Supreme Court - Daily Orders
Delhi State Industrial And ... vs Satpal Singh on 18 January, 2019
ITEM NO.48 REGISTRAR COURT. 1 SECTION XIV
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 16348/2018
DELHI STATE INDUSTRIAL AND INFRASTRUCTURAL DEVELOPMENT CORPORATION
LTD. (DSIIDC)Petitioner(s)
VERSUS
SATPAL SINGH & ORS. Respondent(s)
WITH
SLP(C) No. 16351/2018 (XIV)
SLP(C) No. 16353/2018 (XIV)
SLP(C) No. 16352/2018 (XIV)
SLP(C) No. 16349/2018 (XIV)
SLP(C) No. 16350/2018 (XIV)
Date : 18-01-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr Dushyant Kumar, Adv.
Mr. Vikrant Narayan Vasudeva, AOR
For Respondent(s)
Ms Sanjana Srikumar, Adv.
Mr. Pukhrambam Ramesh Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.16348, 16350, 16351 of 2018 Signature Not Verified Respondent no.1 has failed to file counter affidavit Digitally signed by VINOD KUMAR TIWARI Date: 2019.01.19 13:27:10 IST Reason: despite last opportunity having been granted, as such, further opportunity is declined.
-2-Item No.48 Service is complete on respondent nos. 2 to 4 but none has entered appearance.
SLP(C) No. 16349/2018 Respondent no.1 has failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined.
Service is complete on respondent nos. 3 and 4 but none has entered appearance.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.2 within two weeks time as last opportunity. Notice thereafter be issued. SLP(C) No. 16352/2018 Respondent nos.1 and 2 have failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined. Service is complete on respondent nos. 3 to 5 but none has entered appearance.
SLP(C) No. 16353/2018 Respondent nos.1 to 3 and 5 to 7 have failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined. Service is complete on respondent nos. 4,9 and 10 but none has entered appearance.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.8 within two weeks time as last opportunity. Notice thereafter be issued. -3- Item No.48 Ld. Counsel for the respondent appearing in all matters submitted that they will be filing counter affidavit during the course of the day on behalf of the respondents to whom opportunity has been given but counter affidavit has not been filed.
List again on 6.3.2019.
ANIL LAXMAN PANSARE Registrar