Supreme Court - Daily Orders
M/S. Trip Communication Pvt.Ltd. vs Union Of India on 27 April, 2015
Item No.68 1
REGISTRAR COURT. 2 SECTION III
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 27333/2014
TRIP COMMUNICATION PVT.LTD. Petitioner(s)
VERSUS
U.O.I.& ORS. Respondent(s)
(with interim relief and office report)
Date : 27/04/2015 This petition was called on for hearing today.
For Petitioner(s) Ms. Namrata Sharma,Adv.
Ms. Anjali Jha,Adv.
For Respondent(s) Mr. Kamal Kishore,Adv.
Mr. B. Krishna Prasad,Adv.
Ms. Amita Singh Kalkal,Adv.
Mr. Praveen Jain,Adv.
M/s. M. V. Kini & Associates,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the respondent No. 4 has already filed the counter affidavit.
The Learned counsel for the respondent No.7 seeks and is given four weeks' time as last chance to file the counter affidavit. The other served respondents shall also be at liberty to file the counter affidavit within the period stipulated above whereafter no Signature Not Verified Digitally signed by Madhu Grover further extension shall be given.
Date: 2015.04.29 06:20:41 CEST Reason:Fresh steps for the service of notice by usual mode to the unserved respondent No. 5 shall be taken by the learned counsel for Item No.68 2 the petitioner within a period of three weeks. Dasti in addition is permitted to be served through the concerned District Court the particulars of which shall be furnished by the learned counsel for the petitioner within the period prescribed above.
List again on 14.8.2015.
(M K HANJURA) Registrar MG