Supreme Court - Daily Orders
South Eastern Coalfields Ltd. vs Controlling Authority on 13 January, 2015
ITEM NO.77 REGISTRAR COURT. 1 SECTION XV
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. SURAJIT DEY
Petition(s) for Special Leave to Appeal (C) No(s). 11088/2014
SOUTH EASTERN COALFIELDS LTD. Petitioner(s)
VERSUS
CONTROLLING AUTHORITY & ANR. Respondent(s)
(with appln. (s) for clarification/modification of court's order
and interim relief and office report)
Date : 13/01/2015 This petition was called on for hearing today.
For Petitioner(s)
Mr. Himanshu Chaubey, Adv.
Mr. Ashwarya Sinha,Adv.
For Respondent(s)
Mr. Sanjiv Jha, Adv.
Mr. Braj Kishore Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Despite order dated 25.11.2014, the Ld. Counsel for respondent No.2 failed to file counter affidavit. However, three weeks' time, as last opportunity, is granted to file the same.
Registrar's Court order dated 25.11.2014 suggests that service is complete in respect of respondent No.1 but no one has put in appearance. However, today's office report Signature Not Verified proposes that fresh steps may be taken against respondent No.1 Digitally signed by Rupam Dhamija Date: 2015.01.17 12:20:35 IST Reason: by the Ld. Counsel for the petitioner. Without verifying the order dated 25.11.2014 of the Registrar's Court, office has Item No.77 -2- proposed for taking fresh steps in respect of respondent No.1, which is deplorable. Office to check and submit the appropriate office report, at the time of placing the matter before the Registrar's Court henceforth. List again on 10.3.2015.
(SURAJIT DEY) Registrar