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Supreme Court - Daily Orders

Union Of India vs Amaravati Fly Ash Bricks Manufacturers ... on 16 October, 2023

     ITEM NO.81                      REGISTRAR COURT. 2           SECTION XVII

                                  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. VIVEK SAXENA

     Civil Appeal                No(s).   1508/2023

     UNION OF INDIA                                                     Appellant(s)
                                                      VERSUS

     AMARAVATI FLY ASH BRICKS MANUFACTURERS ASSOCIATION & ORS.
                                                      Respondent(s)

     (ONLY CA. NOS. 1510 AND 1509 OF 2023 ARE TO BE LISTED. )

     WITH

     C.A. No. 1509/2023 (XVII)
     ( IA No.36288/2023-CONDONATION OF DELAY IN FILING and IA
     No.36292/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.36296/2023-EX-PARTE STAY)

      C.A. No. 1510/2023 (XVII)
     (IA No.40262/2023-CONDONATION OF DELAY IN FILING and IA
     No.40263/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.40272/2023-STAY APPLICATION and IA No.40259/2023-
     PERMISSION TO FILE PETITION (SLP/TP/WP/..))

     Date : 16-10-2023 This appeal was called on for hearing today.

     For Appellant(s)

                                      Mr. Shailesh Madiyal, AOR
                                      Ms. Divija Mahajan, Adv.

                                      Mr. Gurmeet Singh Makker, AOR
                                       Mr. Rajeev Ranjan, Adv.
     For Respondent(s)
                                       Mr. Sumit Kumar, AOR
                                      Ms. Shomila Bakshi, AOR
                                      Mr. Nagarkatti Kartik Uday, AOR

                                      Mr. Raghav Sharma, Adv.
                                      Mr. Salvador Santosh Rebello, AOR

                             UPON hearing the counsel the Court made the following
Signature Not Verified
                                                O R D E R

Digitally signed by PRIYANKA MALIK Date: 2023.10.16 16:07:46 IST Reason: C.A. No. 1509/23 Despite due service on respondent nos.1 to 5 and 8 to 11, there is no appearance. However, Mr. Gaurav Kumar Bansal, Ld. AOR seeks for time to file vakalatnama and counter affidavit on behalf of respondent no.1. Four weeks time, is granted for the said purpose.

Ld. Counsel for respondent no.6 submits that they do not wish to file counter affidavit.

Four weeks time, is granted to respondent no.7 to file counter affidavit.

After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules.

C.A. No. 1510/23

Service report from concerned Tribunal is still awaited in respect of respondent nos.1 to 6. Fresh reminder be issued.

List again on 13.12.2023.

VIVEK SAXENA Registrar pm