Supreme Court - Daily Orders
Cable Operators Welfare Federation vs Govt. Of Nct Of Delhi on 12 January, 2018
ITEM NO.61 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. KAPIL MEHTA
Petition(s) for Special Leave to Appeal(C) No(s).18570/2017
CABLE OPERATORS WELFARE FEDERATION & ORS. Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
WITH
SLP(C) No. 19267-19270/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.47637/2017-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.47634/2017-
PERMISSION TO FILE SLP and IA No.47635/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
SLP(C) No. 18576-18577/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.49864/2017-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.49859/2017-
PERMISSION TO FILE SLP and IA No.49869/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 12-01-2018 These petitions were called on for hearing
today.
For Petitioner(s) Mr. Ashok K. Singh,Adv.
Mr. Sumit R. Sharma, AOR
Mr. Ashok K. Singh,Adv.
Mr. Fuzail Ahmad Ayyubi, AOR
Mr. N. Rajaraman, AOR
For Respondent(s) Mr. Sumanta S. Bandyopadhyay,Adv.
Mr. B.V. Balaram Das, AOR
Mr. Jayant Tripati,Adv.
Mr. Biju P Raman, AOR
Mr. Hemant Jain,Adv.
Mr. Jasmeet Singh, AOR
Ms. Vijaylakshmi Gautam,Adv.
Mrs. Priya Puri, AOR
Mr. Vikram Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified SLP(C) No. 18570/2017 Digitally signed by VINOD KUMAR TIWARI Date: 2018.01.15 16:15:09 IST Reason: Respondent Nos. 1 to 4 have already filed the counter …..2 Item NO. 61 - 2 - affidavit. List the matter before the Hon’ble Court, as per rules.
SLP(C) Nos. 19267- 10270/2017 In SLP(C) No. 19270/2017, last and final opportunity is granted to the appearing Ld. Counsel for respondent NO. 4 for filing counter affidavit within four weeks.
Remaining matters are of complete category. SLP(C) Nos. 18576-18577/2017 Ld. Counsel appearing for respondent No. 1 submitted that he has not yet received copy of petition. Therefore, as of last opportunity, Ld. Counsel for the petitioners is directed to serve a complete set of pleadings upon the Ld.counsel for respondent No. 1 with a proof of service within a week. Thereafter, four weeks’ time is granted to respondent NO. 1 for filing counter affidavit.
Last and final opportunity is granted to respondent NO. 4 (common in both the matters) for filing counter affidavit within four weeks.
List again on 20th of February, 2018.
KAPIL MEHTA Registrar 12.01.2018 vkt