Supreme Court - Daily Orders
Assam Roller Flour Mills Association vs The State Of Assam on 18 August, 2015
ITEM NO.108 REGISTRAR COURT. 1 SECTION XIV
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). 9655/2013
ASSAM ROLLER FLOUR MILLS ASSOCIATION Appellant(s)
VERSUS
STATE OF ASSAM & ORS. Respondent(s)
(with interim relief and office report)
WITH
C.A. No. 9656/2013
(With C.A. No. 9657-9665/2013
(With Office Report)
C.A. No. 9666/2013
(With Office Report)
Date : 18/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Jagjit Singh Chhabra,Adv.
Mr. Anupam Lal Das,Adv.
For Respondent(s)
Mr. Karma Dorjee, Adv.
Mr. Anupam Lal Das,Adv.
Ms. Vartika Sahay, Adv.
M/s Corporate Law Group,Adv.
Mr. Kunal Chatterji, Adv.
Mr. Sunil Murarka, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service upon both the respondents in C.A. No.9659, 9662, 9663 and 9665/2013 is complete but none has entered appearance.
These appeals stand complete, however, to be listed before the Hon'ble Court alongwith the connected appeals. Signature Not Verified
Service among both the respondents in C.A. Nos.9657, Digitally signed by Rupam Dhamija Date: 2015.08.22 9658, 9660, 9661/2013 is complete.
11:02:51 IST Reason: Respondent No.1 in these
appeals is only represented and respondent No.2 has chosen to not to appear, despite being served. These appeals stand also Item No.108 -2- complete, however, to be listed before the Hon'ble Court alongwith the connected appeals.
In C.A. No.9655/2013, among four respondents herein, service of notice of lodgement of petition of appeal is complete and all the four respondents are duly represented. In C.A. No.9656/2013, among nine respondents herein, though the service of notice of lodgement of petition of appeal upon all these respondents is complete still only respondent Nos.2 and 4 have been represented. No other respondent has entered appearance. However, today the Ld. Advocate, Mr. Ishan Das, appearing on behalf of Mr. Hrishikesh Baruah, Advocate-on-Record has appeared for respondent No.1. Vakalatnama be filed within three weeks. In C.A. No.9666/2013, among 12 respondents herein, respondent Nos.1 to 3 are duly represented. Respondent Nos.4 to 7 and 9 to 11 are also being duly served. However, none has entered appearance on their behalf. Respondent No.8 is yet to be served. Appellant to provide the complete and correct address of respondent No.8. Fresh notice thereafter be issued.
Appellant to provide the complete set of the pleadings upon the respondents, who have entered appearance. List again on 27.10.2015.
(RACHNA GUPTA) Registrar