Supreme Court - Daily Orders
Union Of India vs M/S Steel Authority Of India Ltd. on 25 January, 2018
ITEM NO.5 REGISTRAR COURT. 1 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 MR. KAPIL MEHTA
Petition(s) for Special Leave to Appeal (C) No(s). 36099/2013
UNION OF INDIA Petitioner(s)
VERSUS
M/S STEEL AUTHORITY OF INDIA LTD. Respondent(s)
(Only Civil Appeal No. 9375 of 2017 , SLP Nos. 31206/2015,
23422/2016, 28832/2016, 4085/2017 are to be listed before the
Registrar Court.)
WITH
SLP(C) No. 12796-12797/2015 (IV-A)
SLP(C) No. 18644/2015 (IV-A)
SLP(C) No. 18645/2015 (IV-A)
SLP(C) No. 29078/2015 (IV-A)
SLP(C) No. 16438/2014 (XII-A)
SLP(C) No. 22357/2015 (IV-A)
SLP(C) No. 22366/2015 (IV-A)
SLP(C) No. 22361/2015 (IV-A)
SLP(C) No. 23839/2015 (IV-A)
SLP(C) No. 23423/2016 (IV-A)
(The matter is ready and to be listed along with the main matter.)
SLP(C) No. 23422/2016 (IV-A)
SLP(C) No. 25288/2015 (IV-A)
SLP(C) No. 25287/2015 (IV-A)
SLP(C) No. 28832/2016 (IV-A)
( and IA No.129034/2017-AMENDMENT IN CAUSE TITLE)
SLP(C) No. 31206/2015 (IV-A)
SLP(C) No. 2459/2014 (XII-A)
SLP(C) No. 7821/2015 (XII-A)
SLP(C) No. 35057/2015 (IV-A)
SLP(C) No. 4085/2017 (IV-B)
C.A. No. 9375/2017 (IV-A)
( and IA No.128127/2017-AMENDMENT IN CAUSE TITLE)
SLP(C) No. 21042/2017 (IV-B)
(FOR ADMISSION and I.R.)
Date : 25-01-2018 This petition was called on for hearing today.
Signature Not Verified
Digitally signed by
HEMA JOSHI
Date: 2018.01.31
11:20:34 IST
Reason:
For Petitioner(s)
Mr M Khairati, Adv.
Mr. B. Krishna Prasad, AOR
-2-
Item No.5
For Respondent(s)
Mr. V. K. Sidharthan, AOR
Mr. M. P. Devanath, AOR
Mr M.S.Sarankumar, Adv.
Ms Deepikananda Kumar, Adv.
Mr Sugam Kumar Jha, Adv.
Mr. Naresh Kumar, AOR
Mr Jitendra Kumar Sahoo, Adv.
Mr. Kedar Nath Tripathy, AOR
Mrs Yugandhara Pawar Jha, Adv.
Mr Piyush Bhardwaj, Adv.
Mr. Kunal Verma, AOR
Mr Abhas Mishra, Adv.
Mr. Gautam Jha, AOR
Mr. Ganesh Kumar R., AOR
Mr V.K.Sharma, Adv.
Mr R.K.Srivastava, Adv.
Mr. Rajesh Kumar, AOR
Mr. Anil Kumar Tandale, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.4085/2017
Sole respondent has filed counter affidavit. Registry to process the matter for listing before the Hon'ble Court as and when connected matters become ready. SLP(C) NO.31206/2017 Service on the sole respondent is complete but no one has entered appearance.
Registry to process the matter for listing before the Hon'ble Court as and when connected matters become ready. -3- Item No.5 SLP(C) NO.28832/2016 Sole respondent has failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined.
Registry to process the matter for listing before the Hon'ble Court as and when connected matters become ready. SLP(C) NO.23422/2016
Ld. Counsel for the petitioner to file affidavit of dasti service in respect of the sole respondent within four weeks time.
C.A. No. 9375/2017
Service on the sole respondent is complete but no one has entered appearance.
Statement of case has not been filed by the ld. Counsel for the appellant and stipulated period has expired.
Affidavit of valuation be filed within four weeks time. List again on 13.3.2018.
KAPIL MEHTA Registrar 25.01.2018 hj