Supreme Court - Daily Orders
Pawapuri Rice Mills vs Bihar State Food And Civil Supplies ... on 17 April, 2017
ITEM NO.42 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 MR. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 16909/2016
PAWAPURI RICE MILLS Petitioner(s)
VERSUS
BIHAR STATE FOOD AND CIVIL SUPPLIES CORPORATION LTD. AND ORS.
Respondent(s)
(with appln. (s) for permission to file additional documents and
interim relief and office report)
WITH
SLP(C) No. 22621/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and Interim
Relief and Office Report)
SLP(C) No. 17519/2016
(With WITH APPLN. (S) FOR permission to place addl. documents on
record and Interim Relief and Office Report)
SLP(C) No. 17696/2016
(With Interim Relief and Office Report)
SLP(C) No. 23953/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and Interim
Relief and Office Report)
SLP(C) No. 23954/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and exemption
from filing c/c of the impugned Judgment and Interim Relief and
Office Report)
SLP(C) No. 23962/2016
(With WITH APPLN. (S) FOR permission to place addl. documents on
record and exemption from filing O.T. and Interim Relief)
SLP(C) No. 24036/2016
(With WITH APPLN. (S) FOR permission to place addl. documents on
record and exemption from filing O.T. and Interim Relief and Office
Report)
SLP(C) No. 23858/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and Interim
Relief and Office Report)
SLP(C) No. 24442/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and Interim
Relief and Office Report)
SLP(C) No. 25060/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and Interim
Signature Not Verified
Relief and Office Report)
Digitally signed by
RUPAM DHAMIJA
Date: 2017.04.18
SLP(C) No. 23902/2016
16:51:26 IST
Reason:
(With WITH APPLN. (S) FOR exemption from filing O.T. and Interim
Relief and Office Report)
Item No.42 -2-
SLP(C) No. 24838/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and Interim
Relief and Office Report)
SLP(C) No. 29133/2016
(With Office Report)
SLP(C) No. 29128/2016
(With Office Report)
SLP(C) No. 29134/2016
(With Office Report)
SLP(C) No. 27421/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and permission
to file additional documents and Interim Relief and Office Report)
SLP(C) No. 27479/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and permission
to file additional documents and Interim Relief and Office Report)
SLP(C) No. 26388/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and permission
to place addl. documents on record and Interim Relief and Office
Report)
SLP(C) No. 26937/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and permission
to place addl. documents on record and Interim Relief and Office
Report)
SLP(C) No. 30071/2016
(With Office Report)
SLP(C) No. 35792/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and Office
Report)
SLP(C) No. 35790/2016
(With WITH APPLN. (S) FOR exemption from filing O.T. and Office
Report)
SLP(C) No. 3217/2017
(With Office Report)
SLP(C) No.7271/2017
(with office report)
SLP(C) No.7771/2017
(with office report)
SLP(C) No.9380/2017
(with office report)
Date : 17/04/2017 This petition was called on for hearing today.
For Petitioner(s)
Mr. Pawan Kumar Sharma, Adv.
Mr. Shashi Ranjan, Adv.,
Mr. Dharmendra Kumar Sinha,Adv.
Smarhar Singh,Adv.
Mr. Gopal Jha,Adv.
Mr. Gautam Singh, Adv.
Ms. Isha Singh, Adv.
Ms. Snehil Sonam, Adv.
Mr. Kaushik Poddar,Adv.
Item No.42 -3-
Ms. Jennifer Rohita xavier, Adv.
Mr. Devashish Bharuka,Adv.
Mr. Kaushik Poddar, Adv.
Mr. Gopal Singh,Adv.
Mr. Kumar Milind, Adv.
Mr. Shyamal Kumar,Adv.
Mr. Gaurav Agrawal,Adv.
Ms. Rachitta P. Rai, Adv.
Mr. Shyamal Kumar, Adv.
For Respondent(s)
Mr. Kumar Milind, Adv.
Mr. Gopal Singh,Adv.
Ms. Kavitta Sharma, Adv.
Ms. Abha R. Sharma,Adv.
Mr. Mojahid Karim, Adv.
Mr. M. Shoeb Alam,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 16909,17519,17696,23858,24036 and 23954/2016 Fresh steps be taken for service of respondent No.7 in SLP(C)No.16909/2016 and respondent Nos.7 and 8 in SLP(C) No.23954/2016 within two weeks' time, as last opportunity. Notice thereafter be issued.
Remaining respondents have been served but no one has put in appearance.
SLP(C) No.23902/2016 Opportunity to respondent Nos.1 to 4 and 6 to file counter affidavit has already been declined. Fresh steps be taken for service of respondent No.5 within two weeks' time, as last opportunity and notice thereafter be issued.
SLP(C) No. 23953/2016 Opportunity to respondent Nos.1 to 5 to file counter affidavit has already been declined. Item No.42 -4- Respondent No.6 has been served but no one has put in appearance.
Fresh steps be taken for service of respondent No.7 within two weeks' time, as last opportunity and notice thereafter be issued.
SLP(C) No.24442/2016 Opportunity to respondent Nos.1 to 5 and 7 to file counter affidavit has already been declined. Respondent No.6 has been served but no one has put in appearance.
Fresh steps be taken for service of respondent No.8 within two weeks' time, as last opportunity. Notice thereafter be issued.
SLP(C) No. 29134/2016 Opportunity to respondent Nos.1 to 5 and 8 for filing counter affidavit has already been declined. Respondent No.6 has been served but no one has put in appearance.
Fresh steps be taken for service of respondent No.7 within two weeks' time, as last opportunity. Notice thereafter be issued.
SLP(C) No. 30071/2016 Despite last opportunity having been granted, served respondents have not filed counter affidavit, as such, further opportunity is declined. Item No.42 -5- SLP(C) No. 22621/2016 Respondent Nos.3 to 5 have been served but no one has put in appearance.
Await orders of the Hon'ble Judge in Chambers in respect of respondent Nos.1 and 2.
SLP(C) Nos.35790 and 35792/2016 Four weeks' time is granted to all the respondents for filing vakalatnama and counter affidavit in SLP(C) No.35790/2016 and counter affidavit in SLP(C) No.35792/2016. SLP(C) No. 3217/2017 Fresh steps for service of respondent Nos.1 to 3 have not been taken. Last and final opportunity is granted for taking fresh steps for service of respondent Nos.1 to 3 within two weeks. Notice thereafter be issued. SLP(C) Nos.23962, 25060, 24838, 26388, 27421, 26937, 27479, 29128 and 29133/2016 Complete category matters.
SLP(C) No.7271/2017 Respondent Nos.1, 3, 5 and 7 have been served but no one has put in appearance.
The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.2, 4, 6 and 8 within two weeks. Notice thereafter be issued.
SLP(C) No.7771/2017 Service of respondent Nos.1 and 3 is awaited. Registry to obtain the fresh track report.
Item No.42 -6-Respondent Nos.2 and 4 to 6 have been served but no one has put in appearance.
SLP(C) No.9380/2017 Service of all the six respondents is awaited. Registry to obtain the fresh track report.
List again on 10.7.2017.
(RAJESH KUMAR GOEL) Registrar