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Bernard Francis Joseph Vaz vs Government Of Karnataka on 11 October, 2023

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     ITEM NO.22                          REGISTRAR COURT. 2                    SECTION IV-A

                                    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. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)                           No(s).      10338/2023

     BERNARD FRANCIS JOSEPH VAZ & ORS.                                                Petitioner(s)

                                                       VERSUS

     GOVERNMENT OF KARNATAKA & ORS.                                                   Respondent(s)



     Date : 11-10-2023 This petition was called on for hearing today.



     For Petitioner(s)
                                         Mr. R. Chandrachud, AOR
                                         Mr. Dhuli Venkata Krishna, Adv.


     For Respondent(s)
                                          M/S.   S. Legal Associates, AOR

                                         Mr. V. N. Raghupathy, AOR
                                         Mr. Manendra Pal Gupta, Adv.


                                         Mr. S. J Amith, Adv.
                                         Mr. Purushottam Sharma Tripathi, AOR
                                         Ms. Vani Vyas, Adv.


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

Despite service of notice on respondent Nos. 10 to 12, there is no appearance on their behalf.

Ld. Counsel for respondent No.1 seeks and is granted one Digitally signed by MADHU GROVER week’s time to file the counter affidavit. Date: 2023.10.12 16:10:53 IST Reason:

Four weeks time, as last chance is granted to respondent No. 2 to 7, to file counter affidavit.

Two weeks time, as last chance is granted to the petitioner, to take fresh steps in respect of respondent No. 8, who are unserved.

In respect of Respondent No. 9, delay in filing fresh particulars and steps are condoned. Registry to issue notice.

List again on 8.12.2023.

VIVEK SAXENA Registrar MG