Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Kishorchandra Chhanganlal Rathod vs Union Of India And Ors. Union Of India ... on 1 July, 2015

     Item No.20                                            1

                                           REGISTRAR COURT. 2                      SECTION IX

                                    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. M K HANJURA


     Petition(s) for Special Leave to Appeal (C)                         No(s).    31314/2012


     KISHORCHANDRA CHHANGANLAL RATHOD                                          Petitioner(s)

                                                          VERSUS

     UOI AND ORS                                                               Respondent(s)

     (with interim relief and office report)


     Date : 01/07/2015 This petition was called on for hearing today.



     For Petitioner(s)                    Ms. Veena Rattan,Adv.
                                          Ms. Pratibha Jain,Adv.


     For Respondent(s)                    Mr. Mohit D. Ram,Adv.
                                          Ms. Monisha Handa,Adv.

                                          Ms. S. Usha Reddy,Adv.
                                          Ms. Sushma Suri,Adv.



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

Respondent No.3 has already filed the counter affidavit as gets revealed from the perusal of the office report.

The learned counsel for the respondent No.2 shall within a period of four weeks comply with the terms of the office report.

Date: 2015.07.02 The office report states that the service of notice is 16:12:36 SCT Reason: complete on the respondent Nos. 4 and 5 but no one has entered appearance on their behalf.

The office report further is that the learned counsel for the petitioner has filed an application for deleting respondent No.1 from the array of the parties. The said I.A. is reported to be defective. The learned counsel shall within a period of four weeks cure the defects whatever have been found in the said application.

List again on 4.9.2015.

(M K HANJURA) Registrar MG