Supreme Court - Daily Orders
M/S Huawei Technologies Co.Ltd. vs Designated Auth.Min.Of Commerce And ... on 28 November, 2017
ITEM NO.46 REGISTRAR COURT. 1 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. KAPIL MEHTA
Civil Appeal No(s). 6297/2012
M/S HUAWEI TECHNOLOGIES CO.LTD. Appellant(s)
VERSUS
DESIGNATED AUTH.MIN.OF COMMERCE AND INDUSTRY Respondent(s)
(ONLY CIVIL APPEAL NO.3114, 3111, 3134, 3136, 3140, 3399, 3400 OF
2012 AND CIVIL APPEAL NO.5487 AND 5486 OF 2016 TO BE LISTED BEFORE
THE LD. REGISTRAR COURT FOR COMPLETION OF SERVICE/NECESSARY ORDERS)
WITH
C.A. No. 3136/2012 (XIV)
C.A. No. 3114/2012 (XIV)
C.A. No. 3111/2012 (XIV)
C.A. No. 3134/2012 (XIV)
C.A. No. 3399/2012 (XIV)
C.A. No. 3140/2012 (XIV)
C.A. No. 3400/2012 (XIV)
C.A. No. 5486/2016 (XIV)
C.A. No. 5487/2016 (XIV)
Date : 28-11-2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad, AOR
Mr. Krishan Yadav, Adv.
Mr. Santosh Kumar Sahu, Adv.
Mr. Devashish Bharuka, AOR
Mr. Pawanshree Agrawal, AOR
Mr. Bijoy Kumar Jain, AOR
Ms. Praveena Gautam, AOR
M/S. Ap & J Chambers, AOR
Mr. M. P. Devanath, AOR
Mr. Praveen Kumar, AOR
For Respondent(s)
Mr. M. P. Devanath, AOR
Ms. Ashwini Chandrasekaran, Adv.
Signature Not Verified
Mr. Harish Pandey, AOR
Digitally signed by
RUPAM DHAMIJA
Date: 2017.11.30
Mr. Saurabh S. Sinha, Adv.
16:27:34 IST
Reason: M/S. Ap & J Chambers, AOR
Mr. G. Umapathy, Adv.
Mr. A. Leo George Rozario,Adv.
Mr. Rakesh K. Sharma, AOR
Mr. Jitesh P. Gupta, Adv.
Item No.46 -2-
Mr. K.K. Gautam, Adv.
Mr. Raja Ram, Adv.
Ms. Praveena Gautam, AOR
Mr. Bijoy Kumar Jain, AOR
Mr. B. Krishna Prasad, AOR
Mr. Praveen Kumar, AOR
Mr. Sanjay Sharawat, AOR
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 3140/2012
Service is complete but application for amendment of cause title has not been filed. Two weeks' time is granted for filing the same.
C.A. NO.3114, 3111, 3134, 3136, 3399, 3400/2012 and C.A. Nos.5487 and 5486/2016 Fresh steps have not been taken for service upon the unserved respondents.
Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions.
List again on 15.12.2017.
KAPIL MEHTA Registrar 28.11.2017 rd