Supreme Court - Daily Orders
Union Of India Etc. vs The United Planters Association Of ... on 27 August, 2018
ITEM NO.3 REGISTRAR COURT. 1 SECTION XVI-A
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. KAPIL MEHTA
IA 1/2017, in Transfer Petition(s)(Civil) No(s). 884-895/2016
UNION OF INDIA ETC. Petitioner(s)
VERSUS
THE UNITED PLANTERS ASSOCIATION OF SOUTHERN INDIA ETC. ETC. & ORS.
Respondent(s)
(only connected matters are to be listed before Ld. Registrar on
04.09.2018
)
WITH
T.P.(C) No. 480-481/2017 (XVI-A)
(FOR STAY APPLICATION ON IA 1/2017)
T.P.(C) No. 760-789/2017 (XVI-A)
(FOR EX-PARTE STAY ON IA 1/2017)
T.P.(C) No. 599-604/2017 (XVI-A)
(FOR STAY APPLICATION ON IA 1/2017)
T.P.(C) No. 1456-1461/2016 (XVI-A)
T.P.(C) No. 1473-1531/2016 (XVI-A)
T.P.(C) No. 590-598/2017 (XVI-A)
(FOR STAY APPLICATION ON IA 1/2017)
T.P.(C) No. 1263-1269/2017 (XVI-A)
(FOR ADMISSION and IA No.66551/2017-STAY APPLICATION)
T.P.(C) No. 1253-1255/2017 (XVI-A)
(FOR ADMISSION and IA No.66042/2017-STAY APPLICATION)
T.P.(C) No. 2127-2135/2017 (XVI-A)
(FOR ADMISSION and IA No.116159/2017-EX-PARTE STAY)
T.P.(C) No. 2425/2017 (XVI-A)
(IA No.138909/2017-STAY APPLICATION)
T.P.(C) No. 659/2018 (XVI-A)
(FOR ADMISSION and I.R. and IA No.58463/2018-EX-PARTE STAY)
T.P.(C) No. 856/2018 (XVI-A)
(FOR ADMISSION and IA No.71874/2018-STAY APPLICATION
T.P.NO.856/2018 TAG WITH T.P.NO.480-481/2017 WHICH IS
ALREADY TAGGED WITH MAIN MATTER T.P.NO.884-895/2016)
T.P.(C) No. 1237/2018 (XVI-A)
Signature Not Verified
(FOR ADMISSION and I.R. and IA No.104847/2018-EX-PARTE STAY)
Digitally signed by
HEMA JOSHI
Date: 2018.09.01
12:06:18 IST
Reason:
Date : 27-08-2018 These matters were called on for hearing today.
-2-
Item No.3
For Petitioner(s)
Mr. Shreekant N. Terdal, AOR
Mr. Gurmeet Singh Makker, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr Santosh Kumar, Adv.
Mr Raj Bahadur, Adv.
Mrs. Anil Katiyar, AOR
For Respondent(s)
Mr. Sarvesh Singh, AOR
Mr D.S.Parmar, Adv.
Mr. Arjun Garg, AOR
Mr S Sukumaran, Adv.
Ms. Meera Mathur, AOR
Mr Manu Bajaj, Adv.
Mr Sameer Parekh, AOR
M/S. Parekh & Co., AOR
Mr S Santanam Swaminadhan, Adv.
Ms Nishtha Khurana, Adv.
Mrs. Aarthi Rajan, AOR
Mr. Gunnam Venkateswara Rao, AOR
Mr Gulshan Chawla, Adv.
Mr. Ashiesh Kumar, AOR
Mr Rajesh Kumar I, Adv.
Mr Gaurav Kumar Singh, Adv.
Mr Anant Gautam, Adv.
Mr Aakash Sehrawat, Adv.
Mr V Govinda Ramanan, Adv.
Mr Anmol Mehta, Adv.
M/S. Mitter & Mitter Co., AOR
Mr. Sridhar Potaraju, AOR
Mr. Bijoy Kumar Jain, AOR
Mr. K. K. Mani, AOR
Mr R Anand Padmanabhan, Adv.
