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Supreme Court - Daily Orders

M/S Aarsh Infra. Ltd vs O.L Of Ary. Gi. & Manu. Mil. on 16 February, 2015

     ITEM NO.26                              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 MRS. RACHNA GUPTA

     Petition(s) for Special Leave to Appeal (C)                             No(s).   21558/2013

     M/S AARSH INFRA. LTD                                                            Petitioner(s)

                                                             VERSUS

     O.L OF ARY. GI. & MANU. MIL. & ORS                                              Respondent(s)
     (with interim relief and office report)
     WITH
     SLP(C) No. 21642-21643/2013
     (With Interim Relief and Office Report)

     Date : 16/02/2015 This petition was called on for hearing today.

     For Petitioner(s)
                                             Mr. Vinodh Kanna B.,Adv.


     For Respondent(s)
                                             Ms.   Mahima Shroff, Adv.
                                             Mr.   Chirag M. Shroff,Adv.
                                             Mr.   Ram Lal Roy, Adv.
                                             Mr.   R. N. Keshwani,Adv.

                                UPON hearing the counsel the Court made the following
                                                   O R D E R
SLP(C) No.21558/2013

Respondent Nos.1 and 4 have not filed counter affidavit. One more opportunity is requested. However, keeping in view that the requisite time has expired and opportunity has already been given, further opportunity is, therefore, declined.

Service with respect to respondent Nos.2, 3 and 5 to 7 is complete but none has entered appearance. Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.02.21 11:13:40 IST Reason: The matter stands in complete category.

Registry to process the matter for listing before the Hon'ble Court, however, with the connected petition. Item No.26 -2- SLP(C) No. 21642/2013 Respondent No.3 has not filed the counter affidavit, despite opportunity. Further opportunity is declined.

Respondent Nos.2 and 4 have not entered appearance, despite service.

However, with respect to respondent Nos.1 and 5, the Ld. Counsel for the petitioner is required to take fresh steps to effect service.

SLP(C) No. 21643/2013

Counter affidavit on behalf of respondent No.1 has yet not been filed, despite opportunity given. Further opportunity is declined.

Service with respect to respondent Nos.3 and 4 is complete but none has entered appearance.

With respect to respondent No.2, the Ld. Counsel for the petitioner to take fresh steps to effect service.

List again on 7.4.2015.

(RACHNA GUPTA) Registrar