Supreme Court - Daily Orders
Union Of India Secretary General vs Pawanjay Steel And Power Ltd. Director on 6 August, 2014
\212 ITEM NO.62 REGISTRAR COURT. 1 SECTION XVIA
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 PANKAJ BHANDARI
Transfer Petition(s)(Civil) No(s). 102/2014
U.O.I & ANR. Petitioner(s)
VERSUS
PAWANJAY STEEL & POWER LTD & ANR Respondent(s)
(with appln. (s) for permission to file synopsis and list of dates
and stay and office report)
WITH
T.P.(C) No. 103/2014
(With appln.(s) for stay and permission to file synopsis and list
of dates and Office Report)
T.P.(C) No. 115/2014
(With appln.(s) for stay and Office Report)
T.P.(C) No. 143/2014
(With appln.(s) for stay and permission to file synopsis and list
of dates and Office Report)
T.P.(C) No. 174/2014
(With appln.(s) for stay and Office Report)
T.P.(C) No. 189/2014
(With appln.(s) for permission to file lengthy list of dates and
Office Report)
T.P.(C) No. 204/2014
(With appln.(s) for stay and permission to file lengthy list of
dates and Office Report)
T.P.(C) No. 536/2014
(With appln.(s) for stay and permission to file synopsis and list
of dates and Office Report)
T.P.(C) No. 791/2014
(With appln.(s) for stay and permission to accept lengthy list of
dates and Office Report)
Date : 06/08/2014 This petition was called on for hearing today.
Signature Not Verified
Digitally signed by
Hema Joshi
Date: 2014.08.09
12:38:40 IST
Reason:
For Petitioner(s)
Mr Deepak Goel, Adv.
Mr. D. S. Mahra ,Adv.
-2-
Item No.62
For Respondent(s)
Mr Shikhar Srivastava, Adv.
M/s. Khaitan & Co. ,Adv.
Mr. Puneet Taneja ,Adv.
Ms Neha Agarwal, Adv.
Mr. E. C. Agrawala ,Adv.
Mr Sharad Sharma, Adv.
Ms Anushruti, Adv.
UPON hearing the counsel the Court made the following
O R D E R
TP(C) NOS. 102, 115, 143, 189 of 2014 Matters fall under complete category. As and when connected matters are complete, orders will be passed. TP(C) NO.103/2014
Last opportunity is granted to the ld. Counsel for respondent no.1 for filing counter affidavit subject to receipt of complete set of pleadings.
Service report in respect of respondent No.2 is awaited. Fresh reminder be sent. TP(C) NO.174/2014
Four weeks time is granted as last opportunity to the ld. counsel for the respondent for filing counter affidavit.
TP(C) NO.204/2014
Four weeks time is granted to both respondents for filing counter affidavit.
TP(C) NO.536/2014
Last opportunity is granted to the ld. Counsel for the petitioner to file process fee and spare copies for effecting service within two weeks. -3- Item No.62 TP(C) NO.791/2014 Petitioner to furnish two more sets of copies. Process fee be also filed.
Four weeks time is granted to ld. Counsel for respondent for No.1 for filing counter affidavit subject to receipt of complete set of pleadings.
List again on 13.11.2014.
(PANKAJ BHANDARI) Registrar