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Supreme Court - Daily Orders

Jindal Steel & Power Ltd. vs Competition Commission Of India . on 6 February, 2015

     ITEM NO.24                           REGISTRAR COURT. 1                   SECTION XVII

                                    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 MRS. RACHNA GUPTA

                                           Civil Appeal    No(s).   5101/2013


     JINDAL STEEL & POWER LTD.                                               Appellant(s)

                                                       VERSUS

     COMPETITION COMMISSION OF INDIA & ORS.                                  Respondent(s)

     (with office report)


     WITH
     C.A. No. 6645/2013
     (With Office Report)


     Date : 06/02/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                         Mr Sagardeep Singh, Adv.
                                         M/s. Khaitan & Co.,Adv.
                                         Mr Surender Khadia, Adv.
                                         Mr. Chander Shekhar Ashri,Adv.

     For Respondent(s)
                                         Mr. Arjun Krishnan,Adv.
                                         Mr. B. K. Satija,Adv.
                                         Ms Kanchana, Adv.
                                         Ms Sakshi Agarwal, Adv.
                                         Mr. Senthil Jagadeesan,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R
C.A.NO.5101/2013

Respondent no.2 has not filed counter affidavit despite Signature Not Verified service. Further opportunity is hereby declined. Digitally signed by Hema Joshi Date: 2015.02.13 14:07:07 IST Reason:

Counter affidavit of respondent No.1 is already on record.

-2-

Item No.24 Service in respect of respondent no.3 is complete but no one has put in appearance.

Matter stands complete. To be processed to listing before the Hon'ble Court alongwith the connected petition. C.A.NO.6645/2013 Service of respondent Nos. 2 to 6 and 8 to 10 is complete but no one has put in appearance except, only respondent no.10 has put in appearance through the ld. counsel, Mr Arjun Krishnan and requested time to file vakalatnama and counter affidavit. Service of respondent no.7 is still awaited. The Ld. Counsel for the petitioner to furnish complete set of pleadings to the ld. counsel for respondent No.10 at the earliest.

List again on 23.3.2015.

(RACHNA GUPTA) Registrar