Supreme Court - Daily Orders
C.C.E., Surat-I vs M/S. Suntex Fabrics Pvt.Ltd. . on 9 March, 2016
ITEM NO.2 REGISTRAR COURT. 1 SECTION III
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). 2828/2006
C.C.E., SURAT-I Appellant(s)
VERSUS
M/S. SUNTEX FABRICS PVT.LTD. & ORS. Respondent(s)
Date : 09/03/2016 This appeal was called on for hearing today.
For Appellant(s) Mr. Rabindra Kumar Mohanty, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Mohit Singh, Adv.
Mr. Rahul Narayan,Adv.
Ms. Meenakshi Arora,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos. 1 and 3 are duly represented. None appears for Respondent Nos. 2, 4 to 8 and 11 to 19. Application for deletion of Respondent Nos. 9 and 10 has been filed by the learned Counsel for the appellant which was defective as copy of the same was not served on the other side but today the same has been served. As such, the defect has been cured.
Process for listing before the Hon'ble Judge-in-chambers for further directions.
(PAWAN DEV KOTWAL) Registrar Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.03.10 14:35:09 IST Reason: