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Cit vs M/S Tripti Menthol Industries on 1 September, 2016

     ITEM NO.13               REGISTRAR COURT. 1                    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. PAWAN DEV KOTWAL

                              Civil Appeal    No(s).   11023/2013


     CIT                                                       Appellant(s)

                                             VERSUS

     M/S TRIPTI MENTHOL INDUSTRIES                             Respondent(s)

     (with office report)


     WITH
     SLP(C) No. 37835/2013
     Office Report)

      SLP(C) No. 363/2014
     Office Report)

      C.A. No. 1995-1998/2014
     Office Report)

      SLP(C) No. 4006/2014
     Office Report)

      SLP(C) No. 6003-6006/2014
     Office Report)

      C.A. No. 6574/2014
     Office Report)

      SLP(C) No. 15966/2014
     Office Report)

      SLP(C) No. 11323/2015
     Office Report)

      C.A. No. 5035/2015
     Office Report)

      SLP(C) No. 8110-8111/2016
Signature Not Verified


     Office Report)
Digitally signed by
HEMA JOSHI
Date: 2016.09.03
12:25:41 IST
Reason:




     Date : 01/09/2016 This appeal was called on for hearing today.
                                           -2-
Item No.13


For Appellant(s)
                          Mr Rakesh Mishra, Adv.
                          Mrs. Anil Katiyar,Adv.


For Respondent(s)
                          Mr Udit Naresh, Adv.
                           Ms. Kavita Jha,Adv.


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

Ld. Counsel for the appellant to furnish latest and complete address of the sole respondent within two weeks time. Notice thereafter be issued. SLP(C) No.37835/2013, SLP(C) No.363/2014 Service on the sole respondent is complete but none has entered appearance.

C.A.No.1995-98/2014 Fresh steps in respect of respondent no.2 have not been taken in terms of previous order.

Let the matter be placed before the Hon'ble Judge in Chambers for further directions.

If steps are taken, list before this Court alongwith connected matters.

C.A.No.6574/2014

Ld. Counsel for the appellant to furnish fresh address of the sole respondent within two weeks time. Notice thereafter be issued.

Item No.13 C.A.No.5035/2015 Service is complete.

As parties have not filed statement of case despite expiry of the statutory period, registry to process the matter for being listed before the Hon'ble Court, however alongwith connected matters.

SLP(C) No.11323/2015 Ld. Counsel for the sole respondent submits that he does not want to file counter affidavit. Matter stands complete. However, to be listed before the Hon'ble Court alongwith connected matters. SLP(C) No.8110-111/2016 Ld. Counsel, Mrs Anil Katiyar appearing for the sole respondent seeks further time for filing vakalatnama and counter affidavit. Be filed within four weeks time as last opportunity.

SLP(C) No.15966/2014 Issue notice in terms of the previous order as fresh steps in terms of the previous order have been taken. If steps have not been taken, let the matter be placed before the Hon'ble Judge in Chambers for further directions. If notice is issued, list before this Court alongwith connected matters.

SLP(C) No. 6003-6006/2014 Fresh steps in respect of respondents have not been taken in terms of previous order.  -4- Item No.13 Let the matter be placed before the Hon'ble Judge in Chambers for further directions. If steps are taken, list before this Court alongwith connected matters.

List again on 15.11.2016.

(PAWAN DEV KOTWAL) Registrar