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Supreme Court - Daily Orders

Union Of India Through Secretary vs Home Solution Retail India Ltd. . on 12 January, 2010

ITEM NO.133                       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 ASHOK MENON

Petition(s) for Special Leave to Appeal (Civil) No(s).13850/2009

UNION OF INDIA & ORS.                                      Petitioner(s)

                     VERSUS

HOME SOLUTION RETAIL INDIA LTD. & ORS.                     Respondent(s)


(With appln(s) for exemption from filing c/c of the impugned
Judgment and prayer for interim relief ))

WITH SLP(C) NO. 36137-36158 of 2009
(With office report)

SLP(C) NO. 36269 of 2009
(With office report)

SLP(C) NO. 36270 of 2009
(With office report)

T.P.(C) NO. 686-707 of 2009
(With office report)


Date: 12/01/2010      This Petition was called on for hearing today.


For Petitioner(s)
                          Mr. Arvind Kumar Sharma,Adv.

                          Mr. B. Krishna Prasad, Adv.
                          Mr. Shreekant N. Terdal, Adv.

For Respondent(s)
                         Ms. Neha Agarwal, Adv.
                         Mr. E.C. Agrawala,Adv.
                         Ms. N.Annapoorani ,Adv

                          Ms. Shirin Khajuria, Adv.



                                                              ......2/-
                                    -2-
Item No. 133

                            Mr. R. Prakash, Adv.
                            Ms. Shweta Mazumdar, Adv.
                            Mr. Subramonium Prasad, Adv.


                UPON hearing counsel the Court made the following
                                    O R D E R
SLP (C) No. 13850 of 2009

Service of notice is complete on all the respondents. There is no appearance for respondent no. 2. Respondent no. 1 has appeared and filed counter affidavit. Respondent no. 3 has not filed any counter affidavit. SLP (C) Nos. 36137-36158 of 2009, SLP (C) No. 36269 of 2009 and SLP (C) No. 36270 of 2009 Counsel for the petitioner is directed to comply with the Office Report regarding non-filing of process fee and spare copies within two weeks, failing which the matter be listed before the Hon’ble Judge in Chambers for non prosecution. In case of compliance, await service of the respondents.

T.P. (C) Nos. 686-707 of 2009 Service of notice is complete in all matters except in T.P. (C) Nos. 697, 699 and 703 to 706 of 2009. Issue fresh notice to unserved respondents in these transfer petitions by registered post A.D. List the matters on 24.2.2010.



                                                                       (ASHOK MENON)
vk                                                                       Registrar