Supreme Court - Daily Orders
Ram Chander vs State Of U.P. on 12 July, 2016
Bench: Dipak Misra, C. Nagappan
SLP 14337/2016
1
ITEM NO.2 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No.14337/2016
(Arising out of impugned final judgment and order dated 10/05/2016
in WPC No. 1994/2016 passed by the High Court of Delhi at New
Delhi)
M/S. SHOBIKAA IMPEX PVT. LTD. AND ANR. Petitioner(s)
VERSUS
CENTRAL MEDICAL SERVICES SOCIETY AND ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and impleadment and permission to place addl. documents on
record)
Date : 12/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Sriram Krishna, Adv.
Ms. Udita Singh, AOR
For Respondent(s) Ms. Pinky Anand, ASG
Mr. D.K. Sinha, AOR
Ms. Kritika Sachdeva, Adv.
Mr. Rishi Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Udita Singh, learned counsel assisting Mr. Vikas Signature Not Verified Digitally signed by Singh, learned senior counsel for the petitioners shall take CHETAN KUMAR Date: 2016.07.12 16:40:45 IST Reason: steps to effect service on the successful bidder within two days. They are permitted to effect service through e-mail and also to serve at local office through Dasti.
SLP 14337/2016 2Let the matter be listed on 29th July, 2016.
Ms. Pinky Anand, learned Additional Solicitor General seeks leave of this Court to file documents on record. Prayer stands allowed.
The petitioners are at liberty to file the rejoinder affidavit.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master