Supreme Court - Daily Orders
M/S Huawei Technologies Co.Ltd. vs Designated Auth.Min.Of Commerce And ... on 17 February, 2020
ITEM NO.22 REGISTRAR COURT. 1 SECTION XVII-A
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
Civil Appeal No(s). 6297/2012
M/S HUAWEI TECHNOLOGIES CO.LTD. Appellant(s)
VERSUS
DESIGNATED AUTH.MIN.OF COMMERCE AND INDUSTRY Respondent(s)
(only 5487 AND 5486 of 2016 to be listed BEFORE LD. REGISTRAR )
WITH
C.A. No. 5486/2016 (XVII-A)
)
C.A. No. 5487/2016 (XVII-A)
( FOR CONDONATION OF DELAY IN FILING ON IA 75141/2019)
Date : 17-02-2020 This appeal was called on for hearing today.
For Appellant(s)
Ms Srishti Agarwal, Adv.
Mr. Devashish Bharuka, AOR
Mr Soumya Panda, Adv.
Mr. Pawanshree Agrawal, AOR
For Respondent(s)
Mr. Rakesh K. Sharma, AOR
Mr Pawan Shukla, Adv.
Mr Raja Ram, Adv.
Ms Sweety Pandey, Adv.
Ms. Praveena Gautam, AOR
Mr Uday Bhan Singh, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Prem Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 5486/2016
Respondent nos.2, 3 & 17 are duly represented.
Office report shows that vakalatnama on behalf of respondent Signature Not Verified no.2 has been filed on 23.10.2019 but counter Digitally signed by Anil Laxman Pansare Date: 2020.02.19 affidavit has not been filed till today. However, ld. Counsel 11:46:06 IST Reason:
for the respondent seeks four weeks more time for filing counter affidavit. Four weeks time is granted as the first and the only -2- Item no.22 extension in terms of Order V, Rule 1(22), Supreme Court Rules, 2013.
Service is complete on respondent nos.1, 4, 16, 18, 20, 21, 25, 26 & 35 but none has entered appearance. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos.19, 22, 31, 32 & 34 within two weeks time.
Respondent nos.5 to 15, 23, 24, 27 to 30 & 33 have been deleted vide order dt. 19.9.2016 and 15.4.2019. C.A. No. 5487/2016 Respondent nos.1 & 3 are duly represented. Office report shows that vakalatnama on behalf of respondent no.1 has been filed on 23.10.2019 but counter affidavit has not been filed till today. However, ld. Counsel for the respondent seeks four weeks more time for filing counter affidavit. Four weeks time is granted as the first and the only extension in terms of Order V, Rule 1(22), Supreme Court Rules, 2013.
Service is complete on respondent nos. 2 and 21 but none has entered appearance.
Respondent nos.4 to 19 & 22 to 34 have been deleted. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.20 within two weeks time. List again on 23.4.2020.
ANIL LAXMAN PANSARE Registrar