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U.P.S.R.T.C Th Regional Manager vs Amzad Khan . on 31 October, 2014

     ITEM NO.41                           REGISTRAR COURT. 2                   SECTION XV

                                    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).    14479/2013

     U.P.S.R.T.C TH REGIONAL MANAGER                                        Petitioner(s)

                                                      VERSUS

     AMZAD KHAN & ORS.                                                      Respondent(s)

     (with interim relief and office report)


     Date : 31/10/2014 This petition was called on for hearing today.



     For Petitioner(s)                    Ms.Neha Agarwal,adv.
                                          Ms. Garima Prashad,Adv.


     For Respondent(s)                    Mr.Utkarsh Sharma,adv.
                                          Ms. Rachana Srivastava,Adv.



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

The respondent No.1 has not filed the counter affidavit within the period stipulated under the rules.

The office report states that although by order dated 14.08.2014 of this Court, three weeks time as last chance was given to the Ld.counsel for the petitioner to take fresh steps for the service of notice to the unserved respondent No.2, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.

(M K HANJURA) Registrar SB