Supreme Court - Daily Orders
Jawaharlal Nehru University vs Manoj Pant on 2 May, 2023
ITEM NO.40 REGISTRAR COURT. 1 SECTION XIV
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. H. SHASHIDHARA SHETTY
Petition(s) for Special Leave to Appeal (C) No(s). 19576/2022
JAWAHARLAL NEHRU UNIVERSITY Petitioner(s)
VERSUS
MANOJ PANT & ORS. Respondent(s)
)
Date : 02-05-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Sandeep Kumar Mahapatra, Adv.
Ms. Mrinmayee Sahu, AOR
For Respondent(s)
Mr. Abhik Chimnni, Adv.
Mr. Mukul Kulhari, Adv.
Mr. Saharsh Saxena, Adv.
Ms. Riddhi Sancheti, AOR
Mr. Satya Mitra, AOR
Mr. Gopal R., Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Ld. Counsel for the petitioner is granted two weeks’ time, as last opportunity, to take appropriate steps in respect of deceased respondent Nos.2 and 26. Signature Not Verified
Ld. counsel for the petitioner is granted two weeks’ Digitally signed by PRIYANKA MALIK Date: 2023.05.04 16:56:19 IST Reason: time, as last opportunity, for filing spare copies in respect contd….
-2-of respondent Nos.3, 6, 7, 12, 13, 16, 17, 21, 27, 28, 29, 39, 41, 42, 48, 56, 58 & 60 and to take fresh steps and file fresh particulars in respect of the unserved respondent Nos.20, 59 &
61. Respondent Nos.1, 4, 5, 8,9,11,14,15,18,22 to 26, 30 to 38, 40, 43, 45, 46, 49, 50 and 53 to 55 have already filed counter affidavit.
Service is complete on the remaining respondents, but none has entered appearance.
If appropriate steps and fresh steps are taken within the time granted aforesaid, process as per rules and list on 18.7.2023 else Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
H. SHASHIDHARA SHETTY Registrar