Supreme Court - Daily Orders
Union Of India . vs Life Style International Pvt. Ltd. on 28 October, 2016
ITEM NO.1 REGISTRAR COURT. 1 SECTION III B
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. PAWAN DEV KOTWAL
Civil Appeal No(s). 1323-1344/2011
UNION OF INDIA & ORS. Appellant(s)
VERSUS
M/S LIFESTYLE INTERNATIONAL P.LTD.&ORS. Respondent(s)
WITH
C.A. No. 1351-1358/2011
C.A. No. 1359/2011
C.A. No. 9021/2011
C.A. No. 9023/2011
C.A. No. 9024/2011
C.A. No. 9025/2011
C.A. No. 9026/2011
C.A. No. 9030/2011
C.A. No. 9031/2011
C.A. No. 9032/2011
C.A. No. 11358/2011
Interim Relief and Office Report)
C.A. No. 1456/2012
Interim Relief and Office Report)
C.A. No. 1461/2012
Interim Relief and Office Report)
C.A. No. 2621/2012
Interim Relief and Office Report)
C.A. No. 2738/2012
Office Report)
C.A. No. 3665/2012
Office Report)
Signature Not Verified
C.A. No. 5006/2014
Digitally signed by
HEMA JOSHI
Date: 2016.11.05
Office Report)
11:59:25 IST
Reason:
SLP(C) No. 12004/2014
Interim Relief and Office Report)
-2-
Item No.1
Date : 28/10/2016 These appeals were called on for hearing today.
For Appellant(s)
Ms Rita Gupta, Adv.
Mr. B. Krishna Prasad,Adv.
Ms Neha Agarwal, Adv.
Mr. E. C. Agrawala,Adv.
Mr. M. P. Jha,Adv.
Ms Shreya Agrawal, Adv.
M/s. Khaitan & Co.,Adv.
Mr. Anil Nag,Adv.
Ms. Nilofar Khan,Adv.
Mr Kushagra Pandit, Adv.
Mr. Pradeep Kumar Bakshi,Adv.
Mr. M. P. Devanath,Adv.
Mr Santosh Kumar, Adv.
Mr. Mushtaq Ahmad,Adv.
Mr. Sanjay Kumar Visen,Adv.
Mr. Rabin Majumder,Adv.
Mr Anupam Yadav, Adv.
Siddharth Mittal,Adv.
Ms Usha Nandini V, Adv.
For Respondent(s)
Mr. Chirag M. Shroff,Adv.
Mr. Sanjay Jain,Adv.
Ms. Jyoti Mendiratta,Adv.
M/s. O. P. Khaitan & Co.,Adv.
Mr Ashish Garg, Adv.
Dr Kailash Chand, Adv.
Mr Vikas Kumar, Adv.
Mr Suman Jyoti Khaitan, Adv.
Ms Neha Agarwal, Adv.
Mr E.C.Agrawala, Adv.
Mr. Krishan Kumar,Adv.
Mr. Arvind Kumar Sharma,Adv.
Mr. Shivaji M. Jadhav,Adv.
-3-
Item No.1
UPON hearing the counsel the Court made the following
O R D E R
C.A.NO.1323-44/2011 None appears for respondent nos. 1 and 2 in C.A.NO.1335/2011, respondent nos. 1 to 3 in C.A.NO.1339/2011 despite due service.
Ld. Counsel for the appellant to furnish fresh address of the sole respondent in C.A.NO.1329/2011 within two weeks time. Notice thereafter be issued.
Await certificate of service in respect of the sole respondent in C.A.NO.1326, 1334 OF 2011 from the High Court.
Address of the sole respondent in C.A.NO.1338/2011 has not been furnished despite last opportunity having been granted.
Let the matter be placed before the Hon'ble Judge in Chambers for further directions. C.A.NO.1359/2011
Affidavit of dasti service in respect of respondent no.10 has not been filed despite last opportunity having been granted.
Let the matter be placed before the Hon'ble Judge in Chambers alongwith appropriate office report showing the status of all the respondents.
C.A.NO.9030/2011
Respondent nos. 1 to 4 are duly represented. -4- Item No.1 Registry to give status of respondent nos. 5 to 13 in the next office report as it has been mentioned that there are 13 respondents.
C.A.NO.9021/2011 Respondent nos. 1 to 5 are duly represented. None appears for respondent nos. 7 to 13, 15 to 18 despite due service.
Ld. Counsel for the appellant to furnish address of respondent nos. 6,14 and 19 within two weeks time. Notices thereafter be issued.
C.A.NO.9024/2011 Respondent no.41 is granted four weeks time as last opportunity for filing counter affidavit. Await certificate of service in respect of respondent nos. 1-40, 42,53.
