Supreme Court - Daily Orders
Brij Bhushan Kaushik vs Union Of India Secretary on 14 May, 2015
ITEM NO.101 REGISTRAR COURT. 2 SECTION IV
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 M K HANJURA
Civil Appeal No(s). 9559/2011
BRIJ BHUSHAN KAUSHIK Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 14/05/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. R. C. Kaushik,Adv.
For Respondent(s) Mr.Samar Vijay Singh,adv.
Mr. Kamal Mohan Gupta,Adv.
Mr.Rudreshwar Singh,adv.
Mr. Tapesh Kumar Singh,Adv.
Ms. Binu Tamta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Ld.counsel for the appellant and the Ld.counsel for the respondent No.6 have already filed the statement of case. The office report proceeds to state that Service of notice is complete on the respondent No.1, but no one has entered appearance on his behalf. Ld.counsel for the respondent No.2 has stated that the counter affidavit filed by him may be read as statement of case. By order dated 17.02.2013 of the Hon'ble Judge in Chamber, the respondent No.3 has been exempted from filing the statement of case. Viewed in that context, the Signature Not Verified matter, shall be processed for listing before the Hon'ble Court on Digitally signed by Sushma Kumari Bajaj Date: 2015.05.16 its own turn.
12:40:52 IST Reason:
(M K HANJURA) Registrar SB