Supreme Court - Daily Orders
Krishna Prathmik Upbhogta Sahakari ... vs State Of Mp on 6 May, 2014
àITEM NO.9 REGISTRAR COURT.2 SECTION IVA
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
Petition(s) for Special Leave to Appeal (Civil) No(s).2836-2828/2012
KRISHNA PRATHMIK UPBHOGTA SAHAKARI BHAND Petitioner(s)
VERSUS
STATE OF MP AND ORS Respondent(s)
(With prayer for interim relief and office report )
With SLP(C) Nos.8609, 5572-5576, 6253-6264, 6474-6481, 10386-10387,
10651-10652 and 17341 of 2012
Date: 06/05/2014 These Petitions were called on for hearing today.
For Petitioner(s) Mr. Kunal Verma,Adv.
Mr. Vishal Vijayvargiya,Adv.
Ms. Pratibha Jain,Adv.
Ms. Charu Ambwani,Adv.
Mr. Prashant Kumar,Adv.
Mr. Anoop Kr. Srivastav,Adv.
Mr. Abhay Kumar,Adv.
For Respondent(s) Mr. B.S. Banthia,Adv.
Mr. Vikas Bansal,Adv.
Mr. Mishra Saurabh,Adv.
Mr. Dharmendra Kumar Sinha,Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner and the learned counsel for the respondents are present.
What gets revealed from the perusal of the Office Report is that although by Order dated 5.2.2014 of the Hon’ble Court the learned counsel for the respondents were given last opportunity for filing the counter affidavit, yet they have not done the needful so far. Therefore, no further opportunity is warranted to be given ...2/-
Item No.9 - 2 -to the said respondents for filing the counter affidavit taking into consideration the rule position.
Fresh steps for the service of notice to the unserved respondents shall be taken by the learned counsel for the petitioner within a period of three weeks’, failing which appropriate orders shall follow on the next date.
List again on 27.8.2014.
(M.K. Hanjura) Registrar mg