Supreme Court - Daily Orders
Cable Operators Welfare Federation vs Govt. Of Nct Of Delhi on 20 February, 2018
ITEM NO.61 REGISTRAR COURT. 1 SECTION XIV
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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 18570/2017
CABLE OPERATORS WELFARE FEDERATION & ORS. Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(Only SLP(C) 19267-19270/17 and 18576-18577/17 is to be listed
before the Hon'ble Court.)
WITH
SLP(C) No. 19267-19270/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.47637/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.47634/2017-PERMISSION TO
FILE SLP and IA No.47635/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
SLP(C) No. 18576-18577/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.49864/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.49859/2017-PERMISSION TO
FILE SLP and IA No.49869/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
SLP(C) No. 3816-3821/2018 (XIV)
Date : 20-02-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ashok K. Singh, Adv.
Mr. Sumit R. Sharma, AOR
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. Sateesh Galla, Adv.
Ms. Uma Prasuna Bachu, Adv.
Mr. N. Rajaraman, AOR
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Ms. Gunwant Dara, Adv.
Mr. B. V. Balaram Das, AOR
Mr. Biju P Raman, AOR
Signature Not Verified
Mr. Naman Joshi, Adv.
Digitally signed by
RUPAM DHAMIJA
Date: 2018.02.22
Mr. Ashutosh Kumar, Adv.
16:50:13 IST
Reason: Ms. Ruhsheet J. Saluja, Adv.
Mr. Hemant Jain, Adv.
Mr. Jasmeet Singh, AOR
Ms. Vijaylakshmi Gautam, Adv.
Mr. Ranjay Dubey, Adv.
Item No.61 -2-
Mr. Swatantra Rai, Adv.
Mr. S.K. Puri, Adv.
Mrs. Priya Puri, AOR
Mr. Vikram Singh, AOR
Mr. Vivek Sarin, Adv.
Mr. Vijay Jha, Adv.
Mr. Md. Rashid Saeed, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 19267-19270/2017 The Ld. Counsel for respondent Nos.2 and 3 has filed counter affidavit. She requested that counter affidavit filed on behalf of respondent Nos.2 and 3 may be adopted for respondent No.4 also. Allowed.
The Ld. Counsel for the petitioner submits that respondent Nos.1 to 3 have not served the copy of the counter affidavit upon him. The Ld. Counsel for respondent Nos.1 to 3 is directed to serve the copy of the counter affidavit upon the Ld. Counsel for the petitioner within one week. SLP(C) No. 18576-18577/2017 Despite last opportunity, proof of service of pleadings upon respondent No.1 has not been filed.
Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions.
The Ld. Counsel for respondent Nos.2 and 3 has filed counter affidavit. She requested that counter affidavit filed on behalf of respondent Nos.2 and 3 may be adopted for respondent No.4 also. Allowed.
Item No.61 -3-SLP(C) No. 3816-3821/2018 Four weeks' time is granted to the sole respondent in SLP(C) No.3816 and 3820/2018 for filing counter affidavit.
Sole respondent in SLP(C) No.3818/2018 has been served but no one has put in appearance.
The Ld. Advocate, appearing on behalf of Mr. Rashid Sayeed, Advocate-on-record submits that he has filed vakalatnama in SLP(C) No.3821/2018 but as per office report, petitioner has to take fresh steps for service of the sole respondent in SLP(C) No.3821/2018 within two weeks. Registry to verify the fact.
The Ld. Counsel for the petitioner to take fresh steps for service of the sole respondent in SLP(C) No.3817 and 3819/2018 within two weeks. Notice thereafter be issued.
List again on 17.4.2018.
KAPIL MEHTA Registrar 20.2.2018 rd