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Supreme Court - Daily Orders

Rupender Singh vs Union Of India on 22 August, 2016

     ITEM NO.97                          REGISTRAR COURT. 2                 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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                   No(s).   34743/2015

     RUPENDER SINGH AND ORS.                                             Petitioner(s)

                                                    VERSUS

     UNION OF INDIA AND ANR.                                             Respondent(s)

     (With office report)

     WITH
     SLP(C) No. 34747/2015
     (Office Report)

      SLP(C) No. 35270/2015
     (Office Report)

      SLP(C) No. 35268/2015
     (Office Report)

      SLP(C) No. 192/2016
     (Office Report)

     Date : 22/08/2016 This petition was called on for hearing today.

     For Petitioner(s)                  Mr. L.B. Rai, Adv.
                                        Mr. Shankar Divate,Adv.


     For Respondent(s)                  Mr. Ashwani Kumar,Adv.
                                        Mr. Rahul Bhatia, Adv.

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

SLP(C)Nos. 34743, 34747, 35268 of 2015 Service is complete on respondent no. 1 but no one has entered appearance.

Respondent no. 2 has failed to file the counter affidavit.

Signature Not Verified Digitally signed by JYOTI GUPTA SLP(C)No. 192/2016 Date: 2016.08.23 10:42:07 IST Reason:

Service is complete on respondent no. 1 but no one has entered appearance.

...contd. 2/-

-2-

Respondent no. 2 has failed to file the counter affidavit. Hence, process the matters for listing before the Hon'ble Court as per Rules.

SLP(C)No. 35270 of 2015

Service is complete on respondent no. 1 but no one has entered appearance.

Learned Counsel for the petitioner shall take fresh steps for effecting service on respondent no. 2 within four weeks' time, as last chance.

List again on 30.09.2016.

(M V RAMESH) Registrar JG