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Pankaj Kumar Rai And Ors vs Union Of India And Ors on 11 September, 2017

      ITEM NO.46                             REGISTRAR COURT. 2                        SECTION XIV

                                     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. SANJAY PARIHAR

      Petition(s) for Special Leave to Appeal (C)                        No(s).        13950/2017

      PANKAJ KUMAR RAI AND ORS & ORS.                                             Petitioner(s)

                                                          VERSUS

      UNION OF INDIA AND ORS & ORS.                                               Respondent(s)



      Date : 11-09-2017 This petition was called on for hearing today.



      For Petitioner(s)                     Mr.Bhushan Kapur,Adv.
                                            Mr.Mahua Kalra, AOR

      For Respondent(s)                     Ms.Sushma Verma,Adv.
                                            Mr.Shreekant N. Terdal, AOR

                                            Mr.Anil Kumar Gautam,Adv.
                                            Mr.Nitish Negi,Adv.


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

The respondent Nos.1-3 have already filed the counter affidavit. He is directed to provide the complete copy of the counter affidavit to the Ld.counsel for the petitioner within one week and file proof.

Service of notice is complete on the respondent Nos.4-8, but no one has entered appearance on their behalf. However, Mr.Anil Kumar Gautam, Ld.counsel undertakes to appear for the respondent Nos.4-7. He seeks and is given four week's time to file the vakalatnama and the counter affidavit.

List the matter again on 06.11.2017.

SANJAY PARIHAR Registrar SB