Supreme Court - Daily Orders
Union Of India vs Micromax Informatics Ltd on 5 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
1
ITEM NO.19 COURT NO.7 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC 14910/2016
(Arising out of impugned final judgment and order dated 04/04/2016
in WP No. 2803/2016 passed by the High Court of Delhi at New Delhi)
UNION OF INDIA AND ORS Petitioner(s)
VERSUS
MICROMAX INFORMATICS LTD Respondent(s)
(With appln.(s) for C/Delay in filing SLP)
Date : 05/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Nisha Bagchi, Adv.
Mr. Atulesh Kumar, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s) Mr. Tarun Gulati, Adv.
Mr. Shashi Mathews, Adv.
Mr. Sparsh Bhargava, Adv.
Mr. Ankit Sachdeva, Adv.
Mr. Kishore Kunal, AOR
Mr. Rony O John, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are informed by learned Additional Solicitor General that pursuant to the order passed by the High Court, the Assistant Commissioner has already taken a Signature Not Verified decision. The decision be not given effect to for the Digitally signed by SANJAY KUMAR Date: 2016.09.05 16:53:04 IST Reason: time being.
Delay condoned.
Issue notice.
2Mr. Kishore Kunal, learned counsel accepts notice on behalf of the respondent and seeks some time to file counter affidavit.
List the matter after pleadings are complete. Tag with Civil Appeal No.2960 of 2010.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER