Supreme Court - Daily Orders
Bajaj Auto Limited vs The State Of Maharashtra on 25 September, 2018
ITEM NO.57 REGISTRAR COURT. 1 SECTION IX
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. RAJESH KUMAR GOEL
Petition(s) for Special Leave to Appeal (C) No(s). 11079/2018
BAJAJ AUTO LIMITED Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
Date : 25-09-2018 This petition was called on for hearing today.
For Petitioner(s)
Ms. Sujaya Bardhan, Adv.
Mr. Yash Kapoor, Adv.
Mr. Rituraj Biswas, AOR
For Respondent(s)
Mr. Dilip Annasaheb Taur, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is not complete on respondent No.1 but complete on respondent No.2. Last opportunity is granted to the Ld. Advocate, Mr. Anoop Kandari, appearing on behalf of Mr. Nishant R. Katneshwarkar, Advocate-on-record for filing vakalatnama on behalf of respondent Nos.1 and 2 within two weeks, as prayed. The Ld. Counsel for respondent Nos.1 and 2 submits that respondent Nos.1 and 2 do not wish to file counter affidavit. The Ld. Counsel for the said respondents submitted that complete set of pleadings has not been served. The Ld. Counsel for Signature Not Verified the petitioner is directed to serve complete set of Digitally signed by VINOD KUMAR TIWARI Date: 2018.09.29 13:18:18 IST pleadings within one week and file proof thereof. Reason:
Period of four weeks for filing counter affidavit shall reckon thereafter.
Item No.57 -2-Respondent No.3 has filed counter affidavit but after the opportunity was declined. Registry to make a specific mention in the office report at the time of listing the matter before the Hon'ble Court.
List again on 28.11.2018.
RAJESH KUMAR GOEL Registrar