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Supreme Court - Daily Orders

Ramphal vs Haryana State Industrial And ... on 21 July, 2023

     ITEM NO.72                 REGISTRAR COURT. 1            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 SH. H. SHASHIDHARA SHETTY

     Petition(s) for Special Leave to Appeal (C)             No(s).   4532-4539/2023

     RAMPHAL & ORS.                                                Petitioner(s)

                                              VERSUS

     HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION
     LIMITED & ORS.                                    Respondent(s)

     WITH
     SLP(C) No. 11180/2023 (IV-B)

         SLP(C) No. 7800-7803/2023 (IV-B)

      SLP(C) No. 14206/2023 (IV-B)
     (FOR ADMISSION and I.R. and IA No.47687/2023-CONDONATION OF DELAY
     IN FILING)
      SLP(C) No. 6166-6167/2023 (IV-B)
     ( IA No.51835/2023-CONDONATION OF DELAY IN FILING)
      SLP(C) No. 8205-8208/2023 (IV-B)

      SLP(C) No. 5377/2023 (IV-B)
     (..FOR ADMISSION and I.R. and IA No.56430/2023-EXEMPTION FROM
     FILING C/C OF THE IMPUGNED JUDGMENT)
      SLP(C) No. 8204/2023 (IV-B)

      SLP(C) No. 12025-12032/2023 (IV-B)
     (FOR ADMISSION and I.R.)
      SLP(C) No. 7804/2023 (IV-B)

         SLP(C) No. 9723/2023 (IV-B)

      SLP(C) No. 14204/2023 (IV-B)
     ( IA No.114755/2023-CONDONATION OF DELAY IN FILING)

     Date : 21-07-2023 These petitions were called on for hearing today.

     For Petitioner(s)
                                 Mr. Kshitiz Chauhan, Adv.
Signature Not Verified
                                 Mr. Siddharth Mittal, AOR
Digitally signed by
PRIYANKA MALIK
Date: 2023.07.25
14:17:05 IST
Reason:                          Mr. Varun Punia, AOR
                                 Mr. Jasbir Singh Malik, Adv.
                                 Mr. Kush Goel, Adv.
                                 Ms. Muskan Agarwal, Adv.
                                                                       Contd….
                               -2-


                     Ms. Divya Mishra, Adv.

                     Mr. Nityanand Singh, Adv.
                     Mr. Arvind Gupta, AOR

                     Mr. Sanchar Anand, Adv.
                     Mr. Devendra Singh, AOR
                     Mr. Aman Kumar Thakur, Adv.
                     Ms. Sumbul Ausaf, Adv.
                     Mr. Arjun Rana, Adv.

                     Mr. Vibhuti Sushant Gupta, Adv.
                     Ms. Aparna Gupta, Adv.
                     Mr. Narender Kumar Verma, AOR

                     Mr. Gagan Gupta, AOR
                     Mr. Deepak Jain, Adv.

                     Mr. Ankit Swarup, AOR
                     Mr. Rishi Bhargava, Adv.

                     Mr. Ritesh Patil, Adv.
                     Mr. Yogesh Yadav, Adv.
                     Mr. Ram Niranjan Roy, Adv.
                     Ms. Anzu K. Varkey, Adv.
                     Mr. Ranbir Singh Yadav, AOR

                     Mr. Subhasish Bhowmick, AOR

For Respondent(s)
                     Dr. Monika Gusain, AOR

                     Mr. Lokesh Sinhal,Sr.AAG
                     Mr. Ashutosh Jain, Adv.
                     Mr. Samyak Jain, Adv.
                     Mr. Nikunj Gupta, Adv.
                     Mr. Umesh Bhakar, Adv.
                     Mr. Vaibhav Gupta, Adv.
                     Ms. Aditi Saini, Adv.
                     Mr. Akshay Amritanshu , AOR

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

SLP(C) No. 4532-4539/2023 Respondent No.1 is granted four weeks’ time for filing counter affidavit.

Contd…..

-3-

Ld. Counsel for the petitioner is granted two weeks’ time to take fresh steps in respect of the unserved respondent Nos.2 to 7. Dasti, in addition, is allowed as prayed for. SLP(C) No. 11180/2023

Ld. counsel for respondent Nos.1 to 3 has filed only Memo of appearance. Four weeks’ time is granted for filing vakalatnama and counter affidavit. SLP(C) No. 7800-7803/2023 Respondent Nos.1 to 3 are granted four weeks’ time for filing counter affidavit.

SLP(C) No. 14206/2023

Ld. Counsel for the petitioner is granted two weeks’ time to take fresh steps in respect of the unserved respondent Nos.1 to 3.

SLP(C) No. 6166-6167/2023 Ld. counsel for respondent No.1 has filed only Memo of appearance. Four weeks’ time is granted for filing vakalatnama and counter affidavit.

Service is complete on respondent Nos.2 and 3 but none has entered appearance.

SLP(C) No. 8205-8208/2023 Respondent No.1 is granted four weeks’ time for filing counter affidavit.

Contd….

-4-

Service is complete on respondent Nos.2 to 4 but none has entered appearance.

SLP(C) No. 5377/2023 Respondent No.1 is granted four weeks’ time for filing counter affidavit.

Service is complete on respondent Nos.2 and 3 but none has entered appearance.

SLP(C) No. 8204/2023 Service is complete on respondent Nos.1 to 3. Ld. Advocate, Mr.Nikunj Gupta, appearing on behalf of Mr.Akshay Amritanshu, Advocate-on-record appears for respondent Nos.1 to 3 and seeks time to file vakalatnama and counter affidavit. Be filed within four weeks.

SLP(C) No. 12025-12032/2023 Await service report in respect of respondent Nos.1 to 5. SLP(C) No. 7804/2023 Ld. counsel for respondent No.1 has filed only Memo of appearance. Four weeks’ time is granted for filing vakalatnama and counter affidavit.

Service is complete on respondent Nos.2 and 3 but none has entered appearance.

SLP(C) No. 9723/2023 Respondent Nos.1 to 4 are granted four weeks’ time for filing counter affidavit.

Contd….

-5-

SLP(C) No. 14204/2023 Ld. Counsel for the petitioner has not filed spare copies.

Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.

H. SHASHIDHARA SHETTY Registrar