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India Radiological And Imaging ... vs Union Of India on 18 December, 2019

     ITEM NO.14                         REGISTRAR COURT. 1                   SECTION XVI-A

                                  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 SH. ANIL LAXMAN PANSARE

                                    Transfer Case (Civil)    No(s).    137/2013

     INDIA RADIOLOGICAL AND IMAGING ASSOCIATION (IRIA)                     Petitioner(s)

                                                   VERSUS

     UNION OF INDIA & ANR.                                                 Respondent(s)

     (ONLY T.P (c) No.324/2014, 692/2016 & 697/2016 to be listed )

     WITH
     T.P.(C) No. 324/2014 (XVI-A)
     (FOR STAY APPLICATION ON IA 1/2014
     IA No. 1/2014 - STAY APPLICATION)
      T.P.(C) No. 692/2016 (XVI-A)
     IA No. 1/2016 - STAY APPLICATION)
      T.P.(C) No. 697/2016 (XVI-A)
     IA No. 1/2016 - STAY APPLICATION)

     Date : 18-12-2019 This petition was called on for hearing today.


     For Petitioner(s)
                                      Ms. Nishtha Kumar, AOR
                                      Mr Sumanta S Bandyopadhyay, Adv.
                                      Mr G.S.Makker, AOR
                                      Mrs Sushma Suri, AOR
                                      Mr Rajesh Kumar, Adv.
                                      Ms Davinder Pal Kaur(Simran Sadyora),Adv.
                                      Mr Rishi Kapoor, Adv.
                                      Mr Ankur Gogia, Adv.
                                      Mr D.S.Mahra, AOR

     For Respondent(s)
                                      Mr Dhawal Mohan, Adv.
                                      Mr Prateek Bhatia, Adv.
                                      Mr. Gaurav Sharma, AOR
                                      Ms. Nishtha Kumar, AOR

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

Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2019.12.20 T.P.(C) No. 692/2016 16:33:07 IST Reason: Service is complete on respondent nos. 2 to 5 but none has entered appearance.

Item no.14 Service is complete on respondent no.1. None appeared for respondent no.1 when called. As per office report, counter affidavit has been sent by post and respondent no.1 has not appeared nor cured the defects in the counter affidavit nor filed application to appear and argue in-person and therefore, counter affidavit cannot be taken on record.

Service is complete on respondent nos. 1 to 5 but none has entered appearance.

Respondent no.6 has already filed counter affidavit. Service is complete on respondent nos. 1 & 3 to 5 but none has entered appearance.

Ld. Counsel for the petitioner has not filed fresh particulars for effecting service on respondent nos. 2 and 7 despite last opportunity having been granted by the Registrar’s Court on 23.8.2019. However, ld. Counsel for the petitioner seeks two weeks time. Granted as strictly last chance. If fresh particulars are not filed within two weeks time, registry to process the matter as per rules for listing before the Hon'ble Judge in Chamber for orders. If fresh particulars are filed within two weeks time, process as per rules and list again on 25.3.2020.

ANIL LAXMAN PANSARE Registrar