Supreme Court - Daily Orders
Dinesh Chandra Shukla vs State Of U.P . on 12 April, 2016
ITEM NO.74 REGISTRAR COURT. 1 SECTION XI
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). 26763/2015
DINESH CHANDRA SHUKLA Petitioner(s)
VERSUS
STATE OF U.P AND ORS. Respondent(s)
(with interim relief and office report)
Date : 12/04/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr G Kabir, Adv.
Ms. Sneha Kalita,Adv.
For Respondent(s)
Ms. Kamakshi S. Mehlwal,Adv.
Ms Mehak K, Adv.
Mr.Sandeep Devashish Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent Nos. 1 and 4 within two weeks time as last opportunity. Notices thereafter be issued.
Respondent no.2 has already filed counter affidavit. None appears for respondent no.3 despite due service. Last and final opportunity of three days is granted to the ld. counsel for the petitioner for furnishing the copies of pleadings to the ld. Counsel for respondent no.5 and counter affidavit by respondent no.5 be filed within four weeks thereafter In case, copies are not furnished within three days time, let the matter be placed before the Hon'ble Judge Signature Not Verified in Chambers for further directions. If copies are furnished, list again on 28.7.2016.
Digitally signed by Hema Joshi Date: 2016.04.12 16:51:13 IST Reason:(PAWAN DEV KOTWAL) Registrar