Supreme Court - Daily Orders
M/S Ogene Systems India Ltd (Formerly ... vs Technology Development Board on 25 April, 2018
ITEM NO.6 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 MR. KAPIL MEHTA
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 41644/2017
M/S OGENE SYSTEMS INDIA LTD (FORMERLY M/S OGENE SYSTEMS (I) PRIVATE
LIMITED) Petitioner(s)
VERSUS
TECHNOLOGY DEVELOPMENT BOARD Respondent(s)
((1)Deficit Court Fees...............More court fee
required..................-RS. 10/- IS LESS (2)Non inclusion of
complete listing proforma filled in, signed in the paper-books.-COL
6 OF THE L.P NOT FILLED AND SPELLING OF ACT WRONGLY MENTIONED IN
THE L.P (3)Other-L.P IS UNSIGNED (4)Other-ORDER AND RULE TO BE
CORRECTED ON COVER PAGE OF PAPER BOOKS (5)Non Mentioning of page
numbers of annexures in the list of dates/in petition.- (6)Memo of
parties has not been filed.-MEMO OF PARTIES WITH ADDRESS
REQUIRED.C/T WILL BE CHECKED LATER ON (7)Other-ANN/I/ORDER ARE NOT
SIGNED AS TRUE COPY BY AOR (8)Other-REPRESENTATION OF PETITIONER
NOT GIVEN IN C/T OF SLP (9)Other-RULES TO BE CORRECTED IN PARA 3
AND PARA 4 OF THE SLP (10)Other-AFFIDAVIT IS BLANK IN ORIGINAL AND
PAPER BOOKS (11)Other-APPENDIX ARE MISSING IN ORIGINAL AND PAPER
BOOKS (12)Non-affixation of Welfare Stamp.- (13)Other-NAME OF THE
ADVOCATE HAS NOT GIVEN IN V/A AND ALSO UNDATED (14)Other-ALLTHE
ANNS ARE DIM TYPE COPY OF THE SAME IS REQUIRED AND AND ANNWILL BE
CHECKED LATER ON AND ALL THE ANNS ARE NOT FILED IN THE PAPER BOOKS
(15)Other-ALL THE PAPER BOOKS WILL BE CHECKED LATER ON AFTER FILING
THE ALL THE ANNS IN THE PAPER BOOKS (16)Other-WITH PRAYER FOR
INTERIM RELIEF NOT MENTIONED ON COVER PAGE OF PAPER BOOKS
(17)Deficit Court Fees...............More court fee
required..................-MATTER SEEMS TO BE SPECIAL CATEGORY C/F
OF RS 3500/- MORE REQUIRED )
Date : 25-04-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr A Ramesh, Adv.
Signature Not Verified
Mr Syed Ahmad Naqvi, Adv.
Digitally signed by
HEMA JOSHI
Date: 2018.04.28
Ms Richa Gandharva, Adv.
12:40:52 IST
Reason: Ms Ashima Pury, Adv.
Ms Shilpi Gupta, Adv.
Mr. A. Venayagam Balan, AOR
-2-
Item No.6
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Unregistered matter is permitted to be withdrawn.
KAPIL MEHTA Registrar 25.04.2018 hj