Supreme Court - Daily Orders
Ram Gopal Singh vs Uoi on 21 November, 2014
ITEM NO.58 REGISTRAR COURT. 2 SECTION X
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
Writ Petition(s)(Civil) No(s). 513/2014
RAM GOPAL SINGH AND ORS Petitioner(s)
VERSUS
UOI AND ORS Respondent(s)
(with office report)
Date : 21/11/2014 This petition was called on for hearing today.
For Petitioner(s) Mr.Animesh Upadhyay,adv.
Mr. Rajiv Ranjan Dwivedi,Adv.
For Respondent(s)
Mr. Ravi Prakash Mehrotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 1 & 2 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the Ld.Standing counsel representing the Union of India.
The respondent No.3 shall file the counter affidavit within a period of four weeks, whereafter no further extension shall be provided.
List again on 5.02.2015.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.11.24 10:07:04 ISTReason: (M K HANJURA)
Registrar
SB