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Airports Authority Of India vs Vikas Singh And Ors Etc. Etc. on 4 August, 2016

     ITEM NO.91                                 REGISTRAR COURT. 1                                  SECTION XIV

                                      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. PAWAN DEV KOTWAL

     Petition(s) for Special Leave to Appeal (C)                                        No(s).      8072-8073/2016

     AIRPORTS AUTHORITY OF INDIA                                                                   Petitioner(s)

                                                                   VERSUS

     VIKAS SINGH AND ORS ETC. ETC.                                                                 Respondent(s)
     (with interim relief and office report)


     Date : 04/08/2016 These petitions were called on for hearing today.

     For Petitioner(s)
                                                Ms. Priyadarshi Gopal, Adv.
                                                M/s. Law Associates,Adv.

     For Respondent(s)

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

None appears for respondent Nos.1 and 2 in SLP(C) No.8072/2016 and respondent No.4 in SLP(C) No.8073/2016, despite due service.

Fresh address of respondent Nos.3 and 4 in SLP(C) No.8072/2016 and respondent Nos.1 and 3 in SLP(C) No.8073/2016 be furnished by the Ld. Counsel for the petitioner within two weeks' time. Notice thereafter be issued. Dasti, in addition, is allowed.

Fresh steps to be taken by the Ld. Counsel for the petitioner for service of respondent No.5 in SLP(C) No.8072/2016 and respondent Nos.2, 5 and 6 in SLP(C) No.8073/2016 within two weeks. Notice thereafter be issued. Dasti, in addition, is allowed.

(PAWAN DEV KOTWAL) Registrar