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Union Of India vs Ex Nk Sat Pal Singh on 27 July, 2015

     ITEM NO.12                       REGISTRAR COURT. 2                   SECTION IV

                              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 MR. SURAJIT DEY

     Civil Appeal            No(s).    3256/2014

     UNION OF INDIA & ORS.                                               Appellant(s)

                                                   VERSUS

     SATPAL SINGH                                                        Respondent(s)
     (With office report)

     WITH
     C.A. No. 5995/2014
     (With appln.(s) for leave to appeal u/s 31(1) of the armed forces
     tribunal act, 2007 and Office Report)

     SLP(C) No. 32287/2014
     (With Office Report)

     Date : 27/07/2015 This appeal was called on for hearing today.

     For Appellant(s)                 Mr. Praneet Pranav, Adv.
                                      Mrs. Anil Katiyar,Adv.
                                      Mr. B. V. Balaram Das,Adv.
                                      Mr. Avijit Bhattacharjee,Adv.

     For Respondent(s)                Mr. V.S. Kadian, Adv.
                                      Mr. Saroj Kumar, Adv.
                                      Mr. Avijit Bhattacharjee,Adv.

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

Learned Counsel for the appellant shall file the spare copies within two weeks for issuance of Notice of Lodgement of Petition of Appeal.

Despite opportunity granted earlier, learned Counsel for the appellant has failed to take steps for effecting Signature Not Verified service upon the sole respondent.

List the matter before Hon'ble Judge-in-chambers for Reason:

further directions.

….2/- contd.

Learned Counsel for the petitioner is at liberty to file the spare copies for effecting service upon the respondents being Union of India and Ors. through the Standing Counsel for the Union of India within two weeks and to file proof thereof.

Except C.A. No. 5995/2014, rest all the matters be listed again on 08.10.2015.

(SURAJIT DEY) Registrar JG