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Nagarjuna Agro Chemicals Pvt. Ltd. vs Union Of India on 23 March, 2021

     ITEM NO.8             REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
     SECTION IX

                         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 SH. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)            No(s).     3051/2020

     NAGARJUNA AGRO CHEMICALS PVT. LTD.                              Petitioner(s)

                                            VERSUS

     UNION OF INDIA & ORS.                                           Respondent(s)

     (IA No. 19159/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES, IA No. 19157/2020 - PERMISSION TO FILE
     LENGTHY LIST OF DATES)

     WITH
     SLP(C) No. 4245/2020 (IX)

     (IA No. 28928/2020 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 23-03-2021 These matters were called on for hearing today.

     For Petitioner(s)
                              Ms. Misha Rohatgi, AOR

                              Mr.   Divyakant Lahoti, AOR
                              Mr.   Parikshit Ahuja, Adv.
                              Ms.   Praveena Bisht, Adv.
                              Ms.   Madhur Jhavar, Adv.
                              Ms.   Vindhya Mehra, Adv.
                              Mr.   Kartik Lahoti, Adv.
                              Ms.   Shivangi Malhotra, Adv.
                              Mr.   Jaigopal Saboo, Adv.

     For Respondent(s)
                              Mr.   Tapan Bijoy Deb   Choudhury, AOR
                              Mr.   Praveen Swarup,   AOR
                              MR.   R.K. SINGH, ADV
                              MS.   SADIYA SHAKEEL,   ADV
                              MS.   ARCHANA SHARMA,   ADV

Signature Not Verified


RASHI GUPTA    UPON hearing the counsel through Video Conference, the
Digitally signed by
Date: 2021.03.24
     Court made the following
10:57:37 IST
Reason:

                                  O R D E R

SLP(C) No.3051/2020 No one appeared for Respondent Nos.1, 4 & 5 despite due service. Respondent Nos.2 & 3 have filed counter affidavit.

Four weeks’ time, as a last chance, is granted to Respondent No.6 to file counter affidavit. After expiry of four weeks’ time, Registry to process the matter for listing before Hon’ble Court as per rules.

At this stage, learned counsel for the petitioner submits that he has not received a complete set of counter affidavit along with its annexures. Learned counsel for the respondents agreed to provide the same within one week’s time.

No one appeared for Respondent Nos.1, 4 & 5 despite due service. Respondent Nos.2 & 3 have filed counter affidavit.

Unserved cover received back in respect of Respondent No.6, however, service deemed complete as said respondent is common in connected SLP(C) No.3051/2020 and represented therein.

Two weeks’ time is granted to the learned counsel for the petitioner(s) to take fresh steps for effecting service upon Respondent No.7.

List the matter again on 13.05.2021.

RAJIV KALRA Registrar (RG) (2)