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Interglobe Aviation Ltd (Indigo) vs The Registrar General High Court Of ... on 3 April, 2019

     ITEM NO.98                        1

                                 REGISTRAR COURT. 2                   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 RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)         No(s).   32934/2018

     INTERGLOBE AVIATION LTD (INDIGO)                          Petitioner(s)

                                           VERSUS

     THE REGISTRAR GENERAL HIGH COURT OF MEGHALAYA & ORS.Respondent(s)



     WITH
     SLP(C) No. 32944/2018 (XIV)

     SLP(C) No. 32978/2018 (XIV)


     Date : 03-04-2019 These petitions were called on for hearing today.




     For Petitioner(s)       Ms. Neha Aggarwal,Adv.
                             Mr. E. C. Agrawala, AOR

                             Mr. U.A. Rana,Adv.
                             Mr. Himanshu Mehta,Adv.
                             M/S. Gagrat And Co, AOR

                             Mr. Abhinav Agnihotri,Adv.
                             Ms. Purva Kohli,Adv.
                             Mr. Gautam Talukdar, AOR



     For Respondent(s)
                             Mr. Sanjai Kumar Pathak, AOR
                             Ms. Shashi Pathak,Adv.
                             Mr. Arvind Kumar Tripathi,Adv.
Signature Not Verified

Digitally signed by
MADHU GROVER
Date: 2019.04.04             Mr. Avijit Mani Tripathi, AOR
15:49:40 IST
Reason:


                             Mr. Dhruv Nayar,Adv.
                             M/S. M. V. Kini & Associates, AOR
ITEM NO.98                             2


              UPON hearing the counsel the Court made the following
                                 O R D E R

Four weeks’ time, as last chance is given to learned counsel for respondent Nos.1,2 5 and 6 to file counter affidavit.

As per postal tracking report, notice issued to respondent No. 4 has been received back with postal remarks “left”. Hence, learned counsel for petitioner shall within a period of four weeks’ file the fresh particulars of the said respondent and he shall also take requisite steps for the service of notice upon him.

Fresh steps for the service of notice by usual mode to respondent Nos. 10 and 12 shall be taken by the learned counsel for the petitioner within a period of two weeks.

Service of notice is complete on other respondents but no one has entered appearance on their behalf.

Four weeks’ time, as last chance is given to learned counsel for respondent Nos.1 and 2 to file counter affidavit.

As per postal tracking report, notice issued to respondent No. 6 has been received back with postal remarks “left”. Hence, learned counsel for petitioner shall within a period of four weeks’ file the fresh particulars of the said respondent and he shall also take requisite steps for the service of notice upon him.

Fresh steps for the service of notice by usual mode to respondent Nos. 3 to 5 and 7 to 17 shall be taken by the learned counsel for the petitioner within a period of two weeks.

Learned counsel for respondent No.1 has stated that the petitioner has not provided the copies of the pleadings to him. Learned counsel for petitioner is directed to provide the copies of the pleadings to the learned counsel within a weeks' time and file ITEM NO.98 3 proof. The respondent shall file the Counter Affidavit within a period of four weeks, as a last chance, thereafter.

As per postal tracking report, notice issued to respondent No. 3 has been received back with postal remarks “left”. Hence, learned counsel for petitioner shall within a period of four weeks’ file the fresh particulars of the said respondent and he shall also take requisite steps for the service of notice upon him.

Fresh steps for the service of notice by usual mode to respondent Nos. 5, 7 and 11 shall be taken by the learned counsel for the petitioner within a period of two weeks.

Service of notice is complete on other respondents but no one has entered appearance on their behalf.

List again on 21.8.2019.

RAJESH KUMAR GOEL Registrar MG