Supreme Court - Daily Orders
Rajesh Kumar vs Anand Kumar on 20 August, 2018
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.46 COURT NO.4 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
PETITION FOR SPECIAL LEAVE TO APPEAL (c) NO. 5265/2017
RAJESH KUMAR Appellant(s)
VERSUS
ANAND KUMAR & ORS. Respondent(s)
Date : 20-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBER]
For Appellant(s) Mr. Nishit Agrawal, Adv.
M/S. Aura & Co., AOR
For Respondent(s) Mr. Rahul Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos. 8 and 18 have passed away. In affidavit of dasti service filed by the petitioner, it is stated that respondent No. 8 is unmarried and his brothers are his legal heirs and are already on record as respondent Nos. 5 to 7. In case of respondent No.18, his legal heirs are also stated to be on record as respondent Nos. 19 and 20.
Amended memo of parties be filed within two weeks. Last opportunity of three weeks' time is granted to the learned counsel for the petitioner for effecting dasti service on respondent Nos. 19 and 20, failing which the said respondents be deleted from the array of parties at the risk of the petitioner.
The matter be processed for listing thereafter. The learned counsel for respondent Nos. 1 to 3, as prayed for, is granted three weeks' time to file counter affidavit.
Signature Not VerifiedRejoinder affidavit, if any, be filed within two weeks Digitally signed by JAYANT KUMAR ARORA thereafter.
Date: 2018.08.23 10:53:34 IST Reason:
(RAJNI MUKHI) (SUMAN JAIN)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER