Supreme Court - Daily Orders
Bareja Auto Mobiles Pvt. Ltd.(Through ... vs The State Of Haryana And Ors on 10 December, 2014
ITEM NO.19 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 SURAJIT DEY
Petition(s) for Special Leave to Appeal(C) No(s). 35748-35749/2012
BAREJA AUTO MOBILES PVT. LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 17073-17074/2013
(With appln.(s) for permission to file additional affidavit and
Office Report)
SLP(C) No. 27775/2014
(With Office Report)
SLP(C) No. 27773/2014
(With Office Report)
Date : 10/12/2014 These petitions were called on for hearing today.
For Petitioner(s)
Mr Marsook Bafaki, Adv.
Mr. Nikhil Goel,Adv.
Ms Shamama Anis, Adv.
Mr. Syed Mehdi Imam,Adv.
Mr S.S.Hooda, Adv.
Mr. Kamal Mohan Gupta,Adv.
For Respondent(s)
Mr Alvin Abraham Simon, Adv.
Ms Vaishali Dixit, Adv.
Mr. Balaji Srinivasan,Adv.
Mr. K. L. Janjani,Adv.
Mr. Nikilesh Ramachandran,Adv.
Mr Dashmeet Chadha, Adv.
Signature Not Verified
Mr. Vikash Singh,Adv.
Digitally signed by
Hema Joshi
Date: 2014.12.13
Mr Ambuj Agarwal, Adv.
12:17:38 IST
Reason: Ms. Anubha Agrawal,Adv.
Ms. Kusum Chaudhary,Adv.
Ms Noopur Singhal, Adv.
Ms. Shubhangi Tuli,Adv.
Mr Aditya Singla, Adv.
-2-
Item No.19
Ms Priya Puri, Adv.
Mr Udit Jain, Adv.
Mr Praveen Kumar, Adv.
Ms Alka Sinha, Adv.
Mr Anuvrat Sharma, Adv.
Mr Pawan Kumar, Adv.
Mr Birendra Kr Mishra, Adv.
Ms Iti Sharma, Adv.
Mr Ashwani Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Counsel for the petitioner is at liberty to file complete set of pleadings upon the Ld. Counsels for the respondent who have not yet received the complete set of pleadings and they must communicate to the Ld. Counsel for the petitioner for the same. That exercise be effected within two weeks.
The Ld. Counsel for the petitioner to file proof of service of pleadings which have not been filed. The Ld. Counsel for the petitioner is under obligation to file the complete set of pleadings upon those Ld. Counsels who will approach him or who have not yet received complete set of pleadings.
Upon receiving the complete set of pleadings, liberty is granted to the Ld. Counsels for the respondents who will have just received the complete set of pleadings to file counter affidavit within four weeks. SLP(C) NO.35748-49/2012 Service is complete in respect of respondent nos. 1,7,11,19 and 20 but no one has entered appearance. -3- Item No.19 SLP(C) NO.17073/2013 The Ld. Counsel for respondent NO.48 is at liberty to withdraw the IA which has been filed and to file afresh.
Service is complete in respect of respondent Nos. 5,13,18,19,23,25,33,36,37,41,43,47 and 49.
Appearance be made by the ld. Counsel in respect of respondent nos. 5,23 and 33 only by the ld. Counsel, Ms Noopur Singhal appearing on behalf of Ms Shubhangi Tuli, Advocate-on-record, who undertakes to file vakalatnama. No one has put in appearance in respect of the other respondents who have been served.
All the Ld. Counsels are at liberty to file counter affidavit within four weeks.
Await service in respect of respondent Nos. 4,7,15,20,22,24 and 42.
Counter affidavit filed on behalf of respondent nO.3 is defective. Liberty is granted to cure the defects within two weeks.
SLP(C) NO.17074/2013
The Ld. Counsel enters appearance on behalf of respondent Nos. 12,16 and 18. Liberty is granted to file counter affidavit within four weeks.
Respondent no.21 has already filed counter affidavit which is on record.
In respect of respondent nos. 6,8 to 11, 14,19,20 and 22 service is complete but no one has entered appearance. -4- Item No.19 SLP(C) No. 27775/2014 Notices issued to the 16 respondents are awaited. SLP(C) No. 27773/2014 Await service in respect of all the four respondents. List again no 10.2.2015.
(SURAJIT DEY) Registrar