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Supreme Court - Daily Orders

B.S Yeddiyurappa vs A Alam Pasha on 19 September, 2022

                                           1

     ITEM NO.30            REGISTRAR COURT. 2             SECTION II-C

                         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. S.P.S. LALER

     Petition(s) for Special Leave to Appeal (Crl.)         No(s).    520/2021

     B.S YEDDIYURAPPA                                          Petitioner(s)

                                          VERSUS

     A ALAM PASHA & ORS.                                       Respondent(s)



     WITH

     SLP(Crl) No. 758/2021 (II-C)

     SLP(Crl) No. 2771-2773/2021 (II-C)
     (FOR ADMISSION and I.R. and IA No.45642/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     SLP(Crl) No. 2753/2021 (II-C)
     (FOR ADMISSION and I.R.)

     SLP(Crl) No. 2318/2021 (II-C)
     (FOR ADMISSION and I.R. and IA No.37670/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.37664/2021-PERMISSION TO
     FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 19-09-2022 This petition was called on for hearing today.



     For Petitioner(s)       Ms. Mantika Vohra,Adv.
                             Ms. Srishti Agnihotri, AOR

                            Mr. E. C. Agrawala, AOR

                             Mr. Kush Chaturvedi, AOR
                             Ms. Priyashree Sharma PH.,Adv.
                             Mr. Syed Faraz Alam,Adv.
Signature Not Verified


     For Respondent(s)
Digitally signed by
MADHU GROVER
Date: 2022.09.20
15:33:42 IST
Reason:                      Mr. A. P. Mohanty, AOR
                             Mr. Samindra Kumar Tripathi,Adv.
                                         2

                        Ms. Mantika Vohra,Adv.
                        Ms. Srishti Agnihotri, AOR

                        Mr. Joseph Pookkath,Adv.
                        Mr. Prashant Kumar,Adv.
                        Mr. Dhawesh Pahuja,Adv.
                        M/S. AP & J Chambers, AOR

                        Mr. V. N. Raghupathy, AOR


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

SLP(Crl) No. 520/2021 and 758/2021 The office report indicates that Respondent Nos. 1 and 4 have already filed the counter affidavit. Service of notice is complete on respondent No. 2 but no one has entered appearance on his behalf.

Learned counsel for the petitioners shall within a period of two weeks,as a last chance file the fresh particulars of respondent No. 3 and he shall also take fresh steps for the service of notice to him within the same period.

SLP(Crl) No. 2771-2773/2021 Four weeks time is given to respondent No.12 to file the counter affidavit.

Service of notice is complete on respondent Nos. 2 to 5, 7, 8, 10 and 11 but no one has entered appearance on their behalf.

As per postal tracking report notice issued to respondent No. 6 and 9 has been received back with postal remarks “Addressee Left” and “No such person”. Hence, learned counsel for the petitioners shall within a period of two weeks file the fresh particulars of the said respondents and he shall also take fresh steps for the service of notice to them within the same period.

SLP(Crl) No. 2753/2021 3

The office report indicates that Respondent No. 1 has already filed the counter affidavit. Service of notice is complete on respondent Nos. 2 to 6, 8, 9 and 13 but no one has entered appearance on their behalf.

Learned counsel for the petitioners shall within a period of two weeks,as a last chance file the fresh particulars of respondent Nos. 7 and 10 and he shall also take fresh steps for the service of notice to them within the same period.

Four weeks time is given to respondent Nos. 11 and 12 to file the counter affidavit.

SLP(Crl) No. 2318/2021

The office report indicates that Respondent No. 1 has already filed the counter affidavit. Service of notice is complete on respondent No.3 but no one has entered appearance on his behalf.

Learned counsel for the petitioners shall within a period of two weeks,as a last chance file the fresh particulars of respondent Nos. 2 and 4 and he shall also take fresh steps for the service of notice to them within the same period.

List again on 7.11.2022.

S.P.S. LALER Registrar MG