Supreme Court - Daily Orders
Jagdish Gulati Etc .Etc. vs Union Of India on 6 February, 2014
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ITEM NO.44 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 3282-3288 OF 2012
JAGDISH GULATI ETC .ETC. Appellant (s)
VERSUS
UNION OF INDIA & ANR Respondent(s)
(Office report for directions)
Date: 06/02/2014 These Appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE KURIAN JOSEPH
(In Chamber)
For Appellant(s) Ms. Ranjeeta Rohtagi,Adv.
Mr.Pratap Parmar, Adv.
For Respondent(s) Mr. Vishnu B. Saharya, Adv.for
M/S Saharya & Co.,
Mr. Utkarsh Sharma, Adv.
Ms. Rachana Srivastava ,Adv
UPON hearing counsel the Court made the following
O R D E R
Despite time granted by this Court on 29th July, 2013, the appellants have not filed the statement of case. The learned counsel for the appellants seeks some more time to do the needful. Two more weeks’ time is granted to the appellants subject to the payment of cost of Rs.500/- with the Supreme Court Employees Mutual Welfare Fund.
The respondents may file their statement of case within a period of two weeks thereafter.
In case the needful is not done, as above, consequences, as per rules, will follow.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master