Supreme Court - Daily Orders
India Radiological And Imaging ... vs Union Of India on 27 January, 2014
z
ITEM NOS.9 & 68 COURT NO.13 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER CASE (CIVIL.) NO. 137 OF 2013
INDIA RADIOLOGICAL & IMAGING ASSO.& ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(With office report) SLP(C) NO. 37220-37221 of 2012 (With prayer for interim relief and office report) T.P.(C) NO. 981 of 2013 (With appln. for stay) WITH T.P.(C) NO. 1035 of 2013 (With appln. for stay) T.P.(C) NO. 1135 of 2013 (With appln. for stay and office report) T.P.(C) NO. 1293 of 2013 (With appln. for stay) T.P.(C) NO. 1039 of 2013 (With appln. for stay and modification of Court’s order and office report) Date: 27/01/2014 These Petitions were called on for hearing today. CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE KURIAN JOSEPH For Petitioner(s) Mr. Lakshmi Raman Singh,Adv.
Mr. Vikas Singh, Sr. Adv. Mrs. Deepeika Kalia, Adv. Mr. Kapish Seth, Adv.
Mr. Sudhir Kumar Gupta, Adv. Mr. Rajeshwar Kumar Gupta, Adv. Mr. Abhinav Gupta, Adv.
Mr. Manish Gupta, Adv.
Mr. R.K. Gupta, Adv.
Ms. Sumati Sharma, Adv.
Ms. Sushma Suri, Adv.
For Respondent(s) Mr. Sidharth Luthra, ASG Ms. Sunita Sharma, Adv.
Ms. Binu Tamta, Adv.
Ms. Supriya Juneja, Adv. Ms. Sushma Suri,Adv.
Mr. Jagjit Singh Chhabra, Adv.
Mr. Aniruddha P. Mayee, Adv.
UPON hearing counsel the Court made the following O R D E R T.C. (C) No. 137/2013 & SLP(C) 37220-37221/2012 Issue fresh notice on Respondent No.2 returnable within two weeks.
Dasti, in addition, is permitted.
T.P.(C) Nos. 981, 1035,1135,1293 &1039 /2013 Issue notice on unserved Respondents returnable within two weeks.
Dasti, in addition, is permitted. Tag with T.C. (C) No. 137/2013.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER