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Christy James Jose vs State Of Kerala . on 1 September, 2015

     ITEM NO.39                 REGISTRAR COURT. 1                   SECTION XIA

                           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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)           No(s).    28965/2014

     CHRISTY JAMES JOSE & ORS.                                   Petitioner(s)

                                             VERSUS

     STATE OF KERALA & ORS.                                      Respondent(s)
     (with office report)
     WITH
     SLP(C) No. 28968/2014
     (With Office Report)

      SLP(C) No. 36486/2014
     (With Office Report)

      SLP(C) No. 36482-36483/2014
     (With Office Report)

      SLP(C) No. 6952/2015
     (With Office Report)

      SLP(C) No. 6953/2015
     (With appln.(s) for deletion of proforma respondents and appln.(s)
     for impleadment and Office Report)

      SLP(C) No. 6951/2015
     (With appln.(s) for impleadment and appln.(s) for deletion of
     proforma respondents and Office Report)


     Date : 01/09/2015 This petition was called on for hearing today.

     For Petitioner(s)
                                Mr.   Atul Shankar, Adv.
                                Mr.   Vimlesh Kumar, Adv.
                                Mr.   M. P. Vinod,Adv.
                                Mr.   Himinder Lal,Adv.
                                Mr.   Nishe Rajen Shonker,Adv.

     For Respondent(s)
Signature Not Verified
                                Mr.   Abid Ali Beeran P,Adv.
Digitally signed by
Rupam Dhamija
Date: 2015.09.04
                                Mr.   Amitesh Kumar, Adv.
17:23:35 IST
Reason:                         Mr.   Shashank Shekhar Singh, Adv.
                                Mr.   Mritunjay Kumar Sinha,Adv.
                                Mr.   Ramesh Babu M. R.,Adv.
                                Mr.   Aljo K. Joseph, Adv.
                                Mr.   Abid Ali Beeran P., Adv.
Item No.39                               -2-



                     Mrs. Sudha Gupta,Adv.
                     Mr. Prateek Bhatia, Adv.
                     Mr. Anil Soni, Adv.
                     Mr. Gaurav Sharma, Adv.
                     Mr. M.T. George, Adv.


          UPON hearing the counsel the Court made the following
                             O R D E R

Respondent Nos.1 to 4 have filed counter affidavit in SLP(C) No.28965/2014 but the same is still awaited in SLP(C) No.28968/2014, though the counsel is same. Counter affidavit of respondent No.5 is awaited. Be filed within four weeks' time, as last opportunity. Neither vakalatnama nor the counter affidavit on behalf of respondent No.6 has been filed, despite the undertaking given on the last date of hearing. Service was otherwise complete. None is present as on date.

Service of respondent Nos.7, 9, 11 and 13 is complete but none has entered appearance.

Affidavit of service qua the remaining unserved respondent Nos.8, 12, 14, 15 and 16 has yet not been filed. Be filed within four weeks.

SLP(C) No. 36482-36483 and 36486/2014 Respondent Nos.1 to 3, 5 and 10 have yet not filed the counter affidavit. Be filed within four weeks' time, as last opportunity.

Qua remaining unserved respondent Nos.4, 6 to 9 and 11 to 16, the Ld. Counsel for the petitioner to take fresh steps to effect service.

SLP(C) No. 6951/2015 Respondent No.1 has failed to file the counter affidavit, despite the time granted by the Hon'ble Court. Since the said time period stands expired, the opportunity for respondent No.1 to file the counter affidavit is hereby declined. Counter affidavit of respondent Nos.2 to 5 is awaited. Be filed within four weeks' time, as last opportunity. For respondent Nos.6 and 9, affidavit as proof of dasti service has yet not been filed. Be filed within four weeks. Petitioner also to file the affidavit of valuation. Service of respondent No.15 is complete but none has entered appearance.

The application for deleting the names of proforma respondent Nos.7, 8, 10 to 14 and 16 from the array of the parties is already in the Listing Pool of the Hon'ble Judge in Chambers.

SLP(C) No. 6952/2015 Respondent No.1 has failed to file the counter affidavit, despite the time granted by the Hon'ble Court. Since the said time period stands expired, the opportunity for respondent No.1 to file the counter affidavit is hereby declined. Service of respondent No.2 is complete but none has entered appearance.

Affidavit as proof of dasti service for respondent Nos.3 to 9 has yet not been filed. Be filed within four weeks. SLP(C) No. 6953/2015 Respondent No.1 has failed to file the counter affidavit, despite the time granted by the Hon'ble Court. Since the said time period stands expired, the opportunity for respondent No.1 to file the counter affidavit is hereby declined. Counter affidavit of respondent Nos.2 to 5 is awaited. Be filed within four weeks' time, as last opportunity. Affidavit as proof of dasti service for respondent Nos.6 and 15 has yet not been filed. Be filed within four weeks. Service of respondent No.9 is complete but none has entered appearance.

The application for deleting the names of proforma respondent Nos.7, 8, 10 to 14 and 16 from the array of the parties is already in the Listing Pool of the Hon'ble Judge in Chambers.

List again on 19.11.2015.

(RACHNA GUPTA) Registrar