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Mohammad Haneef Lone vs Ashok Kumar Sharma on 1 May, 2017

  ITEM NO.27                             REGISTRAR COURT. 1                 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. RAJESH KUMAR GOEL

  Petition(s) for Special Leave to Appeal (C) No(s).                       32820/2015

  MOHAMMAD HANEEF LONE & ORS.                                              Petitioner(s)

                                                     VERSUS

  ASHOK KUMAR SHARMA & ORS.                                                Respondent(s)

  (with appln. (s) for impleadment as party respondent and permission
  to file synopsis and list of dates and interim relief and office
  report)
  WITH
  SLP(C) No.22909/2014
  SLP(C) Nos. 34488-34489/2015
  SLP(C) Nos.26261-26266/2014
  SLP(C) No. 8489/2016

  Date : 01/05/2017 This petition was called on for hearing today.

  For Petitioner(s)
                                        Mr. Deepak Goel,Adv.
                                        Ms. Aruna Mathur,Adv.
                                        Ms.Anuradha Arputham,Adv.
                                        M/s Arputham,Adv.
                                        Aruna & Co.,Adv.

  For Respondent(s)                     Mr.   Sunando Raha,Adv.
                                        Mr.   Krishna Bhatt,Adv.
                                        Mr.   Anupam Raina,Adv.
                                        Mr.   Sunil Fernandes,Adv.

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

Respondent Nos. 1 to 6 have already filed the counter affidavit.

Reason: Registry to mention the status/pleadings in respect of respondent Nos. 7 and 32 in the next office report.

…..2 Item No. 27 Fresh steps for service on respondent Nos. 8 to 12, 14 to 20 and 22 to 31 be taken within two weeks'. Notice thereafter be issued. “Refusal” remark” is received in respect of respondent Nos. 13 and 21. Hence, it is deemed service on them, but there is no appearance on their behalf.

SLP(C) Nos. 34488-34489/2015 Fresh steps for service on respondent Nos. 1 and 8 to 11 in SLP(C) No. 34488/2015 and respondent Nos. 1 and 10 in SLP(C) No. 34489/2015 be taken within two weeks'. Notice thereafter be issued. Respondent Nos. 2 to 4, 6 and 7 in SLP(C) No. 34488/2015 and Respondent Nos. 2 to 9 have already filed the counter affidavit. Office report is contradictory on respondent No. 5. Registry to mention proper status of respondent No. 5 in the next office report.

Respondent Nos. 1 and 2 filed the counter affidavit. Fresh steps for service on respondent No. 3 be taken within two weeks' time. Notice thereafter be issued. Respondent No. 4 is common as respondent No. 2 in SLP(C) No. 26261/2014 and is duly represented therein. Hence, service is deemed complete.

SLP(C) Nos. 26261-26266/2014 Respondent Nos. 1, 2, 6 and 7 have already filed the counter affidavit.

Respondent Nos. 3, 4, 8, 9 and 10 have been served, but there is no appearance on their behalf.

“Refusal” remark is received in respect of respondent No. 5. Hence, it is deemed service, but no appearance has been filed on his behalf.

Respondent Nos. 1 to 15 and 17 to 19 have filed the counter affidavit.

….3 Item NO. 27 : 3 : Registry to mention proper status/pleadings in respect of respondent No. 16 in the next office report.

Fresh steps for service on respondent Nos. 20 to 23 be taken within two weeks'. Notice thereafter be issued.

Respondent Nos. 1 to 20 have filed the counter affidavit. Fresh steps for service on respondent Nos. 21 to 29 be taken within two weeks'. Notice thereafter be issued. After passing such order, Mrs. Aruna Mathur, learned counsel for the petitioners appears and submits that all the respondents have been served. She further submits that by an order of the Hon'ble Court, Union of India has been impleaded and reply to the impleadment application has not yet been filed. If the reply has not yet been filed, the same be filed within two weeks' time. Registry to mention the status of all the respondents in all the matters in the next office report.

List again on 21st of July, 2017.

(RAJESH KUMAR GOEL) Registrar