Supreme Court - Daily Orders
M/S. Vipul Ltd. vs State Of Haryana on 11 April, 2017
ITEM NO.48 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 MR. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 10042/2016
M/S. VIPUL LTD. AND ANR. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 11/04/2017 This petition was called on for hearing today.
For Petitioner(s)
Ms. Naina Dubey, Adv.
Mr. M. R. Shamshad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Fresh steps for service of respondent Nos.1 to 5, 7, 8, 10 and 11 have not been taken, despite order. Last and final opportunity is granted to the Ld. Counsel for the petitioner for taking fresh steps for service of these respondents within two weeks. Notice thereafter be issued.
Respondent Nos.6 and 9 have been served but no one has put in appearance.
List again on 5.7.2017.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.04.12 (RAJESH KUMAR GOEL) 16:52:15 IST Reason: Registrar