Supreme Court - Daily Orders
Union Of India vs Mangali Impex Ltd. on 8 May, 2018
ITEM NO.24 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
Petition(s) for Special Leave to Appeal (C) No(s). 20453/2016
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
MANGALI IMPEX LTD. Respondent(s)
(Only C.A. No.8749/2016, 8828/2016,9313/2016,
9406/2016,9315/2016,10140/2016,9436/2016,9317,2016,10012/2016,10739
/2016,10422/2016, 10421/2016,
10991/2016,10952/2016,12345/2016,430/2017 and SLP (C) No.859/2018
to be listed before the Court of Ld. Registrar.
)
WITH
C.A. No. 430/2017 (III)
C.A. No. 8749/2016 (XIV)
C.A. No. 8828/2016 (XIV)
C.A. No. 9313/2016 (XIV)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
2/2016
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2016)
C.A. No. 9406/2016 (XIV)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
2/2016
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2016)
C.A. No. 9315/2016 (XIV)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
2/2016
FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 3/2016)
C.A. No. 10140/2016 (XIV)
C.A. No. 9436/2016 (XIV)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2016)
C.A. No. 9317/2016 (XIV)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
Signature Not Verified
2/2016)
Digitally signed by
HEMA JOSHI
Date: 2018.05.11
C.A. No. 10012/2016 (XIV)
10:07:02 IST
Reason:
C.A. No. 10739/2016 (XIV)
( FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
2/2016)
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Item No.24
C.A. No. 10422/2016 (XIV)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2016
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 3/2016
and IA No.7498/2018-EARLY HEARING APPLICATION)
C.A. No. 10421/2016 (XIV)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2016
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
3/2016)
C.A. No. 10991/2016 (XIV)
C.A. No. 10952/2016 (XIV)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 2/2016
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
3/2016)
C.A. No. 12345/2016 (IV)
(LISTED ON 20.03.2018. SERVICE IS COMPLETE IN THE MATTER.)
SLP(C) No. 859/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.5089/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 08-05-2018 This petition was called on for hearing today.
For Petitioner(s)
Ms Suriti Chowdhary, Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Rupesh Kumar, AOR
Ms Sunita R Singh, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Brajesh Kumar, AOR
Mr. Purvish Jitendra Malkan, AOR
Mr. Nachiketa Joshi, AOR
For Respondent(s)
Mr. B. Krishna Prasad, AOR
Mr. Ajay Pal, AOR
Ms. Rashi Bansal, AOR
Mr. T. L. Garg, AOR
Mr. M. P. Devanath, AOR
Mrs Pankhuri Shrivastava, Adv.
Mr Karuppaiah Meyyappan, Adv.
Mr. Rupesh Kumar, AOR
Mr. Pawanshree Agrawal, AOR
Dr. Kailash Chand, AOR
Mr. Anil Kumar Tandale, AOR
Mr. Nikhil Jain, AOR
Mr. Ashok K. Mahajan, AOR
Mr. Rajesh Kumar Chaurasia, AOR
Mr Aaditya Vijay Kumar, Adv.
Ms Akshita Katoch, Adv.
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Item No.24
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.8828, 10140, 9436, 10991 of 2016 Affidavit of valuation and ad valorem court fee has been filed.
C.A. No.8749, 9313, 9406, 9315, 9317, 10012, 10739, 10422, 10421 and 10952 of 2016 Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing affidavit of valuation and ad valorem court fee.
SLP(C) NO.859/2018
Service is complete on respondent nos. 1 to 4 but none has entered appearance.
C.A.NO.430/2017
Ld. Counsel for the appellant is granted four weeks time as last opportunity for filing deficit court fee. C.A. NOS. 12345/2016
Respondent nos. 1 to 6 are duly served/represented. Statement of case has not been filed by the parties and time has expired.
Registry to process the matter for listing before the Hon'ble Court alongwith the connected matters as and when connected matters become ready.
List again on 23.7.2018.
KAPIL MEHTA Registrar 08.05.2018 hj