Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The State Of Himachal Pradesh vs Gurpreet Alias Goldi on 29 September, 2015

  ITEM NO.80                        REGISTRAR COURT. 2                SECTION IIB

                              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. M K HANJURA

  Petition(s) for Special Leave to Appeal (Crl.)                No(s).
  1366-1369/2015

  STATE OF HIMACHAL PRADESH                                        Petitioner(s)

                                               VERSUS

  GURPREET ALIAS GOLDI AND ANR. ETC ETC.                           Respondent(s)

  WITH
  SLP(Crl) No. 1881-1884/2015
  (With Office Report)


  Date : 29/09/2015 These petitions were called on for hearing today.



  For Petitioner(s)
                                    Ms. Pragati Neekhra,Adv.

                                    Mr. Rameshwar Prasad Goyal,Adv.

  For Respondent(s)
                                    Mr. Kuldip Singh,Adv.
                                    Mr.Gaurav Yadav,Adv.
                                    Mr.Thomas Franklin Caesar,Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Mr.Gaurav Yadav, Ld.counsel appears for the respondent No.1. He seeks and is given four weeks time to file the vakalatnama and the Signature Not Verified counter affidavit. Digitally signed by Sushma Kumari Bajaj Date: 2015.09.30 12:52:32 TLT Reason: …......2 ITEM NO.80 -2- Fresh steps for the service of notice by usual mode to the unserved respondent No.2 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served.

Fresh steps for the service of notice by usual mode to the unserved sole respondent shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served.

Mr.Gaurav Yadav, Ld.counsel appears for the respondent No.1. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos.2-4 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served.

Mr.Gaurav Yadav, Ld.counsel appears for the respondent No.1. He seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos.2 & 3 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served.

The respondent Nos.1 & 2 shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be given.

…...3 ITEM NO.80 -3- Fresh steps for the service of notice by usual mode to the unserved respondent No.3 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served.

The respondents shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be given.

SLP(Crl.) No.1883 & 1884/2015 The respondent Nos.1,2 & 4 shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be given.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos.3 & 5 shall be taken by the Ld.counsel for the petitioners within a period of three weeks. Dasti in addition is permitted to be served.

List the matter again on 14.12.2015.

(M K HANJURA) Registrar SB