Supreme Court - Daily Orders
Bareja Auto Mobiles Pvt. Ltd.(Through ... vs The State Of Haryana And Ors on 31 March, 2015
ITEM NO.12 REGISTRAR COURT. 1 SECTION IVB
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).35748-35749/2012
BAREJA AUTO MOBILES PVT. LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 17073-17074/2013
(With appln.(s) for permission to file additional affidavit and
Office Report)
SLP(C) No. 27775/2014
(With Office Report)
SLP(C) No. 27773/2014
(With Office Report)
Date : 31/03/2015 These petitions were called on for hearing
today.
For Petitioner(s) Mr. D.K. Sharma, Adv.
Mr. Shamama Anis, Adv.
Mr. Tabrez Ahmed,Adv.
Mr. S. Mehdi Imam, Adv.
Mr. Marsook Bafaki, Adv.
Mr. Nikhil Goel,Adv.
Mr. Syed Mehdi Imam,Adv.
Mr. Kamal Mohan Gupta,Adv.
For Respondent(s) Mr. V. Sudeer, Adv.
Mr. Balaji Srinivasan,Adv.
Mr. K. L. Janjani,Adv.
Mr. Ajay Pal, Adv.
Mr. Vishal Yadav, Adv.
Signature Not Verified
Mr. Nikilesh Ramachandran,Adv.
Digitally signed by
Hema Joshi
Date: 2015.04.09
Mr. Vikash Singh,Adv.
16:16:53 IST
Reason: Ms. Anubha Agrawal,Adv.
Ms. Kusum Chaudhary,Adv.
Ms. Shubhangi Tuli,Adv.
:2:
Mr. S. K. Sabharwal,Adv.
Mr. Jasbir Singh Malik, Adv.
Mr. V. Sudeer, Adv.
Ms. Alka Sinha, Adv.
Mr. Praveen Vyas, Adv.
Ms. Shubhangi Tuli, Adv.
Mr. Satish Kapoorm, Adv.
Mr. Satyam Thareja, Adv.
Mr. Aditya Singla, Adv.
Mr. Ashwani Kumar, Adv.
Mr. Arun Bhardwaj, Adv.
Ms. Kiran Ahlawat, Adv.
Mr. Ashwani K. Upadhyay, Adv.
Mr. Piyush Gaur, Adv.
Mr. Biswajit Kr. Roy, Adv.
Mrs. Priya Puri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos.35748-35749/2012:
Counter affidavit on behalf of respondent nos.2,3,6,9,10 is still awaited. Counter affidavit be filed within four weeks. Counter affidavit of respondent nos.4,5,8,13,15 and 17 has already come on record. Service on respondent nos. 1,7,11,19,20 is complete but none has entered appearance. Respondent no.14 has filed application for deletion of his name. The application is defective. Defects need to be cured. Counter affidavit of respondent nos. 12,16 and 18 has also filed, however, defective. Learned counsel is requested to cure the defects.
SLP(C) Nos.17073-17074/2012:
Petitioner has not yet provided the spare copies to get the notice issued on respondent nos.4,7,15,20,22,24 and 42. Be provided within four weeks' time. Learned counsel has requested for dasti service. Be served accordingly and proof of dasti service be filed within the stipulated time thereafter.:3:
Service of respondent nos.18,19,13,37,43,25,47,49,36 and 41 is complete but none has entered appearance. Respondents who have entered appearance have filed Vakalatnama. Respondent no.31 has filed counter affidavit but defective. Office repot is silent about the counter affidavit of respondent nos.1-3,5,12,17,23,28,32,33 and 40.
SLP(C) No.17074/2013:
Service on respondent nos.6,8-11,14,19-20,22 is complete but none has entered appearance.
Counter affidavit on behalf of respondent no.21 has already filed. All remaining respondents though have entered appearance but counter affidavit is still awaited. Be filed within four weeks' time.
Learned counsel for respondent no.48 has mentioned that an application for deleting the name of respondent no.48 from the array of parties has already been filed. Copies be provided to the other parties.
SLP(C) Nos.27773 & 27775/2014:
All 4 respondents in SLP(C)27773/2014 and all 16 respondents in SLP(C)27775/2014 have already entered appearance and have also filed counter affidavit. Both these petitions be listed on 10 th July, 2015 alongwith main matter.
(RACHNA GUPTA) Registrar