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Supreme Court - Daily Orders

Sunil Kr. Yadav vs Union Of India on 14 August, 2015

     Item No. 106                                  1

                                    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 MR. M K HANJURA

     Petition(s) for Special Leave to Appeal (C)                 No(s).   20746/2014

     SUNIL KR. YADAV                                                   Petitioner(s)

                                                  VERSUS

     UNION OF INDIA & ORS                                              Respondent(s)

     WITH SLP(C) NO. 20824/2014
     (With office report)


     Date : 14/08/2015 These petitions were called on for hearing today.


     For Petitioner(s)
                                      Mr. Rohit K. Singh,Adv.
                                      Mr. Brij Bhushan,Adv.


     For Respondent(s)                Mr. Vikas Bansal,Adv.
                                      Mr. B.V. Balaram Das,Adv.

                                      Mr. Hemant Gupta,Adv.
                                      Mr. Jinendra Jain,Adv.


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

The office report indicates that the Ld. Counsel for the respondent Nos. 1 and 3 have failed to file the counter affidavit within the period stipulated under the rules.

Respondent No.7 has already filed the counter affidavit as gets revealed from the perusal of the office report. Service of Signature Not Verified Digitally signed by Madhu Grover notice is complete on the respondent No. 2 but no one has entered Date: 2015.08.18 15:47:17 SCT Reason: appearance on his behalf.

Mr. Hemant Gupta, Ld. Advocate has appeared on behalf of the respondent Nos. 4 to 6. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

The office report indicates that the respondent Nos. 2 and 3 have failed to file the counter affidavit within the period stipulated under the rules.

Respondent No.6 has already filed the counter affidavit as gets revealed from the perusal of the office report. Service of notice is complete on the respondent No. 1 but no one has entered appearance on his behalf.

Mr. Hemant Gupta, Ld. Advocate has appeared on behalf of the respondent Nos. 4, 5 and 7. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

List again on 27.10.2015.

(M K HANJURA) Registrar MG