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Radico Khaitan Limited vs Union Of India on 24 November, 2014

     ITEM NO.15                    REGISTRAR COURT. 1                  SECTION III

                              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 DR. K.ARUL

                                 Civil Appeal   No(s).   308/2012

     RADICO KHAITAN LIMITED                                          Appellant(s)

                                                VERSUS

     UNION OF INDIA & ORS.                                           Respondent(s)


     WITH
     C.A. No. 1233/2012
     (With Interim Relief and Office Report)
      C.A. No. 2194/2012
     (With Interim Relief and Office Report)
      C.A. No. 2738/2012
     (With Office Report)
      C.A. No. 2740/2012
     (With Office Report)
      C.A. No. 3359/2012
     (With Office Report)
      C.A. No. 3665/2012
     (With Office Report)

     Date : 24/11/2014 This appeal was called on for hearing today.


     For Appellant(s)              Mr.   Sushant Gupta, Adv.
                                   Mr.   Naveen Kumar,Adv.
                                   Mr.   Anurup Narula, Adv.
                                   Mr.   Govind Manoharan, Adv.
                                   Mr.   Akshay Arora, Adv.
                                   Mr.   Senthil Jagadeesan,Adv.
                                   Mr.   Navin Chawla,Adv.
                                   Mr.   Mushtaq Ahmad,Adv.
                                   Mr.   Pranab Kumar Mullick,Adv.
                                   Mr.   Bharat Bhushan,Adv.
                                   Mr.   Sanjay Kumar Visen,Adv.

     For Respondent(s)             Mr. Arvind Kumar Sharma,Adv.
                                   Mr. B. Krishna Prasad,Adv.
Signature Not Verified
                                   Mr. V. Senthil Kumar, Adv.
Digitally signed by
Hema Joshi
Date: 2014.11.29
11:35:58 IST
Reason:                  UPON hearing the counsel the Court made the following
                                            O R D E R

...2/-

All the appeals are ready except these three matters:

Fresh steps to be taken against the unserved Respondent Nos. 5 to 8, 13, 20, 24, 28 & 29.

Await service of Respondent No. 33.

C.A. NO. 2740 of 2012 Learned Counsel appearing for the appellant, despite last opportunity, has not filed fresh address of Respondent Nos. 3 & 4.

As requested, last opportunity granted.

Fresh steps to be taken in respect of unserved Respondent No. 7.

In all the above mentioned three matters time is granted by four weeks.

List on 09.01.2015.

Remaining matters As and when the other connected matters become complete further necessary orders will be passed.

(DR. K. ARUL) Registrar