Supreme Court - Daily Orders
Tarapur Environment Protection ... vs Akhil Bhartiya Mangela Samaj on 3 March, 2020
ITEM NO.61 REGISTRAR COURT. 2 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 SH. RAJIV KALRA
Civil Appeal No(s). 8539/2019
TARAPUR ENVIRONMENT PROTECTION SOCIETY Appellant(s)
VERSUS
AKHIL BHARTIYA MANGELA SAMAJ & ORS. Respondent(s)
(FOR ADMISSION and IA No.171862/2019-EX-PARTE AD-INTERIM RELIEF and
IA No.171863/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
WITH
C.A. No. 9409/2019 (XVII)
( IA No.192458/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.192460/2019-EX-PARTE STAY and IA No.192462/2019-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 03-03-2020 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rajiv Shankar Dvivedi, AOR
Mr. Devashish Bharuka, AOR
Mr. Ravi Bharuka, Adv.
Ms. Sarvshree, Adv.
For Respondent(s)
Mr. Satya Mitra, AOR
Ms. Pragya Ganjoo, Adv.
Mr. Soumik Ghosal, AOR
Mr. Gaurav Singh, Adv.
Mr. Gurmeet Singh Makker, AOR
Mrs. Shefali Sethi, Adv.
Mr. Tahir Ashraf Siddiqui, AOR
Mr. Yashpal Dhingra, AOR
Signature Not Verified
Mr. Mukesh Verma, Adv.
Digitally signed by
Rajiv Kalra
Date: 2020.03.03
Mr. Pawan Kumar Shukla, Adv.
17:09:32 IST
Reason:
ITEM NO.61 REGISTRAR COURT. 2 SECTION XVII
UPON hearing the counsel the Court made the following
O R D E R
Civil Appeal No(s). 8539/2019 Service is complete upon respondent Nos. 5, 7, 10 to 12, but no one has entered appearance on their behalf. However, today Mr. Mukesh Verma, Ld. Counsel for Mr. Yash Pal Dhingra, Ld. Advocate-on-Record appears on behalf of Respondent No. 5 and intends to file vakalatnama and counter Affidavit. He may file the same within a period of four weeks. Four weeks’ time, as a last chance is granted to Respondent Nos. 1 to 4, 6, 8 and 9 to file Counter Affidavit. List the matter before the Hon’ble Court as per rules after expiry of four weeks.
Civil Appeal No(s). 9409/2019 Service is complete upon respondent Nos. 3, 4, 6 to 9, 11, 12, but no one has entered appearance on their behalf. However, today Ms. Shefali Sethi, Ld. Counsel for Mr. G. S. Makker, Ld. Advocate-on-Record appears on behalf Respondent No. 9 and intends to file vakalatnama and counter Affidavit. He may file the same within a period of four weeks, as a last chance. Service deemed complete in respect of Respondent No. 2 as same is common party in connected C. A. No. 8539/19 and represented therein., but no one has chosen to enter appearance on his behalf in this matter.
ITEM NO.61 REGISTRAR COURT. 2 SECTION XVII Four weeks’ time, as a last chance is granted to Respondent Nos. 1, 5 and 10 to file Counter Affidavit.
List the matter before the Hon’ble Court as per rules after expiry of four weeks.
RAJIV KALRA Registrar pm