Jay Narayan v. Union Of India

Factual and Procedural Background

Counter reply has already been filed on behalf of official respondents Nos. 1 to 4. Four additional private respondents (Nos. 5 to 8) are now represented by Shri Prashant Mathur, Advocate. The brief holder for Shri Prashant Mathur prayed for time to file a counter reply on behalf of the private respondents; the court granted three weeks. The court permitted the applicant to file a rejoinder, if any, within one week thereafter and listed the matter on 27.02.2019.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The order records that the brief holder for Shri Prashant Mathur prayed for time to file a counter reply on behalf of private respondents Nos. 5 to 8, and the court granted that prayer. The court also set a one‑week period for any rejoinder by the applicant and fixed the listing date. No further legal analysis or detailed reasoning is provided in the text.

Holding and Implications

Granted three weeks to private respondents Nos. 5–8 to file their counter reply; rejoinder, if any, to be filed by the applicant within one week; matter listed on 27.02.2019.

Implications: The immediate effect is the timeline for filings (three weeks for the private respondents' counter reply; one week for any rejoinder) and the scheduled listing on 27.02.2019. The opinion does not indicate any broader precedent or legal principle being established.