Supreme Court - Daily Orders
N. Rajaraman vs Union Of India on 1 March, 2021
Author: Aniruddha Bose
Bench: Aniruddha Bose
ITEM NO.16 Court 17 (Video Conferencing) SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 703/2014
N. RAJARAMAN & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 54588/2019 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 1/2014 - PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 01-03-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
[IN CHAMBERS]
For Petitioner(s)
Petitioner-in-person
For Respondent(s) Mr. Rajiv Singh, AAG
Ms. Pragya Baghel, Adv.
Ms. Pallavi Langar, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Vivek Gupta, Adv.
Mr. A. Deb Kumar, Adv.
Mr. Raj Bahadur Yadav, AOR
Mr. Suhaan Mukerji, Adv.
Mr. Vishal Prasad, Adv.
Mr. Nikhil Parikshith, Adv.
Mr. Abhishek Manchanda, Adv.
Mr. Sayandeep Pahari, Adv.
M/s. PLR Chambers & Co.
Dr. Monika Gusain, AOR
Ms. Ruchi Kohli, AOR
Signature Not Verified
Mr. Sibo Sankar Mishra, AOR
Digitally signed by
ASHA SUNDRIYAL
Date: 2021.03.03
Mr. Sachin Patil, AOR
17:36:30 IST
Reason: Ms. Pallavi Langar, AOR
Mr. Ramesh Babu M. R., AOR
Mr. Sumeer Sodhi, AOR
Mr. Sunny Choudhary, AOR
: 2 :
Mr. Pukhrambam Ramesh Kumar, AOR
Ms. Anupama Ng, Adv.
Mr. Karun Sharma, Adv.
Shaurya Sahay, Adv.
T.K. Nayak, Adv.
Mr. Avijit Mani Tripathi, AOR
Ana Upadhyay, Adv.
Mr. Siddhesh Kotwal, Adv.
Ms. Manya Hasija, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Narendra Kumar, AOR
Mr. Jatinder Kumar Bhatia, AOR
Mr. Abhimanyu Tewari, AOR
Ms. Jaswanthi Anbuselvam , Adv
Mr. T. R. B. Sivakumar, AOR
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Mr. Shuvodeep Roy, AOR
Mr. Rahul Raj Mishra, Adv.
Mr. Raghvendra Kumar (Standing Counsel),
Mr. Anand Kumar Dubey, Adv.
Mr. Narendra Kumar, AOR
Mr. Arvind Kumar Sharma,AOR
Mr. Sushil Kumar Dubey, Adv.
Mr. Abhimanyu Tewari, AOR
Eliza Bar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused the office report.
The respondent Nos. 41 and 45 still remain unserved. In such circumstances I am satisfied that substituted service under Order 5 Rule 20 of the Code of Civil Procedure should be effected upon respondent : 3 : no.41. For this purpose, the notice of the proceeding shall be published in the daily newspaper “New India Express” having circulation in Chennai. Modes of service contemplated in sub-clause (1) of Rule 20 Order V of the Code shall also be effected. Registry to take necessary steps for this purpose. The petitioner-in-person no.-1 N. Rajaraman shall file a compliance affidavit after five weeks. So far as respondent no. 45 - the Inspector of Police, Mangadu Police Station, Chennai is concerned, the petitioner shall effect dasti service on the said respondent.
Matter is made returnable six weeks hence.
(SONIA BHASIN) (PRADEEP KUMAR) COURT MASTER (SH) BRANCH OFFICER