Supreme Court - Daily Orders
Commissioner Department Of Trade And ... vs Ingram Micro India Pvt. Ltd. on 17 April, 2018
ITEM NO.30 REGISTRAR COURT. 1 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. KAPIL MEHTA
Civil Appeal No(s). 4573/2017
COMMISSIONER DEPARTMENT OF TRADE AND TAXES AND ANR. & ANR.
Appellant(s)
VERSUS
INGRAM MICRO INDIA PVT. LTD. Respondent(s)
(only CA nos. 9780, 9998, 10600-10605 and 11052/2017 are to be
listed before Ld. Registrar Court )
WITH
C.A.NO. 10600-10605/2017
C.A.NO. 9998/2017
C.A.NO. 11052/2017
C.A.NO. 9780/2017
Date : 17-04-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad, AOR
Ms. G.U.Laxmi, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Mr. Ankur Bansal, AOR
Mr. Pawanshree Agrawal, AOR
Mr. Abhijat P. Medh, AOR
Mr Vipin Upadhyay, Adv.
Mr. Kishore Kunal, AOR
Mr Prabhash Kr Yadav, Adv.
Ms Lubna Ishrat Siddiqui, Adv.
Mr Chandan Kumar Mandal, Adv.
Mr. Mansoor Ali, AOR
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by HEMA JOSHI Date: 2018.04.21 12:51:56 IST Reason: C.A.NO. 10600-10605/2017 Sole respondent in C.A.No.10605/2017 is unserved. On the -2- Item No.30 last occasion someone entered appearance on behalf of the sole respondent and sought time to file vakalatnama and counter affidavit, however, none appeared today. Ld. Counsel for the petitioner to take fresh steps alongwith furnishing fresh address to effect service on the sole respondent within two weeks time. Notice thereafter be issued.
Ld. Counsel for the respondent in C.A.No.10601/2017 submits that copy of pleadings be supplied to him. Ld. Counsel for the petitioner is directed to supply copy of pleadings to the ld. Counsel for the respondent within one weeks time and file proof thereof with the registry. Ld. Counsel for the respondent is granted four weeks time thereafter for filing counter affidavit.
Ld. Counsel for the appellant has not filed ad valorem court fee despite last opportunity having been granted, as such, registry to process the matter as per rules for listing before the Hon'ble Judge in Chambers for appropriate orders.
C.A.NO. 9998, 11052, 9780 of 2017 Ld. Counsel for the appellant is directed to supply copy of pleadings to the ld. Counsel for the sole respondent within one weeks time as last opportunity and file proof thereof with the registry. Ld. Counsel for the sole respondent is granted four weeks time thereafter for filing counter affidavit.
-3-Item No.30 Ld. Counsel for the appellant has not filed affidavit of valuation despite last opportunity having been granted, as such, registry to process the matter as per rules for listing before the Hon'ble Judge in Chambers for appropriate orders.
List again on 16.7.2018.
KAPIL MEHTA Registrar 17.04.2018 hj