Supreme Court - Daily Orders
M/S. Man Singh Brick Field, Through Its ... vs Union Of India on 3 December, 2015
ITEM NO.66 REGISTRAR COURT. 1 SECTION XVII
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
Civil Appeal No(s). 3724/2015
M/S. MAN SINGH BRICK FIELD, THROUGH ITS PARTNER RANBIR SINGH
Appellant(s)
VERSUS
UNION OF INDIA & OTHERS Respondent(s)
(with appln. (s) for stay and office report)
Date : 03/12/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. V.K. Nigam, Adv.
Mr. Ashok Kumar Sharma,Adv.
For Respondent(s)
Mr. Rameshwar Prasad Goyal,Adv.
Ms. Pooja Dhar,Adv.
Ms. Shubhangi Tuli,Adv.
Mr. Ameet singh, Adv.
Mr. Praveen Swarup, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Counsel for respondent No.8 has mentioned that though vakalatnama is filed but the name of the counsel has yet not been reflected. Registry to update the same in the database. Counter affidavit on his behalf be filed within four weeks.
Respondent Nos.1 to 7 are yet to be served. The Ld. Counsel for the petitioner to take fresh steps to effect service.
Signature Not VerifiedExemption from filing the spare copies of the petition of appeal is hereby granted.
Digitally signed by Rupam Dhamija Date: 2015.12.05 13:02:44 IST Reason:List again on 19.2.2016.
(RACHNA GUPTA) Registrar