Supreme Court - Daily Orders
Dnyaneshwar S.S.K.Ltd. And Anr. vs Union Of India And Ors. on 1 May, 2017
ITEM NO.72 REGISTRAR COURT. 2 SECTION IX
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 V RAMESH
Civil Appeal No(s). 8236/2009
DNYANESHWAR S.S.K.LTD.& ANR. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
C.A. No. 8237/2009
C.A. No. 6196/2013
(With Interim Relief and Office Report)
Date : 01/05/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rameshwar Prasad Goyal,Adv.
Mr. K. N. Rai,Adv.
Mr. M. Y. Deshmukh,Adv.
Mr. Shakti Pandey, Adv.
For Respondent(s)
Mr. Shivaji M. Jadhav,Adv.
Mr. Aniruddha P. Mayee, Adv.
Mr. Shivaji M. Jadhav,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the parties have failed to file the statement of case within the statutory period. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matters shall be processed for listing before the Hon'ble Court on its own turn.
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2017.05.02 10:43:58 TLT(M V RAMESH) Reason:
Registrar ps