Supreme Court - Daily Orders
P.Shanker Rao vs Govt. Of A.P. . on 26 March, 2014
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ITEM NO.49 REGISTRAR COURT.2 SECTION XIIA
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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).23820/2013
P.SHANKER RAO Petitioner(s)
VERSUS
GOVT. OF A.P. & ORS. Respondent(s)
(With prayer for interim relief and office report )
WITH SLP(C) NO. 23822 of 2013
(With prayer for interim relief and office report)
Date: 26/03/2014 These Petitions were called on for hearing today.
For Petitioner(s) Ms. Neha Sharma,Adv.
For Respondent(s) Mr. G.Seshagiri Rao,Adv.
Mr. Anis Ahmed Khan,Adv.
Mr. D. Julius Riamei,Adv.
Mr. C.K. Sucharita,Adv.
Mrs. Laxmi Shastri,Adv.
Ms. Akanksha Mehra,Adv.
M/s Lawyers Knit & Co.,Advs.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner and the learned counsel for the respondent No. 1 are present. The Learned counsel for the Respondent No.1 seeks four weeks’ time for filing the counter affidavit. Time as prayed for given to him.
Ms. Akanksha Mehra,Ld. Counsel has appeared on behalf of the respondent No.2. She seeks four weeks’ time to file the vakalatnama and the counter affidavit. Time as prayed for is given to her. Ld. Counsel has stated that the learned counsel for the petitioner has not provided the copies of the pleadings to her.
..2/-
Item No.49 -2-The learned counsel for petitioner is directed to provide the copies of the pleadings to the learned counsel for the said respondent within a weeks’ time and file proof.
The learned counsel for the petitioner has not filed the affidavit in proof of the service of the notice to the respondent Nos. 10 to 12. She seeks four weeks time to do the needful. Time as prayed for is given to her, as last chance.
List again on 18.7.2014.
| | | (M.K. HANJURA) |
|mg | |Registrar |
N
ITEM NO.49 REGISTRAR COURT.2 SECTION XIIA
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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).23820/2013 P.SHANKER RAO Petitioner(s) VERSUS GOVT. OF A.P. & ORS. Respondent(s) (With prayer for interim relief and office report ) WITH SLP(C) NO. 23822 of 2013 (With prayer for interim relief and office report) Date: 26/03/2014 These Petitions were called on for hearing today.
For Petitioner(s) Ms. Neha Sharma,Adv.
For Respondent(s) Mr. G.Seshagiri Rao,Adv.
Mr. Anis Ahmed Khan,Adv.
Mr. D. Julius Riamei,Adv.
Mr. C.K. Sucharita,Adv.
Mrs. Laxmi Shastri,Adv.
Ms. Akanksha Mehra,Adv.
M/s Lawyers Knit & Co.,Advs.
UPON hearing counsel the Court made the following O R D E R Learned counsel for the petitioner and the learned counsel for the respondent No. 1 are present. The Learned counsel for the Respondent No.1 seeks four weeks’ time for filing the counter affidavit. Time as prayed for given to him.
Ms. Akanksha Mehra,Ld. Counsel has appeared on behalf of the respondent No.2. She seeks four weeks’ time to file the vakalatnama and the counter affidavit. Time as prayed for is given to her. Ld. Counsel has stated that the learned counsel for the petitioner has not provided the copies of the pleadings to her.
..2/-
Item No.49 -2-The learned counsel for petitioner is directed to provide the copies of the pleadings to the learned counsel for the said respondent within a weeks’ time and file proof.
The learned counsel for the petitioner has not filed the affidavit in proof of the service of the notice to the respondent Nos. 10 to 12. She seeks four weeks time to do the needful. Time as prayed for is given to her, as last chance.
List again on 18.7.2014.
| | | (M.K. HANJURA) | |mg | |Registrar |