Supreme Court - Daily Orders
M/S Dcm Limited And Ors.(Now Known As Dcm ... vs State Of Up on 5 March, 2018
ITEM NO.46 REGISTRAR COURT. 2 SECTION XI
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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 1944/2017
M/S DCM LIMITED AND ORS.(NOW KNOWN AS DCM SHRIRAM INDUSTRIES LTD.)
Petitioner(s)
VERSUS
STATE OF UP & ANR. Respondent(s)
Date : 05-03-2018 This petition was called on for hearing today.
For Petitioner(s) Ms. Neha Malik,Adv.
Mr. Rajan Narain,Adv.
For Respondent(s) Mr. Suraj Singh,Adv.
Mr. Pradeep Misra, AOR
Mr. Vinay Garg, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the respondent Nos.1 and 2 has failed to file the counter affidavit within the period stipulated under the rules.
It is submitted by the Ld. Counsel for the respondent No.2 that he has not received the copy of the pleadings. Ld. Counsel for the petitioners is directed to provide the additional set of pleadings to both the respondents within a period of two weeks and file proof. The respondents shall file the Counter Affidavit within a period of four weeks, thereafter. After expiry of four Signature Not Verified Digitally signed by weeks, list the matter before the Hon'ble Court.
MADHU GROVER Date: 2018.03.05 16:59:56 TLT Reason:SANJAY PARIHAR Registrar MG