Supreme Court - Daily Orders
Deepak Kumar vs District & Sessions Judge, Delhi . on 16 April, 2014
dITEM NO.80 REGISTRAR COURT.1 SECTION XIV
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.A. SAYEED
Petition(s) for Special Leave to Appeal (Civil) No(s).19731/2013
DEEPAK KUMAR Petitioner(s)
VERSUS
DISTRICT & SESSIONS JUDGE, DELHI & ORS. Respondent(s)
(With prayer for interim relief and office report)
WITH SLP(C) NO. 23806 of 2013
(With office report)
Civil Appeal NO. 6305-6306 of 2013
(With office report)
Date: 16/04/2014 This Petition was called on for hearing today.
For Petitioner(s)
Dr. vijendra Mahndiyan, Adv.
Ms. Pallavi Awasthi, Adv.
Mr. Deepak Goel,Adv.
Mrs Lalita Kaushik, Adv.
For Respondent(s)
Mr. Shiv Kumar Tripathi, Adv.
Mr. D.S. Mahra,Adv.
Mr. P. Parmeswaran, Adv.
Mr. Praveen Swarup, Adv.
UPON hearing counsel the Court made the following
O R D E R
SLP(C) No.19731/2013
Counter affidavit on behalf of respondent Nos.1 and 2 has already come on record.
On behalf of respondent No.3, the learned Advocate, Mr. Shiv Kumar Tripathi has made a submission at Bar that no counter affidavit is required to be filed on record. Item No.80 -2-
The learned counsel for the petitioner to file the appropriate application for permission to file rejoinder affidavit on record within three weeks and on compliance, the same be processed as per rules. SLP(C) NO. 23806 of 2013 All the three respondents have failed to file counter affidavit, despite final chance granted on the last date.
Further necessary orders to be passed as and when the other connected matters would become ready. Civil Appeal NO. 6305-6306 of 2013 Office report not received.
List again on 25.7.2014.
(M.A. SAYEED) REGISTRAR rd