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M/S Harbans Motor Works vs Bharat Pet. Co. Ltd. on 27 July, 2015

     ITEM NO.133                            REGISTRAR COURT. 1             SECTION X

                                   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 MRS. RACHNA GUPTA

     Civil Appeal                 No(s).    679/2014

     M/S HARBANS MOTOR WORKS & ORS.                                     Appellant(s)

                                                       VERSUS

     BHARAT PET. CO. LTD. & ORS.                                        Respondent(s)
     (with interim relief and office report)


     Date : 27/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                           Mr. M. C. Dhingra,Adv.


     For Respondent(s)
                                           Mr. S.C. Ghosh, Adv.
                                           Mr. Parijat Sinha,Adv.


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

Service of notice of lodgement of petition of appeal on all the three respondents is complete.

None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.07.30 10:49:43 IST Reason:

(RACHNA GUPTA) Registrar