Supreme Court - Daily Orders
Icon Investment Ltd. Director vs The State Of Haryana Haryana Civil ... on 20 February, 2018
ITEM NO.56 REGISTRAR COURT. 1 SECTION IV
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. KAPIL MEHTA
Civil Appeal No(s). 9118/2017
ICON INVESTMENT LTD. DIRECTOR Appellant(s)
VERSUS
THE STATE OF HARYANA HARYANA CIVIL SECRETARIAT CHIEF SECRETARY
Respondent(s)
(FOR ADMISSION and I.R. and IA No.42153/2017-EXEMPTION FROM FILING
O.T.)
WITH
C.A. No. 14942/2017 (IV)
Date : 20-02-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rudrajit Ghosh, Adv.
Mr. Ankit Prakash, Adv.
Ms. Ruchira Goel, AOR
Mr. Yash Pal Dhingra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Advocate, Mr. B.K. Satija, appearing on behalf of Mr. Sanjay Kumar Visen, Advocate-on-record appears for respondent No.1 – State of Haryana in both the appeals. He seeks time for filing vakalatnama and counter affidavit. Vakalatnama be filed within two weeks. The Ld. Counsel for respondent No.1 further submits that copy of pleadings be Signature Not Verified supplied Digitally signed by RUPAM DHAMIJA Date: 2018.02.22 to him. The Ld. Counsel for the appellant is 16:50:31 IST Reason:
directed to supply copy of complete set of pleadings to the Ld. Counsel for respondent No.1 within one week after filing Item No.56 -2- vakalatnama by the Ld. Counsel appearing for respondent No.1 and file proof thereof with the Registry. The Ld. Counsel for the respondent No.1 is granted four weeks' time thereafter for filing counter affidavit.
Respondent Nos.2 and 3 in C.A. No.14942/2017 have been served but no one has entered appearance.
In C.A. No.9118/2017, await certificate of service of respondent Nos.2 to 5 from the High Court. Reminder be issued.
List again on 17.4.2018.
KAPIL MEHTA Registrar 20.2.2018 rd