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Supreme Court - Daily Orders

Union Of India vs M/S Steel Authority Of India Ltd. on 4 August, 2016

     Item No.23                            1

                              REGISTRAR COURT. 2                  SECTION III

                         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).   36099/2013

     UNION OF INDIA                                            Petitioner(s)

                                          VERSUS

     M/S STEEL AUTHORITY OF INDIA                              Respondent(s)




     WITH
     SLP(C) No. 2459/2014
     Office Report)

      SLP(C) No. 16438/2014
     Interim Relief and Office Report)

      SLP(C) No. 7821/2015
     (With appln.(s) for exemption from filing c/c of the impugned order
     and Interim Relief)

      SLP(C) No. 12796-12797/2015
     Interim Relief)

      SLP(C) No. 18645/2015
     Interim Relief)

      SLP(C) No. 18644/2015
     Interim Relief)

      SLP(C) No. 22361/2015
     Interim Relief)

      SLP(C) No. 22366/2015
     Interim Relief)

      SLP(C) No. 22357/2015
     Interim Relief)
Signature Not Verified

Digitally signed by
POOJA SHARMA
Date: 2016.08.04

      SLP(C) No. 23839/2015
16:32:39 IST
Reason:


     Interim Relief)

      SLP(C) No. 25288/2015
     Office Report)
Item No.23                          2


 SLP(C) No. 25287/2015
Office Report)

 SLP(C) No. 29078/2015
Interim Relief)

 SLP(C) No. 31206/2015
Office Report)

 SLP(C) No. 35057/2015
Interim Relief)


Date : 04/08/2016 This petition was called on for hearing today.



For Petitioner(s)      Ms. Sandamini Sharma,
                       Mr. B. Krishna Prasad,Adv.


For Respondent(s)
                        Mr. M. P. Devanath,Adv.

                       Mr. Karthik A.,Adv.
                       Mr. V. K. Sidharthan,Adv.

                       Mr. Jitendra Kumar Sahoo,Adv.
                       Mr. Kedar Nath Tripathy,Adv.

                       Mr. Prateek Gupta,Adv.
                       Mr. Naresh Kumar,Adv.

                        Mr. Kunal Verma,Adv.

                        Mr. Gautam Jha,Adv.


             UPON hearing the counsel the Court made the following
                                O R D E R

SLP(C) No. 36099/2013, SLP(C) No. 16438/2014, SLP(C) Nos.

The matters have already been directed to be listed before the Hon'ble Court. Therefore, no further orders are required to be passed in them.

SLP(C) No. 2459/2014, SLP(C) Nos. 12796-12797and 25287/2015 The office report is that the sole respondent has already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

SLP(C) Nos. 7821,18645, 22361, 22357,23839 and 25288/2015 The Ld. Counsel for the sole respondent has failed to file the counter affidavit within the period stipulated under the rules. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

The office report indicates that service of notice is complete on the sole respondent but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

Fresh steps for the service of notice by usual mode to the sole respondent shall be taken by the learned counsel for the petitioner within a period of four weeks.

List again on 16.9.2016.

(M V RAMESH) Registrar MG