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Mdd Medical Systems India Pvt.Ltd. vs Foundation For Common Cause on 6 March, 2019

     ITEM NO.18                         REGISTRAR COURT. 1                 SECTION XVII

                                  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

     Civil Appeal                No. 7823/2013

     MDD MEDICAL SYSTEMS INDIA PVT.LTD.                                     Appellant(s)

                                                     VERSUS

     FOUNDATION FOR COMMON CAUSE                           Respondent(s)
     (Only W.P. 795/15 will be listed before the Ld. Registrar )
     WITH W.P.(C) No. 795/2015 (PIL-W)

     Date : 06-03-2019 This appeal was called on for hearing today.

     For Appellant(s)                  Mr. Rajeev Sharma, AOR

                                       Mr. Rajiv Raheja, AOR

     For Respondent(s)                 Mr.   Animesh Kumar, Adv.
                                       Mr.   Krishna Saroff, Adv.
                                       Mr.   Sumit Kumar, Adv.
                                       Mr.   Neeraj Shekhar, AOR

                                       Mr. Mohit Paul, AOR

                                       Mr. Kumar Rajesh Singh, Adv.
                                       Ms. Punam Singh, Adv.
                                       Mrs. Niranjana Singh, AOR

                                       Mr. Rajiv Mehta, AOR

                                       Mr. Mukesh Verma, Adv.
                                       Mr. G.S. Makkar, AOR

                                       Ms. Sudha Pal, Adv.
                                       Mr. B.V. Baram Das, AOR


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

Service of notice is complete on respondent nos. 1, 2, 3, 5, Digitally signed by VINOD KUMAR TIWARI 7, 8 and 10 but none has entered appearance so far. Date: 2019.03.08 03:51:13 IST Reason:

Ld. Counsel for the petitioner is granted two weeks' time to take fresh steps in respect of respondent no.9. Dasti is requested, permitted in addition.

Ld. Advocate, Ms. Sudha Pal appearing on behalf of Mr. Sri B.V. Balram Das, Advocate-on-Record appears for respondent no. 1 seeks time for filing counter affidavit. Ld. Counsel for the respondent no. 1 is granted four weeks' time for filing counter affidavit, as prayed for.

Ld. Counsel for the respondent no. 4 submits that complete set of pleadings has not been served, therefore,he could not filed counter affidavit. As a last opportunity, ld. Counsel for the petitioner is directed to serve complete set of pleadings within one week and file proof thereof. Counter affidavit be filed within four weeks thereafter.

Ld. Advocate, Mr. Animesh Kumar appearing on behalf of Mr. Neeraj Shekhar, Advocate-on-Record appears for respondent no. 7 seeks time for filing vakalatnama and counter affidavit. Ld. Counsel for the respondent no. 7 is granted four weeks' time for filing vakalatnama and counter affidavit, as prayed for. Ld. Counsel for respondent no. 6 submits that he has already filed counter affidavit, but some pages of the pleadings were missing, and he has requested to direct petitioner to provide complete the set of pleadings. Ld. Counsel for the petitioner is granted one week's time to do so.

List again on 01.05.2019.

ANIL LAXMAN PANSARE Registrar