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Supreme Court - Daily Orders

Union Of India And Anr. vs National Institute Of Technology ... on 8 December, 2016

     Item No.35                            1

                            REGISTRAR COURT. 2                SECTION XVIA

                         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 V RAMESH

     Transfer Petition(s)(Civil) No(s).        680-684/2016

     UNION OF INDIA AND ANR.                                  Petitioner(s)

                                          VERSUS

     NATIONAL INSTITUTE OF TECHNOLOGY FACULTY FORUM (NITFF) JALADHAR AND
     ANR. ETC. ETC.                                     Respondent(s)

     (with appln. (s) for stay and office report)


     Date : 08/12/2016 These petitions were called on for hearing today.



     For Petitioner(s)        Mr. A.K. Raina,Adv.
                              Mr. G.S. Makkar,Adv.

                               Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                               Mr. Anil Kumar Tandale,Adv.

                              Mr. Vishal Bhatnagar,Adv.
                              Ms. Iti Sharma,Adv.
                              Mr. Ashwani Kumar,Adv.

                               Mr. John Mathew,Adv.

                              Mr. Ranjeet Singh,Adv.
                              Mr. K. V. Sreekumar,Adv.

                               Mr. Ravinder Agarwal,Adv.

                              Mr. Dhruv,Adv.
                              M/s. M. V. Kini & Associates,Adv.
Signature Not Verified

Digitally signed by
MADHU GROVER
Date: 2016.12.08
16:23:04 IST
                              Mr. Vivek Singla,Adv.
Reason:
Item No.35                                   2



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

Four weeks time, as last chance is given to all the respondents to file the counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court.

Service of notice is complete on the respondent No.1 but no one has entered appearance on his behalf.

Four weeks time, as last chance is given to respondent Nos. 2 and 3 to file the counter affidavit. After expiry of four weeks, list the matter before the Hon'ble Court.

Service of notice is complete on all the respondents but no one has entered appearance on their behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

Respondent No.1 has already filed the counter affidavit. Service of notice is complete on the respondent No.2 but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

Four weeks time is given to the respondent No. 2 to file the counter affidavit.

Await certificate of service of respondent No.1 from the concerned court.

List again on 24.1.2017.

(M V RAMESH) Registrar MG