Supreme Court - Daily Orders
Food Corporation Of India vs M/S. Vishal Enterprises on 31 October, 2017
ITEM NO.22 REGISTRAR COURT. 2 SECTION IV-B
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. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s).
19051-19054/2017
FOOD CORPORATION OF INDIA Petitioner(s)
VERSUS
M/S. VISHAL ENTERPRISES Respondent(s)
WITH
SLP(C) No. 18986-18987/2017 (IV-B)
(FOR ADMISSION and I.R. and IA No.48732/2017-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 18991-18992/2017 (IV-B)
(FOR ADMISSION and I.R. and IA No.50248/2017-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 18995-18998/2017 (IV-B)
(FOR ADMISSION and I.R. and IA No.51442/2017-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 18989-18990/2017 (IV-B)
(FOR ADMISSION and I.R. and IA No.49257/2017-CONDONATION OF DELAY
IN FILING)
Date : 31-10-2017 These petitions were called on for hearing today.
For Petitioner(s) Mr.K.Vijauan,Adv.
Mr.A.S.Verma,Adv.
Mr.Ajit Pudussery, AOR
For Respondent(s)
Mr.Abhijeet Sinha, AOR
Mr.Farrukh Rasheed, AOR
Mr.Yoginder Singh,Adv.
Signature Not Verified
Mr.Dishank Dhawan,Adv.
Digitally signed by
SUSHMA KUMARI
BAJAJ
Date: 2017.11.01
10:13:52 IST
Reason: Mr.Himanshu Gupta,Adv.
…....2
ITEM NO.22 -2-
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) Nos.19051-54 & 18995-98/2017 Service is complete on all the respondents but no one has entered appearance. However, today, Ms. Shweta Singh, Ld.counsel undertakes to appear for the respondent No.9 in SLP(C) Nos.19051-54 and respondent No.3 in 18995-98/2017. She seeks and is given four week's time to file the vakalatnama and the counter affidavit.
SLP(C) No.18991-92/2017 The respondent Nos.1 & 2 have failed to file the counter affidavit within the period stipulated under the rules. However, in the interest of justice four weeks time as last chance is given to file the same.
Service of notice is complete on the respondent Nos.3 & 4, but no one has entered appearance on their behalf. However, today, Ms. Shweta Singh, Ld.counsel undertakes to appear for the respondent No.4. She seeks and is given four week's time to file the vakalatnama and the counter affidavit. SLP(C) No. 18989-18990/2017 Service of notice is complete on the respondent Nos.2-6, but no one has entered appearance on their behalf. The respondent No.1 has refused to accept dasti notice which is not proper service as per rules. Ld.counsel for the petitioner is required to approach the concerned Court seeking acknowledgment and the concerned Court may depute its process server for effecting service as per rules.
SLP(C) No. 18986-18987/2017 The respondent Nos.1 & 8 have failed to file the counter affidavit within the period stipulated under the rules.
….........3 ITEM NO.22 -3- Service is complete on the respondent Nos.2,4,5,7 and 9. In respect of respondent No.6 service is incomplete. However, Mr.Yoginder Singh, Ld.counsel undertakes to appear for the respondent Nos.2,4,5,6 & 7 and Ms. Shweta Singh, Ld.counsel undertakes to appear for the respondent No.9. They seek and are given four week's time to file the vakalatnama and the counter affidavit.
Ld. Counsel appearing for respondent Nos. 1 & 8 submits that the respondent No.3 is reported to be dead. Ld.counsel for the petitioner shall within a period of four weeks file an application for substitution to bring on record the Lrs. Of the said respondent.
List the matters again on 12.12.2017.
SANJAY PARIHAR Registrar SB