Supreme Court - Daily Orders
Meghalaya Wine Dealers Assn. vs State Of Meghalaya . on 11 August, 2015
ITEM NO.6 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. M K HANJURA
Civil Appeal No(s). 2363/2011
MEGHALAYA WINE DEALERS ASSN.& ANR. Appellant(s)
VERSUS
STATE OF MEGHALAYA & ORS. Respondent(s)
Date : 11/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rajiv Mehta,Adv.
For Respondent(s)
Mr. Arun K. Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Learned counsel for the parties have failed to file the statement of case within the period stipulated in the order dated 16.9.2013 of the Hon'ble Judge in Chamber. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2015.08.12 16:24:27 SCT Reason: