Supreme Court - Daily Orders
Tvl. Golden Leathers Rep. By Its ... vs The State Of Tamilnadu on 16 September, 2016
Author: Arun Mishra
Bench: Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 9029-9030 OF 2015
Tvl. Golden Leathers represented
by its Managing Partner ..Appellant
versus
State of Tamil Nadu represented by
Deputy Commissioner(CT) ..Respondent
WITH
CIVIL APPEAL NOS. 9033-9034 OF 2015
O R D E R
Let affidavit regarding valuation be filed, within a period of six weeks from today, as prayed for by the learned counsel for the appellant(s), failing which the appeals shall stand dismissed for non-prosecution, without further reference to the Bench.
…......................J. [ARUN MISHRA] NEW DELHI;
SEPTEMBER 16, 2016.
Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.09.17 13:02:50 IST Reason: ITEM NO.33 IN COURT NO.3 SECTION IIIA 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). 9029-9030/2015 TVL.GOLDEN LEATHERS REP.BY MANG.PARTNER Appellant(s) VERSUS THE STATE OF TAMILNADU Respondent(s) (office report for directions) WITH C.A. No. 9033-9034/2015(office report for directions) Date : 16/09/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA [IN CHAMBER] For Appellant(s) Mr. V. Prabhakar, Adv.
Ms. Kyoti Prashar, Adv.
for Mr. Pramit Saxena,AOR For Respondent(s) Mr. Muthu Vel Palani, adv.
Mr. A. Arvind, Adv.
for Mr. B. Balaji,AOR UPON hearing the counsel the Court made the following O R D E R Let affidavit regarding valuation be filed, within a period of six weeks from today, as prayed for by the learned counsel for the appellant(s), failing which the appeals shall stand dismissed for non-prosecution, without further reference to the Bench.
(Renuka Sadana) (Parveen Kumar) Assistant Registrar AR-cum-PS [signed order is placed on the file]