Supreme Court - Daily Orders
Bareja Auto Mobiles Pvt. Ltd.(Through ... vs The State Of Haryana And Ors on 25 September, 2014
ITEM NO.19 REGISTRAR COURT. 1 SECTION IVB
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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal(C) No(s).35748-35749/2012
BAREJA AUTO MOBILES PVT. LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 17073-17074/2013
(With appln.(s) for permission to file additional affidavit and
Office Report)
Date : 25/09/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr Marsook Bafaki, Adv.
Mr. Nikhil Goel,Adv.
Mr Atif Suhrawardy, Adv.
Mr. Syed Mehdi Imam,Adv.
For Respondent(s)
Ms Vaishali Dixit, Adv.
Mr. Balaji Srinivasan,Adv.
Mr. K. L. Janjani,Adv.
Mr. Nikilesh Ramachandran,Adv.
Ms Prabuddha Sharma, Adv.
Mr. Vikash Singh,Adv.
Mr Ambuj Agarwal, Adv.
Ms. Anubha Agrawal,Adv.
Mr Samrat Jasra, Adv.
Ms. Kusum Chaudhary,Adv.
Mr Pawan Kumar, Adv.
Signature Not Verified
Mr Birendra Kumar Mishra, Adv.
Digitally signed by
Hema Joshi
Date: 2014.09.27
Mr Anthony Handique, Adv.
09:57:18 IST
Reason: Mr Praveen Kumar, Adv.
Mrs Alka Sinha, Adv.
Mr Anuvrat Sharma, Adv.
-2-
Item No.19
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.17073-74/2013 The ld. Counsel for the petitioner to supply complete set of pleadings to the counsels for the served respondents who have not yet received the complete set of pleadings. Delay in filing spare copies is condoned. Office to issue notices.
Application filed by respondent no.48 for deletion is reported to be defective. Defects be cured within two weeks. Similarly, vakalatnama has been filed on behalf of respondent Nos. 5 and 23 by the ld. Counsel, Ms Noopur Singhal appearing on behalf of Ms Shubhangi Tuli, Advocate-on-record, and the same is also reported to be defective. Defects be cured within two weeks. Counter affidavit filed by respondent no.31 is also reported to be defective. Defects be cured within two weeks. SLP(C) NO.35748-35749/2012 The ld. Counsel for the petitioner to file proof of service of pleadings within two weeks. Counter affidavit has been filed by respondent Nos. 4,5,8,13,14,15,17 and 21.
List again on 10.12.2014.
(PANKAJ BHANDARI) Registrar