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Supreme Court - Daily Orders

Dina Nath Alias Deen Dayal vs Thakur Bal Gopal Jee Maharaj And ... on 25 November, 2016

     Item No.29                                           1

                                           REGISTRAR COURT. 2                 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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C) No(s).33413-33415/2014

     DINA NATH ALIAS DEEN DAYAL                                             Petitioner(s)

                                                        VERSUS

     THAKUR BAL GOPAL JEE MAHARAJ AND BHAGWATI AND ORS                      Respondent(s)

     (with appln. (s) for c/delay in filing SLP and exemption from
     filing O.T. and office report)


     Date : 25/11/2016 These petitions were called on for hearing today.



     For Petitioner(s)                     Mr. Neeraj Kumar,Adv.
                                           Mr. Mohit D. Ram,Adv.


     For Respondent(s)                     Ms. Neha Agarwal,Adv.
                                           Mr. E. C. Agrawala,Adv.



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

SLP(C) Nos. 33413 and 33414/2014 Respondent No.4 has already filed the counter affidavit. Ld. Counsel for the respondent Nos.1,2,5,7,8 and 10 have failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent Nos. 3,6,9,12,15 and 16 but no one has entered appearance on their behalf.

Signature Not Verified Digitally signed by MADHU GROVER

The office report indicates that the Respondent Nos. 11, 13, Date: 2016.11.26 14 and 17 to 21 have refused to accept the dasti notice.

10:44:46 IST
Reason:                                                                                      This
     refusal is not proper service.                      Hence, fresh steps for the service

of notice by usual mode to the said respondents shall be taken by Item No.29 2 the learned counsel for the petitioner within a period of four weeks. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.

SLP(C) Nos. 33415/2014

Service of notice is complete on the respondent Nos. 1,4,7,8,9,10,11 and 13 but no one has entered appearance on their behalf. Respondent Nos. 3 and 6 have been served by dasti but no one has entered apperrance on their behalf. Respondent Nos. 2, 5 and 12 have not been served. Hence, fresh steps for the service of notice by usual mode to the said respondents shall be taken by the learned counsel for the petitioner within a period of four weeks. Dasti in addition is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.

List again on 16.01.2017.

(M V RAMESH) Registrar MG