Supreme Court - Daily Orders
M/S Bharat Catering Corporation vs Indian Railway Catering And Tourism ... on 10 July, 2017
ITEM NO.48 REGISTRAR COURT. 2 SECTION XI
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 5965/2017
(Arising out of impugned final judgment and order dated 30-09-2016
in WP No. 7527/2007 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
M/S BHARAT CATERING CORPORATION & ANR. Petitioner(s)
VERSUS
INDIAN RAILWAY CATERING AND TOURISM CORPORATION LTD AND OTHERS
Respondent(s)
Date : 10-07-2017 This petition was called on for hearing today.
For Petitioner(s) Ms. Sarika Soam,Adv.
Mr. Chirag M. Shroff, AOR
For Respondent(s)
Mr. Nikhil Majithia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the respondent Nos.1 and 2 has failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent Nos. 3 to 6 but no one has entered appearance on their behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
Signature Not Verified Digitally signed by MADHU GROVER Date: 2017.07.12 12:33:42 ISTReason: (SANJAY PARIHAR)
Registrar
MG