Supreme Court - Daily Orders
The General Manager (Region) Food ... vs Union Of India on 17 January, 2020
ITEM NO.71 REGISTRAR COURT. 1 SECTION XVI
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 28917/2019
THE GENERAL MANAGER (REGION) FOOD CORPORATION OF INDIAPetitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 17-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Om Prakash, Adv.
Mr. Devendra Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent Nos.1 to 3 but none has entered appearance.
Service is complete on respondent No.4. Ld. Advocate, Mr. Sarbendra Kumar, appearing on behalf of Mr.Rameshwar Prasad Goyal, Advocate-on-record appears for respondent No.4. He seeks time to file vakalatnama and counter affidavit. Since respondent No.4 was served on 19.12.2019 but counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. Four weeks’ time is granted as last chance for filing counter affidavit in terms of Order V Rule 1(22), Supreme Court Rules, 2013. However, vakalatnama may be filed even after four weeks.
Registry to process the matter for listing before the Hon'ble Signature Not Verified Court after completion of period of four weeks Digitally signed by Anil Laxman Pansare whether Date: 2020.01.17 16:54:53 IST counter affidavit is filed or not as further Reason:
opportunity to file counter affidavit stands declined.
ANIL LAXMAN PANSARE Registrar