Supreme Court - Daily Orders
North Delhi Municipal Corp. vs Unit Construction P.Ltd. . on 25 July, 2014
 ITEM NO.76 REGISTRAR COURT. 1 SECTION XVI
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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) No(s). 1380/2014
NORTH DELHI MUNICIPAL CORP. Petitioner(s)
VERSUS
UNIT CONSTRUCTION P.LTD.& ORS. Respondent(s)
WITH
SLP(C) No. 1737/2014
(With appln.(s) for Office Report)
Date : 25/07/2014 This petition was called on for hearing today.
For Petitioner(s)
Ms. Sushma Verma, Adv.
Mr. Praveen Swarup ,Adv.
For Respondent(s)
Mr. G. S. Chatterjee ,Adv.
Mr. Adeel, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner to take fresh steps for effecting service upon respondent Nos.2 and 3.
Four weeks’ time is granted to respondent No.1 for filing counter affidavit subject to receipt of the pleadings.
List again on 10.10.2014.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.07.26 12:29:31 IST Reason: