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Govt. Employee Co-Operative House ... vs State Of Haryana on 4 April, 2014

\222ITEM NO.35                      REGISTRAR COURT.2               SECTION IVB


               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).10283/2013


GOVT. EMPLOYEE CO-OPERATIVE HOUSE BUILDI                  Petitioner(s)

                     VERSUS

STATE OF HARYANA & ORS.                                   Respondent(s)

(With prayer for interim relief and office report )

WITH SLP(C) NO. 21600 of 2013
(With office report)
SLP(C) NO. 21607 of 2013
(With office report)

Date: 04/04/2014      This Petition was called on for hearing today.


For Petitioner(s)          Mr.Vaibhav Niti,adv.
                           Mr. Devashish Bharuka,Adv.

                           Mr. Rishi Malhotra

For Respondent(s)          Mr.Govind Goel,adv.
                           Dr. Kailash Chand,Adv.

                           Mr.Ramesh Kumar,adv.
                           Mr.Manjit Singh,adv.
                           Mr. Kamal Mohan Gupta ,Adv

                           Dr.Monika Gusain,adv.
                           Mr.Abhinav Jain,adv.


               UPON hearing counsel the Court made the following
                                   O R D E R

.....2 ITEM NO.35 -2- SLP(C) No.10283/2013 Ld.counsel for the petitioner and the Ld.counsel four the respondent No.4 are present.

The respondent No.4 has already filed the counter affidavit. Service is complete as against the respondent Nos.1-3, but they have not filed the counter affidavit so far. Therefore, the matter shall be processed for listing before the Hon’ble Court under the rules.

Await the return of the service of notice already issued to the respondent No.3. The served  respondents may file the counter affidavit within a period of four weeks.

None appears.

Ld.counsel for the respondent Nos. 1 & 2 shall be directed to rectify the defects whatever have been found in the counter affidavit within a period of two weeks. Await the return of the service of notice already issued to the respondent No.3.

List again on 30.07.2014.

(M.K.HANJURA) Registrar SB