Supreme Court - Daily Orders
Banaskantha District Oil Seeds Growers ... vs M/S. Krisna Oil Mills on 2 May, 2016
ITEM NO.104 REGISTRAR COURT. 1 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 MR. PAWAN DEV KOTWAL
Civil Appeal No(s). 8576/2013
BANASKANTHA DISTT.OIL SEEDS GRWRS CO.UN. Appellant(s)
VERSUS
KRISHNA OIL MILLS Respondent(s)
(with interim relief and office report)
Date : 02/05/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Chirag M. Shroff,Adv.
For Respondent(s)
Mr. Samir Ali Khan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
Parties have not filed statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013, registry to process the matter for being listed before the Hon'ble Court as per rules.
(PAWAN DEV KOTWAL) Signature Not Verified Registrar Digitally signed by Hema Joshi Date: 2016.05.03 11:19:45 IST Reason: