Supreme Court - Daily Orders
Hav Clk (Sd) Om Prakash Rai (No. ... vs Union Of India on 6 April, 2018
ITEM NO.62 REGISTRAR COURT. 2 SECTION XVII
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. SANJAY PARIHAR
IA 118400/2017,118402/2017,118403/2017,124370/2017 in CIVIL APPEAL
Diary No(s). 35233/2017
HAV CLK (SD) OM PRAKASH RAI (NO. 13969099H) Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.118403/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and and IA No.118402/2017-LEAVE TO APPEAL U/S 31(1) OF
THE ARMED FORCES TRIBUNAL ACT, 2007 and IA
No.124370/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 06-04-2018 These matters were called on for hearing today.
For Petitioner(s) Mr. Kahorngam Zimik,Adv.
Shri. Gaichangpou Gangmei, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service of notice is complete on the respondent Nos. 1 to 3 and 5 but no one has entered appearance on their behalf.
However,Mr. Seshatalpa Sai Bandaru, Ld. Advocate has appeared on behalf of Union of India and its functionaries. He seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit. Ld. Counsel for the petitioner is directed to serve the copy of the pleadings to the said Ld. Counsel respondent within a period of one week after filing of the vakalatnama.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2018.04.0710:08:03 TLT Await the return of the service of notice already issued to Reason: the respondent No.4.
List again on 2.7.2018.
SANJAY PARIHAR Registrar MG