Ms Nishaka Tyagi, Adv.
Mr. Shashi Bhushan Kumar, AOR
Mr. Prakash Ranjan Nayak, AOR
Mr. Arun K. Sinha, AOR
Mr. Gopal Jha, AOR
Mrs. Rachna Gupta, AOR
Mr Sushil Jethmalani, Adv.
M/S. Karanjawala & Co., AOR
Mrs Bindra Rana, Adv.
Ms Priyanka Batra, Adv.
M/S. S. S. Rana & Co., AOR
Mr. Satish Kumar, AOR
Mr. Tuhin, AOR
Mr Abhishek Aanand Rai, Adv.
Mr Ashish Chouhan, Adv.
-3-
Item No.3
Mr Ashtosh Kumar Singh, Adv.
Mr Hary Shankar Parshad, Adv.
Mr. Samar Vijay Singh, AOR
Mr Monish Panda, Adv.
Mr Mrinal Bharat Ram, Adv.
Mr. Ayush Sharma, AOR
Mr. Rohit K. Singh, AOR
Mr G Natarajan, Adv.
Mr T.N.Durga Prasad, Adv.
Mr. Kaushik Choudhury, AOR
Mr Anupinder Jassal, Adv.
Mr Sanjeev K Kapoor, Adv.
M/S. Khaitan & Co., AOR
Mr Siddharth Batra, Adv.
Mr Ravinder Kumar, Adv.
Ms Garima Sehgal, Adv.
Mr. Vipin Kumar Jai, AOR
Mr Ananta Prasad Mishra, Adv.
Mr. Gagan Gupta, AOR
Mr Rajesh Kandari, Adv.
Mr. B. S. Banthia, AOR
Mr. Arup Banerjee, AOR
Ms Surabhi Grover, Adv.
Mr Sachin Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
T.P(C) NO.884-895, 1456-61, T.P(C) NO.1473-1531 of 2016, T.P(C) NO.480-481, 760-789, 2425 of 2017, T.P(C) NO.659/2018 Complete category matters.
Ld. Counsel for respondent no.117 in T.P(C) NO.1473-1531/2016 and respondent no.1 in T.P(C) NO.760-789/2017 is present.
Ld. Counsel, Ms Archna Midha appearing on behalf of Mr Vineet Bhagat, Advocate-on-record appears for respondent no.1 in T.P(C) NO.480-481/2017. Vakalatnama and counter affidavit be filed within four weeks time. -4- Item No.3 T.P(C) NO.590-598/2017, T.P(C) NO.856, 1237 of 2018 Ld. Counsel for respondent no.14 in T.P(C) NO. 590-598/2017 is present.
Await certificate of service in respect of respondent nos. 1 and 2 in T.P(C) NO.591/2017, respondent no.3 in T.P(C) No.596/2017 and respondent nos. 1 to 5 in T.P(C) NO.856 and 1237 of 2018.
Reminder be issued.
T.P(C) NO.599-604, 1253-1255 of 2017 Sole respondent in T.P(C) NO.600/2017 has filed counter affidavit on 24.8.2018.
Respondents in T.P(C) NO.599/2017 and respondent no.1 in T.P(C) NO.1255/2017 have failed to file counter affidavit despite last opportunity having been granted, as such, further opportunity is declined.
T.P(C) NO.2127-2135/2017 Ld. Counsel for the petitioner to take fresh steps alongwith fresh address to effect service on the sole respondent in T.P(C) NO.2127/2017 within two weeks time. Notice thereafter be issued.
Respondents in T.P(C) NO.2128-2135/2017 are duly served. Ld. Counsel appearing for respondent no.4 in TP(c) no.2130/2017 submitted that their name is not appearing in the cause list. Registry to update the database. -5- Item No.3 T.P(C) NO.1263-69/2017 Ld. Counsel for the petitioner has not taken fresh steps for effecting service on respondent no.1 in T.P(C) NO.1264/2017, as such, registry to process the matter as per rules for listing before the Hon'ble Judge in Chambers for further directions.
List again on 23.10.2018.
KAPIL MEHTA Registrar 27.08.2018 hj