Supreme Court - Daily Orders
Hitesh Verma vs M/S Health Care At Home India Pvt. Ltd. on 21 February, 2023
ITEM NO.7 REGISTRAR COURT. 1 SECTION II-C
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. PUNEET SEHGAL
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8368/2019
HITESH VERMA Petitioner(s)
VERSUS
M/S HEALTH CARE AT HOME INDIA PVT. LTD. & ORS. Respondent(s)
WITH
SLP(Crl) No. 8371/2019 (II-C)
SLP(Crl) No. 8370/2019 (II-C)
SLP(Crl) No. 8375/2019 (II-C)
SLP(Crl) No. 8376/2019 (II-C)
SLP(Crl) No. 8374/2019 (II-C)
SLP(Crl) No. 8127/2019 (II-C)
(FOR ADMISSION and I.R.)
Date : 21-02-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Abhishek Atrey, AOR
Mr. R. Sharath, Adv.
Dr. Abhishek Atrey, Adv.
Mr. Rupesh Tyagi, Adv.
Ms. Ambika Atrey, Adv.
Ms. Vidyottma Jha, Adv.
For Respondent(s)
Signature Not Verified
M/S. Trust Legal, AOR
Mrs. Petal Chandok, Adv.
Digitally signed by
Indu Marwah
Date: 2023.02.22
16:50:08 IST
Reason: Mrs. Petal Chandhok, Adv.
Mr. Gaichangpou Gangmei, Adv.
Contd…
-2-
Mr. Awanish Sinha, AOR
Mr. Parth Shekhar, Adv.
Mr. Shubham Singh, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
All matters Common respondent No.1 in SLP(CRL) No. 8368/2019 has already filed counter affidavit.
Common respondent No.1 in the remaining matters has filed counter affidavit but it is still defective. Defects be cured within four weeks, as last opportunity. Service is complete on common respondent No.2 but none has entered appearance.
Despite last opportunity having been granted, Ld. Counsel for the petitioner has not filed affidavit of dasti service in respect of common respondent No.3 in SLP(CRL) No.8371, 8370, 8375, 8376, 8374 and 8127/2019, as such, Registry to process the matters for listing before the Hon’ble Judge in Chambers for necessary directions.
Ld. Advocate-on-record, Mr. Awanish Sinha prays that he be granted opportunity to file vakalatnama on behalf of common respondent No.3 in all the matters. The matter has been processed for listing before the Hon’ble Judge in Chambers. In the interregnum, Ld. counsel may file vakalatnama on behalf of common respondent No.3 in all the SLPs.
PUNEET SEHGAL Registrar