Supreme Court - Daily Orders
M/S Huawei Technologies Co.Ltd. vs Designated Auth.Min.Of Commerce And ... on 7 January, 2019
Author: Deepak Gupta
Bench: Deepak Gupta
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3136 OF 2012,
UNION OF INDIA & ANR. APPELLANT(s)
VERSUS
M/S BHAGIRATHA CHEMICALS & INDUSTRY LTD.
& ORS. RESPONDENT(s)
CIVIL APPEAL NOS.3114/2012, 3111/2012, 3134/2012, 3399/2012,
3400/2012 and 5487/2016
O R D E R
Learned Counsel for the appellants is granted two weeks’ time to take fresh steps in respect of unserved respondents subject to deposit of costs of Rs.3000/- (Rupees Three thousand only) in each civil appeal to the Supreme Court Employees’ Welfare Association fund within two weeks from today failing which the appeals shall stand dismissed without any further reference to the Court.
....................,J.
(DEEPAK GUPTA) Signature Not Verified Digitally signed by POOJA ARORA Date: 2019.01.10 NEW DELHI 17:34:40 IST Reason: JANUARY 7, 2019 2 ITEM NO.1 COURT NO.3 SECTION XVII 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.6297/2012 M/S HUAWEI TECHNOLOGIES CO.LTD. Appellant(s) VERSUS DESIGNATED AUTH.MIN.OF COMMERCE AND INDUSTRY Respondent(s) WITH C.A. No. 3136/2012 (XVII) C.A. No. 3114/2012 (XVII) C.A. No. 3111/2012 (XVII) C.A. No. 3134/2012 (XVII) C.A. No. 3399/2012 (XVII) C.A. No. 3400/2012 (XVII) C.A. No. 5486/2016 (XVII) C.A. No. 5487/2016 (XVII) Date : 07-01-2019 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA [IN CHAMBERS] For Appellant(s) Mr. B. Krishna Prasad, AOR Ms. Sarvshree, Adv.
Mr. Aditya Singhal, Adv.
Mr. Devashish Bharuka, AOR Mr. Pawanshree Agrawal, AOR Mr. Anurag S., Adv.
For Respondent(s) Mr. Jitender Singh, Adv.
Mr. Saurabh Suman Sinha, Adv.
Mr. Prashant Kumar, Adv.3
for M/S. AP & J Chambers, AOR Mr. G. Umapathy, Adv.
Mr. Rakesh K. Sharma, Adv.
Mr. Aditya Singh, Adv.
Mr. Rakesh K. Sharma, AOR Mr. M. P. Devanath, AOR Ms. Praveena Gautam, AOR UPON hearing the counsel the Court made the following O R D E R CIVIL APPEAL NOs.3136 OF 2012,3114/2012, 3111/2012, 3134/2012, 3399/2012, 3400/2012 and 5487/2016 Learned Counsel for the appellants is granted two weeks’ time to take fresh steps in respect of unserved respondents subject to deposit of costs of Rs.3000/- (Rupees Three thousand only) in each civil appeal to the Supreme Court Employees’ Welfare Association fund within two weeks from today failing which the appeals shall stand dismissed without any further reference to the Court. CIVIL APPEAL NO.5486 OF 2016 Learned counsel for the appellant(s) states that proof of service has been filed on 13 December, 2017. Registry to verify and matter be listed after two weeks.
(POOJA ARORA) (VIDYA NEGI) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)