Supreme Court - Daily Orders
Chairman And M.D. Mtnl vs Reliance Infocom Ltd. on 22 August, 2017
Item No. 44 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 MR. SANJAY PARIHAR
Civil Appeal No(s). 2513/2007
CHAIRMAN AND M.D. MTNL Appellant(s)
VERSUS
RELIANCE INFOCOM LTD. & ANR. Respondent(s)
WITH
C.A. No. 2906/2007 (XVII)
Date : 22-08-2017 These appeals were called on for hearing today.
For Appellant(s) Mr. Chandan Kumar,Adv.
Ms. Madhu Sikri, AOR
For Respondent(s) Mr. Prashant Briz Brawa,Adv.
Mr. Akshit Gadhou,Adv.
Mr. Munawwar Naseem, AOR
Mr. Sanjay Kapur, AOR
Mr. Rohit Kaul,Adv.
Mr. Abhijat P. Medh, AOR
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 2513/2007
Signature Not Verified
Digitally signed by
MADHU GROVER
Date: 2017.08.23 File not received.
16:15:43 IST Reason: Item No. 44 2 C.A. No. 2906/2007Impleaded respondent No.2 has failed to file the counter affidavit within the period stipulated under the rules, whereas Counsel has submitted that he has already filed an application giving details of the subsequent facts. On this background, he states that he does not need to file the counter affidavit. This is taken on record. Service of notice is complete on the respondent No.1 but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.
SANJAY PARIHAR Registrar MG