Supreme Court - Daily Orders
M/S India Exports vs The State Of Uttar Pradesh Thr. ... on 5 August, 2016
ITEM NO.9 REGISTRAR COURT. 1 SECTION IIIA
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. PAWAN DEV KOTWAL
Civil Appeal No(s). 5948/2012
M/S INDIA EXPORTS Appellant(s)
VERSUS
STATE OF U.P.& ORS. Respondent(s)
(with office report)
Date : 05/08/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. M. P. Devanath,Adv.
For Respondent(s)
Mr Abhinav Malik, Adv.
Mr. Ravi Prakash Mehrotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent nos. 1 to 3 are duly represented. Parties have not filed statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013, registry to process the matter for being listed before the Hon'ble Court as per rules.
(PAWAN DEV KOTWAL) Signature Not Verified Registrar Digitally signed by RASHI GUPTA Date: 2016.08.06 13:10:00 IST Reason: