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Delhi International Airport Pvt Ltd vs Rinki on 12 August, 2016

     ITEM NO.104                               REGISTRAR COURT. 2                         SECTION XIV

                                       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 MR. M V RAMESH

     Civil Appeal                     No(s).   1883/2016

     DELHI INTERNATIONAL AIRPORT PVT LTD                                             Appellant(s)

                                                             VERSUS

     RINKI AND ORS                                                                   Respondent(s)


     WITH
     C.A. No. 1884/2016

     Date : 12/08/2016 This appeal was called on for hearing today.


     For Appellant(s)                          Mr.Yash Srivastava,Adv.
                                               Mr. Gautam Talukdar,Adv.


     For Respondent(s)
                                               Mr. Ranjan Kumar Pandey,Adv.

                                               Mr.Jitender Bidhuri,Adv.
                                               Mr. Ashwani Kumar Dubey,Adv.


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

The respondent Nos.1,2 & 3 in C.A.No.1884/16 have already filed the counter affidavit. Ld.counsel appearing on behalf of the above respondents has stated that he has received the wrong copy of pleadings of C.A.No.1883/16 in place of C.A.No.1884/2016. Ld.counsel for the petitioner is directed to provide the copy of pleadings of C.A.No.1884/2016 to the above respondents within one week and file proof.

Four weeks time as last chance is given to the other appearing respondents to file the counter affidavit.

…......2 ITEM NO.104 -2- AC1883/2016 Issue reminder to the concerned Court for certificate of service in respect of the unserved respondents.

List the matter again on 27.09.2016.

(M V RAMESH) Registrar SB