Supreme Court - Daily Orders
Welfare Association Of Ntpc Ex Empoyees ... vs Union Of India on 26 November, 2018
ITEM NO.49 REGISTRAR COURT. 1 SECTION X
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 ANIL LAXMAN PANSARE
IA 14965/2018, in Writ Petition(s)(Civil) No(s). 69/2018
WELFARE ASSOCIATION OF NTPC EX EMPOYEES OF INDIA (WANEEI)
Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
)
WITH
W.P.(C) No. 141/2018 (X)
W.P.(C) No. 118/2018 (X)
W.P.(C) No. 233/2018 (X)
W.P.(C) No. 250/2018 (X)
W.P.(C) No. 360/2018 (X)
(FOR ADMISSION)
W.P.(C) No. 372/2018 (X)
([TO BE TAKEN UP ALONGWITH ITEM NO. 22 I.E. WP(C) NO. 360/2018])
W.P.(C) No. 368/2018 (X)
W.P.(C) No. 369/2018 (X)
W.P.(C) No. 367/2018 (X)
W.P.(C) No. 371/2018 (X)
W.P.(C) No. 380/2018 (X)
W.P.(C) No. 411/2018 (X)
(FOR ADMISSION and IA No.63451/2018-APPROPRIATE ORDERS/DIRECTIONS)
W.P.(C) No. 374/2018 (X)
W.P.(C) No. 385/2018 (X)
W.P.(C) No. 393/2018 (X)
Signature Not Verified
Digitally signed by
VINOD KUMAR TIWARI
Date: 2018.11.30
W.P.(C) No. 395/2018 (X)
10:54:30 IST
Reason:
W.P.(C) No. 406/2018 (X)
W.P.(C) No. 466/2018 (X)
Item No.49 -2-
W.P.(C) No. 594/2018 (X)
(IA No.79752/2018-PERMISSION TO FILE SYNOPSIS AND LIST OF DATES)
W.P.(C) No. 884/2018 (X)
(FOR ADMISSION and IA No.93634/2018-CONDONATION OF DELAY IN
REFILING and IA No.93639/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES)
W.P.(C) No. 778/2018 (X)
W.P.(C) No. 804/2018 (X)
W.P.(C) No. 874/2018 (X)
W.P.(C) No. 1134/2018 (X)
W.P.(C) No. 1149/2018 (X)
W.P.(C) No. 1167/2018 (X)
Date : 26-11-2018 These matters were called on for hearing today.
For Petitioner(s)
Mr. Mukesh Kumar Singh, Adv.
Ms. Vani Vyas, Adv.
Mr. Mohit Kaushik, Adv.
Mr. Amit, Adv.
Ms. Bhanu Priya Sharma, Adv.
Mr. Purushottam Sharma Tripathi, AOR
Mr. Anip Sachthey, Adv.
Ms., Anjali Chauhan, Adv.
Ms. Ria Sachthey, Adv.
M/s Ars Associates, AOR
Mr. Udayaditya Banerjee, AOR
Mr. Shashi Bhushan Kumar, AOR
Ms. Pooja Dhar, AOR
Ms. Vaishali Goyal, Adv.
Ms. Pooja Dhar, AOR
Mr. Chandra Kant Shukla, Adv.
Mr. Ramjee Pandey, AOR
Mr. Ashwin Kumar D.S., Adv.
Ms. Surbhi Mehta, AOR
Mr. Sumit R. Sharma, AOR
Mr. Vasudevan Raghavan, AOR
Mr. Saksham Maheshwari, Adv.
Mr. Jagjit Singh Chhabra, AOR
Mrs. Lalita Kaushik, AOR
Mr. Ravi Singh, Adv.
Mr. Rajesh Gupta, Adv.
Mr. Sumit R. Sharma, Adv.
Item No.49 -3-
Ms. Shaheen, Adv.
Mr. R. Anand Padmanabhan, Adv.
Mr. Romil Pathak, Adv.
Mr. Prawal Chaturvedi, Adv.
Mr. Shashi Bhushan Kumar, AOR
For Respondent(s)
Mr. Puneet Taneja, AOR
Mr. Sanjay K. Shandilya, Adv.
Mr. Apoorva Agrawal, Adv.
Mr. Abhishek Singh, Adv.
Mr. Hemant Sharma, Adv.
