Supreme Court - Daily Orders
M/S Shiv Narayan Impex Pvt. Ltd. vs State Of Haryana . on 28 April, 2016
ITEM NO.83 REGISTRAR COURT. 1 SECTION IVB
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). 33867/2015
M/S SHIV NARAYAN IMPEX PVT. LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with appln. (s) for permission to place annexure(s) and interim
relief and office report)
WITH
SLP(C) No. 64-65/2016
(With appln.(s) for permission to file lengthy list of dates and
Interim Relief and Office Report)
Date : 28/04/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr Shashank Tripathi, Adv.
Ms. Kaveeta Wadia,Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s)
Mr Nityanand Singh, Adv.
Mr. Ajay Kumar Talesara,Adv.
Mr Pratap Shanker, Adv.
Mr. Swetank Shantanu,Adv.
Mr Samar Vijay Singh, Adv.
Mr. Sanjay Kumar Visen,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified SLP(C) No. 33867/2015 Digitally signed by Hema Joshi Date: 2016.05.14 12:16:51 IST Reason: Respondent nos. 1,2,5,6 and 8 are granted four weeks time as last opportunity to file counter affidavit. -2- Item No.83 Ld. Counsel, Mr Pratap Shanker appearing on behalf of Mr Swetank Shantanu, Advocate-on-record appears for respondent no.12 and seeks time for filing counter affidavit. Be filed within four weeks time.
Ld. Counsel, Ms Sapna Chauhan undertakes to file vakalatnama and counter affidavit on behalf of respondent no.11. Be filed within four weeks time.
Respondent no.13 is granted four weeks time for filing counter affidavit. Ld. Counsel for the petitioner to provide complete set of pleadings within one weeks time. Period of four weeks shall reckon thereafter.
Ld. Counsel, Milind Sharma appearing on behalf of Karanjawala & Co. undertakes to file vakalatnama and counter affidavit on behalf of respondent no.10. Be filed within four weeks time.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 3,4,7,9,15 and 16 within two weeks time. Notices thereafter be issued.
Ld. Counsel, Mr Vineet Maheshwari appearing on behalf of Mr Varinder Kumar, Advocate-on-record undertakes to file vakalatnama and counter affidavit on behalf of respondent no.14. Be filed within four weeks time. Ld. Counsel for the petitioner to provide complete set of pleadings within one weeks time. Period of four weeks shall reckon thereafter. -3- Item No.83 SLP(C) No. 64-65/2016 Respondent nos. 1,2,5,6,9 and 11 are granted four weeks time for filing counter affidavit.
None appears for respondent no.3 despite due service. Ld. Counsel, Ms Sapna Chauhan undertakes to file vakalatnama and counter affidavit on behalf of respondent no.10. Be filed within four weeks time. Ld. Counsel, Mr Vineet Maheshwari appearing on behalf of Mr Varinder Kumar, Advocate-on-record undertakes to file vakalatnama and counter affidavit on behalf of respondent no.13. Be filed within four weeks time. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent Nos. 4,7,8,12,14 and 15 within two weeks time. Notices thereafter be issued. List again on 12.8.2016.
(PAWAN DEV KOTWAL) Registrar