Supreme Court - Daily Orders
M/S Samtel Avionics Ltd. vs Union Of India on 5 April, 2021
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.32 Court 5 (Video Conferencing) SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 1839/2021
(Arising out of impugned final judgment and order dated 25-11-2020
in WT No. 400/2020 passed by the High Court Of Judicature At
Allahabad)
M/S SAMTEL AVIONICS LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 13162/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 05-04-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Ms. Kavita Jha, AOR
Ms. Swati Agarwal, Adv.
For Respondent(s) Ms. Sunita Rani Sharma, Adv.
Mr. M.K. Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
Ms. Sunita Rani Sharma, learned counsel appears for the respondent(s).
She prays for four weeks’ time to file vakalatnama and reply affidavit.
Counsel for the petitioner has serious Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.04.06 objection with regard to the prayer for adjournment 16:30:56 IST Reason: of four weeks on the ground that the petitioner’s Bank Account has been freezed and the petitioner is 2 not in a position to enter into commercial transaction or operate bank account.
In the circumstances, by way of indulgence, we defer the hearing of this matter only for two weeks while making it clear that if no reply is filed by the respondent(s), the matter will proceed on the next date on assumption that the respondent(s) have waived their right to file reply affidavit.
List the matter on 19th April, 2021. Reply affidavit be filed be filed by the respondent(s) through e-mail on or before 15th April, 2021.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER