Supreme Court - Daily Orders
Ravindra Kumar Singh vs Naresh Kumar Yadav &Amp Ors on 16 September, 2014
ITEM NO.68 REGISTRAR COURT. 2 SECTION IIA
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 (Crl.) No(s). 3293/2014
RAVINDRA KUMAR SINGH Petitioner(s)
VERSUS
NARESH KUMAR YADAV & ORS Respondent(s)
(with office report)
Date : 16/09/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ashwarya Sinha,Adv.
Mr. Himanshu Chaubey,Adv.
For Respondent(s) Ms. Purnima Krishna,Adv.
For RR.2-8 Mr. Abhinav Mukerji,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the respondent no.1 seeks and is given four weeks' time to file the counter affidavit.
Ms. Purnima Krishna, the learned counsel appears for the respondent nos. 2-8 on behalf of Mr. Abhinav Mukerji. She seeks and is given one week's time to file the Vakalatnama. The learned counsel has stated that the copies of the pleadings have not been provided to her by the petitioner. The learned counsel for the petitioner is directed to provide the copies of the pleadings to the learned counsel within a week's time and file proof. Signature Not Verified
The Digitally signed by Suman Wadhwa Date: 2014.09.18 learned counsel shall file the counter affidavit within a period of 16:47:52 IST Reason:
four weeks thereafter.-2-
Service of notice is complete on the respondent nos. 9 &
10. But no one has entered appearance on their behalf. They shall also be at liberty to file the counter affidavit within the period as stipulated above in case they intend to do so.
The learned counsel for the petitioner is given three weeks' time to take fresh steps for service of notice to the unserved respondent no.11.
List again on 3.12.2014.
(M K HANJURA) Registrar SW