Supreme Court - Daily Orders
Goldrush Sales And Services Ltd. vs The Managing Director U.P. State Road ... on 31 January, 2020
ITEM NO.82 REGISTRAR COURT. 1 SECTION XI
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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 29443/2019
GOLDRUSH SALES AND SERVICES LTD. Petitioner(s)
VERSUS
THE MANAGING DIRECTOR U.P. STATE ROAD TRANSPORT CORPORATION & ORS.
Respondent(s)
Date : 31-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. K. K. Mohan, AOR
For Respondent(s)
Ms. Salonee Agarwal, Adv.
Ms. Anshu Dawar, Adv.
Ms. Garima Prashad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent Nos.1 to 3 on 13.1.2020 & 14.1.2020, however, counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. Vakalatnama has been filed on 27.1.2020. Ld. counsel for the said respondents seeks four weeks time for filing counter affidavit. Granted.
List again on 6.3.2020.
ANIL LAXMAN PANSARE Registrar Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.02.03 11:17:31 IST Reason: