Supreme Court - Daily Orders
Union Of India vs Sehdev Paswan on 20 March, 2018
ITEM NO.15 REGISTRAR COURT. 1 SECTION IV
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. KAPIL MEHTA
IA 11893/2018,20146/2018, in Civil Appeal No(s). 9230-9231/2016
UNION OF INDIA & ORS. Appellant(s)
VERSUS
SEHDEV PASWAN & ORS. Respondent(s)
(and IA No.11893/2018-INTERVENTION/IMPLEADMENT and IA
No.20146/2018-INTERVENTION/IMPLEADMENT)
Date : 20-03-2018 These matters were called on for hearing today.
For Appellant(s)
Mr Arun Kumar Singh, Adv.
Mr B.V.Balram Das, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Ms. Uttara Babbar, AOR
Mr Raj Vikram Singh, Adv.
Ms Rashmi Singh, AOR
Mr Abir Phukan, Adv.
Ms Atishaya Kaushal, Adv.
M/s KMNP Law, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent nos. 1 to 62 and 64 to 120 are duly represented.
Service is complete on respondent no.63 but none has entered appearance.
Statement of case has not been filed and time has expired.
Ld. Counsel for the appearing respondents undertakes to file counter affidavit within four weeks time.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity to file counter affidavit stands declined.
Signature Not Verified Digitally signed by HEMA JOSHI Date: 2018.03.23 09:05:49 ISTReason: KAPIL MEHTA
Registrar
20.03.2018
hj