Supreme Court - Daily Orders
Parkash Singh vs Joint Development Commissioner, ... on 7 January, 2016
ITEM NO.66 REGISTRAR COURT. 1 SECTION IVB
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.PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 7741/2015
PARKASH SINGH & ORS. Petitioner(s)
VERSUS
JOINT DEVELOPMENT COMMISSIONER, PUNJAB & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 7734-7736/2015
(With Office Report)
SLP(C) No. 5968-5969/2015
(With appln.(s) for c/delay in refiling SLP and Interim Relief and
Office Report)
SLP(C) No. 5978/2015
(With appln.(s) for c/delay in refiling SLP and Interim Relief and
Office Report)
SLP(C) No. 8540/2015
(With Office Report)
Date : 07/01/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Mohan Pandey,Adv.
Mr. Tushar Bakshi,Adv.
Mr. Yadav Narender Singh,Adv.
For Respondent(s)
Signature Not Verified
Ms Eliza Bar, Adv.
Digitally signed by
Hema Joshi
Date: 2016.01.07
Mr. Shree Pal Singh,Adv.
17:14:54 IST
Reason: Mr. Subhasish Bhowmick,Adv.
Mr Shish Pal Laler, Adv.
Mr Balbir Singh Gupta, Adv.
-2-
Item No.66
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.7741/2015
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 1 to 3, 5 and 7 to 25 within two weeks time as last opportunity. Notices thereafter be issued.
Service is complete in respect of respondent nos.4 and 6 but none has entered appearance.
Ld. Counsel for the petitioner to take steps for substitution/deletion in respect of respondent nos. 5,8,10 to
25. SLP(C) No. 8540/2015 Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos 2 to 19 within two weeks time as last opportunity. Notices thereafter be issued.
Last opportunity of four weeks is granted to respondent no.1 to file counter affidavit.
SLP(C) No. 5968/2015
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 1 and 6 within two weeks time as last opportunity. Notice thereafter be issued.
Service is complete in respect of respondent nos.2,4,5 but none has entered appearance.
Last opportunity of four weeks is granted to respondent no.3 to file counter affidavit.
-3-Item No.66 SLP(C) No. 5969/2015 Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 1 and 3 to 5 within two weeks time as last opportunity. Notice thereafter be issued. Last opportunity of four weeks is granted to respondent no.2 to file counter affidavit.
SLP(C) No. 5978/2015 Respondent no.1 has filed counter affidavit. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos.2,3,5 to 7, 9 to 14, 16 to 25, 27,31,34,37,38 and 40 to 42 within four weeks time as last opportunity. Notice thereafter be issued. Service is complete in respect of other respondents but none has entered appearance.
SLP(C) No. 7734/2015 Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 1, 3 and 4 within two weeks time as last opportunity. Notice thereafter be issued. Last opportunity of four weeks is granted to respondent no.2 to file counter affidavit.
SLP(C) No. 7735/2015 Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 1,2 and 4 to 8 within two weeks time as last opportunity. Notice thereafter be issued. Last opportunity of four weeks is granted to respondent no.3 to file counter affidavit.
-4-Item No.66 SLP(C) No. 7736/2015 Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 1 and 3 to 7 within two weeks time as last opportunity. Notice thereafter be issued. Last opportunity of four weeks is granted to respondent no.2 to file counter affidavit.
List again on 8.3.2016.
(PAWAN DEV KOTWAL) Registrar