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Union Of India Finance Department vs M/S. Kerala Classified Hotels And ... on 15 March, 2016

     ITEM NO.56                             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).    6948/2015

     UNION OF INDIA AND ORS.                                                  Appellant(s)

                                                         VERSUS

     M/S. KERALA CLASSIFIED HOTELS AND RESORTS ASSOCIATION AND ORS.
                                                      Respondent(s)
     (With interim relief)
     WITH
     C.A. No. 6979/2015
     (With Interim Relief)
      C.A. No. 6978/2015
     (With Interim Relief)

     Date : 15/03/2016 This appeal was called on for hearing today.

     For Appellant(s)                       Mohd. Hussain, Adv.
                                            Mr. B. Krishna Prasad,Adv.

     For Respondent(s)                      Mr. Ankur S. Kulkarni,Adv.
                                            Ms. T. Anamika,Adv.

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

Respondent nos. 1 to 5 are duly represented. Service is complete on respondent no. 6 but no one has entered appearance.

Parties have not filed statement of case.

C.A. No. 6978 & 6979/2015 Sole respondent is represented in both the matters. Parties have not filed statement of case. The same is no more required as per new Supreme Court Rules, 2013.

Hence, process all the matters for listing before Hon'ble Signature Not Verified Court as per Rules.

(DR. K. ARUL) Registrar