Supreme Court - Daily Orders
North Delhi Municipal Corp. vs Unit Construction P.Ltd. . on 8 July, 2015
ITEM NO.37 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 : 08/07/2015 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
Among three common respondents in both the petitions herein, respondent No.1 has already filed the counter affidavit.
Service of respondent No.2 is complete but none has entered appearance.
For respondent No.3 in SLP(C) No.1737/2014, vakalatnama has been filed but counter affidavit has not been filed.
Vakalatnama and counter affidavit both are awaited for respondent No.3 in SLP(C) No.1380/2014. Be filed within four weeks' time, as last opportunity.
List again on 7.9.2015.
Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.07.1610:16:14 IST (RACHNA GUPTA)
Reason:
Registrar