Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Haryana Urban Development Authority vs Kundan @ Ghasi (D) Through L.Rs. on 9 April, 2015

     Item No.67                                              1

                                              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 (C)                             No(s).   29967/2014

     HARYANA URBAN DEVELOPMENT AUTHORITY                                           Petitioner(s)

                                                            VERSUS

     KUNDAN @ GHASI AND ORS                                                        Respondent(s)
     (with interim relief and office report)


     WITH
     SLP(C) No. 30498/2014
     (With Office Report)


     Date : 09/04/2015 These petitions were called on for hearing today.




     For Petitioner(s)
                                              Ms. Anubha Agrawal,Adv.

                                             Dr. Monika Gusain,Adv.



     For Respondent(s)                       Mr. Samrat Jasra,Adv.
                                             Ms. Kusum Chaudhary,Adv.

                                             Ms. Manju Aggarwal,Adv.
                                             Mr. Satya Mitra Garg,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
SLP(C) No. 29967/2014 Signature Not Verified Digitally signed by Sushma Kumari Bajaj

Date: 2015.04.11 Respondent No.1 shall be at liberty to file the counter 06:47:01 CEST Reason: affidavit within a period of four weeks whereafter no further extension shall be given.

Fresh steps for the service of notice by usual mode to the Item No.67 2 unserved respondent Nos. 2 to 5 shall be taken by the learned counsel for the petitioners within a period of three 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 petitioners within the period prescribed above.

SLP(C) No. 30498/2014

The Learned counsel for the respondent No. 1 seeks and is given four weeks' time as last chance to file the counter affidavit.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 2 to 4 shall be taken by the learned counsel for the petitioners within a period of three 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 petitioners within the period prescribed above.

List again on 30.7.2015.

(M K HANJURA) Registrar MG