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Supreme Court - Daily Orders

Union Of India vs A. Geetha on 18 July, 2014

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  ITEM NO.60                                    COURT NO.7                      SECTION XII

                                 S U P R E M E C O U R T O F             I N D I A
                                         RECORD OF PROCEEDINGS

  Petition(s) for Special Leave to Appeal (C) No(s). 11453/2013

  (Arising out of impugned final judgment and order dated 26/04/2012
  in WPC No. 29198/2010 passed by the High Court Of Madras)

  UNION OF INDIA & ORS.                                                          Petitioner(s)

                                                       VERSUS

  A. GEETHA                                          Respondent(s)
  (With prayer for interim relief and Office Report)
  WITH
  SLP(C) No. 18413-18421/2013
  SLP(C) No. 33513-33514/2013
  (With Office Report)
  SLP(C) No. 37862/2013
  (With appln(s) c/delay in filing SLP and Office Report)

  Date :                  18/07/2014    These     petitions     were   called    on   for     hearing
  today.

  CORAM :
                               HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                               HON’BLE MR. JUSTICE R.K. AGRAWAL

  For Petitioner(s)                     Ms.     Sukhbeer Kaur Bajwa, Adv.
                                        Mr.     V.K. Biju, Adv.
                                        Mr.     Saroj Bala, Adv.
                                        Mr.     Shreekant N. Terdal ,Adv.
                                        Ms.     Vijay Laxmi, Adv.


  For Respondent(s)                     Mr.     G. Sivabalamurugan, Adv.
                                        Mr.     Anis Mohd., Adv.
                                        Mr.     Sandeep Kumar, Adv.
                                        Mr.     L. K. Pandey ,Adv.

                                        Mr. Raghavendra S. Srivatsa ,Adv.

Signature Not Verified

Digitally signed by
                            UPON hearing the counsel the Court made the following
Sushil Kumar Rakheja
Date: 2014.07.19
13:41:54 IST
                                                 O R D E R

Reason:

Learned counsel for the respondent states that it is not necessary to file any counter affidavit. Pleadings shall, therefore, be treated to be complete.

List after four weeks.

S.L.P.(C) Nos. 33513-33514/2013 & 37862/2013 None appears for the respondents. One further adjournment is granted to the respondents to file counter affidavit. The same be filed within four weeks from today.

Needless to say that if no counter affidavit is filed within the time granted, it would be presumed that no counter affidavit will be filed on behalf of the respondents. List after four weeks.

S.L.P.(C) Nos. 18413-18421/2013 Counter affidavit has been filed. Learned counsel for the petitioners seeks four weeks time to enable her to file rejoinder affidavit. Prayer is allowed. Rejoinder affidavit be filed within four weeks. List after four weeks.

    (S.K. RAKHEJA)                                   (PHOOLAN WATI ARORA)
     COURT MASTER                                    ASSISTANT REGISTRAR