Supreme Court - Daily Orders
Valsamma Chacko vs M.A. Titto on 17 January, 2020
ITEM NO.59 REGISTRAR COURT. 1 SECTION XI-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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 27621/2019
VALSAMMA CHACKO & ANR. Petitioner(s)
VERSUS
M.A. TITTO & ORS. Respondent(s)
Date : 17-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr Akhil Abraham, Adv.
Mr Rajan Bhatia, Adv.
Mr. Himinder Lal, AOR
Signature Not Verified
For Respondent(s)
Digitally signed by
Anil Laxman Pansare
Date: 2020.01.17
15:41:26 IST
Reason: Mr Ekansh Bansal, Adv.
Mr Gopi Chand, Adv.
Mr Atul Garg, Adv.
Mr P.N.Tyagi, Adv.
Mr. Parmanand Gaur, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent nos. 1 to 3 but none has entered appearance except for respondent no.2. Ld. counsel, Dr Anand Vardhan Sharma appearing on behalf of Mr Kailash P Pandey, Advocate-on-record appears for respondent no.2 and submits that vakalatnama and counter affidavit will be filed today. Ld. Counsel has served copy of counter affidavit to the ld. Counsel for the petitioner in the Court today. -2- Item no.59 Office report shows that service is complete on respondent no.4 on 13.12.2019 and vakalatnama has been filed on 7.1.2020 but counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. However, ld. Counsel for respondent no.4 seeks four weeks more time for filing counter affidavit. Four weeks time is granted as last opportunity in terms of Order V, Rule 1(22), Supreme Court Rules, 2013. Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands declined. ANIL LAXMAN PANSARE Registrar