Supreme Court - Daily Orders
Bareja Auto Mobiles Pvt. Ltd.(Through ... vs The State Of Haryana And Ors on 19 July, 2017
ITEM NO.83 REGISTRAR COURT. 2 SECTION IV-B
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s).
35748-35749/2012
BAREJA AUTO MOBILES PVT. LTD.(THROUGH ITS DIRECTOR SH. LALIT
BAREJA)Petitioner(s)
VERSUS
THE STATE OF HARYANA AND ORS & ORS. Respondent(s)
(SERVICE COMPLETE IN MAIN MATTER ONLY)
WITH
SLP(C) No. 27773/2014 (IV-B)
SLP(C) No. 27775/2014 (IV-B)
SLP(C) No. 17073-17074/2013 (IV-B)
Date : 19-07-2017 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Kamal Mohan Gupta, AOR
Mr.Ashutosh Ghade,Adv.
Mr.Nikhil Goel, AOR
Mr.D.K.Sharma,Adv.
Mr.Syed Mehdi Imam, AOR
For Respondent(s) Mr.Jasbir Singh Malik,Adv.
Ms.Usha Nandini. V, AOR
Mr.Pankaj Kumar Singh,Adv.
Mr.K. L. Janjani, AOR
Ms.Shubhangi Tuli, AOR
Mr.Arun Bhardwaj,Adv.
Mr.Vishwa Pal Singh, AOR
Signature Not Verified
Ms.Krishna Parkhani,Adv.
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2017.07.20
16:53:34 IST
Reason: Ms.Kusum Chaudhary, AOR
Mr.Nikilesh Ramachandran, AOR
….....2
ITEM NO.83 -2-
Mr.Balaji Srinivasan, AOR
Mr.D.S.Chadda,Adv.
Mr.Vikash Singh, AOR
Mr.Vikas Singh Jangra, AOR
Mr.Praveen Kumar, AOR
Ms.Reeta Diwan Puri,Adv.
Mr.P. N. Puri, AOR
Mr.Ashwani Kumar, AOR
Mr.Anuvrat Sharma, AOR
Ms.Anubha Agrawal, AOR
Mr.Pawan Kumar,Adv.
Mr.Birendra Kumar Mishra, AOR
Ms.Priya Puri,Adv.
Mr.Aditya Singhla,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos.35748-35749/2012 These matters have already been directed to be listed before the Hon'ble Court. Hence, list accordingly. SLP(C) No. 17073-17074/2013 These matters have already been directed to be listed before the Hon'ble Judge in Chambers. Hence, list accordingly.
Ld.counsel for the petitioner has stated that he wants to file an application for substituted service. If the same is filed, Registry to process the same.
SLP(C) No. 27773/2014 & 27775/2014 Ld.counsel for all the respondents have already filed the counter affidavit. Viewed thus, the matters shall be processed for listing before the Hon'ble Court as per rules.
SANJAY PARIHAR Registrar SB