Mr. Mushtaq Ahmad, AOR
Mr. Preet Pal Singh, AOR
M/S. Parekh & Co., AOR
Ms. Aruna Mathur, AOR
Ms.Anuradha Arputham, Adv.
M/S. Arputham Aruna And Co, AOR
Mr. Anis Ahmed Khan, AOR
Mr. Siddharth, AOR
Mr. Smarhar Singh, AOR
Mr. Arun Singh, Adv.
Mr. Anil Nag, AOR
Mr. Rahul Kaushik, AOR
Mr. Sushil Kumar Singh, AOR
Mr. Satish Kumar, AOR
Mr. Atulesh Kumar, Adv.
Mr. Rajbahadur, Adv.
Mr. Pankaj Sharma, Adv.
Ms. Anil Katiyar, AOR
Mr. Sumeet, Adv.
Mr. Preet Pal Singh, AOR
Mr. Siddhant Manral, Adv.
Mr. Rahul Sharma, Adv.
Mr. Ravi Singh, Adv.
Ms. Lalita Kaushik, AOR
Ms. Shaheen, Adv.
Mr. Adarsh Tripathi, Adv.
Mr. Puneet Taneja, AOR
Mr. Rajat Kapoor, Adv.
Mr. R.K. Kapoor, AOR
Mr.Anis Ahmad Khan, AOR
Mr. Dhanesh Kumar, Adv.
Mr. Rahul Kaushik, AOR
Ms. Eshna Kumar, Adv.
Mr. Siddharth Mittal, AOR
Ms. Anubha Dhulia, Adv.
Ms. Sangeeta Bharti, Adv.
Mr. Krishanu Adhikar, Adv.
Mr. Susheel Kumar Singh, AOR
Item No.49 -4-
Mr. Keshav Mohan, Adv.
Mr. Smarhar Singh, AOR
Mr. Sarthak Gaur, Adv.
M/s Parekh & co, AOR
Ms. Saloni Agarwal, Adv.
Mr. Syed Jafar Alam, Adv.
Mr. Vasudevan Raghavan, Adv.
Ms. Bhanu Tanwar, Adv.
Mr. Tabrez Malawat, Adv.
Mr. Satish Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
W.P.(C) No.69/2018 Service is complete on respondent No.1. Despite last opportunity, vakalatnama and counter affidavit on behalf of respondent No.1 have not been filed. Further opportunity to file counter affidavit stands declined. Vakalatnama may be filed.
Last opportunity is granted to respondent No.2 for filing counter affidavit within four weeks.
Respondent Nos.3 and 4 have already filed counter affidavit.
The Ld. Counsel appearing for respondent No.4 has served the copy of counter affidavit on the Ld. Counsel for the petitioner today in the Court.
W.P.(C) No.233/2018
Service is complete on respondent No.1 but none has entered appearance.
Respondent Nos.2 and 3 have already filed counter affidavit. The Ld. Counsel for respondent Nos.2 and 3 is Item No.49 -5- directed to serve copy of the counter affidavit on the other side within one week.
Opportunity to respondent Nos.4 to 9 to file counter affidavit has already been declined.
W.P.(C) No.141/2018 Respondent Nos.1 and 2 have already filed counter affidavit.
Respondent Nos.3 and 4 have filed counter affidavit but after the opportunity was declined. Registry to make a specific mention at the time of listing the matter before the Hon'ble Court.
W.P.(C) No.118/2018 Respondent No.1 has already filed counter affidavit. Opportunity to respondent No.2 to file counter affidavit has already been declined.
Service is complete on respondent No.3 but none has entered appearance.
W.P.(C) No.250/2018 Service is complete on respondent No.1. Despite last opportunity, vakalatnama and counter affidavit on behalf of respondent No.1 have not been filed. Further opportunity to file counter affidavit stands declined. Vakalatnama may be filed.
Respondent Nos.2 and 3 have filed counter affidavit but after the opportunity was declined. Registry to make a Item No.49 -6- specific mention at the time of listing the matter before the Hon'ble Court.
Service is complete on respondent Nos.4 and 5 but none has entered appearance.
W.P.(C) No. 372/2018, W.P.(C) No. 368/2018, W.P.(C) No. 369/2018 W.P.(C) No. 367/2018, W.P.(C) No. 371/2018, W.P.(C) No. 380/2018 W.P.(C) No. 374/2018, W.P.(C) No. 385/2018, W.P.(C) No. 393/2018 W.P.(C) No. 395/2018, W.P.(C) No. 406/2018, W.P.(C) No.360/2018 Complete matters.
