Supreme Court - Daily Orders
M/S Huawei Technologies Co.Ltd. vs Designated Auth.Min.Of Commerce And ... on 24 July, 2019
ITEM NO.5 REGISTRAR COURT. 1 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 ANIL LAXMAN PANSARE
Civil Appeal No(s). 6297/2012
M/S HUAWEI TECHNOLOGIES CO.LTD. Appellant(s)
VERSUS
DESIGNATED AUTH.MIN.OF COMMERCE AND INDUSTRY Respondent(s)
(only C.A. 5486 and 5487 of 2016 to be listed )
WITH
C.A. No. 5486/2016 (XVII)
)
C.A. No. 5487/2016 (XVII)
)
Date : 24-07-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr Anurag Soan, Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Devashish Bharuka, AOR
For Respondent(s)
Mr G Umapathy, Adv.
Ms Vaishnavi V, Adv.
Mr. Rakesh K. Sharma, AOR
Ms. Praveena Gautam, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 5486/2016
Await service report from the Tribunal in respect of respondent nos. 1,2,4,16 to 22, 25,26,31,32,34 and 35. Reminder be issued.
Signature Not VerifiedDigitally signed by HEMA JOSHI Date: 2019.07.27 13:01:35 IST Reason: Respondent no.3 is duly represented.
Respondent nos. 5 to 15, 23,24 and 33 have been deleted from the array of parties vide order dt.19.9.2016. -2- Item No.5 C.A. No. 5487/2016 Await service report from the Tribunal in respect of respondent nos. 1,2,20 and 21. Reminder be issued. Respondent no.3 is duly represented. Respondent nos. 4 to 19 and 22 to 34 have been deleted from the array of parties.
Application for condonation of delay in amendment of cause title be listed before the Hon’ble Judge in Chamber.
ANIL LAXMAN PANSARE Registrar