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M/S Apl Apollo Tubes Ltd. vs The State Of Uttar Pradesh Thr. Its ... on 2 February, 2023

     ITEM NO.12                       REGISTRAR COURT. 2            SECTION III-A

                                   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 SH. PAVANESH D.

     Civil Appeal                 No(s).    4953/2012

     M/S APL APOLLO TUBES LTD.                                           Appellant(s)

                                                        VERSUS

     THE STATE OF UTTAR PRADESH THR. ITS SECRETARY & ANR.Respondent(s)

     (Only Civil Appeal Nos. 4955/2012, 4657/2012, 4960/2012 and
     4966/2012 are to be listed before the Ld. Registrar's Court for
     completion of service. )

     WITH

     C.A. No. 4955/2012 (III-A)

     C.A. No. 4966/2012 (III-A)

     C.A. No. 4960/2012 (III-A)

     C.A. No. 4957/2012 (III-A)

     Date : 02-02-2023 This appeal was called on for hearing today.

     For Appellant(s)
                                       Mr. Nishit Agrawal, AOR
                                       Ms. Kanishka Mittal, Adv.

                                       Mr. R.s.sharma, Adv.
                                       Mr. Deepak Goel, AOR

     For Respondent(s)

                                       Mr. Bhakti Vardhan Singh, AOR

               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

All respondents are duly represented.

Sole appellant is unrepresented, as earlier counsel has been 10:49:08 IST Reason:

designated as Senior Advocate.

Hence, process the matter for listing before the Hon’ble Judge-in-Chambers, for further directions.  Civil Appeal No. 4960 and 4966/2012 All respondents are duly represented. Mr. Nishit Agarwal, AOR submits that he will be filing vakalatnama on behalf of appellant since earlier counsel has been designated as Senior Advocate. Hence, two weeks time, is granted to Ld. Counsel to file vakalatnama.

List again on 20.03.2023.

All respondents are duly represented. Appellant Nos. 10 and 13 are unrepresented, as earlier counsel has been designated as Senior Advocate.

Mr. Nishit Aggarwal, AOR has filed fresh vakalatnama on behalf of other appellants and also filed application for withdrawal of the case.

Hence, process the matter for listing before the Hon’ble Judge-in-Chambers, for further directions.

PAVANESH D. Registrar pm