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Supreme Court - Daily Orders

Hotel And Restaurant Association ... vs Tata Power Co. Ltd on 24 March, 2015

     ITEM NO.30                      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 M K HANJURA

     Civil Appeal           No(s).   4080-4084/2013

     HOTEL & RESTAURANT ASSOCN(W.I.) & ANR.                         Appellant(s)

                                                VERSUS

     TATA POWER CO. LTD & ORS. ETC.                                 Respondent(s)

(with appln. (s) for permission to file additional documents and office report) WITH C.A. No. 2558/2013 C.A. No. 3326/2014 (With Office Report) Date : 24/03/2015 These appeals were called on for hearing today.

For Appellant(s) Ms.Aakanksha,adv.

M/s. Parekh & Co.,Adv.

Ms.Meghana Aggarwal,adv.

Ms. Sharmila Upadhyay,Adv.

Mr. Shiv Kumar Suri,Adv.

For Respondent(s) Mr.Buddy A.Ranganadhan,adv.

Mr. A. V. Rangam,Adv.

Mr.Iti Agarwal,adv.

Mr. Chandra Prakash,Adv.

Ms.Malavika Prasad,adv.

Mr. Shiv Kumar Suri,Adv.

Ms.Meghana Aggarwal,adv.

Ms. Sharmila Upadhyay,Adv.

Mr. N. L. Ganapathi,Adv.

Mr.Sumit Kumar Vats,adv.

Mr.P.Ramesh Kumar,adv.

Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.03.26

UPON hearing the counsel the Court made the following 15:46:15 IST Reason: O R D E R …......2 ITEM NO.30 -2- Civil Appeal Nos.4080-84/2013 The office report is that the certificate of service of notice in respect of the unserved respondents has not been received as yet from the concerned Tribunal. A reminder shall be issued. The served respondents shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be provided. The respondent Nos.1 & 2 have failed to file the counter affidavit within the period stipulated under order dated 15.04.2013 of the Hon'ble Court.

Civil Appeal No.2558/2013

Ld.counsel for the appellants shall file the statement of case within a period of 45 days and the Ld.counsel for the respondents shall file the same within a period of 35 days thereafter.

Civil Appeal No.3326/2014

The office report is that the certificate of service of notice in respect of the unserved respondents has not been received as yet from the concerned Tribunal. A reminder shall be issued. The served respondents shall be at liberty to file the counter affidavit within a period of four weeks, whereafter no further extension shall be provided.

List again on 14.07.2015.

(M K HANJURA) Registrar SB