Supreme Court - Daily Orders
Ramakant Kini vs L.H. Hiranandani Hospital . on 18 January, 2017
ITEM NO.42 REGISTRAR COURT. 2 SECTION XVII
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. M V RAMESH
Civil Appeal No(s). 5995/2016
RAMAKANT KINI Appellant(s)
VERSUS
L.H. HIRANANDANI HOSPITAL AND ANR. Respondent(s)
WITH
C.A. No. 5992/2016
(With (With appln.(s) for permission to file additional documents
and appln.(s) for c/delay in filing SLP and )
Date : 18/01/2017 These appeals were called on for hearing today.
For Appellant(s) Mr. Sushil Kumar Dubey,Adv.
Ms. Sonia Mathur,Adv.
Mr. Ankur Singh,Adv.
Mr. Arjun Krishnan,Adv.
For Respondent(s) Mr. Santanu Tyagi,Adv.
Mr. S. S. Shroff,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the respondent No.1 has stated that he has filed the counter affidavit on 17.1.2017. Office shall verify the position and report accordingly.
Certificate of service is awaited from the concerned court in respect of respondent No.2.
However, Mr. Arjun Krishnan, Ld. Advocate has appeared on behalf of the respondent No.2 in C.A. No. 5995/2016 and Mr. Sushil Kumar Dubey, Ld. Counsel has stated that he has appeared on behalf of Respondent No.2 in C.A. No. 5992/2016. They seek and are given Signature Not Verified Digitally signed by MADHU GROVER two weeks time to file the vakalatnama and four weeks time to file Date: 2017.01.18 16:17:42 IST Reason: the counter affidavit.
List again on 27.2.2017.
(M V RAMESH) Registrar MG