Supreme Court - Daily Orders
State Of Haryana vs Sugriv on 29 January, 2020
ITEM NO.70 REGISTRAR COURT. 2 SECTION IV-B
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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 28043/2019
STATE OF HARYANA & ORS. Petitioner(s)
VERSUS
SUGRIV Respondent(s)
Date : 29-01-2020 This petition was called on for hearing today.
For Petitioner(s) Mr. Nikhil Goel,Adv.
Mr.Vinay Mathur,Adv.
Dr. Monika Gusain, AOR
For Respondent(s) Mr. Shish Pal Laler,Adv.
Mr. Sonit Sinhmar,Adv.
Mr. Ravi Panwar,Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Service of notice is complete qua sole respondent but no one has entered appearance on his behalf. However, Mr. Shish Pal Laler, Ld. Counsel appearing on behalf of Mr. Ravi Panwar, Ld. Advocate- on-Record seeks and is given one week’s time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of common sole respondent. Ld. Counsel for the petitioner is directed to serve the copy of the pleadings to the said respondent within a period of one week after filing of the vakalatnama. After expiry of aforesaid period, the matter be Signature Not Verified processed for listing before the Hon'ble Court under the rules.
Digitally signed by Rajiv Kalra Date: 2020.01.29 17:05:19 IST Reason:RAJIV KALRA Registrar MG