1-3 to file the counter affidavit. The respondent Nos.4-11 have already filed the counter affidavit.

Service is awaited in respect of the respondents. However, Mr.Gautam Sharma, Ld.counsel on behalf of Dr.Monika Gusain, AOR undertakes to appear for the respondents. In case, if vakalatnama is filed, Ld.counsel for the petitioner shall serve the copy of the pleadings to the said counsel within a week's time and file proof. Ld. Counsel for the respondent shall file the counter affidavit within four weeks thereafter.

Ld.counsel for the petitioner is directed to take fresh steps in respect of respondent Nos.1-5 and 7-11 within four weeks.

List the incomplete matters on 6.04.2016.

(M V RAMESH) Registrar SB