Supreme Court - Daily Orders
Dinesh Lalchand Nolakha vs Union Of India on 22 October, 2019
ITEM NO.35 REGISTRAR COURT. 1 SECTION III
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 8798/2019
DINESH LALCHAND NOLAKHA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 22-10-2019 This petition was called on for hearing today.
For Petitioner(s)
Ms. Anushree Prashit Kapadia, AOR
For Respondent(s)
Mr. Vibhu Shanker Mishra, Adv.
Mr. Raj Bahadur Yadav, AOR
UPON hearing the counsel the Court made the following
O R D E R
None appeared for respondent No.1 when called. On 5.9.2019, the following order was passed - “Respondent Nos.2 and 3 have filed counter affidavit. Service is complete on respondent No.1. Ld. Advocate, Mr.Mukesh Verma, appearing on behalf of Mr. Raj Bahadur Yadav, Advocate-on-record for respondent Nos.2 and 3 submits that he is appearing on behalf of respondent No.1 also and seeks two weeks’ time to file vakalatnama and counter affidavit. Granted.” Neither vakalatnama nor counter affidavit on behalf of respondent No.1 has been filed till today. Notice was served on Signature Not Verified respondent No.1 on 5.7.2019. Further, there is neither written Digitally signed by RUPAM DHAMIJA Date: 2019.10.26 13:24:33 IST Reason: application for extension of time to file pleadings in terms of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral Item No.35 -2- request for extension of time to file counter affidavit. It appears that respondent No.1 is not interested in filing counter affidavit and, therefore, opportunity to file counter affidavit stands declined. However, vakalatnama on behalf of respondent No.1 may be filed.
Respondent Nos.2 and 3 have filed counter affidavit. Registry to process the matter for listing before the Hon'ble Court, as per rules.
ANIL LAXMAN PANSARE Registrar