Supreme Court - Daily Orders
M/S. Major Brands(India) Pvt. Ltd. vs Union Of India . on 16 September, 2016
Author: Arun Mishra
Bench: Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8398 OF 2011
M/S. MAJOR BRANDS(INDIA) PVT. LTD. ... APPELLANT(S)
VS.
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
None appears even on the second call.
The civil appeal is dismissed for non-prosecution.
.............J. [ARUN MISHRA] New Delhi;
September 16, 2016.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.09.17 12:31:17 IST Reason:ITEM NO.16 IN COURT NO.3 SECTION III S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 8398/2011 M/S. MAJOR BRANDS(INDIA) PVT. LTD. Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (Office report for directions) Date : 16/09/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA [IN CHAMBER] For Appellant(s) None For Respondent(s) None UPON hearing the counsel the Court made the following O R D E R None appears even on the second call. The civil appeal is dismissed for non-prosecution.
(Anita Malhotra) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file.)