Supreme Court - Daily Orders
The State Of Haryana vs Hindustan Construction Company Ltd. on 13 October, 2015
ITEM NO.3 REGISTRAR COURT. 2 SECTION IIIA
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
Civil Appeal No(s). 10792-10794/2011
STATE OF HARYANA & ORS. Appellant(s)
VERSUS
HINDUSTAN CONSTRUCTION COMPANY LTD. Respondent(s)
WITH
C.A. No. 10795/2011
C.A. No. 10796/2011
C.A. No. 10797/2011
C.A. No. 10798/2011
C.A. No. 10799/2011
C.A. No. 10800/2011
C.A. No. 10801-10802/2011
C.A. No. 10803/2011
C.A. No. 10804/2011
C.A. No. 10805/2011
C.A. No. 10806/2011
C.A. No. 10807/2011
C.A. No. 10808/2011
C.A. No. 10809/2011
C.A. No. 10810/2011
C.A. No. 10811/2011
C.A. No. 10812/2011
C.A. No. 10813/2011
C.A. No. 10814/2011
C.A. No. 10815-10816/2011
C.A. No. 10817-10818/2011
C.A. No. 10820/2011
C.A. No. 10821-10823/2011
C.A. No. 10824/2011
C.A. No. 10825/2011
C.A.
Signature Not Verified
No. 10826-10827/2011
C.A.
Digitally signed by
Sushma Kumari Bajaj
Date: 2015.10.13
No. 10828/2011
C.A.
15:39:50 TLT
Reason: No. 10829/2011
C.A. No. 10830/2011
C.A. No. 10831/2011
…......2
ITEM NO.3 -2-
C.A. No. 10832/2011
C.A. No. 10833/2011
C.A. No. 10834-10835/2011
C.A. No. 10837/2011
C.A. No. 10838-10839/2011
C.A. No. 10840-10841/2011
(With Office Report)
Date : 13/10/2015 These appeals were called on for hearing today.
For Appellant(s) Mr.Gautam Sharma,Adv.
Mr. Kamal Mohan Gupta,Adv.
For Respondent(s) Mr.Ranjit Raut,Adv.
Ms. Bina Gupta,Adv.
Mr Pavan Kumar,Adv.
Mr. Praveen Kumar,Adv.
Ms. Sharmila Upadhyay,Adv.
Mr. Sudhir Nandrajog,Adv.
Mr. Chander Shekhar Ashri,Adv.
Mr.Shashank Tripathi,Adv.
Ms. Kaveeta Wadia,Adv.
UPON hearing the counsel the Court made the following
O R D E R
In all the matters numbered above,although by order dated 03.08.2015 of this Court, four weeks time as last chance was given to the Ld.counsel for the appellant to file the affidavit of valuation (except C.A.No.10792-94/2011), yet he has not done the needful within …......3 ITEM NO.3 -3- the period stipulated in the order. Viewed in that context, these matters shall be processed for listing before the Hon'ble Judge in Chambers for further future directions. Await orders and list thereafter.
(M V RAMESH) Registrar SB