Supreme Court - Daily Orders
Bareja Auto Mobiles Pvt. Ltd.(Through ... vs The State Of Haryana And Ors on 2 December, 2015
ITEM NO.11 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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s).
35748-35749/2012
BAREJA AUTO MOBILES PVT. LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with appln. (s) for deletion of the name of respondent and interim
relief and office report)
WITH
SLP(C) No. 17073-17074/2013
(With Office Report)
Date : 02/12/2015 These petitions were called on for hearing today.
For Petitioner(s)
Mr Marsook Bafaki, Adv.
Mr. Nikhil Goel,Adv.
Ms Nauras Suhrawardy, Adv.
Mr. Syed Mehdi Imam,Adv.
For Respondent(s)
Mr V Sudeer, Adv.
Mr. Balaji Srinivasan,Adv.
Mr. K. L. Janjani,Adv.
Mr. Nikilesh Ramachandran,Adv.
Mr D.S.Dadha, Adv.
Mr D.S.Chadha, Adv.
Mr. Vikash Singh,Adv.
Ms. Anubha Agrawal,Adv.
Ms. Kusum Chaudhary,Adv.
Mr Satish Kapoor, Adv.
Ms. Shubhangi Tuli,Adv.
Ms Alka Sinha, Adv.
Mr Anuvrat Sharma, Adv.
Ms Reeta Dewan Puri, Adv.
Mr P.N.Puri, Adv.
Signature Not Verified
Mr Pawan Kumar, Adv.
Digitally signed by
Hema Joshi
Date: 2015.12.05
Mr Birendra Kumar Mishra, Adv.
09:46:41 IST
Reason: Mr Debasis Raut, Adv.
Mrs Priya Puri, Adv.
Mr Vikas Singh Jangra, Adv.
Mr Arpan Behl, Adv.
Mr Praveen Kumar, Adv.
-2-
Item No.11
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.17073-74/2013 Vakalatnama on behalf of respondent no.22 is filed. Counter affidavit be filed within four weeks time. Service upon respondent nos. 4,7,15,20,24 and 42 in SLP(C) No.17073/2013 is still not complete. Ld. Counsel for the petitioner to provide the fresh particulars for three of these respondents as notices have been received with the postal remarks 'left', within four weeks time. Notices thereafter be issued.
Vakalatnama and counter affidavit on behalf of respondent no.31 is already on record. Counter affidavit of respondent nos. 12,16 and 18 in SLP(C) No.17074/2013 and respondent nos. 5,23 and 33 in SLP(C) No.17073/2013 has also been filed but certain defects are noticed. Be cured within two weeks time. An application praying for deleting the name of respondent no.48 from the array of parties has been filed, however, subsequently request for withdrawal of such application has been moved. Be processed as per rules. The ld.Counsel for the petitioner has mentioned that for the unserved respondents, no better particulars are available with him. It is requested that respondent no.1 be directed to provide the fresh particulars of these unserved respondents. Be provided within four weeks time. Appropriate steps by the ld. Counsel for the petitioner be taken thereafter. -3- Item No.11 Registry to submit the status of counter affidvit in respect of respondent nos. 1 to 3, 17,22,28,32,40 in SLP(C) No.17073/2013 and respondent Nos. 1 to 5,7,13,14,15 and 17 in SLP(C) No.17074/2013.
SLP(C) NO.35748-49/2012 Respondent nos. 4,5,8,12,13,14,15,16,17,18,21 have filed counter affidavit. Let copies be served on the ld. counsels for opposite parties.
Vakalatnama and counter affidavit on behalf of respondent nos. 1 and 2 is still awaited. Be filed within four weeks time.
Respondent nos. 3,6,9 and 10 have also not filed counter affidavit. It was already the warning of last opportunity. Further opportunity is therefore declined. Service upon respondent nos. 7,11,19 and 20 is complete but none has entered appearance.
Application for deleting the name of respondent no.14 has already been considered by the Hon'ble Court and vide order dt.31.8.2015 four weeks time was granted to file reply. Said reply has not been filed so far. Let it be specifically mentioned in the office report while placing the matter before the Hon'ble Court.
Applications be placed before the Hon'ble Judge in Chambers for further directions.
List again on 11.2.2016.
(RACHNA GUPTA) Registrar