Supreme Court - Daily Orders
Bareja Auto Mobiles Pvt. Ltd.(Through ... vs The State Of Haryana And Ors on 10 February, 2015
ITEM NO.15 REGISTRAR COURT. 1 SECTION IVB
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 MRS. RACHNA GUPTA
Petition(s) for Special Leave to Appeal (C) No(s).
35748-35749/2012
BAREJA AUTO MOBILES PVT. LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(with interim relief and office report)
WITH
SLP(C) No. 17073-17074/2013
(With appln.(s) for permission to file additional affidavit and
Office Report)
SLP(C) No. 27775/2014
(With Office Report)
SLP(C) No. 27773/2014
(With Office Report)
Date : 10/02/2015 These petitions were called on for hearing today.
For Petitioner(s) Mr. D.S. Dhadha,Adv.
Mr. Vikash Singh,Adv.
Mr. Nikhil Goel,Adv.
Mr. Syed Mehdi Imam,Adv.
Mr. D.K.Sharma,Adv.
Mr.Tabrez Ahmed,Adv.
Mr. Kamal Mohan Gupta,Adv.
For Respondent(s) Mr. Anil Grover,AAG
Mr.Noopur Singhal,Adv.
MrAbhinav Mukherji,Adv.
Ms.Reeta Dewan Puri,Adv.
Mr.P.N.Puri,AOR
Mr.Vaishali Dixit,Adv.
Signature Not Verified
Mr. V.Sudeer,Adv.
Digitally signed by
Rupam Dhamija
Date: 2015.02.20
Mr.Alvin Abraham,Adv.
11:09:12 IST
Reason: Mr. Balaji Srinivasan,Adv.
Mr. K. L. Janjani,Adv.
Mr. Nikilesh Ramachandran,Adv.
Mr. Vikash Singh,Adv.
Ms. Anubha Agrawal,Adv.
Mr.Ambuj Agrawal,Adv.
Ms. Vasundhra Singh,Adv.
Ms. Kusum Chaudhary,Adv.
Ms. Shubhangi Tuli,Adv.
Ms.Alka Sinha,Adv.
For Mr. A.Sharma,Adv.
Mr.Jasbir Singh Malik,Adv.
Mr. S. K. Sabharwal,Adv.
Mr.Aditya Singh,Adv,
for Mr. Priyapuri,AOR
Mr. Birendra Kumar Mishra,Adv.
Mr.Pawan Kumar,Adv.
Mr.Udit Jain,Adv.
Mr.Arun Bhardwaj,Adv.
Mr.Praveen Kumar,Adv.
Sh.Ashwani Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) 35748-49/2012 Petitioner has not yet filed proof of pleadings on the counsel for respondents so far. be filed within one week. Vakalatnama on behalf of respondent no. 12,16 and 18 has already been filed. Counter affidavit be filed within four weeks.Counter affidavit of respondent nos.2,3, 6,9,10 is also be provided within four weeks. Counter affidavit of respondent no. 21 is already on record and also to Respondent no. 4,5,8,13,15 and 17. With respect to respondent no.1, 7,11,19 and 20. Service is complete. But none has put on appearance.
At this stage, learned counsel Mr.Alvin Abraham,Adv. appearing for Mr. Balaji Srinivasan,AOR mentioned that an application for deletion of name of respondent no. 14 has already been filed. Registry to verify the same now.
SLP(C) 17073-17074/2012 Petitioner is required to take fresh steps to effect service of respondent nos. 4,7,15,20,22,24 and 42. Petitioner to furnish complete set of pleadings to the respondent who have already been served and have put in appearance. Vakalatnama has been filed by respondent no.5 and 23 but the same are defective. Defects be cured and counter affidavit be filed.
Respondent no. 1 is put is appearance.
Sh. Praveen Kumar is filed the vakalatnama & counter affidavit for respondent no. 31. An application for deletion of respondent no. 48 from the array of parties has been filed however without withdrawing the earlier application and without filing the proof of service. Necessary steps be taken.
SLP(C) 27773 /2014 Counter affidavit have not been filed in respect of respondent nos.1-4, be filed within four weeks. It shal be the last opportunity for the purpose.
SLP(C) 27775/2014 Counter affidavit in respect of respondent nos. 1-16 have not been filed. Last opportunity is granted for the purpose.
List again on 31.3.2015.
( RACHNA GUPTA) Registrar