Supreme Court - Daily Orders
Satyanarayan Mishra vs Secretary, Kalinga Institute Of ... on 20 May, 2025
ITEM NO.34 REGISTRAR COURT. 1 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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 15735/2024
SATYANARAYAN MISHRA Petitioner(s)
VERSUS
SECRETARY, KALINGA INSTITUTE OF TECHNOLOGY(KIIT) Respondent(s)
WITH
SLP(C) No. 15736/2024 (XI-A)
Date : 20-05-2025 This petition was called on for hearing today.
For Petitioner(s) : Mr. Suman Tripathy , AOR
For Respondent(s) :
Mr. Amitesh Kumar, Adv.
Ms. Preeti Kumari, Adv.
Mr. Mrinal Kishore, Adv.
Mr. Abhinav Singh, Adv.
Mr. Shashank Shekhar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 15735/2024
As sought, ld. Counsel for the sole respondent is granted three weeks’ time as last opportunity for filing counter affidavit.
Signature Not VerifiedDigitally signed by HEMA JOSHI Date: 2025.05.21 11:05:10 IST Reason: At the end of the period aforesaid, whether counter affidavit is filed or not, Registry to process the matter for listing before the Hon’ble Court as per rules. Contd….
-2- SLP(C) No. 15736/2024
Service is complete on respondent no.1. Ld. Counsel for respondent nos. 2 and 3 who entered appearance for respondent no.1 on the last date of hearing has not filed vakalatnama and counter affidavit yet. As sought, ld. Counsel is granted three weeks time as last opportunity to file vakalatnama and counter affidavit.
As sought, ld. Counsel for respondent nos.2 and 3 is granted three weeks’ time as last opportunity for filing counter affidavit.
At the end of the period aforesaid, whether counter affidavit is filed or not, Registry to process the matter for listing before the Hon’ble Court as per rules.
SUJATA SINGH Registrar HJ