Supreme Court - Daily Orders
Cit-I,Hyderabad vs Aditya Music India Pvt.Ltd on 29 November, 2019
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3773/2018
CIT-I,HYDERABAD Appellant(s)
VERSUS
ADITYA MUSIC INDIA PVT.LTD Respondent(s)
WITH
C.A. No. 3772/2018 (XII-A)
C.A. No. 3774/2018 (XII-A)
C.A. No. 2696/2018 (XII-A)
O R D E R
Learned counsel for the appellant(s) is granted further three weeks' time to do the needful as per office report dated 30th September, 2019, failing which, these civil appeals shall stand dismissed without further reference to the Court.
.............J. [DINESH MAHESHWARI] NEW DELHI;
29th NOVEMBER, 2019
Signature Not Verified
Digitally signed by
INDU MARWAH
Date: 2019.12.04
17:35:55 IST
Reason:
ITEM NO.36 COURT NO.7 SECTION XII-A
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.3773/2018
CIT-I,HYDERABAD Appellant(s)
VERSUS
ADITYA MUSIC INDIA PVT.LTD Respondent(s)
WITH
C.A. No. 3772/2018 (XII-A)
C.A. No. 3774/2018 (XII-A)
C.A. No. 2696/2018 (XII-A)
Date : 29-11-2019 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI [IN CHAMBERS] For Appellant(s) Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Gunnam Venkateswara Rao, AOR Mr. Ashutosh Kumar Sharma, Adv.
Mr. Siddharth Krishna Dwivedi, Adv.
UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant(s) is granted further three weeks' time to do the needful as per office report dated 30th September, 2019, failing which, these civil appeals shall stand dismissed without further reference to the Court.
(RASHMI DHYANI) (K. RAMA KRISHNA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER