M.C.D. vs Vardhman Properties Ltd. on 15 July, 2015

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Supreme Court - Daily Orders

M.C.D. vs Vardhman Properties Ltd. on 15 July, 2015

     ITEM NO.96                   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 MRS. RACHNA GUPTA

     Civil Appeal        No(s).   1873/2009

     M.C.D.                                                    Appellant(s)

                                              VERSUS

     VARDHMAN PROPERTIES LTD.                                  Respondent(s)



     (with office report)


     WITH
     C.A. No. 1884/2009
     (With Office Report)

      C.A. No. 1885/2009
     (With Office Report)

      C.A. No. 1886/2009
     (With Office Report)

      C.A. No. 1959/2009
     (With Office Report)

      C.A. No. 1960/2009
     (With Office Report)

      C.A. No. 1961/2009
     (With Office Report)

      C.A. No. 1962/2009
     (With Office Report)

      C.A. No. 1963/2009
     (With Office Report)

      C.A. No. 3270/2009
     (With Office Report)
Signature Not Verified


      C.A. No. 3272/2009
Digitally signed by
Hema Joshi
Date: 2015.07.21
     (With Office Report)
10:49:52 IST
Reason:




      C.A. No. 3991/2009
     (With Office Report)
                                    -2-
Item No.96

 C.A. No. 4431/2009
(With Office Report)

 C.A. No. 4572/2009
(With Office Report)

 C.A. No. 5638/2009
(With Office Report)

 C.A. No. 5639/2009
(With Office Report)

 C.A. No. 6404/2009
(With Office Report)

 C.A. No. 7212/2009
(With Office Report)

 C.A. No. 7213/2009
(With Office Report)

 C.A. No. 7214/2009
(With Office Report)

 C.A. No. 7215/2009
(With Office Report)

 C.A. No. 7216/2009
(With Office Report)

 C.A. No. 2720/2015
(With Office Report)

 C.A. No. 2719/2015
(With Office Report)


Date : 15/07/2015 This appeal was called on for hearing today.


For Appellant(s)
                       Mr. Praveen Swarup,Adv.


For Respondent(s)
                       Ms. Kavita Jha,Adv.
                       Mr. Abhay Kumar,Adv.
                       Mr. M. C. Dhingra,Adv.
                       Mr K Bhimraj Achary, Adv.
                       Mr. Sudhansu Palo,Adv.
                                       -3-
Item No.96

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

There is sole respondent in all the appeals except C.A.No.2719, 2720 of 2015 where there are three respondents each. Service of all the respondents is complete except for sole respondent in C.A. No.7212/2009. Ld. Counsel for the appellant to take fresh steps to effect service. Be taken within two weeks time. Notice thereafter be issued. List again on 9.9.2015.

(RACHNA GUPTA) Registrar

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Supreme Court - Daily Orders

M.C.D. vs Vardhman Properties Ltd. on 15 July, 2015