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Dmil Employees Welfare Forum (Regd.) vs Daewoo Motors India Ltd. on 18 October, 2016

      ITEM NO.80                        REGISTRAR COURT. 2                 SECTION XIV

                                  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 (C)                 No(s).   24948/2016

      DMIL EMPLOYEES WELFARE FORUM (REGD.)                              Petitioner(s)

                                                   VERSUS

      DAEWOO MOTORS INDIA LTD.AND ORS.                                  Respondent(s)

      (with office report)


      Date : 18/10/2016 This petition was called on for hearing today.



      For Petitioner(s)                 Mr/Ms. Olivia Bang,Adv.
                                        Mr. Satya Mitra,Adv.


      For Respondent(s)                 Mr.Venkat Poonia,Adv.
                                        Mr. Manish K. Bishnoi,Adv.



                             UPON hearing the counsel the Court made the following
                                                O R D E R

The respondent No.3 shall be at liberty to file the counter affidavit within a period of four weeks.

As per tracking report, the respondent No.4 has been served, but no one has entered appearance on his behalf.

As per tracking report the respondent Nos.1 & 2 have not been served. Hence, Ld.counsel for the petitioner is directed to take fresh steps in respect of the above respondents within four weeks. Dasti in addition is permitted to be served through the concerned District Court, the particulars of which shall be furnished by the Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Ld.counsel for the petitioner within the period provided above.

….......2 ITEM NO.80 -2- SC24948/16 The respondent No.5 has left India as per tracking report. Therefore, Ld.counsel for the petitioner shall take appropriate steps for the service of notice to him in accordance with the rules governing the subject within four weeks.

Service is complete in respect of the respondent No.6. However, now, Mr.Anand Shankar Jha, Ld.counsel undertakes to appear for the said respondent. He seeks and is given two weeks time to file the vakalatnama and four weeks time to file the counter affidavit. Ld.counsel for the petitioner is directed to serve the copy of pleading to the said respondent within one week after filing the vakalatnama.

List the matter again on 21.11.2016.

(M V RAMESH) Registrar SB