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Supreme Court - Daily Orders

C.I.T.,Delhi vs Bharti Hexacom Ltd. on 18 August, 2017

     Item No.54                                1

                              REGISTRAR COURT. 2                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. SANJAY PARIHAR

     Civil Appeal        No(s).   11128/2016

     C.I.T.,DELHI                                              Appellant(s)

                                             VERSUS

     BHARTI HEXACOM LTD.                                       Respondent(s)



     WITH
     C.A. No. 1564/2017 (XIV)
     SLP(C) No. 10524/2017 (IX)
     C.A. No. 4839/2017 (III)
     C.A. No. 7164/2017 (XIV)
     C.A. No. 11129/2016 (XIV)
     C.A. No. 11131/2016 (XIV)
     C.A. No. 11148/2016 (XIV)
     C.A. No. 11134/2016 (XIV)
     C.A. No. 11130/2016 (XIV)
     C.A. No. 11132/2016 (XIV)
     C.A. No. 11136/2016 (XIV)
     C.A. No. 11133/2016 (XIV)
     C.A. No. 11135/2016 (XIV)
     C.A. No. 11146/2016 (XIV)
     C.A. No. 11138/2016 (XIV)
     C.A. No. 11140/2016 (XIV)
     C.A. No. 11141/2016 (XIV)
     C.A. No. 11139/2016 (XIV)
     C.A. No. 11142/2016 (XIV)
     C.A. No. 11143/2016 (XIV)
     C.A. No. 11144/2016 (XIV)
     C.A. No. 11145/2016 (XIV)
     C.A. No. 11147/2016 (XIV)
     C.A. No. 11149/2016 (III)
     C.A. No. 11137/2016 (XIV)
     SLP(C) No. 17501/2017 (XIV)
     (FOR ADMISSION AND I.R.)
      C.A. No. 9488/2017 (XIV)
Signature Not Verified


     (FOR ADMISSION and I.R. and IA No.53069/2017-CONDONATION OF DELAY
Digitally signed by
MADHU GROVER
Date: 2017.08.19

     IN FILING)
12:40:06 IST
Reason:
Item No.54                                      2



Date : 18-08-2017 These appeals were called on for hearing today.




For Appellant(s)
                           Mr.Anil Katiyar, AOR

For Respondent(s)          Ms. Neha Agarwal,Adv.
                           Mr. E. C. Agrawala, AOR

                           Mr. Udit Naresh,Adv.
                           Ms. Kavita Jha, AOR

                           Mr. Haaris Fazili,Adv.
                           Mr.B. Vijayalakshmi Menon, AOR


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

The office report indicates that service of notice is complete on the sole respondent but no one has entered appearance on his behalf.

Earlier, Ms. Vijaylakshmi Menon, Ld. Advocate accepted notice before the Hon'ble Court on 4.7.2017 but no vakalatnama has been filed. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

The office report indicates that the Ld. Counsel for the parties have failed to file the statement of case within the statutory period. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.

Four weeks time, as last chance is given to Ld. Counsel for the sole respondent to file the counter affidavit.

C.A.Nos.11128, 11129, 11130, 11131, 11132, 11133,11134,11135,11136, 11137, 11138,11140,11141,11142,11143,11144,11145,11146,11147 and 11148/2016 1564,7164,9488/2017 and SLP(C) No. 17501/2017 Learned counsel for the appellant shall within a period of four weeks file the affidavit of valuation in the matters in which he has not filed the same.

In C.A. Nos. 11138, 11142, 11143 and 11144/2016 - As per High Court report notice issued to the sole respondent has been received back with remarks “No such firm”. Hence, learned counsel for the appellant shall within a period of four weeks file the fresh particulars of the sole respondent and he shall also take fresh steps for the service of NLPA to him within the same period.

In C.A. No. 11145/2016 - As per High Court report notice issued to the sole respondent could not be served and returned back undelivered. Hence, learned counsel for the appellant shall within a period of four weeks file the fresh particulars of the sole respondent and he shall also take fresh steps for the service of NLPA to him within the same period.

List again on 6.10.2017.

SANJAY PARIHAR Registrar MG