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Supreme Court - Daily Orders

Union Of India Thr. Secretary Ayush vs Ilyas Mazhar Hussain on 31 October, 2022

                                                     1


     ITEM NO.11                       REGISTRAR COURT. 2           SECTION XVI-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. S.P.S. LALER


     IA 132813/2017, in Transfer Petition(s)(Civil)                  No(s).    2287-
     2292/2017


     UNION OF INDIA THR. SECRETARY AYUSH                                 Petitioner(s)

                                                    VERSUS

     ILYAS MAZHAR HUSSAIN                                                Respondent(s)

     (IA No.132813/2017-STAY APPLICATION
      IA No. 132813/2017 - STAY APPLICATION)

     WITH
     T.P.(C) No. 829-831/2018 (XVI-A)
     (FOR ADMISSION and IA No.70319/2018-STAY APPLICATION)


     Date : 31-10-2022 These matters were called on for hearing today.



     For Petitioner(s)                 Ms. Prerna Kumar,@ Prernaa Singh,Adv.
                                       Mr. Gurmeet Singh Makker, AOR

     For Respondent(s)
                                        Mr. Varinder Kumar Sharma, AOR


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

T.P.(C) No. 2287-2292/2017 Signature Not Verified Digitally signed by MADHU GROVER Date: 2022.11.01 15:10:56 IST T.P.(C) Nos. 2287,2290 and 2292/2017 Reason: Service of notice is complete on sole respondent but none has entered appearance on his behalf.

2 T.P.(C) No. 2288/2017

Await certificate of service in respect of respondent Nos. 1 to 4.

T.P.(C) No. 2289/2017

Service of notice is complete on respondent Nos. 1 to 3 and 5 to 7 but none has entered appearance on their behalf. As per service report respondent No.4 has been shifted to Agra.

Hence, Learned counsel for the petitioner shall within a period of two weeks file the fresh particulars of sole respondent and he shall also take fresh steps for the service of notice to him within the same period.

T.P.(C) No. 2291/2017

Await certificate of service in respect of both respondents.

T.P.(C) No. 829-831/2018 T.P(C) No. 829/2018 Service of notice is complete on respondent No.1 but none has entered appearance on his behalf. Four weeks time is given to respondent No.2 to file the counter affidavit.

T.P(C) No. 830/2018

Service of notice is complete on sole respondent but none has entered appearance on his behalf.

T.P(C) No. 831/2018

As per certificate of service, sole respondent could not be served as no such person is residing at the given address. Hence, Learned counsel for the petitioner shall within a 3 period of two weeks,as a last chance file the fresh particulars of sole respondent and he shall also take fresh steps for the service of notice to him within the same period.

List again on 6.12.2022.

S.P.S. LALER Registrar MG