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Supreme Court - Daily Orders

Union Of India vs Mangali Impex Ltd. on 22 January, 2018

Author: Mohan M. Shantanagoudar

Bench: Mohan M. Shantanagoudar

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                       CIVIL APPEAL NO. 8752 OF 2017

     KISHORE RATILAL DHAKAN & ORS.                                        APPELLANT(S)

                                                  VERSUS

     UNION OF INDIA & ORS.                                                RESPONDENT(S)

                                                 O R D E R

None appears for the appellant.

Learned counsel for the appellant has not filed spare copies for issuance of notice till date.

Hence, the appeal shall stand dismissed for non-prosecution.

…......…...............J. [MOHAN M. SHANTANAGOUDAR] NEW DELHI;

     JANUARY 22, 2018




Signature Not Verified

Digitally signed by
POOJA SEHGAL
Date: 2018.01.24
16:43:57 IST
Reason:
ITEM NO.9               COURT NO.5                 SECTION XIV

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

Petition(s) for Special Leave to Appeal (C)    No(s).   20453/2016

UNION OF INDIA & ORS.                                Petitioner(s)

                                VERSUS

MANGALI IMPEX LTD.                                Respondent(s)

(Only Office report on default in Civil Appeal No. 8752 of 2017 is to be listed before Hon'ble Judge in Chamber.) WITH C.A. No. 430/2017 (FOR EX-PARTE STAY ON IA 1/2017 FOR [PERMISSION TO FILE ANNEXURES] ON IA 2/2017) SLP(C) No. 14355/2017 C.A. No. 8749/2016 SLP(C) No. 22795/2016 SLP(C) No. 23052/2016 SLP(C) No. 23770/2016 C.A. No. 8828/2016 SLP(C) No. 23925/2016 SLP(C) No. 23920/2016 C.A. No. 9313/2016 (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 2/2016 FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2016) C.A. No. 9406/2016 (XIV) ( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 2/2016 FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2016) SLP(C) No. 24752/2016 (XIV) C.A. No. 9315/2016 (XIV) (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 2/2016 FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2016) C.A. No. 10140/2016 (XIV) C.A. No. 9436/2016 (XIV) (FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2016) C.A. No. 9317/2016 (XIV) ( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 2/2016) C.A. No. 10012/2016 (XIV) C.A. No. 10739/2016 (XIV) ( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 2/2016) C.A. No. 10422/2016 (XIV) (FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2016 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 3/2016 and IA No.7498/2018-EARLY HEARING APPLICATION) C.A. No. 10421/2016 (XIV) (FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2016 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 3/2016) C.A. No. 10991/2016 (XIV) C.A. No. 10952/2016 (XIV) (FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2016 FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 3/2016) C.A. No. 12345/2016 (IV) SLP(C) No. 33541-33544/2016 (XIV) C.A. No. 8752/2017 (XIV) SLP(C) No. 549-550/2018 (III) ( IA No.136986/2017-CONDONATION OF DELAY IN FILING) Date : 22-01-2018 These petitions were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR [IN CHAMBERS] For Petitioner(s) Mr. Senthil Jagadeesan, AOR Mr. Rupesh Kumar, AOR Mr. B. Krishna Prasad, AOR Mr. A.P. Sinha, Adv.

Mr. Brajesh Kumar, AOR Mr. Purvish Jitendra Malkan, AOR Mr. Nachiketa Joshi, AOR For Respondent(s) Ms. Sunita Rani Singh, Adv.

Mr. B. Krishna Prasad, AOR Mr. Ajay Pal, AOR Mr. Rajiv K. Garg, Adv.

Mr. T. L. Garg, AOR Mr. Karan Sachdeva, Adv.

Mr. M. P. Devanath, AOR Mr. Rupesh Kumar, AOR Mr. Pawanshree Agrawal, AOR Mr. Ram Krishna, Adv.

Dr. Kailash Chand, AOR Mr. Anil Kumar Tandale, AOR Mr. Nikhil Jain, AOR Mr. Ashok K. Mahajan, AOR UPON hearing the counsel the Court made the following O R D E R In Civil Appeal No. 8752 of 2017 None appears for the appellant. Learned counsel for the appellant has not filed spare copies for issuance of notice till date.

Hence, the appeal shall stand dismissed for non-prosecution.

(POOJA SEHGAL) (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)