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Gurmit Singh Bhatia vs Kiran Kant Robinson on 11 August, 2014

Ú       ITEM NO.65                              REGISTRAR COURT. 2
    SECTION IVA

                                         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 M K HANJURA

       Petition(s) for Special Leave to Appeal (C)                                No(s).
       33643-33644/2013

     GURMIT SINGH BHATIA                                                                    Peti
tioner(s)

                                                                 VERSUS

     KIRAN KANT ROBINSON & ORS.ETC.                                                         Resp
ondent(s)

       Date : 11/08/2014 These petitions were called on for hearing today.


       For Petitioner(s)                       Mr.Ravi Tyagi,adv.
                                               Mr. P. S. Sudheer ,Adv.

       For Respondent(s)
                                               Mr. Kunal Verma ,Adv.
                                               Mr. M. Shoeb Alam ,Adv.
                                               Mr.M.Shoeb Alam,adv.
                                               Mr.Anupam Pandey,adv.


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

What gets revealed from the perusal of the file is that although two opportunities have already been given to the respondent Nos. 2 & 3 to file the counter affidavit, yet they have not done the needful so far. Therefore, no further opportunity is warranted to be given to them on that count taking into consideration the rule position.

Four weeks time as last chance is given to the respondent No.5 to file the counter affidavit. Service is complete as against the other respondents, but no one has entered appearance on their behalf. These served respondents shall also be at liberty to file the counter affidavit within the period stipulated above.

(M K HANJURA) Reg istrar SB