Supreme Court - Daily Orders
Bharat Jhunjhunwala vs Pushp Saini on 7 November, 2019
ITEM NO.18 REGISTRAR COURT. 1 SECTION XVII
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
Civil Appeal No(s). 1657/2018
BHARAT JHUNJHUNWALA Appellant(s)
VERSUS
PUSHP SAINI & ORS. Respondent(s)
Date : 07-11-2019 This appeal was called on for hearing today.
For Appellant(s)
Ms Romila Mandal, Adv.
Mr. Ankur Sood, AOR
For Respondent(s)
Mr Abhishek Singh, Adv.
Ms Samridhi Pal, Adv.
Ms Aashnaa Bhatia, Adv.
Mr. Saurabh Mishra, AOR
Mr. Avijit Roy, AOR
Ms Yogmaya Agnihotri, Adv.
Mr. Rohit K. Singh, AOR
Ms Ruchira Gupta, Adv.
Mr Anurag Sharma, Adv.
Mr. Shishir Deshpande, AOR
Mr. Dhruv Pall, AOR
Mr Satish Kapoor, Adv.
Mr. Sanjay Kumar Visen, AOR
Mr Ajeet Kumar Patel, Adv.
Mr. Abhay Kumar, AOR
Mr Kumar Anurag Singh, Adv.
Mr Nishant Piyush, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Mohit D. Ram, AOR
Mr Amit Kumar Singh, Adv.
Ms. K. Enatoli Sema, AOR
Mr. Tejaswi Kumar Pradhan, AOR
Signature Not Verified
Ms. Uttara Babbar, AOR
Digitally signed by
HEMA JOSHI
Date: 2019.11.09
Mr Mahesh Kasana, Adv.
13:03:25 IST
Reason: Ms Aparna Rohatgi Jain, Adv.
Mr. S. K. Dhingra, AOR
Mr Raghvendra Kumar, Adv.
Mr. Narendra Kumar, AOR
Mr S Raja Rajeshwaran, Adv.
-2-
Item no.18
Mr. M. Yogesh Kanna, AOR
Mr Suraj Singh, Adv.
Mr. Pradeep Misra, AOR
Mr Mukesh Verma, Adv.
Mr Pawan Kumar Shukla, Adv.
Mr. Yash Pal Dhingra, AOR
Mr. T. V. S. Raghavendra Sreyas, AOR
Mr Abhimanyu Tewari, Adv.
Ms Eliza Barr, Adv.
Mr. Shree Pal Singh, AOR
Mr. Merusagar Samantaray, AOR
Mr Anil Kr Verma, Adv.
Mr. Krishnanand Pandeya, AOR
Mr. V. N. Raghupathy, AOR
Mr. C. K. Sasi, AOR
Mr. Subhasish Mohanty, AOR
M/S. Arputham Aruna And Co, AOR
Mr. Krishnamurthi Swami, AOR
Ms Beena Victor, Adv.
Mr Keerthi Priyan, Adv.
Mr Ravi Lomod, Adv.
Mr. Jogy Scaria, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 1,5,15,18,20,41,45,47,48,54 to 56 within two weeks time.
Service is not complete on respondent no.62. Ld. Counsel, Mr K.V.Kharlyngdoh appearing on behalf of Mr Ranjan Mukherjee, Advocate-on-record appears for respondent no.62. Vakalatnama and counter affidavit be filed within four weeks time.
Ld. Counsel, Ms Nidhi Jaswal appearing on behalf of Ms Ruchi Kohli, Advocate-on-record for respondent no.10 submits that Advocate-on-record has been changed. Opportunity to file counter affidavit has already been declined, however, vakalatnama may be filed.
-3-Item no.18 Respondent no.12 has filed counter affidavit. Service is complete on respondent no. 40. None appeared today when called. Counter affidavit has been filed on behalf of respondent no.40 but vakalatnama has not been filed. Ld. Counsel appearing for respondent no.25 appears for respondent no.53 also. Vakalatnama and counter affidavit be filed within four weeks time.
Ld. Counsels appearing for the duly represented respondents appearing for the first time are granted four weeks time for filing counter affidavit.
The ld. Counsels who are already appearing for the served respondents are granted four weeks time as last opportunity for filing counter affidavit. Ld. Counsel for the served respondents who were given last opportunity for filing counter affidavit and have not filed counter affidavit, their further opportunity stands declined.
List again on 4.2.2020.
ANIL LAXMAN PANSARE Registrar