Supreme Court - Daily Orders
India Radiological And Imaging ... vs Union Of India on 6 May, 2019
ITEM NO.11 REGISTRAR COURT. 1 SECTION XVI-A
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 ANIL LAXMAN PANSARE
Transfer Case (Civil) No(s). 137/2013
INDIA RADIOLOGICAL AND IMAGING ASSOCIATION (IRIA) Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(ONLY T.P (c) No.324/2014, 692/2016 & 697/2016 to be listed )
WITH
T.P.(C) No. 324/2014 (XVI-A)
(FOR STAY APPLICATION ON IA 1/2014)
T.P.(C) No. 692/2016 (XVI-A)
T.P.(C) No. 697/2016 (XVI-A)
Date : 06-05-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Lakshmi Raman Singh, AOR
Mr Praneet Pranav, Adv.
Ms Sushma Suri, AOR
For Respondent(s)
Mr Prateek Bhatia, Adv.
Mr Dhawal Mohan, Adv.
Mr Prasanna Mohan, Adv.
Mr. Gaurav Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
T.P.(C) No. 324/2014
Service is complete on respondent nos. 1 and 3 to 6 but none has entered appearance on behalf of respondent nos. 1 and 3 to 5.
Signature Not VerifiedDigitally signed by VINOD KUMAR TIWARI Date: 2019.05.09 11:25:41 IST Reason:
Ld. Counsel for the petitioner to take fresh steps alongwith fresh particulars to effect service on respondent nos. 2 and 7 within two weeks time. -2- Item no.11 Ld. Counsel, Mr Vikas Menon appearing on behalf of Ms Nishtha Kumar, Advocate-on-record appears for respondent no.6. Vakalatnama and counter affidavit be filed within four weeks time.
T.P.(C) No. 692/2016 Respondent no.1 has filed counter affidavit by post but the same is defective. Process as per rules. Service is complete on respondent nos. 2 to 5 but none has entered appearance.
T.P.(C) No. 697/2016 Service is complete on respondent nos. 1 to 5 but none has entered appearance.
List again on 23.8.2019.
ANIL LAXMAN PANSARE Registrar