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Supreme Court - Daily Orders

Ashish Kumar Satija vs State Of Haryana And Ors on 11 April, 2018

     ITEM NO.43                         REGISTRAR COURT. 1               SECTION IV-B

                                  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. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                No(s).   31834/2016

     ASHISH KUMAR SATIJA                                              Petitioner(s)

                                                   VERSUS

     STATE OF HARYANA AND ORS & ORS.                                  Respondent(s)
     WITH
     SLP(C) No. 31873/2016 (IV-B)
     (INCOMPLETE REGISTRAR COURT MATTER)
      SLP(C) No. 31851-31852/2016 (IV-B)
     (INCOMPLETE REGISTRAR COURT MATTER)

     Date : 11-04-2018 This petition was called on for hearing today.

     For Petitioner(s)
                                       Dr. (mrs. ) Vipin Gupta, AOR
                                       Ms. Beena Victor, Adv.
                                      Mr. Jogy Scaria, AOR
                                      Mr. Siddharth Batra, Adv.
                                      Mr. Ravinder Kumar, Adv.
                                      Mr. Ajit Sharma, AOR
     For Respondent(s)
                                       Ms. Usha Nandini. V, AOR
                                       Mr. Satish Kumar, Adv.
                                       Mr. Sanjay Kumar Visen, AOR

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

SLP(C) No.31834/2016 Service is complete on respondent Nos.1 and 2. It is submitted that vakalatnama on behalf of respondent Nos.1 and 2 has been filed. Four weeks' time, as last opportunity, is granted to the Ld. Counsel for the said respondents to file counter affidavit.

Service is complete on respondent Nos.3 to 5, 7 to 11 and Signature Not Verified 13 but none has entered appearance. Digitally signed by RUPAM DHAMIJA Date: 2018.04.18 11:08:45 IST Reason:

Last opportunity is granted to the Ld. Counsel for the petitioner for filing affidavit of dasti service in respect of respondent Nos.6 and 12 within four weeks. Item No.43 -2- Respondent Nos.14 to 234 have already been deleted vide order dated 13.11.2017.

SLP(C) No. 31873/2016

Despite last opportunity, affidavit of dasti service in respect of respondent Nos.1 to 11 and 14 to 40 has not been filed.

Registry to process the matter for listing before the Hon'ble Judge in Chambers for appropriate orders.

Last and final opportunity is granted to respondent Nos.12 and 13 for filing counter affidavit within four weeks.

Respondent Nos.41 to 234 have already been deleted vide order dated 24.10.2016, SLP(C) No. 31851-31852/2016 Last and final opportunity is granted to respondent Nos.1 and 2 for filing counter affidavit within four weeks.

Respondent Nos.14 to 234 have already been deleted vide order dated 24.10.2016.

As per office report, affidavit of dasti service in respect of respondent Nos.3 to 13 has not been filed. The Ld. Counsel for the petitioner submitted that with regard to respondent Nos.3 to 13, they have not been given dasti notice. Registry to verify whether dasti notice was given or not in respect of the said respondents.

List again on 18.4.2018.

KAPIL MEHTA Registrar 11.4.2018 rd