Supreme Court - Daily Orders
M/S L And T Housing Finance Limited vs M/S Trishul Developers on 16 October, 2019
ITEM NO.51 1
REGISTRAR COURT. 2 SECTION IV-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 SH. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 18360/2019
M/S L AND T HOUSING FINANCE LIMITED Petitioner(s)
VERSUS
M/S TRISHUL DEVELOPERS & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 16-10-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Mahesh Thakur, AOR (N/P*)
Ms. Sheffali Chaudhary,Adv.
Ms. Vipasha Singh,Adv. (N/P*)
For Respondent(s) Mr. Varun Singh,Adv.
Ms. Deepti Arya,Adv. (N/P*)
Mr. Nishtha Kumar,Adv. (N/P*)
UPON hearing the counsel the Court made the following
O R D E R
Ms. Sheffali Chaudhary, Ld. Counsel is present on behalf of the petitioner.
Mr. Varun Singh, Ld. Counsel is present on behalf of respondent.
The office report indicates that vakalatnama filed by learned counsel Signature Not Verified for the respondent No.1 is defective. Learned counsel Digitally signed by submits that he will cure the same within a period of one week.
MADHU GROVER Date: 2019.10.19 09:46:32 IST Reason:Service of notice is complete on the respondent No.2 but no one has entered appearance on his behalf.
However, Mr.Varun Singh, Ld. Counsel appearing on behalf of ITEM NO.51 2 Mr. Nishtha Kumar, Ld. Advocate-on-Record seeks and is given one week’s time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of respondent No.2.
Ld. Counsel for respondent Nos. 1 and 2 submits that ex-parte status quo proceedings has been passed in favour of the petitioner.
Learned counsel for the petitioners has filed an application for deletion of respondent Nos. 3 to 27 from the array of the parties. The said application be processed for listing before the Hon'ble Judge in Chambers for further directions.
SURINDER S. RATHI Registrar *N/P means Not Present MG