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All India Federation Of Customs Central ... vs Union Of India on 5 May, 2017

     ITEM NO.68                        REGISTRAR COURT. 1                 SECTION XIV

                                  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. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C) No(s).
     24731-24734/2016

     ALL INDIA FEDERATION OF CUSTOMS, CENTRAL EXCISE AND SERVICE TAX
     SC/ST EMPLOYEES WELFARE ORGANISATION AND OTHER ETC.Petitioner(s)

                                                    VERSUS

     UNION OF INDIA & ORS. ETC.                         Respondent(s)
     (with appln. (s) for permission to file additional documents and
     interim relief and office report)


     Date : 05/05/2017 These petitions were called on for hearing today.

     For Petitioner(s)
                                       Mr. K L D S Vinober, Adv.
                                       Mr. A. Subba Rao,Adv.


     For Respondent(s)
                                       Mr.   Ravindra Kumar Verma, Adv.
                                       Mr.   B. Krishna Prasad,Adv.
                                       Ms.   Manjeet Chawla,Adv.
                                       Ms.   Kanika Saran, Adv.
                                       Ms.   Diksha Rai, Adv.

               UPON hearing the counsel the Court made the following
                                  O R D E R

SLP(C) No.24731/2016 Respondent Nos.1 to 3 have already filed the counter affidavit.

Respondent No.4 has been served but no one has put in appearance.

Respondent Nos.1 and 2 have already filed the counter Digitally signed by RUPAM DHAMIJA Date: 2017.05.08 affidavit.

16:47:52 IST Reason:

Respondent No.3 has been served but no one has put in appearance.

SLP(C) No.24733/2016 Respondent Nos.1, 3, 4, 6 and 7 have already filed the counter affidavit.

Despite last opportunity having been granted, respondent Nos.8 and 9 have not filed counter affidavit, as such, further opportunity is declined.

Respondent Nos.2 and 5 have been served but no one has put in appearance.

SLP(C) No.24734/2016 Respondent Nos.1, 3 and 5 have already filed the counter affidavit.

Respondent Nos.2 and 4 have been served but no one has put in appearance.

Despite last opportunity having been granted, respondent Nos.6 to 13 have not filed counter affidavit, as such, further opportunity is declined. At this stage, the Ld. Advocate-on-record, Ms. Manjeet Chawla appearing for respondent No.11 submits that she is appearing on behalf of respondent No.11 and she has already taken 'No Objection Certificate' from the erstwhile counsel. She further submitted that counter affidavit on behalf of respondent No.11 has already been filed. She was intimated by the Registry that the respondent No. is not correct. The Ld. Counsel for the said respondent seeks time to remove the defect within a week. Registry to verify the same and submit report on the Item No.68 -3- next date of hearing about the status of respondent No.11 and the factum of having filed counter affidavit on behalf of respondent No.11.

List again on 27.7.2017.

(RAJESH KUMAR GOEL) Registrar