Supreme Court - Daily Orders
Ajay Singh vs Khacheru . on 27 January, 2020
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat
ITEM NO.19 COURT NO.4 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos. 34407-34408/2013
AJAY SINGH Petitioner(s)
VERSUS
KHACHERU & ORS. Respondent(s)
Date : 27-01-2020 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
[IN CHAMBER]
For Petitioner(s) Dr. Surat Singh, Adv.
Mr. Lalit Singh N., Adv.
Mr. Ashutosh Mishra, Adv.
Mr. Sudhansu Palo, AOR
For Respondent(s) Mr. Anil Kumar Pandey, Adv.
Ms. Manjula Chaurasia, Adv.
Mr. K. L. Janjani, AOR
Mr. Mohit Kumar Gupta, Adv.
Mr. Sanjay Kumar Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the State of Uttar Pradesh is present and accepts notice on behalf of respondent No.3. In these circumstances, service is deemed complete on all the respondents. The matters shall be processed.
It is submitted that Mr. Sanjay Kumar Tyagi, learned counsel for respondent No. 5, has now been designated as standing counsel and therefore, cannot represent the private party in these proceedings. The Court sees no conflict since the dispute is a private one between the petitioner and the respondent (except respondent No. 3) who are all private parties.
In view of the representation on behalf of the State, Signature Not Verified service is deemed complete, the Registry is directed to process Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.02.01 11:22:04 IST Reason: the matter for further listing.
(NIDHI AHUJA) (SUMAN JAIN)
COURT MASTER (SH) BRANCH OFFICER