Supreme Court - Daily Orders
North Delhi Municipal Corp. vs Unit Construction P.Ltd. . on 7 September, 2015
ITEM NO.34 REGISTRAR COURT. 1 SECTION XVI
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). 1380/2014
NORTH DELHI MUNICIPAL CORP. Petitioner(s)
VERSUS
UNIT CONSTRUCTION P.LTD.& ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 1737/2014
(With Office Report)
Date : 07/09/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Praveen Swarup,Adv.
For Respondent(s)
Mr. G. S. Chatterjee,Adv.
Mr. Rajesh Kumar, Adv.
M/s Mitter & Mitter Co.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.3 (common to both the matters herein) has already filed the counter affidavit. However, vakalatnama on his behalf in SLP(C) No.1380/2014 is still awaited. Be filed within two weeks.
Service upon respondent No.2 is complete but none has entered appearance.
Service of notice of alternative arrangement qua respondent No.1 is also complete but none has entered Signature Not Verified appearance.
Digitally signed byRupam Dhamija Date: 2015.09.10
(Both respondents are common to both matters). 17:19:00 IST Reason:
List again on 26.11.2015.
(RACHNA GUPTA) Registrar