Supreme Court - Daily Orders
North Delhi Municipal Corp. vs Unit Construction P.Ltd. . on 26 November, 2015
ITEM NO.23 REGISTRAR COURT. 1 SECTION XVI
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 1380/2014
NORTH DELHI MUNICIPAL CORP. Petitioner(s)
VERSUS
UNIT CONSTRUCTION P.LTD.& ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 1737/2014
(With Office Report)
Date : 26/11/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms. Sushma Verma, Adv.
Mr. Praveen Swarup,Adv.
For Respondent(s)
Mr. G. S. Chatterjee,Adv.
Mr. Rajesh Kumar, Adv.
Mr. Gaurav Kr. Singh, Adv.
Mr. Rakesh Chaurasiya, Adv.
M/s. Mitter & Mitter Co., Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice of alternative arrangement upon respondent Nos.1 and 2 is complete but none has entered appearance.
Vakalatnama on behalf of respondent No.3 of SLP(C) No. 1380/2014 is still awaited. Be filed within two weeks and Signature Not Verified counter affidavit, if any, be filed within four weeks. Digitally signed by Rupam Dhamija Date: 2015.11.26 16:59:09 IST Reason:
List again on 11.2.2016.
(RACHNA GUPTA) Registrar