Supreme Court - Daily Orders
Indian Oil Corporation Limited vs R. Devadoss on 9 March, 2016
ITEM NO.74 REGISTRAR COURT. 2 SECTION IIA
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. M V RAMESH
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2242/2015
INDIAN OIL CORPORATION LIMITED Petitioner(s)
VERSUS
R. DEVADOSS & ORS. Respondent(s)
(with office report)
Date : 09/03/2016 This petition was called on for hearing today.
For Petitioner(s) Ms.Iti Agarwal,Adv.
Mr. Chandra Prakash,Adv.
For Respondent(s) Mr.Jayant Patel,Adv.
Mr. M. Yogesh Kanna,Adv.
Mr. T. R. B. Sivakumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent No.1 has failed to file the counter affidavit within the period stipulated under the rules. The respondent Nos.2 & 3 have already filed the counter affidavit. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.
Signature Not Verified Digitally signed by (M V RAMESH) Sushma Kumari Bajaj Date: 2016.03.10 16:27:38 TLTRegistrar SB Reason: