Supreme Court - Daily Orders
Deputy Conservator Of Forests vs Timblo Irmaos Ltd. on 28 November, 2023
1
ITEM NO.13 REGISTRAR COURT. 2 SECTION IX
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. VIVEK SAXENA
IA 7550/2021,156352/2021, in R.P.(C) No. 589/2021
DEPUTY CONSERVATOR OF FORESTS Petitioner(s)
VERSUS
TIMBLO IRMAOS LTD. & ORS. Respondent(s)
(ONLY SLP NO. 12515 OF 2022 TO BE LIST BEFORE REGISTRAR COURT
IA No. 7550/2021 - EX-PARTE AD-INTERIM RELIEF
IA No. 156352/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 12515/2022 (IX)
( FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
84484/2022
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
94356/2022
FOR APPLICATION FOR SUBSTITUTION ON IA 55639/2023
FOR SETTING ASIDE AN ABATEMENT ON IA 108578/2023
FOR APPLICATION FOR CONDONATION OF DELAY IN FILING THE APPLICATION
FOR SETTING ASIDE THE ABATEMENT ON IA 108579/2023
IA No. 108579/2023 - APPLICATION FOR CONDONATION OF DELAY IN FILING
THE APPLICATION FOR SETTING ASIDE THE ABATEMENT
IA No. 55639/2023 - APPLICATION FOR SUBSTITUTION
IA No. 94356/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 84484/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 108578/2023 - SETTING ASIDE AN ABATEMENT)
SLP(C) No. 11694/2021 (IX)
(FOR
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
87590/2020
IA No. 87590/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 28-11-2023 These matters were called on for hearing today.
Signature Not Verified
Digitally signed by
MADHU GROVER
Date: 2023.11.29
16:48:12 IST
Reason:
For Petitioner(s)
Ms. Ruchira Gupta, Adv.
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Mr. Shishir Deshpande, AOR
Ms. Pooja Tripathi, Adv.
Ms. Harshita Sharma, Adv.
Ms. Riya Chaudhary, Adv.
For Respondent(s)
Mr. Sameer Abhyankar, AOR
Ms. Nishi Sangtani, Adv.
Ms. Vani Vandana Chhetri, Adv.
Mr. Naman Jain, Adv.
Ms. Zinnea Mehta, Adv.
Ms. Sonal K. Chopra, Adv.
Mr. Yashraj Singh Deora, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 12515/2022
Despite service of notice on respondent Nos. 2 to 6, 8(a) to 8(c) & 10 to 15 and Proposed R 7.1, 7.2 & 9.1, there is no appearance on their behalf.
Ld. Counsel for respondent No. 1 has failed to file the counter affidavit within the period stipulated under the rules.
Hence, the matter be processed for listing before the Hon'ble Judge in Chambers.
VIVEK SAXENA Registrar MG