Supreme Court - Daily Orders
Rajiv Varghese vs Rosy Chakkrammakkil Francis on 27 September, 2023
1
ITEM NO.26 REGISTRAR COURT. 2 SECTION XII
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. VIVEK SAXENA
Petition(s) for Special Leave to Appeal (C) No(s). 4109/2023
RAJIV VARGHESE Petitioner(s)
VERSUS
ROSY CHAKKRAMMAKKIL FRANCIS Respondent(s)
(FOR ADMISSION and I.R. and IA No.41902/2023-EXEMPTION FROM FILING
O.T. )
WITH
SLP(C) No. 19922/2023 (XII)
( IA No.152208/2023-CONDONATION OF DELAY IN FILING and IA
No.152210/2023-EXEMPTION FROM FILING O.T. and IA No.152206/2023-
CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS)
Date : 27-09-2023 This petition was called on for hearing today.
For Petitioner(s)
Ms. Shristi Borthakur, Adv.
Mr. Ranjay Kumar Dubey, AOR
Mrs. Drishti Mittal, Adv.
Mrs. Sudershani Ray, Adv.
Mr. Parth Tiwari, Adv.
Mr. Suvidutt M.s., AOR
Ms. Deepika Singh, Adv.
Ms. Disha Puri, Adv.
Mrs. Renu Yadav, Adv.
Mr. Moirangmayum Chittaranjan Singh, Adv.
Mr. Aman Khullar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by MADHU GROVER Date: 2023.10.03 SLP(C) No. 4109/2023 12:34:40 IST Reason:
Despite service of notice on sole respondent there is no appearance on his behalf.2
However Mr. Devrat, Ld. Advocate has appeared on behalf of Mr. Ranjan Kumar Dubey, Ld. Advocate-on-Record for sole respondent.
He seeks and is granted one week’s time to file the vakalatnama. Ld. Counsel submits that he does not wish to file the counter affidavit. His statement is taken on record.
After expiry of said period, the matter shall be processed for listing before the Hon’ble Court.SLP(C) No.19922/2023
As per office report, Ld. Counsel for the petitioner has on 26-8-2023 filed process fee but same is barred by time by 5 days, hence notice could not be issued so far.
Sole respondent in the instant petition is the petitioner in SLP(C) No. 4109/2023. Hence, service is deemed complete on said respondent.
At this stage, Ld. Counsel Ms. Drishti Mittal has appeared on behalf of Mr.Suvidutt M.S., Ld. Advocate-on-Record for sole respondent. She seeks and is granted three weeks time to file vakalatnama and counter affidavit.
After expiry of said period, the matter shall be processed for listing before the Hon’ble Court.
VIVEK SAXENA Registrar MG