Supreme Court - Daily Orders
Indust. P.& I.Corp.Of Odisha Ltd. vs Mideast Integrated Steels Ltd. . on 15 January, 2015
ITEM NO.28 REGISTRAR COURT. 2 SECTION IIB
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 M K HANJURA
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6166/2013
INDUST. P.& I.CORP.OF ODISHA LTD.& ANR. Petitioner(s)
VERSUS
MIDEAST INTEGRATED STEELS LTD. & ORS. Respondent(s)
(with appln. (s) for stay)
Date : 15/01/2015 This petition was called on for hearing today.
For Petitioner(s)
Ms. C. K. Sucharita,Adv.
For Respondent(s)
Mr. Ashok Panigrahi,Adv.
Mr. Santosh Kumar, Adv.
Mr. Lakshmi Raman Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the service of notice is complete on the respondent no.4, but no one has entered appearance on his behalf. The said respondent shall be at liberty to file the counter affidavit within a period of four weeks, in case he intends to do so.
Fresh steps for the service of notice to the unserved respondent nos. 2 and 3 shall be taken by the learned counsel for the petitioners within a period of three weeks. Dasti, in addition, is permitted to be served through the Trial Court the particulars of which shall be furnished by the learned counsel for the petitioners within the same period.
Signature Not Verified Digitally signed by Madhu Grover Date: 2015.01.17List again on 24.03.2015.
11:31:46 IST Reason:(M K HANJURA) Registrar PS