Supreme Court - Daily Orders
Jomon K.K. vs Shajimon P. on 22 November, 2021
ITEM NO.13 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION XI-A
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 7930-7931/2020
JOMON K.K. Petitioner(s)
VERSUS
SHAJIMON P. & ORS. Respondent(s)
Date : 22-11-2021 These petitions were called on for hearing today.
For Petitioner(s)
Ms. Shruti Jose, Adv.
Mr. P. S. Sudheer, AOR
For Respondent(s)
Mr. Nishe Rajen Shonker, AOR
Mr. Vipin Nair, AOR
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No.7930/2020
Ld. Counsel for the petitioner prays for more time to file fresh particulars in respect of unserved respondent No.8. The records reveal that the petitioner was granted final opportunity on the earlier occasion in that regard. Accordingly, the prayer stands refused and the matter be processed for listing before the Hon’ble Judge in Chambers for necessary directions.
Respondent Nos.16 and 17 have not filed counter affidavit, Signature Not Verified despite grant of final opportunity. Further Digitally signed by Indu Marwah Date: 2021.11.24 opportunity to file counter affidavit stands declined. 17:23:34 IST Reason:
Contd...-2-
Respondent No.19 has filed counter affidavit. Service is complete on the remaining respondents, but none has entered appearance on their behalf. SLP(C) No.7931/2020
Ld. Counsel for the petitioner is granted four weeks’ time to file affidavit of dasti service in respect of unserved respondent Nos.1, 7 and 13.
Respondent Nos.18 and 19 have not filed counter affidavit, despite grant of final opportunity. Further opportunity to file counter affidavit stands declined.
Respondent No.20 has filed counter affidavit. Service is complete on the remaining respondents, but none has entered appearance on their behalf.
AVANI PAL SINGH Registrar