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Punjab State Elect.Board Now Pspc ... vs Kartar Singh . on 5 August, 2015

     Item No.9                             1

                             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).    32240/2011

     PUNJAB STATE ELECT.BOARD NOW PSPC LD.&OR                  Petitioner(s)

                                          VERSUS

     KARTAR SINGH & ORS.                                       Respondent(s)


     WITH


     SLP(C) No. 32582/2011
     (With Interim Relief)

      SLP(C) No. 32646/2011
     (With Interim Relief)

      SLP(C) No. 32679/2011
     (With Interim Relief)

      SLP(C) No. 32680/2011
     (With Interim Relief)

      SLP(C) No. 32727/2011
     (With Interim Relief)

      SLP(C) No. 32893/2011
     (With Interim Relief)

      SLP(C) No. 33164/2011
     (With Interim Relief)

      SLP(C) No. 33180/2011
     (With Interim Relief)

      SLP(C) No. 33378/2011
     (With Interim Relief and Office Report)
Signature Not Verified

Digitally signed by
Madhu Grover
Date: 2015.08.06

     Date : 05/08/2015 These petitions were called on for hearing today.
16:00:07 SCT
Reason:
Item No.9                                2


For Petitioner(s)
                         Mr. Jagjit Singh Chhabra,Adv.


For Respondent(s)        Mr. Chandan Mishra,Adv.
                         Mr. Vikas Upadhyay,Adv.


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

SLP(C) Nos. 32240,33180 and 33378/2011 The office report indicates that the Ld. Counsel for the respondents have failed to file the counter affidavit within the period stipulated under the rules. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 2,17 and 19 shall be taken by the learned counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the District Court the particulars of which shall be furnished by the learned counsel for the petitioners within the period prescribed above.

List again on 15.10.2015.

The office report indicates that the Ld. Counsel for the respondents has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

The Ld. Counsel for the petitioners shall within a period of four weeks file the proof of paper publication in respect of respondent No. 45 whereafter no further extension shall be given.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 12,43,49 and 53 shall be taken by the learned counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served through the District Court the particulars of which shall be furnished by the learned counsel for the petitioners within the period prescribed above.

The Ld. Counsel for the petitioners shall within a period of four weeks file the proof of paper publication in respect of respondent No. 14 whereafter no further extension shall be given.

The Ld. Counsel for the petitioners shall within a period of four weeks file the proof of paper publication in respect of respondent Nos. 23 and 29 whereafter no further extension shall be given.

The Ld. Counsel for the petitioners shall within a period of four weeks file the proof of paper publication in respect of respondent No.70 whereafter no further extension shall be given.

List again on 15.10.2015.

(M K HANJURA) Registrar MG