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V. Masilamani And Ors. Etc. Etc. vs Union Of India And Ors. Etc. Etc. on 16 November, 2015

  ITEM NO.81                        REGISTRAR COURT. 2                 SECTION XII

                              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 MR. M V RAMESH

  Petition(s) for Special Leave to Appeal (C)                 No(s).   9100-9103/2015

  V. MASILAMANI AND ORS. ETC. ETC.                                  Petitioner(s)

                                               VERSUS

  UNION OF INDIA AND ORS. ETC. ETC.                                 Respondent(s)


  (with interim relief and office report)


  Date : 16/11/2015 These petitions were called on for hearing today.


  For Petitioner(s)                 Ms.Shweta S.Parihar,Adv.
                                    Mr. Ankur S. Kulkarni,Adv.

                                    Mr. B. V. Balaram Das,Adv.


  For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

The respondent Nos.1 & 2-4 have failed to file the counter affidavit within the period stipulated under the rules.Service of notice is complete on the respondent Nos.5-9 & 11, but no one has entered appearance on their behalf.

Ld.counsel for the petitioner has failed to file the affidavit Signature Not Verified Digitally signed by Sushma Kumari Bajaj in proof of dasti service of notice issued to the respondent No.9 Date: 2015.11.16 16:35:17 TLT Reason: …......2 ITEM NO.81 -2- despite order dated 21.08.2015 of this Court. Therefore, list the matter before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

The respondent Nos.1-3 have failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent Nos.5-8, but no one has entered appearance on their behalf.

Ld.counsel for the petitioner has failed to file the affidavit in proof of dasti service of notice issued to the respondent Nos.4 & 9 despite order dated 21.08.2015 of this Court. Therefore, list the matter before the Hon'ble Judge in Chambers for further directions. Await orders and list thereafter.

The respondent Nos.1-3 have failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent Nos.4-10, but no one has entered appearance on their behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

(M V RAMESH) Registrar SB