Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

M/S Samdariya Builders Pvt. Ltd. vs The State Of Madhya Pradesh on 14 February, 2022

                                            1

     ITEM NO.16             REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
                                                                SECTION IV-C

                         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. VINOD SINGH RAWAT

     Petition(s) for Special Leave to Appeal (C)         No(s).   28528-
     28533/2018

     M/S SAMDARIYA BUILDERS PVT. LTD.                          Petitioner(s)

                                           VERSUS

     THE STATE OF MADHYA PRADESH & ORS.                        Respondent(s)

     (all matters except SLP(C) 30904/2018 to be listed before the Ld.
     Registrar Court )

     WITH

     SLP(C) No. 30904/2018 (IV-C)

     SLP(C) No. 29863-29865/2018 (IV-C)
     (FOR ADMISSION and I.R. and IA No.153649/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.153648/2018-EXEMPTION FROM
     FILING O.T. and IA No.153647/2018-PERMISSION TO FILE PETITION
     (SLP/TP/WP/..))

      SLP(C) No. 28818/2018 (IV-C)
     ( IA No.155596/2018-EXEMPTION FROM FILING O.T.)

      SLP(C) No. 29856-29861/2018 (IV-C)
     ( IA No.154621/2018-EXEMPTION FROM FILING O.T. and IA
     No.154620/2018-PERMISSION TO FILE PETITION (SLP/TP/WP/..))

     Date : 14-02-2022 These petitions were called on for hearing today.



     For Petitioner(s)       Mr. Nishanth Patil, AOR

                             Mr.   Rajesh Kumar Gautam, AOR
                             Mr.   Anant Gautam Adv.
Signature Not Verified
                             Mr.   Nipun Sharma, Adv.
                             Mr.   Ravi Solanki, Adv.
Digitally signed by
Jayant Kumar Arora
Date: 2022.02.15
16:44:02 IST
Reason:                      Mr.   Shanshank Shekar, Adv.

                              Mr. Vishal Prasad, AOR

                             Mr. Yadav Narender Singh, AOR
                                   2


For Respondent(s)    Mr. Harsh Parashar, AOR
                     Mr. Chanakya Sharma, Adv.

                    Mr. Sunny Choudhary, AOR


                    Mr. Pashupathi Nath Razdan, AOR
                    Mr. Nirmal Kumar Ambastha,Adv.
                    Mr. Prakhar Srivastav ,Adv.

                    Mr. Rahul Kaushik, AOR

                    Mr. Vinod Sharma, AOR

                    Mr. Sumeer Sodhi, AOR

                    Mr.   Rajesh Kumar Gautam, AOR
                    Mr.   Anant Gautam Adv.
                    Mr.   Nipun Sharma, Adv.
                    Mr.   Ravi Solanki, Adv.
                    Mr.   Shanshank Shekar, Adv.


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

SLP(C) Nos. 29863-29865/2018 Ld. Counsel for the respondent Nos.1, 2 and 9 to 11 have failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the respondent Nos. 3 to 8 and 12 to 14 but no one has entered appearance on their behalf. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

SLP(C) Nos. 28528-28533/2018 The office report indicates that the vakalatnama filed by the learned counsel for the respondent No.3 is defective. The learned counsel shall within a period of four weeks, as a last chance cure the defects and within the same period file counter affidavit. Ld. Counsel for the respondent Nos. 2 and 17 have failed to file the counter affidavit within the period stipulated under the 3 rules. Service of notice is complete on the remaining respondents but no one has entered appearance on their behalf.

Ld. Counsel for respondent No.22 had already submitted that he does not wish to file the counter affidavit.

Four weeks time, as last chance is given to the respondent Nos. 1, 4 to 6, 8 to 10 and 13 to file the counter affidavit.

Learned counsel for the respondent No. 1 has stated that the petitioner has not provided the copies of the pleadings to him. The learned counsel for petitioner is directed to provide the copies of the pleadings to the learned counsel within a weeks' time and file proof. The respondent shall file the Counter Affidavit within a period of four weeks, thereafter.

Mr. Nirmal Kumar, Ld. Counsel appearing on behalf of Mr. Pashupathi Nath Razdan, Ld. Advocate-on-Record submits that he is appearing on behalf of Respondent Nos. 1, 6, 8 to 10 and 13 only and will file counter affidavit on behalf of said respondents. He further submits Cause List shown that he is appearing on behalf of Respondent Nos. 4 and 5 also. He submits that he is not appearing for said respondents. Office shall verify the same and rectify the computer database accordingly.

Learned counsel for the petitioner shall within a period of two weeks, as a last chance file the fresh particulars of Respondent No.26 and he shall also take fresh steps for the service of notice to him within the same period.

SLP(C) No. 28818/2018

Ld. Counsel for the respondent Nos. 1 and 2 have failed to file the counter affidavit within the period stipulated under the rules. Service of notice is complete on the Respondent Nos. 3 to 8 but no one has entered appearance on their behalf.

Four weeks’ time, as a last chance is given to Mr. Yadav Narender Singh, Ld. Counsel to take appropriate steps in respect of Petitioner No.4 and for deceased Petitioner No.5.

4

SLP(C) Nos. 29856-29861/2018 Service is complete in respect of all respondents and appearing respondents have failed to file the counter affidavit within the period stipulated under the rules.

Mr. Nirmal Kumar, Ld. Counsel appearing on behalf of Mr. Pashupathi Nath Razdan, Ld. Advocate-on-Record submits that he is appearing on behalf of Respondent Nos. 1, 5, 23 and 24 only and will file counter affidavit on behalf of said respondents. He further submits Cause List shown that he is appearing on behalf of Respondent Nos. 4 also. He submits that he is not appearing for said respondent. Office shall verify the same and rectify the computer database accordingly.

List again on 21.3.2022.

VINOD SINGH RAWAT Registrar MG