Supreme Court - Daily Orders
V.C. Goyal vs Union Of India on 3 July, 2018
ITEM NO.79 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. RAJESH KUMAR GOEL
IA 52968/2018, in Petition(s) for Special Leave to Appeal (C)
No(s). 1118711188/2018
V.C. GOYAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH Diary No(s). 29720/2017 (XIV) Diary No(s). 30311/2017 (XIV) Diary No(s). 28711/2017 (XIV) Diary No(s). 29717/2017 (XIV) Diary No(s). 30173/2017 (XIV) Diary No(s). 30169/2017 (XIV) Date : 03072018 These matters were called on for hearing today.
For Petitioner(s) Mr.Robin Khokhar,Adv. Ms. Swarupama Chaturvedi, AOR Ms.Aarti Sharma,Adv.
Mr. Santosh Kumar Pandey, AOR Mr. Talha Abdul Rahman, AOR For Respondent(s) Signature Not Verified Mr. Deepak Goel, AOR Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.07.04 15:37:03 IST Reason: Mr.Gautam Sharma,Adv.
Mr. Mukesh Kumar Maroria, AOR
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ITEM NO.79 2
UPON hearing the counsel the Court made the following O R D E R SLP(C) No.1118711188/2018 Service is complete on the respondent Nos.1, 38, 10, 11, but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.2 & 9.
Diary No(s). 28711/2017 The respondent Nos.1 & 3 have already filed the counter affidavit. The respondent No.2 is granted four weeks time to file the counter affidavit.
Service is complete on the respondent No.12, but no one has entered appearance on his behalf.
Await return of service of notice already issued to the respondent Nos.411.
Diary No(s). 30169/2017 The respondent Nos.1 & 3 have already filed the counter affidavit. The respondent No.2 is granted four weeks time to file the counter affidavit.
Service is complete on the respondent Nos.4,5 & 7, but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.6, 8, 9 & 11.
The unserved cover containing the notice has been received back from the respondent No.10 with postal remarks “Left”. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of four weeks.
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ITEM NO.79 3
Diary No(s). 29717/2017
The respondent Nos.1 & 3 have already filed the counter affidavit. The respondent No.2 is granted four weeks time to file the counter affidavit.
Service is complete on the respondent Nos.5 & 7, but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.4,6, 8, 10 & 11.
The unserved cover containing the notice has been received back from the respondent No.9 with postal remarks “Left”. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of four weeks. Diary No(s). 29720/2017 The respondent Nos.1 & 3 have already filed the counter affidavit. The respondent No.2 is granted four weeks time to file the counter affidavit.
Service is complete on the respondent Nos.49 & 11, but no one has entered appearance on their behalf.
The unserved cover containing the notice has been received back from the respondent No.10 with postal remarks “Left”. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of four weeks. Diary No(s). 30173/2017 The respondent Nos.1 & 3 have already filed the counter affidavit.
The respondent No.2 is granted four weeks time to file the counter affidavit.
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ITEM NO.79 4
Service is complete on the respondent Nos.4, 5 & 7, but no one has entered appearance on their behalf.
Await return of service of notice already issued to the respondent Nos.6,8,9 & 11.
The unserved cover containing the notice has been received back from the respondent No.10 with postal remarks “Left”. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of four weeks.
Diary No.30311/2017Service is complete on the respondent Nos.4, 5 & 7, but no one has entered appearance on their behalf.
The respondent No.1 is granted four weeks time to file the counter affidavit.
Mr.M.K.Maroria, Advocate has filed the vakalatnama & counter affidavit for respondent Nos.24, but the respondent No.4 is a private party not government. Hence, Ld.counsel to clarify within four weeks.
Await return of service of notice already issued to the respondent Nos.6, 8, 9 & 11.
The unserved cover containing the notice has been received back from the respondent No.10 with postal remarks “Left”. Hence, Ld.counsel for the petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of four weeks.
List the matter again on 16.08.2018.
RAJESH KUMAR GOEL Registrar SB