C.A.NO.9025/2011 Respondent nos. 1 to 5 are granted four weeks time as last opportunity for filing counter affidavit. None appears for respondent nos. 7 and 8 despite due service.
Ld. Counsel for the appellant to furnish fresh address of respondent no.6 within two weeks time. Notice thereafter be issued.
C.A.NO.9026/2011 Await certificate of service in respect of respondent Nos. 1 to 20 from the High Court. Reminder be issued. -5- Item No.1 C.A.NO.9032/2011 Await certificate of service in respect of the respondents from the High Court. Reminder be issued. C.A.NO.9030/2011 Respondent nos. 1 to 4 are granted four weeks time as last opportunity for filing counter affidavit.
None appears for respondent nos.
5,6,8,10,12,13,15,16,19 to 24, 27 to 29 despite due
service.
Ld. Counsel for the appellant to furnish fresh
address of respondent nos. 7,9,17 and 25 within two weeks
time. Notices thereafter be issued. Fresh notices be issued to respondent nos. 11,14,18,26 and 30 also.
C.A.NO.9031/2011 Respondent nos. 1 to 4 are granted four weeks time as last opportunity for filing counter affidavit. None appears for respondent nos. 5 to 17, 19 to 28 despite due service.
Last opportunity of three weeks time is granted for filing application for substitution of legal representatives of deceased respondent no.18, if otherwise permissible. Registry thereafter to process under rules. C.A.NO.11358/2011 Respondent nos. 1 to 4 are granted four weeks time as last opportunity for filing counter affidavit. -6- Item No.1 None appears for respondent nos. 5,6,10 to 13,15 to 18,20 and 21 despite due service,. Ld. Counsel for the appellant to furnish complete address of respondent nos. 7 to 9, 14 and 19 within two weeks time. Notices thereafter be issued. SLP(C) NO.12004/2014 Despite last opportunity having been granted, respondent nos. 1 and 3 have not filed counter affidavit, as such, further opportunity is declined. None appears for respondent no.2 despite due service. C.A.NO.1456/2012 Ld. Counsel for the appellant to file spare copies to effect service on respondent no.67 within two weeks time. Notice thereafter be issued.
Await certificate of service in respect of respondent nos. 54 and 55 from the High Court. Reminder be issued. SLP against respondent nos. 9,17,18,41,42,51 and 60 has already been dismissed vide order dt.22.8.2016. C.A.NO.1461/2012 SLP against respondent nos. 8,11,37,38 has been dismissed vide order dt.22.8.2016. C.A.NO.2621/2012 Ld. Counsel for the appellant to furnish fresh address of respondent nos.13-16,25-27,72-75, 88,89,98,117, 134,137,138,139,141,142,145,147,154,161,163,47,68,44,102, -7- Item No.1 152,153 within two weeks time. Notices thereafter be issued.
Respondent Nos. 115 to 117, 108, are residing abroad. Ld. Counsel for the appellant to take steps for effecting service in accordance with Government O.M.No.F.12(77)/10-Judl. dt.18.8.2011. C.A.NO.2738/2012 Appeal against respondent nos. 5 to 8, 13,20,24,28 and 29 has been dismissed vide order dt.22.8.2016. Await certificate of service in respect of respondent no.33 from the High Court. Reminder be issued. C.A.NO.3665/2012 Appeal against respondent no.7 has been dismissed vide order dt.22.8.2016.
Respondent nos. 1 to 4 are granted four weeks time as last opportunity for filing counter affidavit. C.A.NO.5006/2014 Appeal against respondent nos.6,7,8,20,23,25, 27,44,115,120,138,140 and 141 has been dismissed vide order dt.22.8.2016.
C.A. No. 1351/2011 None appears for respondent no.1 despite due service. Respondent no.2 is duly represented. C.A. No. 1352/2011 None appears for respondent no.1 despite due service. Respondent no.3 is duly represented. -8- Item No.1 Ld. Counsel for the appellant to furnish fresh address of respondent no.2 within two weeks time as last opportunity. Notice thereafter be issued. C.A. No. 1353/2011 None appears for respondent nos.1-3 despite due service.
C.A. No. 1354/2011 None appears for respondent no.1 despite due service. C.A. No. 1355/2011 None appears for the respondents despite due service. C.A. No. 1356/2011 None appears for respondent nos.1-3 despite due service.
Respondent no.4 is duly represented. C.A. No. 1357/2011 Respondent No.1 is duly represented. None appears for respondent no.2 despite due service. C.A. No. 1358/2011 Respondent No.1 is duly represented. None appears for respondent no.2 despite due service. Registry to submit the status of the remaining respondents in all the matters in the next office report. C.A.NO.9023/2011 Office report not received.
List again on 3.1.2017.
(PAWAN DEV KOTWAL) Registrar