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Punjab State Elec. Board Patiala vs Malkiat Singh on 18 September, 2014

  ITEM NO.47                           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 M K HANJURA

  Petition(s) for Special Leave to Appeal (C)                    No(s).   23040/2013

  PUNJAB STATE ELEC. BOARD PATIALA                                     Petitioner(s)

                                                   VERSUS

  MALKIAT SINGH                                                        Respondent(s)

  (with office report)


  WITH
  SLP(C) No. 26453/2013
  (With Office Report)

  Date : 18/09/2014 These petitions were called on for hearing today.


  For Petitioner(s)
                                       Mr. Balaji Srinivasan,Adv.


  For Respondent(s)                   Ms. Eliza Bar,Adv.
                                      Mr. Shree Pal Singh,Adv.



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

What gets revealed from the perusal of the office report is that although by Order dated 16.7.2014 of this Court six weeks time, as last chance was given to the learned counsel for the respondent for filing the counter affidavit, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules, if Signature Not Verified Digitally signed by and when the connected one gets ready for listing.

...2/-

Fresh steps for the service of notice to the unserved respondent shall be taken by the learned counsel for the petitioner within a period of three weeks.

List again on 5.12.2014.

(M K HANJURA) Registrar MG