Supreme Court - Daily Orders
C.I.T. vs Jagson International Ltd. on 28 November, 2019
ITEM NO.15 REGISTRAR COURT. 2 SECTION XIV-A
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 SH. SURINDER S. RATHI
Civil Appeal No(s). 2406/2014
C.I.T. Appellant(s)
VERSUS
JAGSON INTERNATIONAL LTD. Respondent(s)
(Only SP(C) 21311/2019 to be listed before Ld.Registrar Court. )
WITH
SLP(C) No. 21311/2019 (XIV)
( IA No.125981/2019-CONDONATION OF DELAY IN FILING)
Date : 28-11-2019 This appeal was called on for hearing today.
For Appellant(s)
Mrs. Anil Katiyar, AOR
Ms. Gargi Khanna, Adv.
For Respondent(s)
Mr. Ashwani Kumar Dubey, AOR
Ms. Sheetal Rajput, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance :Ld. counsel for Appellant is present.
Ld. Counsel for respondent is present. SLP(C) No. 21311/2019
Service of notice is complete on the Sole Respondent but no one has chosen to enter appearance on his behalf. However, Ms. Sheetal Rajpur, Ld. Counsel on behalf of Mr. Ashwini Kumar Dubey, Ld. Advocate-on-Record undertakes to appear for Signature Not Verified Digitally signed by Surinder S Rathi Date: 2019.11.30 the Sole Respondent. He seeks and is given one week time to 12:05:07 IST Reason: file the vakalatnama and four weeks time to file the counter affidavit.
ITEM NO.15 REGISTRAR COURT. 2 SECTION XIV-A However, similar statement was made by the Ld. Counsel to file vakalatnama and Counter Affdavit on behalf of Sole Respondent but nothing has been filed so far. If the same is not filed then it is deemed that respondent is not interested in the case.
List the matter before the Hon’ble Court as per rules after expiry of aforesaid period.
SURINDER S. RATHI Registrar pm