Supreme Court - Daily Orders
Guru Harkishan Model School vs Uma Walia on 10 September, 2014
ITEM NO.81 REGISTRAR COURT. 2 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 K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 650/2014
GURU HARKISHAN MODEL SCHOOL Petitioner(s)
VERSUS
UMA WALIA & ORS Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 10/09/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr Vinay Kumar Garg,Adv.
For Respondent(s) Mr.Neeraj K.Singh,adv.
Mr. D. S. Mahra,Adv.
Mr.O.P.Bhadani,adv.
Mr.Ashok Anand,adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the respondent Nos.2-4 have already filed the counter affidavit.
Mr.O.P.Bhadani, Ld.advocate has stated that since the Ld.counsel for the petitioner has been designated as a Senior Advocate, therefore, he has on 9.09.2014 filed the vakalatnama on behalf of the petitioner. Office shall verify the position and report accordingly.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.09.12 10:31:13 IST Reason:…....2 ITEM NO.81 -2- Fresh steps for the service of notice to the unserved respondent No.1 shall be taken by the Ld.counsel for the petitioner within a period of three weeks whereafter no further extension shall be provided. Dasti in addition is permitted to be served through the Trial Court, the particulars of which shall be furnished by the Ld.counsel for the petitioner within the period provided above.
List again on 27.11.2014.
(M K HANJURA) Registrar SB