Supreme Court - Daily Orders
Indian Explosives Ltd. vs Coal India Ltd. on 27 March, 2014
ITEM NO.3 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
CIVIL APPEAL NO(s). 1561 OF 2009
BEFORE THE REGISTRAR M.A. SAYEED
INDIAN EXPLOSIVES LTD. & ANR. Appellant (s)
VERSUS
COAL INDIA LTD. & ORS. Respondent(s)
WITH Civil Appeal NO. 1562 of 2009
(With prayer for interim relief and office report)
Civil Appeal NO. 1563 of 2009
(With prayer for interim relief and office report)
Date: 27/03/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Sanjay Kr. Ghosh, Adv.
Mr. Avijit Bhattacharjee,Adv.
Mr. Hiren Dasan, Adv.
Mrs Sarla Chandra, Adv.
Mr. Snehal Kakrania, Adv.
M/S. Khaitan & Co.
For Respondent(s)
Mr. Sunil Roy,Adv.
UPON hearing counsel the Court made the following
O R D E R
CA Nos.1561 to 1563/2009
In this batch of appeals, statement of cases on behalf of the appellants have already come on record and since there was a default on the part of the respondents to file statement of case, the matter was placed before the Hon’ble Judge in Chambers and His Lordship was pleased to pass the Item No.3 -2- following order on 6.2.2014 :-
"Despite time granted, counsel for respondents has not filed statement of case in any of the appeals. Hence, consequences as per rules will follow."
In view of the above noted order, no further steps required. Registry to process the matter for listing before the Hon’ble Court, as per rules.
| | | (M.A. SAYEED) | | | |REGISTRAR | | | | | rd