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Siddartha Academy Of Gen.& ... vs Deputy Commissioner Of Endowments on 16 October, 2014

     ITEM NO.49                              REGISTRAR COURT. 2                             SECTION XIIA

                                      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 M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                               No(s).
     25617-25619/2013

     SIDDARTHA ACADEMY OF GEN.& TECH.EDUCATIO                                           Petitioner(s)

                                                             VERSUS

     DEPUTY COMMISSIONER OF ENDOWMENTS & ORS                                            Respondent(s)

     (with appln. (s) for c/delay in filing slp)


     Date : 16/10/2014 These petitions were called on for hearing today.


     For Petitioner(s)                       Mr.Prashant Mathur,adv.
                                             Mr. Guntur Prabhakar,Adv.


     For Respondent(s)
                                             Mrs. Sudha Gupta,Adv.



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

SLP(C) No.25617 & 25618/2013 The respondent Nos.2 & 3 have already filed the counter affidavit. The office report is that service of notice is complete on the respondent No.1, but no one has entered appearance on his behalf. The said respondent shall be at liberty to file the counter affidavit within a period of four weeks, in case he intends to do so, whereafter no further extension shall be provided.

Fresh steps for the service of notice to the unserved respondent Signature Not Verified Nos.4-6 shall be taken by the Ld.counsel for the petitioner within a period of three weeks.

                                                                              Dasti in        addition is
10:22:49 IST
Reason:




                                                                                      ….......2
ITEM NO.49                            -2-

permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

Fresh steps for the service of notice to the unserved respondent Nos.1 & 2 shall be taken by the Ld.counsel for the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.

The respondent No.3 shall be at liberty to file the counter affidavit within a period of four weeks, in case he intends to do so, whereafter no further extension shall be provided.

List again on 7.01.2015.

(M K HANJURA) Registrar SB