Supreme Court - Daily Orders
Voltas Limited vs State Of Orissa on 6 August, 2015
ITEM NO.92 REGISTRAR COURT. 2 SECTION IIIA
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. M K HANJURA
Civil Appeal No(s). 8308/2010
VOLTAS LIMITED Appellant(s)
VERSUS
STATE OF ORISSA Respondent(s)
Date : 06/08/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. Pratap Venugopal,Adv.
M/s. K. J. John & Co.,Adv.
For Respondent(s)
Mrs. Kirti Renu Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Learned counsel for the appellant has already filed the statement of case. Respondent has failed to file the statement of case within the period stipulated under the rules. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.08.07 15:49:48 SCT Reason: