Supreme Court - Daily Orders
Gourishankar And Ors. Etc. vs State Of Rajasthan And Ors. Etc. on 8 November, 2016
ITEM NO.85 REGISTRAR COURT. 1 SECTION XV
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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s).
31293-31294/2015
GOURISHANKAR & ANR. ETC. ETC. Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. ETC. ETC. Respondent(s)
(With office report)
Date : 08/11/2016 These petitions were called on for hearing today.
For Petitioner(s)
Ms. Aishwarya Bhati,Adv.
For Respondent(s)
Mr. Rahul Verma, Adv.
Mr. Milind Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.31293/2015
Four weeks' time, as last opportunity, is granted to respondent Nos.1 and 2 for filing counter affidavit.
None appears for respondent Nos.3 to 5 and 7 to 14, despite due service.
Four weeks' time, as last opportunity, is granted to respondent No.6 for filing vakalatnama. SLP(C) No.31294/2015 Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2016.11.09
Four weeks' time, as last opportunity, is granted to 16:38:01 IST Reason: respondent Nos.1 and 2 for filing counter affidavit. Item No.85 -2- None appears for respondent Nos.3 to 7, despite due service.
Registry to process the matter for listing before the Hon'ble Court immediately after the expiry of the period of four weeks, irrespective of the fact whether counter affidavit on behalf of the respondents is filed or not.
(PAWAN DEV KOTWAL) Registrar