Supreme Court - Daily Orders
Mehar Singh vs Director Rural Development And ... on 23 September, 2015
ITEM NO.61 REGISTRAR COURT. 2 SECTION IVB
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 K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 30988/2014
MEHAR SINGH Petitioner(s)
VERSUS
DIRECTOR RURAL DEVELOPMENT & PANCHAYATS DEPTT, PUNJAB & ANR.
Respondent(s)
(with interim relief and office report)
Date : 23/09/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Jitendra Kumar,Adv.
For Respondent(s) Mr. Shivendu Gaur,Adv.
Ms. Sheenu Chauhan,Adv.
Mr. Ajay Kumar Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Learned counsel for the respondent No.2 seeks and is given four weeks time as last chance to file the counter affidavit.
The office report indicates that although by order dated 16.7.2015 of this Court four weeks time as last chance was given to the Learned Counsel for the petitioner to take fresh steps for the service of notice to the Respondent No.1, yet he has not done the needful within the period stipulated in the order. Viewed in that context, Signature Not Verified the matter shall be processed for listing before the Hon'ble Digitally signed by Madhu Grover Date: 2015.09.24 Judge in Chambers for further future directions. Await 15:38:31 SCT Reason: orders. List thereafter.
(M K HANJURA) Registrar MG