Supreme Court - Daily Orders
Gurdip Singh vs Gian Kaur on 24 March, 2022
ITEM NO.2 REGISTRAR COURT. 1 SECTION IV-B
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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 21734-
21737/2018
GURDIP SINGH Petitioner(s)
VERSUS
GIAN KAUR & ORS. Respondent(s)
IA No. 99451/2018 - EXEMPTION FROM FILING O.T.)
Date : 24-03-2022 These matters were called on for hearing today.
For Petitioner(s)
Ms Neelam Rathore, Adv.
Mr Shubham Seth, Adv.
Mr. Nikilesh Ramachandran, AOR
For Respondent(s)
Mr Rakesh Kumar, Adv.
Mr Sanjay Jain, Adv.
Mr. Pramod Dayal, AOR
Mr Om Prakash Kharbanda, Adv.
Mr Rochak Kharbanda, Adv.
Mr. Ranjan Mukherjee, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Respondent no.1 in SLP(C) NO.21734/2018, respondent no.2 in SLP(C) NO.21735/2018, respondent no.6 in SLP(C) NO.21736/2018 and respondent no.3 in SLP(C) NO.21737/2018 have filed counter affidavit but after the time granted had elapsed and further, Signature Not Verified Digitally signed by Indu Marwah Date: 2022.03.26 these are notified as defective.
12:36:25 IST Reason:
Contd....-2-
Respondent nos. 2,3, and 7 in SLP(C) NO.21734/2018, respondent nos. 3 and 4 in SLP(C) NO.21735/2018, respondent nos. 1,2,7 and 8 in SLP(C) NO.21736/2018, respondent nos. 5 and 6 in SLP(C) NO.21737/2018 have not filed counter affidavits despite grant of sufficient opportunities. Service is complete on respondent nos. 4,5,6 and 8 in SLP(C) NO.21734/2018, respondent nos. 5 to 9 in SLP(C) NO.21735/2018, respondent nos. 3 to 5 and 9 in SLP(C) NO.21736/2018, respondent nos. 1,2,4 and 7 to 9 in SLP(C) NO.21737/2018 but none has entered appearance on their behalf. Registry to process the matter for listing before the Hon'ble Court as per rules.
AVANI PAL SINGH Registrar