Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Bharti Telemedia Ltd. vs Government Of Nct Of Delhi on 17 November, 2016

     ITEM NO.8                         REGISTRAR COURT. 2                 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. M V RAMESH

     Civil Appeal                2147/2012

     BHARATI TELEMEDIA LTD.                                           Appellant(s)

                                                   VERSUS

     GOVT.OF NCT OF DELHI & ANR                                       Respondent(s)




     Date : 17/11/2016 This appeal was called on for hearing today.



     For Appellant(s)                   Ms. Ashwini Chandrasekaran,Adv.
                                        Mr. Praveen Kumar,Adv.


     For Respondent(s)
                                        Mr. Rajiv Nanda,Adv.



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

Ld. Counsel for the parties have failed to file the statement of case within the statutory period. However, service is complete. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013.

Ld. Counsel for the parties have also failed to file the convenience volumes by 9.5.2016 as directed by the Hon'ble Court on 30.3.2016. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.

16:19:27 IST                                                          (M V RAMESH)
Reason:
                                                                        Registrar
     MG