Supreme Court - Daily Orders
Vishwasrao Dattatray Kachare vs Union Of India on 23 January, 2020
ITEM NO.14 REGISTRAR COURT. 2 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. RAJIV KALRA
Civil Appeal No(s). 4403/2019
VISHWASRAO DATTATRAY KACHARE & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(Only SLP(c) No. 720 of 2020 is to be listed before the Ld.
Registrar's Court for service compliance. )
WITH
SLP(C) No. 720/2020 (XIV)
Date : 23-01-2020 This appeal was called on for hearing today.
For Appellant(s)
Mr. Shashank Manish, AOR
Ms. Smriti Shah, Adv.
Ms. Twinkle Kataria, Adv.
Ms. Nidhi Sahay, Adv.
Mr. Ashok Mathur, AOR
For Respondent(s)
Mr. Sunil Kumar Jain, AOR
Mr. AK Shah, Adv.
Ms. Anusha Agarwal, Adv.
M/S. M. V. Kini & Associates, AOR
Ms. Shreya Sethi, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No. 720/2020
Four weeks’ time is granted to Respondent No. 1 to file Signature Not Verified Counter Affidavit.
Digitally signed by Rajiv Kalra Date: 2020.01.23 16:26:53 IST Reason:In terms of Hon’ble Court's Order dated 08/01/2020, Ld. Counsel for the Petitioner has failed to file spare copies for ITEM NO.14 REGISTRAR COURT. 2 SECTION III issuance of notice as per Chapter XIV, Clause 2(a) of Practice and Procedure and Office Procedure, 2017.
Viewed thus, matter be processed for listing before the Hon’ble Judge in Chambers for further directions. Await Orders.
List thereafter.
RAJIV KALRA Registrar pm