Supreme Court - Daily Orders
Rajumon T.M. vs Union Of India on 13 December, 2022
ITEM NO.44 REGISTRAR COURT. 2 SECTION XVII
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. S.P.S. LALER
CIVIL APPEAL Diary No(s). 20836/2022
RAJUMON T.M. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 13-12-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Tom Joseph, AOR
For Respondent(s) Mr. Upendra Mishra,Adv.
Mr. Arvind Kumar Sharma,Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Service of notice is complete on respondent Nos. 1, 2 and 4 but none has entered appearance on their behalf.
However Mr. Upendra Mishra, Ld. Advocate has appeared on behalf of Mr. Arvind Kumar Sharma, Ld. Advocate-on-Record for Respondent No.1. He seeks and is granted two weeks time to file vakalatnama and four weeks time to file counter affidavit.
Fresh steps for the service of notice by usual mode to respondent No. 3 shall be taken by the learned counsel for the appellant within a period of two weeks.
Signature Not Verified Digitally signed by List again on 1.2.2023. MADHU GROVER Date: 2022.12.15 15:42:49 IST Reason:S.P.S. LALER Registrar MG