Supreme Court - Daily Orders
Jyoti Jaya vs Manoj Kumar on 9 August, 2018
ITEM NO.47 REGISTRAR COURT. 1 SECTION II
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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8077/2017
JYOTI JAYA Petitioner(s)
VERSUS
MANOJ KUMAR & ORS. Respondent(s)
(IA No.94914/2017-CONDONATION OF DELAY IN FILING and IA
No.94916/2017-EXEMPTION FROM FILING O.T.)
Date : 09-08-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. S.M. Pandey, Adv.
Ms. Banisha Verma, Adv.
Mr. Nischal Kumar Neeraj, AOR
For Respondent(s)
Mr. Gaurav Jain, Adv.
Ms. Abha Jain, AOR
Mr. Anuvrat Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent Nos.1 and 12 but none has entered appearance on behalf of respondent No.1.
The Ld. Advocate-on-record, Mr. Amrendra Kumar Mehta appears for respondent No.12. He seeks time to file vakalatnama and counter affidavit. He requested that the petitioner be directed to serve copy of complete set of pleadings upon the said respondent. The Ld.Counsel for the petitioner Signature Not Verified is directed to serve copy of complete set of Digitally signed by RUPAM DHAMIJA Date: 2018.08.11 pleadings upon the Ld. Counsel for the said respondent within 13:04:42 IST Reason:
one week. Vakalatnama and counter affidavit be filed within four weeks thereafter.Item No.47 -2-
Await service/track report in respect of respondent No.2. With regard to respondent No.3, spare copies are available with the Registry. The Ld. Counsel for the petitioner to furnish the fresh particulars of respondent No.3 within two weeks. Notice thereafter be issued through the District Court, as prayed.
Opportunity to respondent Nos.4 to 9 to file counter affidavit has already been declined.
Four weeks' time is granted to respondent Nos.10 and 11 for filing counter affidavit.
List again on 1.10.2018.
KAPIL MEHTA Registrar 9.8.2018 rd