Supreme Court - Daily Orders
Rasoi Limited vs Union Of India on 16 January, 2020
ITEM NO.69 REGISTRAR COURT. 1 SECTION XVI
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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 26657/2019
RASOI LIMITED & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 16-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ayush A. Mehrotra, Adv.
Mr. Upkar Agrawal, Adv.
M/S. Khaitan & Co., AOR
For Respondent(s)
Mr. T. Vijaya Bhaskar Reddy, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Office report shows that service is complete on respondent Nos.1 to 3 on 13.12.2019 but counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. However, Ld. counsel for the said respondents seeks four weeks’ more time for filing counter affidavit. Time is granted, as last chance, in terms of Order V Rule 1(22), Supreme Court Rules, 2013.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether Signature Not Verified counter affidavit is filed or not as further Digitally signed by Anil Laxman Pansare Date: 2020.01.18 opportunity stands declined.
11:14:27 IST Reason:
ANIL LAXMAN PANSARE Registrar