Supreme Court - Daily Orders
M/S. R.B. Jodhamal And Co. (Pvt.) Ltd. vs The State Of Jammu And Kashmir on 15 December, 2016
ITEM NO.94 REGISTRAR COURT. 2 SECTION XVIA
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. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 30633/2016
R. B. JODHA MAL & CO. (PVT) LTD. Petitioner(s)
VERSUS
STATE OF JAMMU & KASHMIR & ORS Respondent(s)
Date : 15/12/2016 This petition was called on for hearing today.
For Petitioner(s)
Ms. Purnima Bhat,Adv.
For Respondent(s) Mr.Sunil Fernandes,Adv.
Mr.Arnav Vidyarthi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is awaited in respect of the respondents. However, Mr.Sunil Fernandes, Ld.counsel undertakes to appear for the respondent No.1. He seeks and is given one week's time to file the vakalatnama and four weeks time to file the counter affidavit. Ld.counsel for the petitioner is directed to serve the copy of pleading to the said respondent within one week after filing the vakalatnama.
Ld.counsel for the petitioner has stated that she has filed an application for deletion of respondent Nos.2 & 3. Office shall verify the position. If the same is filed and if it is in order, the same shall be processed for listing before the Hon'ble Judge in Chambers for further directions.
Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2016.12.15 16:40:37 TLT Reason:(M V RAMESH) Registrar SB