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Supreme Court - Daily Orders

The State Of Jharkhand vs M/S Solar Industries Limited on 28 January, 2025

     ITEM NO.9                       REGISTRAR COURT            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 MS. SUJATA SINGH

     Civil Appeal                 No(s).   1269-1274/2024

     THE STATE OF JHARKHAND                                              Appellant(s)

                                                     VERSUS

     M/S SOLAR INDUSTRIES LIMITED & ORS.                                 Respondent(s)

     For service compliance.

     WITH
     C.A. No. 1276-1278/2024 (XVII)

     Date : 28-01-2025 These appeals were called on for hearing today.


     For Appellant(s) : Ms. Charanya Lakshmikumaran, AOR
                        Mr. Anando Mukherjee, AOR

     For Respondent(s) :
                                        Ms. Falguni Gupta, Adv.
                                        Ms. Charanya Lakshmikumaran, AOR


                                        Mr. Yuvraj Gaikwad, Adv.
                                        Mr. Siddharth Dharmadhikari, Adv.
                                        Mr. Aaditya Aniruddha Pande, AOR


                                        Ms. Madhumita Bhattacharjee, AOR
                                        Mr. Annant, Adv.
                                        Mr. Sumit Ranjan, Adv.


                                        Ms. Tulika Mukherjee, AOR
                                        Mr. Dev Aaryan, Adv.
                                        Mr. Beenu Sharma, Adv.

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

Signature Not Verified Digitally signed by Civil Appeal HEMA JOSHI Date: 2025.01.28 No. 1269-1274/2024 17:04:38 IST Reason:

Respondent No.1 has filed counter affidavit.
contd….
-2-
Ld. counsel for respondent Nos.2 & 3 has not filed counter affidavit, despite the grant of last opportunity. Hence, further opportunity to file counter affidavit is hereby declined.
Service is complete on respondent No.4. Ld. counsel who entered appearance on behalf of the said respondent on the last date of hearing has not filed vakalatnama and counter affidavit yet.
Ld. Counsel for the appellant has not filed spare copy for issuance of notice of lodgement of petition of appeal to the concerned Tribunal. Hence, Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
C.A. No. 1276-1278/2024 Respondent Nos.3 and 5 have failed to file counter affidavit, despite the grant of last opportunity. Hence, further opportunity is hereby declined.
Respondent No.1 is duly represented. Service report from the Tribunal with regard to service on respondent Nos.2 & 4 is still awaited.
List again on 28.02.2025. Counter affidavit, if any, be filed by respondent No.1 in the meantime.



                                                           SUJATA SINGH
rd                                                           Registrar