Supreme Court - Daily Orders
Khasi Hills Autonomous District ... vs The State Of Meghalaya on 20 November, 2019
ITEM NO.21 REGISTRAR COURT. 2 SECTION XIV-A
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. SURINDER S. RATHI
Civil Appeal No(s). 790/2017
KHASI HILLS AUTONOMOUS DISTRICT COUNCIL Appellant(s)
VERSUS
THE STATE OF MEGHALAYA & ORS. Respondent(s)
(Only SLP No. 16092/2016 is to be listed before the Ld. Registrar
Court )
WITH
SLP(C) No. 16092/2016 (XIV)
Date : 20-11-2019 This appeal was called on for hearing today.
For Appellant(s)
Ms. K. Enatoli Sema, AOR
Mr. Amit Kumar Singh, Adv.
Mr. Gaurav Prakash, Adv.
Mr. Amit Kumar, AOR
For Respondent(s)
Ms. Rachana Srivastava, AOR
Ms. Rachna Gandhi, Adv.
Ms. Dharitry Phookan, AOR
Ms. K. Enatoli Sema, AOR
Mr. Ranjan Mukherjee, AOR
Mr. K. V. Kharlyngdoh, Adv.
Mr. Upendra Mishra, Adv.
Mr. T. K. Nayar, Adv.
Mr. Amit Kumar Singh, Adv.
Mrs. K. Enatoli Sema, Adv.
Mr. Gaurav Prakash, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance :Ld. counsel for petitioner is present.
Signature Not Verified MADHU GROVER Date: 2019.11.21Ld. Counsel for respondent is present.
Digitally signed by15:39:32 IST Reason:
SLP(C) No. 16092/2016Respondent Nos. 2 to 4 have already filed the Counter Affidavit.
ITEM NO.21 REGISTRAR COURT. 2 SECTION XIV-A Respondent No. 1 has not filed counter affidavit despite grant of last opportunity.
Ld. counsel for the petitioner is directed to take fresh steps in respect of respondent No. 11 within two weeks.
Service of notice is complete on the other Respondents but no one has chosen to enter appearance on their behalf. However, Mr. Amit Kumar, Ld. Advocate-on-Record undertakes to appear for Respondent Nos. 5, 6 and 7. He seeks and is given one week time to file the vakalatnama and four weeks time to file the counter affidavit.
List again on 28.01.2020.
SURINDER S. RATHI Registrar pm