Supreme Court - Daily Orders
Union Of India vs Dillip Kumar Rout on 7 May, 2015
ITEM NO.74 REGISTRAR COURT. 1 SECTION XIA
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 727/2015
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
DILLIP KUMAR ROUT AND ORS Respondent(s)
(with interim relief and office report)
Date : 07/05/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms Ragini Singh, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Among 11 respondents, respondent Nos. 1,3,4,7 and 10 have filed counter affidavit. Vakalatnama till date has not been filed on behalf of these respondents. Be filed within three weeks.
With respect to remaining respondent nos. 2,5,6,8,9 and 11, ld. Counsel for the petitioner still to take fresh steps to effect service. Petitioner has also to file affidavit of valuation. Three weeks time is granted for both purposes.
Signature Not VerifiedDigitally signed by Hema Joshi Date: 2015.05.14 13:22:17 IST Reason: List again on 12.8.2015.
(RACHNA GUPTA) Registrar