Supreme Court - Daily Orders
Jindal Steel & Power Ltd. vs Union Of India . on 19 August, 2015
ITEM NO.18 REGISTRAR COURT. 1 SECTION X
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
Writ Petition(s)(Civil) No(s). 466/2013
JINDAL STEEL & POWER LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with office report)
WITH
C.A. No. 6645/2013
(With Office Report)
Date : 19/08/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr Shikhar Srivastava, Adv.
M/s. Khaitan & Co.,Adv.
Mr Lenin Manocha, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
Mr Kamal Kishore, Adv.
Mr. Shreekant N. Terdal,Adv.
Mr Shaantanu Jain, Adv.
Mr. Sunil Kumar Jain,Adv.
Ms Suchitra Kumbhai, Adv.
Mr. Senthil Jagadeesan,Adv.
Mr Arjun Krishnan, Adv.
Mr R.K.Verma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified C.A.NO.6645/2013 Digitally signed by Hema Joshi Date: 2015.08.22 12:27:18 IST Reason: Service of notice of lodgement of petition of appeal is complete on all the ten respondents. -2- Item No.18 None of the parties have filed statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, registry to process the matter for being listed before the Hon'ble Court as per rules. In consequence thereof no rejoinder affidavit is also required.
WP(C) NO.466/2013 Opportunity of respondent nos. 1 and 2 to file counter affidavit has already been declined. Affidavit as proof of dasti service with respect to respondent no.3 has not been filed. The ld. Counsel has mentioned that same has been filed. Registry to verify. However, none is present as on date. Vakalatnama on behalf of respondent no.4 is still awaited. However, counter affidavit has already been filed. Let vakalatnama be filed within two weeks time positively. Civil Appeal as well as Writ Petition thereafter be processed to be listed before the Hon'ble Court as per rules.
(RACHNA GUPTA) Registrar