Supreme Court - Daily Orders
Iase University vs State Of Haryana And Ors Department Of ... on 30 April, 2014
\234ITEM NO.55 REGISTRAR COURT.1 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.A. SAYEED
Petition(s) for Special Leave to Appeal (Civil) No(s).5809/2013
IASE UNIVERSITY Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP,c/delay in refiling SLP)
WITH SLP(C) NO. 5827 of 2013
(With office report)
Date: 30/04/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr. Arvind Minocha,Adv.
Mr Shivam Tripathi, Adv.
For Respondent(s)
Mr Ankit Swarup, Adv.
Dr. Monika Gusain,Adv.
Ms Usha Rathore, Adv.
Mr. Satish Kumar, Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP(C) NO.5809/2013
Defective counter affidavit on behalf of respondent nos. 1 and 2 seems to have been filed on record as proper paging and indexing has not been done. Omission be rectified within three weeks and amended copy be served on the other side and necessary proof be filed on record.
It appears that the ld. Counsel, Mr Gopal Singh seems to have filed his vakalatnama/appearance on behalf of University Grants Commission who in fact is not a party in the proceeding. Ambiguity be set at knot by next date. -2- Item No.55 SLP(C) NO.5827/2013 Respondent Nos. 1,2,11 to 15 and 18 to file counter affidavit within six weeks subject to service of complete set of pleadings on the ld. Counsel in two weeks time of which necessary proof be filed on record in a weeks time. Counter affidavit be filed within four weeks thereafter.
Respondent Nos. 7 to 10 and 16 are reported to be duly served but none appeared nor any steps taken on their behalf.
Service report in respect of respondent Nos. 5 and 17 is awaited.
List again on 22.8.2014.
(M.A. SAYEED) REGISTRAR hj