Supreme Court - Daily Orders
M/S Jaiprakash Associates Ltd. vs The State Of Himachal Pradesh on 27 August, 2015
ITEM NO.22 REGISTRAR COURT. 1 SECTION IIIA
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 MRS. RACHNA GUPTA
Civil Appeal No(s). 7625/2012
M/S JAIPRAKASH ASSOCIATES LTD. Appellant(s)
VERSUS
STATE OF H.P.& ORS. Respondent(s)
Date : 27/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr Pawan Upadhyay, Adv.
Ms. Sharmila Upadhyay,Adv.
For Respondent(s)
Mr. Naresh K. Sharma,Adv.
Mr Suryanarayana Singh, Adv.
Ms. Pragati Neekhra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appellant has not filed affidavit of valuation. Be filed within two weeks time.
All five respondents are otherwise served. None of the parties have filed statement of case. Time stipulated stands expired.
Registry after receiving the said affidavit of valuation, process the matter to be listed before the Hon'ble Court as per rules.
Signature Not Verified Digitally signed by Hema Joshi Date: 2015.09.01 (RACHNA GUPTA) 17:24:56 IST Reason: Registrar