Supreme Court - Daily Orders
Ashwani Kumar Singh vs Union Of India on 27 July, 2015
ITEM NO.27 REGISTRAR COURT. 2 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 MR. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 23570/2014
ASHWANI KUMAR SINGH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. (s) for permission to file additional documents)
Date : 27/07/2015 This petition was called on for hearing today.
For Petitioner(s) Mr. R.K. Sinha, Adv.
Mr. Dharmendra Kumar Sinha,Adv.
For Respondent(s) Mr. S. K. Dhingra,Adv.
Ms. Shefali Mitra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Counter affidavit on behalf of Respondent No. 6 is already on record. It appears that on 13.07.2015, the Respondent No. 6 was given a liberty to file the counter affidavit within four weeks and accordingly, in compliance thereof learned Counsel for Respondent No. 6 has already filed the counter affidavit.
Now, learned Counsel appearing on behalf of Respondent No. 6 submits that he will take instructions from rest of the respondents whether they will be representing through him and opportunity may be given to him to file the counter affidavit. For that purpose to meet the ends of justice liberty is granted to the learned Counsel for Respondent No. 6 to take instructions from rest of the respondents and to inform the Court by 31.07.2015.
List the matter again on 31.07.2015.
(SURAJIT DEY) Registrar JG Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.07.29 14:46:56 IST Reason: