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Supreme Court - Daily Orders

The State Of Uttarakhand vs Parvez Alam on 4 August, 2020

     ITEM NO.12                         REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     SECTION X

                                    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 SH. ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                        No(s).     8633-8634/2019

     THE STATE OF UTTARAKHAND & ORS.                                             Petitioner(s)

                                                        VERSUS

     PARVEZ ALAM & ORS.                                                          Respondent(s)

     WITH
     SLP(C) No. 27470-27471/2019 (X)


     Date : 04-08-2020 These petitions were called on for hearing today.

     For Petitioner(s)
                                         Ms.   Rachna Gandhi, Adv.
                                         Ms.   Vidyottma Jha, Adv.
                                         Ms.   Ambika Atrey, Adv.
                                         Mr.   Abhishek Atrey, AOR

     For Respondent(s)
                                         Mr. Alok Shukla, AOR
                                         Mr. Vardaan Wanchoo, Adv.
                                         M/S. Karanjawala & Co., AOR


                             UPON hearing the counsel through Video Conference, the
                             Court made the following
                                                O R D E R

SLP(C) No. 8633-8634/2019 Vakalatnama on behalf of respondent No.1 has been filed on 27.7.2020. Ld. Counsel for respondent No.1 appears and makes request for complete paper book. Since respondent No.1 was not served Signature Not Verified with the notice, Ld. Counsel for the petitioner is Digitally signed by Anil Laxman Pansare Date: 2020.08.06 directed to furnish copy of paper book upon Ld. counsel for 11:50:27 IST Reason:

respondent No.1 within one week. Ld. counsel for respondent No.1 to file counter affidavit within four weeks’ thereafter. Item No.12 -2- Service is complete on respondent Nos.2 and 3 but none has entered appearance.
On 22.6.2020, four weeks’ time was granted to respondent No.4 (impleaded party) for filing counter affidavit. However, counter affidavit has not been filed in terms of Order V Rule 1(22), Supreme Court Rules, 2013 till today. Ld. Counsel for respondent No.4 seeks four weeks’ more time to file counter affidavit. Time is granted, as last opportunity. SLP(C) No. 27470-27471/2019 Service is complete on respondent Nos.1, 2 and 5 but none has entered appearance.
Ld. Counsel for the petitioner to take fresh steps for effecting service on respondent Nos.3 and 4 within four weeks, as prayed, as last opportunity. Dasti is requested, permitted in addition.
List again on 7.9.2020.
ANIL LAXMAN PANSARE Registrar