Supreme Court - Daily Orders
M/S China Railway Shisiju Gr. Corp vs New Delhi Municipal Council &Amp ... on 5 August, 2014
\236 ITEM NO.79 REGISTRAR COURT. 1 SECTION XVIA
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 PANKAJ BHANDARI
Arbitration Case (Civil) No(s). 13/2014
M/S CHINA RAILWAY SHISIJU GR. CORP & ANR Petitioner(s)
VERSUS
NEW DELHI MUNICIPAL COUNCIL & ANOTHER Respondent(s)
Date : 05/08/2014 This petition was called on for hearing today.
For Petitioner(s)
Mr. S.D. Singh, Adv.
Ms. Bharti Tyagi ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned Advocate, Ms. Purnima Jauhari, appearing on behalf of Mr. Surya Kant, Advocate-on-record undertakes to file vakalatnama and counter affidavit within four weeks on behalf of respondent Nos.1 and 2.
Upon filing of the vakalatnama, the learned counsel for the petitioner to supply the complete set of the pleadings to the learned counsel for the said respondents. Upon service of the same, counter affidavit to be filed by the respondents within four weeks.
List again on 10.11.2014.
Signature Not Verified
(PANKAJ BHANDARI) Digitally signed by Rupam Dhamija Date: 2014.08.07 Registrar 16:59:51 IST Reason: