Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

North Delhi Municipal Corp. vs Unit Construction P.Ltd. . on 6 February, 2015

     ITEM NO.40                               REGISTRAR COURT. 1                    SECTION XVI

                                      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

     Petition(s) for Special Leave to Appeal (C)                          No(s).    1380/2014

     NORTH DELHI MUNICIPAL CORP.                                                  Petitioner(s)

                                                           VERSUS

     UNIT CONSTRUCTION P.LTD.& ORS.                                               Respondent(s)
     (with interim relief and office report)
     WITH
     SLP(C) No. 1737/2014
     (With Office Report)


     Date : 06/02/2015 This petition was called on for hearing today.

     For Petitioner(s)
                                              Mr. Praveen Swarup,Adv.


     For Respondent(s)
                                           Mr. Adeel, Adv.
                                           Mr. G. S. Chatterjee,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service is complete on respondent No.2 but no one has put in appearance.

Respondent No.3 has yet not been served. The Ld. Counsel for the petitioner is required to take fresh steps to effect service.

List again on 27.3.2015.

(RACHNA GUPTA) Signature Not Verified Registrar Digitally signed by Rupam Dhamija Date: 2015.02.14 11:03:12 IST Reason: