Supreme Court - Daily Orders
Raghvendra Pratap Singh vs Uoi &Amp Ors on 20 November, 2014
ITEM NO.56 REGISTRAR COURT. 2 SECTION X
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
Writ Petition(s)(Civil) No(s). 535/2014
RAGHVENDRA PRATAP SINGH Petitioner(s)
VERSUS
UOI & ORS Respondent(s)
(with office report)
Date : 20/11/2014 This petition was called on for hearing today.
For Petitioner(s) Mr. Subhro Sanyal,Adv.
For Respondent(s) Ms. Alka Sinha,Adv.
Mr. Anuvrat Sharma,Adv.
Mr. Sudarshan Singh,Adv.
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Learned counsel for the respondent Nos. 1 and 2 has stated that the petitioner has not provided the copies of the pleadings to him. The learned counsel for petitioner is directed to provide the copies of the pleadings to the learned counsel for respondent Nos. 1 and 2 within a weeks' time and file proof. The respondent Nos. 1 and 2 shall file the Counter Affidavit within a period of four weeks, thereafter. Respondent Nos. 3 and 4 shall also be at Signature Not Verified liberty to file the counter affidavit within the period stipulated Digitally signed by Madhu Grover Date: 2014.11.22 10:42:44 IST above.
Reason:
..2/-Item No.56 - 2 -
Fresh steps for the service of notice by usual mode to the unserved respondent No. 5 shall be taken by the learned counsel for the petitioner 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 petitioner within the period prescribed above.
List again on 4.2.2015.
(M K HANJURA) Registrar MG