Supreme Court - Daily Orders
Shree Jagannath Expressway P.Ltd. vs Dhaneshwar Rath Inst.Of Eng.& ... on 14 October, 2014
ITEM NO.48 REGISTRAR COURT. 2 SECTION III
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 M K HANJURA
Petition(s) for Special Leave to Appeal (C) No(s). 30298/2012
SHREE JAGANNATH EXPRESSWAY P.LTD. Petitioner(s)
VERSUS
DHANESHWAR RATH INST.OF ENG.& MED.SC.&OR Respondent(s)
(with interim relief and office report)
Date : 14/10/2014 This petition was called on for hearing today.
For Petitioner(s) Mr.Yogendra Singh,adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s) Ms.Apurva Upmanyu,adv.
Mrs. Kirti Renu Mishra,Adv.
Ms. Kiran Suri,Adv.
Ms.Gunjan S.Jain,adv.
M/s. M. V. Kini & Associates,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the respondent Nos.4-6 have already filed the counter affidavit.Service of notice is complete on the respondent Nos.1 & 2, but no one has entered appearance on their behalf.
The office report further is that although by order dated 4.08.2014 of this Court, four weeks time as last chance was given to the respondent No.3 to file the counter affidavit, yet he has not done the needful so far. Therefore, no further Signature Not Verified opportunity is Digitally signed by Sushma Kumari Bajaj Date: 2014.10.16 16:59:27 IST Reason: …........2 ITEM NO.48 -2- warranted to be given to him on that count taking into consideration the rule position. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar SB