Supreme Court - Daily Orders
State Of M.P. vs Bhola Singh Rajput . on 17 November, 2014
Item No. 39 1
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). 9498-9500/2013
STATE OF M.P. & ORS. Petitioner(s)
VERSUS
BHOLA SINGH RAJPUT & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and exemption from
filing O.T. and intervention and permission to file additional
documents and interim relief and office report)
WITH
SLP(C) No. 38942-38943/2013
(With appln.(s) for c/delay in refiling SLP and appln.(s) for
c/delay in filing SLP and Office Report)
SLP(C) No. 38944-38945/2013
(With Office Report)
SLP(C) No. 38946-38947/2013
(With Office Report)
Date : 17/11/2014 These petitions were called on for hearing today.
For Petitioner(s) Mr. Vikas Bansal,Adv.
Mr. Mishra Saurabh,Adv.
For Respondent(s)
Mr. Kunal Verma,Adv.
Mr. Navin Prakash,Adv.
Mr. M.P.Singh,Adv.
Mr. Gopal Singh,Adv.
Mr. Rajeev Kumar Bansal,Adv.
Ms. Abha R. Sharma,Adv.
Signature Not Verified
Mr. Rajul Shrivastav,Adv.
Digitally signed by
Madhu Grover
Date: 2014.11.20
Dr. S.K. Verma,Adv.
09:55:30 IST
Reason:
Item No. 39 2
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos. 9498-9500/2013 Mr. Navin Prakash, Ld. Counsel for the Respondent Nos. 1-3, 5, 6, 8, 9-16, 18-26, 29,30, 46 and 47 has stated that he has already filed the counter affidavit on behalf of the respondent No.3 and he is adopting the same for the Respondent Nos. 1-2, 5, 6, 8, 9-16, 18-26, 29,30, 46 and 47 also. This is taken on record. The learned counsel shall file the NOC from the erstwhile Advocate Dr. S.K. Verma before this Registry within a period of three weeks.
The appearing respondents have not filed the counter affidavit within the period stipulated under the rules.
Mr. Naresh Kumar, Ld. Counsel shall within a weeks time cure the defects whatever have been found in the statement of counter filed by him.
SLP(C) No. 38942-38943, 38944-38945 and 38946-38947/2013 Ld. Counsel for the Respondent Nos. 1 to 19, 21 to 62 and 64 to 70 in SLP(C) Nos. 38946-38947/2013 has stated that he adopts the counter affidavit filed by him on behalf of the respondent No.
3. in SLP(C) Nos. 9498-9500/2013 in all the matters numbered above. This is taken on record.
The appearing respondents have not filed the counter affidavit within the period stipulated under the rules.
The Ld.Counsel for the respective petitioners shall take fresh steps for the service of notice to the unserved respondents in each matter within a period of three weeks.
List again on 30.1.2015.
(M K HANJURA) Registrar MG