W.P.(C) No.411/2018 Respondent No.1 has already filed counter affidavit. Service is complete on respondent Nos.2 and 3 but none has entered appearance.
W.P.(C) No. 466/2018 Counter affidavit on behalf of respondent No.1 has been filed but vakalatnama has not been filed on behalf of respondent No.1. Service is complete on respondent No.1. Vakalatnama may be filed within four weeks, as last opportunity.
Respondent No.2 has already filed counter affidavit. Respondent Nos.3 and 4 have not filed counter affidavit, despite last opportunity. Further opportunity is declined. W.P.(C) No. 804/2018 Last opportunity is granted to respondent Nos.1 and 5 for filing counter affidavit within four weeks. Item No.49 -7-
Respondent Nos.2 to 4 have not filed counter affidavit, despite last opportunity. Further opportunity is declined.
Service is complete on respondent No.6. Four weeks' time, as last opportunity, is granted to the Ld. Counsel for respondent No.6 for filing vakalatnama and counter affidavit. W.P.(C) No. 594/2018
Service is complete on respondent Nos.4 and 5. The Ld. Counsel appearing on behalf of respondent Nos.4 and 5 submitted that she will file vakalatnama and counter affidavit on behalf of the said respondents alongwith the application for condonation of delay in filing counter affidavit during the course of the day.
Respondent Nos.2 and 3 have not filed counter affidavit, despite last and final opportunity. Further opportunity is declined.
Service is complete on respondent No.1 but none has entered appearance.
W.P.(C) No.884/2018
Four weeks' time, as last opportunity, is granted to respondent Nos.2 and 3 for filing counter affidavit.
Service is complete on respondent No.1 but none has entered appearance.
Service is complete on respondent Nos.4 and 5. The Ld. Counsel appearing on behalf of respondent Nos.4 and 5 submitted that she will file vakalatnama and counter affidavit on behalf Item No.49 -8- of the said respondents alongwith the application for condonation of delay in filing counter affidavit during the course of the day.
W.P.(C) No. 778/2018
Service is complete on respondent No.1 but none has entered appearance.
Respondent Nos.2 and 3 have not filed counter affidavit, despite last opportunity. Further opportunity is declined.
Four weeks' time, as last opportunity, is granted to respondent No.4 for filing counter affidavit. W.P.(C) No.874/2018
Four weeks' time, as last opportunity, is granted to respondent No.1 for filing counter affidavit.
Service is complete on respondent Nos.2 and 4 but none has entered appearance.
Respondent No.3 is unserved. However, the Ld. Advocate, Ms. Bhanu Tanwar submitted that vakalatnama on behalf of respondent No.3 has already been filed and seeks four weeks' time for filing counter affidavit. Registry to verify. If so, counter affidavit be filed within four weeks, as last opportunity, else fresh steps to be taken by the Ld. Counsel for the petitioner for service of respondent No.3 within two weeks.
The Ld. Counsel for the petitioner to take fresh steps for service of respondent No.5 within two weeks, as last opportunity. Notice thereafter be issued. Item No.49 -9- W.P.(C) No.1149/2018
Service is complete on respondent Nos.1 to 4 but none has entered appearance.
W.P.(C) No.1167/2018
Service is complete on respondent Nos.1 to 3 but none has entered appearance.
W.P.(C) No.1134/2018
Service is complete on respondent No.1 but not complete on respondent No.2. The Ld. Advocate, Mr. Abhishek Singh, appearing on behalf of Mr. Mushtaq Ahmad, Advocate-on-record appears for respondent Nos.1 and 2. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks. The Ld. Counsel for the petitioner has served the copy of pleadings to the Ld. Counsel for the said respondents today in the Court.
The Ld. Counsel for the petitioner is directed to take fresh steps for service of the unserved respondents in all the matters, if not taken, report within two weeks' time. Notice thereafter be issued.
The Ld. Counsels appearing for the represented respondents for the first time are granted four weeks' time for filing counter affidavit.
Item No.49 -10-The Ld. Counsels who are already appearing for the served respondents are granted four weeks' time, as last opportunity, for filing counter affidavit.
The Ld. Counsel for the served respondents who were given last opportunity for filing counter affidavit and have not filed counter affidavit may file counter affidavit during the course of the day, else further opportunity stands declined. List again on 25.1.2019.
ANIL LAXMAN PANSARE Registrar