Employees State Insurance Corporation ... vs Itd Cementation India Ltd. And Anr. Etc on 9 September, 2024

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Supreme Court - Daily Orders

Employees State Insurance Corporation ... vs Itd Cementation India Ltd. And Anr. Etc on 9 September, 2024

Bench: Sanjay Karol

                                                1

     ITEM NO.1712                         COURT NO.11                SECTION XIV

                             S U P R E M E C O U R T O F      I N D I A
                                     RECORD OF PROCEEDINGS

     Transfer Petition(s)(Civil)            No(s).   576-598/2019

     EMPLOYEES STATE INSURANCE CORPORATION AND ANR. ETC.             Petitioner(s)

                                               VERSUS

     ITD CEMENTATION INDIA LTD. AND ANR. ETC.                       Respondent(s)

     (Only TP (c) No. 576-598 of 2019 to be listed. )

     Date : 09-09-2024 These petitions were called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE SANJAY KAROL
                                          [IN CHAMBER]

     For Petitioner(s)           Mr. Vaibhav Manu Srivastava, AOR
                                 Mr. Mahesh Srivastava, Adv.
                                 Mr. Bhanukaran Singh Jodha, Adv.

     For Respondent(s)           Mr. Rajiv Shukla, Adv.
                                 Ms. Shivani Kapoor, Adv.
                                 Mr. Prakash Ranjan Nayak, AOR

                                 Mr. Jose Abraham, AOR
                                 Mr. Manas P Hameed, Adv.
                                 Ms. Sarah Shaji, Adv.
                                 Mr. Basil Johnsosn, Adv.

                                 Mr. Ashok Mathur, AOR

                                 Mr. Ajay Vikram Singh, AOR
                                 Ms. Priyanka Singh, Adv.
                                 Mr. Sanjay Maurya, Adv.
                                 Mr. Uttkarsh, Adv.
                                 Mr. Shubham Singh, Adv.

                                 Mr. Vikas Upadhyay, AOR
                                 Mrs. Ankita Kashyap, Adv.
                                 Mr. Arjun Singh Tomar, Adv.

                                 Mr. Shashank Manish, AOR
Signature Not Verified
                                 Ms. Nidhi Sahay, Adv.
Digitally signed by
VARSHA MENDIRATTA
Date: 2024.09.12
17:10:24 IST
Reason:
                                 Ms. Sansriti Pathak, A.A.G.
                                 Mr. Milind Kumar, AOR

                                 Mr. Ashwani Kumar, AOR
                                           2

                       Mr. Anshay Dhatwalia, Adv.

                       Mr. Puneet Taneja, AOR
                       Mr. Amit Yadav, Adv.
                       Mr. Manmohan Singh Narula, Adv.
                       Mr. Anil Kumar, Adv.

                       Mr. Arjun D. Singh, Adv.
                       Mr. Gaichangpou Gangmei, AOR
                       Mr. Ishat Singh, Adv.
                       Mr. Maitreya Mahaley, Adv.
                       Mr. Yimyanger Longkumer, Adv.

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

Learned counsel for the petitioner(s) states that in view of the intervening developments, name of respondent no.2 be deleted from the array of parties.

Subject to just exceptions, prayer made is allowed. Amended memo of parties be filed within two weeks, failing which, the petition shall stand dismissed for non-prosecution without further reference to the Court.

Shri Arjun D. Singh, who appears on behalf of M/s. ITD Cementation India Ltd. And Anr. Etc., the registered firm, undertakes to file Power of Attorney within a period of two weeks. It is further clarified that if the needful is not done within the above stipulated period, the proceedings against the said respondent shall be proceeded as ex-parte. TP(C)No.588/2019 Despite being served, no one has entered appearance on behalf of the respondents.

TP(C)No.581/2019 3 Learned counsel representing respondent nos.1 and 3 stands designated as Senior Advocates.

Let the Registry shall take steps for issuing alternative arrangement notice, in accordance with law. In the meanwhile, learned counsel appearing for the parties may file their counter affidavit if not so already filed. Needful be done within a period of four weeks.

Rejoinder thereto, if any, shall be filed within four weeks thereafter.

(VARSHA MENDIRATTA)                                (MATHEW ABRAHAM)
COURT MASTER (SH)                                 COURT MASTER (NSH)

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