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Poonam Pattaiya And Ors Etc vs Board Of Secondary Education And Anr. ... on 18 September, 2017

     Item No.81                        1

                         REGISTRAR COURT. 2                 SECTION IV-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 MR. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C)         No(s).
     14720-14721/2017

     POONAM PATTAIYA AND ORS ETC                                Petitioner(s)

                                           VERSUS

     BOARD OF SECONDARY EDUCATION AND ANR. ETC                  Respondent(s)

     ([ONLY ITEM NO. 3.1 WILL BE LISTED AGAINST ITEM NO. 3])


     WITH
     SLP(C) No. 16354-16355/2017 (IV-A)
     (FOR PERMISSION TO FILE SLP ON IA 45195/2017
     FOR DELETING THE NAME OF RESPONDENT ON IA 45201/2017)


      SLP(C) No. 16273/2017 (IV-A)
     (FOR EXEMPTION FROM FILING O.T. ON IA 46621/2017 [TO BE TAKEN UP
     ALONGWITH ITEM NO. 3.1 i.e. SLP(C) No.16272/2017])

      SLP(C) No. 16272/2017 (IV-A)
     (FOR EXEMPTION FROM FILING O.T. ON IA 46602/2017)

      SLP(C) No. 16121/2017 (IV-A)
     (FOR EXEMPTION FROM FILING O.T.        ON IA 45924/2017)


     Date : 18-09-2017 These petitions were called on for hearing today.



     For Petitioner(s)
                              Mr. Gaurav Agrawal, AOR

                              Mr. Vidit Monga,Adv.
                              Mr. Vinay Rajput,Adv.
Signature Not Verified
                              Mr. Vikas Upadhyay, AOR
Digitally signed by
MADHU GROVER
Date: 2017.09.18
16:11:45 IST
Reason:


                              Ms. Rashmi Singh, AOR

                              Mr. Jasbir Singh Malik,Adv.
Item No.81                     2

                      Ms. Usha Nandini. V, AOR

For Respondent(s)     Mr. Rajender Pd. Saxena, AOR

                     Mr. Harshvardhan Jha,Adv.
                     Ms. Yugandhara Pawar Jha,Adv.
                     Ms. Mayuri Shukla,Adv.


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

SLP(C) Nos. 14720-14721/2017 Service of notice is complete on respondent Nos. 1 and 2 but no one has entered appearance on their behalf. Ms. Mayuri Shukla, Ld. Advocate has appeared on behalf of the respondent No.1. She seeks and is given four weeks time to file the vakalatnama and the counter affidavit. Four weeks time, as last chance is given to the respondent No.3 to file the counter affidavit.

SLP(C) Nos. 16354-16355/2017 Fresh steps for the service of notice by usual mode to the respondent No.2 shall be taken by the learned counsel for the petitioners within a period of two weeks. Ms. Mayuri Shukla, Ld. Advocate has appeared on behalf of the respondent No.1. She seeks and is given four weeks time to file the vakalatnama and the counter affidavit. Four weeks time, as last chance is given to the other served respondents to file the counter affidavit.

SLP(C) Nos. 16272 and 16273/2017 Service of notice is complete on both the respondents but no one has entered appearance on their behalf. Ms. Mayuri Shukla, Ld. Advocate has appeared on behalf of the respondent No.2. She seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

Service of notice is complete on respondent Nos. 1 to 4 but no one has entered appearance on their behalf.

However, Ms. Mayuri Shukla, Ld. Advocate has appeared on behalf of the respondent Nos. 1 and 2. She 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 respondent Nos. 5 to 7 shall be taken by the learned counsel for the petitioners within a period of two weeks.

List again on 15.11.2017.

SANJAY PARIHAR Registrar MG