Supreme Court - Daily Orders
Hanumantharaju B vs M Akram Pasha on 21 January, 2022
ITEM NO.10 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION IV-A
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 SH. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 2841-2842/2021
HANUMANTHARAJU B Petitioner(s)
VERSUS
M AKRAM PASHA & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 21-01-2022 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Hetu Arora Sethi, AOR
Mr. Rahul Jain, Adv.
For Respondent(s)
Mr. Binay Kumar Das, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Ld. Counsel for the petitioner submits that in terms of their earlier application, they do not wish to publish the notice in the earlier newspapers indicated and may be permitted to publish the notice in alternate newspaper in respect of unserved respondent No.1 in SLP(C) No. 2841/2021 and respondent Nos.2 and 3 in SLP(C) No. 2842/2021. Records reveal that upon permission being granted for substituted service to the petitioner, it was directed on two occasions Signature Not Verified Digitally signed by Indu Marwah Date: 2022.01.24 that proof of publication be filed; however, despite grant 16:21:10 IST Reason:
contd….-2-
of final opportunity in that regard they have neither filed proof of publication nor any formal application seeking publication in alternate newspaper. As such, the prayer stands refused and the matter may be processed for listing before the Hon’ble Judge in Chambers for necessary directions.
Opportunity has already been declined to respondent No.2 in SLP(C) No. 2841/2021 and respondent No.1 in SLP(C) No. 2842/2021 to file counter affidavit.
AVANI PAL SINGH Registrar