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Supreme Court - Daily Orders

Delhi Metro Rail Corporation Ltd vs Tarun Pal Singh on 27 October, 2016

     Item No.75                                     1

                                        REGISTRAR COURT. 2                 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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                  No(s).   25568/2016

     DELHI METRO RAIL CORPORATION LTD                                   Petitioner(s)

                                                   VERSUS

     TARUN PAL SINGH AND ORS.                                           Respondent(s)



     (with office report)


     WITH
     SLP(C) No. 25569/2016
     SLP(C) No. 26346/2016
     SLP(C) No. 29265/2016
     SLP(C) No. 26347/2016
     SLP(C) No. 26348/2016
     (With Office Report)


     Date : 27/10/2016 These petitions were called on for hearing today.




     For Petitioner(s)                 Mr. Adhiuday,Adv.
                                       Ms. Shashi Kiran,Adv.


     For Respondent(s)                 Mr. Abhishek Gupta,Adv.


                             UPON hearing the counsel the Court made the following
                                                O R D E R
SLP(C) No. 25569/2016 Signature Not Verified Digitally signed by MADHU GROVER Date: 2016.10.27

As per tracking report service of notice is complete on all 16:02:25 IST Reason: the respondents but no one has entered appearance on their behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

Item No.75 2

SLP(C) Nos. 26346,26347 and 26348/2016 Despite order dated 5.9.2016 of this Court Ld. Counsel for the petitioner has not filed the spare copies hence notice could not be issued. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders. List thereafter.

SLP(C) No. 25568/2016

As per tracking report service of notice is complete on the respondent Nos. 1, 2, 4 and 5 but no one has entered appearance on their behalf.

As per tracking report notice issued to the respondent No.3 has been received back without any remarks. Hence, learned counsel for the petitioner shall within a period of four weeks file the fresh particulars of the respondent No. 3 and he shall also take appropriate steps for the service of notice to him within the same period.

SLP(C) No. 29265/2016

Await the return of the service of notice already issued to all the respondents.

List again on 28.11.2016.

(M V RAMESH) Registrar MG