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M/S Huawei Technologies Co.Ltd. vs Designated Auth.Min.Of Commerce And ... on 15 April, 2019

Author: Ajay Rastogi

Bench: Ajay Rastogi

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     ITEM NO.8                         COURT NO.9                 SECTION XVII

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

     Civil Appeal            No(s).6297/2012

     M/S HUAWEI TECHNOLOGIES CO.LTD.                                Appellant(s)

                                                VERSUS

     DESIGNATED AUTH.MIN.OF COMMERCE AND INDUSTRY                   Respondent(s)

     (Only I.A. No. 8577/2019 (application for deletion of Respondents)
     will be listed in C.A. No. 5487 of 2016 and I.A.No. 3561 of 2018 to
     be listed in C.A. no. 5486 of 2016 with O/R for direction).

     WITH
     C.A. No. 5486/2016 (XVII)

     C.A. No. 5487/2016 (XVII)

     Date : 15-04-2019 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE AJAY RASTOGI
                                           [IN CHAMBER]

     For Appellant(s)
                                   Mr. B. Krishna Prasad, AOR

                                   Mr. Justine George, Adv.
                                   Mr. Devashish Bharuka, AOR
                                   Mr. Aditya Singhal, Adv.

                                   Mr. Aman Bansal, Adv.
                                   For Mr. Pawanshree Agrawal, AOR
     For Respondent(s)
                                   For M/S. AP & J Chambers, AOR

                                   Mr. Rakesh K. Sharma, AOR

                                   Mr. M. P. Devanath, AOR
Signature Not Verified
                                   Mr. Jitesh P. Gupta, Adv.
                                   Mr. Pawan Shukla, Adv.
Digitally signed by
SUKHBIR PAUL KAUR
Date: 2019.04.23
13:53:22 IST
Reason:
                                   For Ms. Praveena Gautam, AOR



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

The application for deletion of proforma respondent Nos. 27 to 30, which is not opposed by the learned counsel for the respondents, is allowed.

Let the name of proforma respondent Nos. 27 to 30 be deleted from the array of parties at the risk of the appellant.

Amended cause title be filed within two weeks.

The application for deletion of respondent Nos. 4 to 19 and 22 to 34 is allowed.

Let the name of respondent Nos. 4 to 19 and 22 to 34 be deleted from the array of parties at the risk of the appellant.

Amended cause title be filed within two weeks.

(SUKHBIR PAUL KAUR)                                        (VIDYA NEGI)
     AR CUM PS                                           COURT MASTER (NSH)