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Horra Coke Industries vs Central Coalfields Limited on 29 August, 2019

     ITEM NO.27                             1

                            REGISTRAR COURT. 2                SECTION XVII

                         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 SURINDER S. RATHI


     Petition(s) for Special Leave to Appeal (C)         No(s).   3094/2019


     HORRA COKE INDUSTRIES & ORS.                              Petitioner(s)

                                          VERSUS

     CENTRAL COALFIELDS LIMITED                                Respondent(s)


     WITH
     SLP(C) No. 12450/2019 (XVII)
     (FOR ADMISSION and I.R. and IA No.73491/2019-CONDONATION OF DELAY
     IN FILING and IA No.73494/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)


      SLP(C) No. 14407/2019 (XVII)
     (FOR ADMISSION and I.R. and IA No.79209/2019-CONDONATION OF DELAY
     IN FILING and IA No.79210/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 29-08-2019 This petition was called on for hearing today.



     For Petitioner(s)       Ms. Rachitta Priyanka, AOR (Not Present)

                             Mr. Manish Kumar Saran, AOR (Not Present)


     For Respondent(s)
                             Mr. Abhishek Gautam, AOR (Not Present)
                             Ms. Priyanka Parida,Adv. (Present)


                             Ms. Astha Sharma,Adv.(Not Present)
Signature Not Verified
                             Ms. Dimple Nagpal,Adv. (Not Present)
Digitally signed by
MADHU GROVER
Date: 2019.08.29             M/S. PLR Chambers And Co., AOR (Not Present)
16:44:56 IST
Reason:


                             Ms. Ashtha Sharma,AOR (Not Present)
                             Ms. Priyanka Parida,Adv. (Present)
ITEM NO.27                        2


                   Ms. Anjali Chauhan,Adv. (Not Present)
                   Ms. Ria Sachthey,Adv. (Present)



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

Respondent No.1 has already filed the counter affidavit. Ld. Counsel for respondent Nos. 4 to 7 submits that she will adopt the counter affidavit filed on behalf of respondent No.1. This is taken on record.

Fresh steps for the service of notice by usual mode to the respondent Nos. 2 and 3 shall be taken by the learned counsel for the petitioners within a period of two weeks.

Service is not complete on respondent No.1 Service of notice is complete qua respondent Nos.2 and 3 but no one has entered appearance on their behalf.

However, Ms. Ria Sachtey, Ld. Counsel appearing on behalf of M/s M/Sars Associates seeks and is given one week’s time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of all above said respondents.

List again on 17.12.2019.

SURINDER S. RATHI Registrar MG