Supreme Court - Daily Orders
Andhra Pradesh State Road Transport ... vs P. Ramu on 3 August, 2022
ITEM NO.28 REGISTRAR COURT. 1 SECTION XII-A
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 SH. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 2950/2021
ANDHRA PRADESH STATE ROAD TRANSPORT CORPORATION ( APSRTC)
Petitioner(s)
VERSUS
P. RAMU & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23859/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
WITH
SLP(C) No. 3176/2021 (XII-A)
(FOR ADMISSION and I.R. and IA No.26356/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.26354/2021-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 2922/2021 (XII-A)
(FOR ADMISSION and I.R. and IA No.23564/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.23562/2021-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 3122/2021 (XII-A)
(FOR ADMISSION and I.R. and IA No.25608/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 03-08-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Krishna Kumar Singh, AOR
Mr. Sri Harsha Peechara, Adv.
Mr. Ashish Kumar Tiwari , AOR
For Respondent(s)
Ms. Mary Mitzy, Adv.
Ms. Shakun Sharma, AOR
Mr. Y. Raja Gopala Rao, AOR
Mr. Ketan Paul, AOR
Mr. Shashwat Mehra, Adv.
Mr. Ashish Kumar Tiwari , AOR
Signature Not Verified
Mr. Mahfooz Ahsan Nazki, AOR
Digitally signed by
Indu Marwah
Date: 2022.08.05
Mr. Polanki Gowtham, Adv.
10:44:40 IST
Reason: Mr. Shaik Mohamad Haneef, Adv.
Mr. T. Vijaya Bhaskar Reddy, Adv.
Contd….
-2-
Mr. K.V. Girish Chowdary, Adv.
Mr. Rajeswari Mukherjee, Adv.
Mr. Krishna Kumar Singh, AOR
Mr. Sri Harsha Peechara, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No. 2950/2021
Respondent Nos.1 and 4 have filed counter affidavit. Respondent No.2 has already opted not to file counter affidavit.
Ld. counsel for respondent No.3 prays for and is granted four weeks’ time, as final opportunity, for filing counter affidavit.
SLP(C) No. 3176/2021 Ld. counsel for respondent No.1 submits that they have filed counter affidavit on 28.4.2021. Registry to verify and update the records.
Ld. counsel for respondent No.2 submits that they do not wish to file counter affidavit. The submission is taken on record.
Respondent No.4 has not filed counter affidavit, despite grant of final opportunity; as such, further opportunity stands declined.
Respondent No.3 is granted four weeks’ time, as final opportunity, for filing counter affidavit.
Contd….
-3-SLP(C) No. 3122/2021 Ld. counsel for respondent No.4 submits that they have filed counter affidavit on 28.4.2021. Registry to verify and update the records.
Ld. counsel for respondent No.2 submits that they do not wish to file counter affidavit.
Respondent No.1 has not filed counter affidavit, despite grant of final opportunity; as such, further opportunity stands declined.
Respondent No.3 is granted four weeks’ time, as final opportunity, for filing counter affidavit. SLP(C) No. 2922/2021 Respondent Nos.1 and 4 have not filed counter affidavit, despite grant of final opportunity on the earlier occasion; as such, further opportunity stands declined. Respondent No.2 has already opted not to file counter affidavit.
Respondent No.3 is granted four weeks’ time, as final opportunity, for filing counter affidavit. At the end of the period aforesaid, whether counter affidavits are filed or not, the matters shall be processed for listing before the Hon’ble Court, as per rules.
AVANI PAL SINGH Registrar