Supreme Court - Daily Orders
M/S Precision Engineering Industries vs Haryana Urban Development Authority on 5 May, 2015
ITEM NO.48 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s). 26751/2014
M/S PRECISION ENGINEERING INDUSTRIES Petitioner(s)
VERSUS
HARYANA URBAN DEVELOPMENT AUTHORITY & ANR. Respondent(s)
(with appln. (s) for permission to submit additional document(s))
Date : 05/05/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Tushar Bakshi,Adv.
For Respondent(s)
Mr. Sanjay Kumar Visen,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Both the respondents have failed to file counter affidavit, despite they were warned with the last opportunity for the purpose. Further opportunity is, therefore, declined.
The matter stands complete. Registry to process to list the same before the Hon'ble Court, as per rules.
(RACHNA GUPTA) Signature Not Verified Registrar Digitally signed by Rupam Dhamija Date: 2015.05.11 17:58:32 IST Reason: