Supreme Court - Daily Orders
The State Of Rajasthan vs Sharwan Kumar Kumawat on 29 November, 2016
ITEM NO.53 REGISTRAR COURT. 1 SECTION XV
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. PAWAN DEV KOTWAL
Civil Appeal No(s). 1162-1171/2016
STATE OF RAJASTHAN & ORS. Appellant(s)
VERSUS
SHARWAN KUMAR KUMAWAT& ETC., ETC. Respondent(s)
(with office report)
WITH
C.A. No. 1172-1176/2016
C.A. No. 1177-1181/2016
C.A. No. 1182-1186/2016
C.A. No. 1187-1189/2016
C.A. No. 1190-1194/2016
C.A. No. 1195-1196/2016
C.A. No. 1197-1199/2016
C.A. No. 1200-1201/2016
C.A. No. 1202-1206/2016
C.A. No. 1207-1211/2016
C.A. No. 1212-1214/2016
Date : 29/11/2016 These appeals were called on for hearing today.
For Appellant(s)
Mr. Irshad Ahmad,Adv.
For Respondent(s)
Mr. Anuj Bhandari,Adv.
Mr. Vipin Kumar Jai,Adv.
Ms. Arti Gupta,Adv.
Mr Vivek Kumar Singh, Adv.
Mr. Rana Ranjit Singh,Adv.
Mr Rajendra, Adv.
Signature Not Verified
Mr.Ashutosh Dubey,Adv.
Digitally signed by
HEMA JOSHI
Date: 2016.12.01
Ms. Namita Choudhary,Adv.
16:53:50 IST
Reason: Mr Bonny Mehra, Adv.
Ms. Shobha,Adv.
Mr Rajesh P Dwivedi, Adv.
Mr. Debasis Misra,Adv.
-2-
Item No.53
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 1162-1171/2016 Service is complete.
Registry to process for listing after the statutory period for filing statement of case has expired and if filed, be taken on record.
C.A. No.1172-1176/2016 Ld. Counsel for the appellant to take fresh steps to effect service on respondent no.1 in C.A.NO.1172/2016 and respondent no.3 in C.A.NO.1174/2016 within two weeks time. Notices thereafter be issued.
C.A. No. 1177-1181/2016 Ld. Counsel for the appellant to take fresh steps to effect service on respondent no.3 within two weeks time. Notice thereafter be issued.
Other respondents are duly represented. C.A. No. 1182-1186/2016 Service is complete.
Respondent nos. 1,2,3 and 5 are duly represented. None appears for respondent no.4 despite due service. C.A. No. 1187-1189/2016 All the respondents are duly represented. Statement of case has not been filed. May be filed within the statutory period and registry thereafter to process under rules.
-3-Item No.53 C.A. No. 1190-1194/2016 All the respondents are duly represented. Statement of case has not been filed. May be filed within the statutory period and registry thereafter to process under rules.
C.A. No. 1195-1196/2016 Ld. Counsel for the appellant to take fresh steps to effect service on respondent no.2 within two weeks time. Notice thereafter be issued.
Respondent no.1 is duly represented. C.A. No. 1197-1199/2016 None appears for the respondent nos. 1 and 2 despite due service.
Respondent no.3 is duly represented. Statement of case has not been filed. May be filed within the statutory period and registry thereafter to process under rules.
C.A. No. 1200-1201/2016 Respondent no.1 is duly represented. None appears for respondent no.2 despite due service. Statement of case has not been filed. May be filed within the statutory period and registry thereafter to process under rules.
C.A. No. 1202-1206/2016 Respondent nos. 1 and 3 are duly represented. None appears for respondent no.2 despite due service. -4- Item No.53 Ld. Counsel for the appellant to take fresh steps to effect service on respondent nos. 4 to 6 within two weeks time. Notices thereafter be issued. C.A. No. 1207-1211/2016 Respondent nos. 3 and 5 are duly represented. None appears for respondent no.1 despite due service. Ld. Counsel for the appellant to take fresh steps to effect service on respondent nos. 2 and 4 within two weeks time. Notices thereafter be issued. C.A. No. 1212-1214/2016 Respondent nos. 2 and 3 are duly represented. None appears for respondent no.1 despite due service. Statement of case has not been filed. May be filed within the statutory period and registry thereafter to process under rules.
List again on 20.1.2017.
(PAWAN DEV KOTWAL) Registrar