Supreme Court - Daily Orders
Mekha Ram And Ors Etc Etc vs State Of Rajasthan And Ors Etc Etc on 24 July, 2017
ITEM NO.24 REGISTRAR COURT. 2 SECTION XV
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 (C) No(s).
19947-19952/2016
MEKHA RAM AND ORS ETC ETC & ORS. Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS ETC ETC & ORS. Respondent(s)
(ONLY SLP(C) NO. 19947/2016 TO BE LISTED BEFORE THE Ld. REGISTRAR
COURT.)
WITH
S.L.P.(C)...CC No. 4004-4007/2017 (XV) – fresh matter
SLP(C) No. 8961/2017 (XV)
SLP(C) No. 27608-27622/2016 (XV)
SLP(C) No. 36091-36092/2016 (XV)
Date : 24-07-2017 These petitions were called on for hearing today.
For Petitioner(s) Mr.Ankur Rastogi,Adv.
Mr/Ms. Laxmi Arvind, AOR
Mr.R.K.Singh,Adv.
Mr.Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr.Nalin Kohli,Adv.
Mr. Milind Kumar, AOR
Mr. Rohit K. Singh, AOR
Ms. Ruchi Kohli, AOR
Mr.Paritosh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.19947/2016
Signature Not Verified
The respondent Nos.1 & 2 have already filed the counter Digitally signed by SUSHMA KUMARI BAJAJ affidavit.
Date: 2017.07.25 11:17:42 IST Reason:
Service of notice is complete on the respondent Nos.3-8, but no one has entered appearance on their behalf.
….......2 ITEM NO.24 -2- Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.
SLP(c) No.19948-19952/2016 Being complete matters, list the same before the Hon'ble Court as per rules.
SLP(C) No. 27608-27622/2016 Both the respondents have failed to file the counter affidavit within the period stipulated under the rules. Viewed thus, the matters shall be processed for listing before the Hon'ble Court as per rules.
SLP(C) No. 36091-36092/2016 The respondent Nos.1 & 2 have already filed the counter affidavit.
The respondent No.3 shall be at liberty to file the counter affidavit within a period of four weeks.
List the matters before the Hon'ble Court as per rules after expiry of four weeks.SLP(C) No. 8961/2017
Service of notice is complete on the respondent Nos.3 & 4, but no one has entered appearance on their behalf.
The respondent Nos.1 & 2 shall be at liberty to file the counter affidavit within a period of four weeks.
List the matter before the Hon'ble Court as per rules after expiry of four weeks.
( KAPIL MEHTA ) Registrar SB