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Supreme Court - Daily Orders

Jitender Kumar vs State Of Punjab on 10 November, 2016

     Item No.32                                         1

                                          REGISTRAR COURT. 2                    SECTION IVB

                                     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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                       No(s).   31833/2014

     JITENDER KUMAR                                                          Petitioner(s)

                                                       VERSUS

     STATE OF PUNJAB & ORS                                                   Respondent(s)

     (with office report)


     Date : 10/11/2016 This petition was called on for hearing today.



     For Petitioner(s)
                                           Mr. Balbir Singh Gupta,Adv.
                                           Mrs. Kanchan Kaur Dhodi,Adv.


     For Respondent(s)
                                           Mr. Ashok Mathur,Adv.

                                          Mr. Ananta Prasad Mishra,Adv.
                                          Mr. Gagan Gupta,Adv.

                                          Mr. K.K. Mahalik,Adv.
                                          Mr. Jagjit Singh Chhabra,Adv.

                                           Mr. Sajith. P,Adv.
                                           Mr. Subhasish Bhowmick,Adv.


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

Respondent Nos. 3, 6 and 29 have been served but no one has entered appearance on their behalf.

Date: 2016.11.10 The office report indicates that the learned counsel for the 16:28:01 IST Reason: petitioner has filed an application for deletion of name of respondent No.27 from the array of the parties which is defective. The learned counsel shall within a period of four weeks rectify the Item No.32 2 defects whatever have been found in the said application.

In respect of respondent Nos. 4, 7,8,11,17,18,21 and 25 Ld. Counsel for the petitioner has filed a report of the concerned Trial Court alongwith affidavit which says that address of these respondents have been changed and they are not residing at the given address. Ld. Counsel has further stated that she is not able to serve them. However, Ms. Kanchan Kaur Dhodi, Ld. Counsel has appeared in Court and submitted that inadvertently she has written that she is not able to serve them and she undertakes to file the fresh particulars of the said respondents and she shall also take fresh steps for the service of notice to them within a period of four weeks. The permission sought for is granted.

List again on 9.12.2016.

(M V RAMESH) Registrar MG