Supreme Court - Daily Orders
Union Of India vs S. Ranjit Samuel on 5 July, 2019
ITEM NO.33 1
REGISTRAR COURT. 2 SECTION XII
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 SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 10811-
10813/2018
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
S. RANJIT SAMUEL & ORS. Respondent(s)
WITH
SLP(C) No. 12665/2019 (IX)
(FOR ADMISSION and I.R. and IA No.69845/2019-CONDONATION OF DELAY
IN FILING and IA No.69846/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
IA No. 126999/2017 - EXEMPTION FROM FILING O.T.
IA No. 126998/2017 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 05-07-2019 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Mukesh Kumar Maroria, AOR
Mrs. Anil Katiyar, AOR
Mr. Arun Kumar Singh,Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
Ms. Mayuri Raghuvanshi, AOR
Mr. Vyom Raghuvanshi,Adv.
Mr. Shikhar Kacker,Adv.
Mr. Aravindh S., AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by MADHU GROVER Date: 2019.07.08 09:34:03 IST SLP(C) Nos.
Reason: 10811-10813/2018
Respondent Nos. 1 to 30 have already filed the counter
affidavit.
ITEM NO.33 2
Service of notice is complete qua respondent Nos. 46, 49,51, 58, 70 and 81 but no one has entered appearance on their behalf.
Name of respondent Nos. 39, 48, 63, 74, 78 and 87 have been struck off vide order dated 25.3.2019 of the Hon’ble Judge in Chambers. Now, Ld. Counsel for petitioner has filed proof of dasti service but it cannot be taken on record. However, he may file I.A. for restoration within a period of two weeks, if so desired.
List again on 8.11.2019.
SURINDER S. RATHI Registrar MG