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Bareja Nagar Palika vs Indian Oil Corp. . on 3 May, 2017

     Item No.4                                       1

                                        REGISTRAR COURT. 2                SECTION IIIA

                                   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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C) No(s).                  38607/2012

     BAREJA NAGAR PALIKA                                                 Petitioner(s)

                                                    VERSUS

     INDIAN OIL CORP. & ANR.                                             Respondent(s)
     (with office report)


     WITH
     SLP(C) No. 38608/2012
     (With Office Report)
     SLP(C) No. 38609/2012
     (With Office Report)

     Date : 03/05/2017 These petitions were called on for hearing today.




     For Petitioner(s)                  Mr. S.Vaish,Adv.
                                        Ms. Kanika Saran,Adv.
                                        Ms. Diksha Rai,Adv.

                                         Mr. Siddhartha Chowdhury,Adv.

     For Respondent(s)                  Mr. Yugandhara P. Jha,Adv.
                                        Ms. Priyanka Ashok,Adv.
                                        Mr. Kunal Verma,Adv.

                                         Mr. Nachiketa Joshi,Adv.


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

SLP(C) Nos. 38607 and 38609 /2012 Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.05.03 Fresh steps for the service of notice by usual mode to the 15:36:36 IST Reason: sole respondent shall be taken by the learned counsel for the petitioner within a period of two weeks.

List again on 2.8.2017.

Ld. Counsel for the petitioner has failed to take fresh steps for the service of notice to the respondent No.2 despite opportunities. Viewed in that context, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders. List thereafter.

(M V RAMESH) Registrar MG