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Union Of India vs M/S. Dcm Shriram Industries Ltd. ... on 13 April, 2018

     ITEM NO.29                           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).       17373/2017

     UNION OF INDIA & ORS.                                                        Appellant(s)

                                                       VERSUS

     M/S. DCM SHRIRAM INDUSTRIES LTD. THROUGH ITS DIRECTORRespondent(s)

     (FOR CONDONATION OF DELAY IN FILING                    ON IA 1/2016)


     Date : 13-04-2018 This appeal was called on for hearing today.


     For Appellant(s)
                                        Mr Vikas Bansal, Adv.
                                        Mr. B. Krishna Prasad, AOR

     For Respondent(s)
                                        Ms Pooja Tiwari, Adv.
                                        Mr. Sudarshan Singh Rawat, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Sole respondent is granted four weeks time as last opportunity for filing counter affidavit.

Affidavit of valuation and ad valorem court fee has been filed.

Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity to file counter affidavit stands declined.

KAPIL MEHTA Registrar 13.04.2018 hj