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Supreme Court - Daily Orders

Indian Radiological And Imaging ... vs Union Of India on 6 September, 2016

     Item No.85                            1

                             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

     Petition(s) for Special Leave to Appeal (C)         No(s).    11046/2016

     INDIAN RADIOLOGICAL AND IMAGING ASSOCIATION THROUGH ITS PRESIDENT
                                                        Petitioner(s)

                                          VERSUS

     UNION OF INDIA & ANR.                              Respondent(s)
     (with appln. (s) for permission to appear and argue in person and
     interim relief and office report)


     WITH
     SLP(C) No. 16657-16659/2016
     (With (With appln.(s) for permission to file additional documents
     and appln.(s) for permission to file lengthy list of dates and )


     Date : 06/09/2016 These petitions were called on for hearing today.


     For Petitioner(s)        Mr. G. Venkatesh,Adv.
                              Mr. Shashank Khurana,Adv.
                              Mr. Lakshmi Raman Singh,Adv.

                              Ms. Surabhi Aggarwal,Adv.
                              Ms. Ninni Susan Thomas,Adv.
                              Ms. Anitha Shenoy,Adv.

     For Respondent(s)
                               Caveator-in-person,Adv.
                               Mr. Aruneshwar Gupta,Adv.

                              Mr. Prateek Bhatia,Adv.
                              Ms. Vara Gaur,Adv.
                              Mr. Gaurav Sharma,Adv.

                              Respondent-In-Person
Signature Not Verified

Digitally signed by
MADHU GROVER
Date: 2016.09.06              Mr. G. Venkatesh,Adv.
16:34:05 IST
Reason:
                              Mr. Shashank Khurana,Adv.
                              Mr. Lakshmi Raman Singh,Adv.

                              Ms. Surabhi Aggarwal,Adv.
Item No.85                              2


                          Ms. Anitha Shenoy,Adv.

                          Mr.   Rahul Gupta,Adv.
                          Mr.   Gagan Gupta,Adv.
                          Ms.   Ira Gupta,Adv.
                          Mr.   Shekhar Gupta,Adv.


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

The office report indicates that Mr. Gagan Gupta, Ld. Counsel has filed an application for impleadment to implead IMA (Indian Medical Association) as respondent No. 3 which is defective. The learned counsel shall within a period of four weeks rectify the defects whatever have been found in the said application.

SLP(C) No. 16657-16659/2016 Mr. Shashank Khurana, Ld. Advocate has appeared on behalf of the respondent No. 1. He seeks and is given two weeks time to file the vakalatnama.

Service of notice is complete on the respondent Nos.2 and 5 but no one has entered appearance on their behalf.

Four weeks time is given to the respondent No. 3 to file the counter affidavit.

Respondent No.4 (In-Person) shall within a period of four weeks file an I.A. to appear and argue the matter In-Person.

List again on 20.10.2016.

(M V RAMESH) Registrar MG