Supreme Court - Daily Orders
Arvind Gupta vs Union Of India And Ors. on 7 January, 2014
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ITEM NO.53 REGISTRAR COURT.1 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) NO(s). 116 OF 2013
BEFORE THE REGISTRAR M.K.HANJURA
ARVIND GUPTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln(s) for intervention,PERMISSION TO FILE ADDITIONAL AFFIDAVIT and
office report )
Date: 07/01/2014 This Petition was called on for hearing today.
For Petitioner(s)
Mr Puneet Verma, Adv.
Ms. Arti Singh,Adv.
For Respondent(s)
Ms Madhur Panjwani, Adv.
Mr. Vijay Panjwani ,Adv
Mr. B. Krishna Prasad ,Adv
Mr. Shreekant N. Terdal ,Adv
Mr Dinesh Rohilla, Adv.
UPON hearing counsel the Court made the following
O R D E R
The ld. Counsel for the petitioner and the ld. Counsel for the respondent Nos. 2 and 4 are present.
Respondent Nos. 2 and 4 have already filed the counter affidavit. Fresh steps for the service of the notice to the respondent no.3 by usual mode shall be taken by the ld. Counsel for the petitioner within a weeks time failing which appropriate orders shall follow on the next date. Dasti in addition is permitted.
The served respondents may file the counter affidavit before the next date in case they choose to do so.
List again on 19.2.2014.
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