Supreme Court - Daily Orders
Mahyco Monsanto Biotech (India ) Pvt Ltd vs Union Of India Ministry Of Mantralaya on 16 April, 2019
ITEM NO.27 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 ANIL LAXMAN PANSARE
Civil Appeal No(s). 8368/2018
MAHYCO MONSANTO BIOTECH (INDIA ) PVT LTD Appellant(s)
VERSUS
UNION OF INDIA MINISTRY OF MANTRALAYA & ORS. Respondent(s)
WITH
C.A. No. 8347/2018 (III)
C.A. No. 8416/2018 (III-A)
C.A. No. 8417/2018 (III-A)
C.A. No. 8348/2018 (III)
Date : 16-04-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr. Balashivudu Matta, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Yashwant Singh, Adv.
Mr. Kishore Kunal, AOR
Mr. Jay Savla, AOR
Mr. Kunal Cheema, AOR
For Respondent(s)
Mr. Kunal Cheema, AOR
Mr. Jay Savla, AOR
Mr. Amit Sharma, Adv.
Mr. Bhakti Vardhan Singh, AOR
Mr. Anoop Kandari, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Ms. Shweta Kabra, Adv.
M/S. Khaitan & Co., AOR
Mr. Balashivudu Matta, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
C.A. No. 8368/2018 Digitally signed by VINOD KUMAR TIWARI Date: 2019.04.22 12:45:40 IST Reason: Ld. Advocate, Ms. Renuka Sahu submits that Ld. Advocate-on-record, Mr. Jay Savla has been designated as Item No.27 -2- Senior Advocate. Now, she is appearing on behalf of Mr.Rahul Gupta, Advocate-on-record and he will file fresh vakalatnama on behalf of the appellant within one week. She also undertakes to file spare copy within one week. If spare copy is filed within one week, be processed as per rules else Registry to process the matter for listing before the Hon'ble Judge in Chambers for orders.
Respondent Nos.1 to 4 are duly represented. Ld. Counsel for the appellant to file affidavit of valuation as well as Ad-valorem court fee within four weeks. C.A. No. 8347/2018
Respondent Nos.1 to 3 are duly represented. Ld. Advocate, Ms. Renuka Sahu submits that Ld. Advocate-on-record, Mr. Jay Savla has been designated as Senior Advocate. Now, she is appearing on behalf of Mr.Rahul Gupta, Advocate-on-record and he will file fresh vakalatnama on behalf of respondent No.1 within one week.
Ad-valorem court fee has been filed but affidavit of valuation has not been filed. Four weeks' time is granted to the Ld. Counsel for the appellant to file affidavit of valuation.
C.A. No. 8416/2018
Counter affidavit on behalf of respondent Nos.1 to 3 has been filed. Rejoinder affidavit has also been filed.
Ld. Counsel for the appellant to file affidavit of valuation as well as Ad-valorem court fee within four weeks. Item No.27 -3- C.A. No. 8417/2018 Counter affidavit on behalf of respondent Nos.1 to 3 has been filed. Rejoinder affidavit has also been filed. C.A. No. 8348/2018 Respondent Nos.1, 2, 4 and 5 are duly represented. Spare copy has not been filed by the appellant. Strictly last chance is granted for filing spare copy in respect of respondent No.3 and also for issuance of notice of lodgement of petition of appeal to the High Court. If spare copy is filed within one week, be processed as per rules else Registry to process the matter for listing before the Hon'ble Judge in Chambers for orders.
Ld. Counsel for the appellant to file affidavit of valuation as well as Ad-valorem court fee within four weeks. List again on 29.7.2019.
ANIL LAXMAN PANSARE Registrar