Supreme Court - Daily Orders
State Of H.P.Tr.Sec. vs A.N.Gupta (D) Thr. Lrs. . on 16 October, 2014
ITEM NO.19 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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 19650/2012
STATE OF H.P.TR.SEC.& ANR. Petitioner(s)
VERSUS
A.N.GUPTA & ORS. Respondent(s)
(with interim relief and office report)
Date : 16/10/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s) Mr.Sanjay Katyal,adv.
Mr. Kuldip Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondents shall be at liberty to file the counter affidavit within a period of four weeks, in case they intend to do so, whereafter no further extension shall be provided.
List again on 7.01.2015.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.10.18 10:23:26 IST Reason: