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Ashish Bagga vs The State Of Rajasthan on 16 February, 2018

     ITEM NO.64                          REGISTRAR COURT. 1                  SECTION II

                                   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. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (Crl.)                     No(s).    5692/2017

     ASHISH BAGGA                                                          Petitioner(s)

                                                     VERSUS

     THE STATE OF RAJASTHAN & ANR.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.67438/2017-EXEMPTION FROM FILING
     O.T.)
     WITH
     SLP(Crl) No. 5730/2017 (II)
     (FOR ADMISSION and I.R. and IA No.68656/2017-EXEMPTION FROM FILING
     O.T.)
      SLP(Crl) No. 5832/2017 (II)
     (IA No.70681/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.70679/2017-EXEMPTION FROM FILING O.T.
     [TO BE TAKEN UP ALONGWITH ITEM NO. 15 I.E. SLP(CRL)NO.5692/2017])
      SLP(Crl) No. 5667/2017 (II)
     (FOR ADMISSION and IA No.67172/2017-EXEMPTION FROM FILING O.T.)

     Date : 16-02-2018 This petition was called on for hearing today.

     For Petitioner(s)
                                       Mr. Aamir Khan, Adv.
                                       Mr. Jayant Mohan, AOR

     For Respondent(s)
                                       Mr.   Rahul Verma, Adv.
                                       Mr.   Milind Kumar, AOR
                                       Mr.   Rohit K. Singh, AOR
                                       Ms.   Kiran Bala Sahay, Adv.
                                       Ms.   Ruchi Kohli, AOR


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

Respondent No.1 has already filed counter affidavit. Digitally signed by RUPAM DHAMIJA Date: 2018.02.21 16:27:40 IST Reason: Respondent No.2 has been served but no one has entered appearance.

SLP(Crl) No. 5667/2017 The Ld. Counsel for respondent No.1 submits that he has not received the complete set of pleadings. However, the Ld. Counsel for the petitioner submitted that he has already served copy of the pleadings upon respondent No.1. As per record, copy has been served upon the wrong Advocate. Therefore, the Ld. Counsel for the petitioner is directed to serve complete set of pleadings with proof of service of pleadings upon the Ld. Counsel for respondent No.1 within one week. Counter affidavit be filed within four weeks thereafter.

Respondent No.2 has been served but no one has entered appearance.

SLP(Crl) No. 5730/2017 Respondent No.1 has already filed counter affidavit. Respondent No.2 has been served but no one has entered appearance.

Last opportunity is granted to the Ld. Counsel for the petitioner for taking fresh steps for service of respondent Nos.3 and 4 within two weeks. Notice thereafter be issued. SLP(Crl) No. 5832/2017 Proof of pleadings upon respondent No.1 has not been filed by the Ld. Counsel for the petitioner. Be filed within one week, as last opportunity. Counter affidavit be filed within four weeks thereafter, as last opportunity. Item No.64 -3-

Respondent No.2 has been served but no one has entered appearance.

Last opportunity is granted to the Ld. Counsel for the petitioner for taking fresh steps for service of respondent Nos.3 and 4 within two weeks. Notice thereafter be issued.

The Ld. Counsel for the petitioner to take fresh steps for service of respondent No.5 in terms of the Government's OM No.F.12(77)/10-Judl. dated 18.8.2011 within two weeks. Notice thereafter be issued.

List again on 13.4.2018.

KAPIL MEHTA Registrar 16.2.2018 rd