Supreme Court - Daily Orders
U.O.I. And Ors. vs A.I.Fed.Of Motor V.D.T.E.Off.Assocn. ... on 25 February, 2015
ITEM NO.1 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). 13208/1998
U.O.I. & ORS Petitioner(s)
VERSUS
A.I.FED.OF MOTOR V.D.T.E.OFF.ASSOCN.&ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and may refer to
remarks)
Date : 25/02/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr A Dev Kumar, Adv.
Mr. Arvind Kumar Sharma,Adv.
For Respondent(s)
Mr. Aruneshwar Gupta,Adv.
Mr. B. B. Singh,Adv.
Mr. D. M. Nargolkar,Adv.
Mr. G. Prakash,Adv.
Mr. H. K. Puri,Adv.
Mr. R. Sathish,Adv.
Mr. Sanjay R. Hegde,Adv.
Mr. Tara Chandra Sharma,Adv.
Mr. V. G. Pragasam,Adv.
Ms. A. Subhashini,Adv.
Ms Giss Antony, Adv.
Ms. Hemantika Wahi,Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by Hema Joshi Date: 2015.02.28 13:40:48 IST Reason: Service report with respect to respondent Nos. 1 and 2 has been received with the remarks 'deceased'. -2- Item No.1 Perusal of the cause title shows that respondent No.1 is the Federation which has not been served through anyone on its behalf. Report, therefore, is held wrong. Petitioner to take steps to effect service on the said Federation through the representative.
However, as far as respondent no.2 is concerned, report of service is accepted. Petitioner to take steps to substitute the legal representatives of the deceased, if any.
List again on 15.4.2015.
(RACHNA GUPTA) Registrar