Supreme Court - Daily Orders
Gsl (India) Ltd. (Through Authorised ... vs Union Of India Ministry Of Finance ... on 12 August, 2016
ITEM NO.91 REGISTRAR COURT. 2 SECTION IX
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). 34357/2015
GSL (INDIA) LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(with interim relief and office report)
Date : 12/08/2016 This petition was called on for hearing today.
For Petitioner(s)
Mr. Shekhar Kumar,Adv.
For Respondent(s) Ms.Joolie Kataria,Adv.
Mr. K. V. Sreekumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent No.2 shall be at liberty to file the counter affidavit within a period of four weeks.
Ld.counsel for the petitioner has stated that he is unable to file proof of dasti in respect of the respondent No.1 and has requested for fresh notice. Hence, Registry shall issue fresh notice to the respondent No.1 by usual mode after taking fresh steps by the petitioner within two weeks.
List the matter again on 26.09.2016.
Signature Not Verified(M V RAMESH) Digitally signed by Registrar POOJA SHARMA SB Date: 2016.08.13 10:10:29 TLT Reason: