Supreme Court - Daily Orders
Cit vs M/S Patni Computer Systems Pvt.Ltd on 4 July, 2018
ITEM NO.21 REGISTRAR COURT. 2 SECTION III
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. RAJESH KUMAR GOEL
Civil Appeal No(s). 10604/2014
CIT Appellant(s)
VERSUS
M/S PATNI COMPUTER SYSTEMS PVT.LTD Respondent(s)
WITH C.A. No. 10605/2014 (III) C.A. No. 10606/2014 (III) SLP(C) No. 22951/2015 (IVA) SLP(C) No. 9866/2015 (IVA) C.A. No. 4333/2015 (IVA) SLP(C) No. 10781/2015 (IVA) SLP(C) No. 12914/2015 (IVA) SLP(C) No. 12915/2015 (IVA) SLP(C) No. 14444/2015 (IVA) C.A. No. 5301/2015 (IVA) S.L.P.(C)...CC No. 12561/2016 (IVA) SLP(C) No. 22379/2015 (IVA) SLP(C) No. 24218/2015 (IVA) SLP(C) No. 25344/2015 (IVA) Signature Not Verified Digitally signed by SUSHMA KUMARI SLP(C) No. 736/2016 (IVA) BAJAJ Date: 2018.07.05 15:35:49 IST Reason: C.A. No. 4304/2018 (III) ……...2 ITEM NO.21 2 C.A. No. 4305/2018 (III) SLP(C) No. 13844/2018 (IX) (FOR ADMISSION and I.R. and IA No.43749/2018CONDONATION OF DELAY IN FILING) Date : 04072018 This appeal was called on for hearing today.
For Appellant(s) Mr.Pravesh Thakur,Adv. Mrs. Anil Katiyar, AOR For Respondent(s) Mr. Rustom B. Hathikhanawala, AOR Mr.Rijoy Bhaumik,Adv.
Ms. B. Vijayalakshmi Menon, AOR Mr.Nikhil Lal,Adv.
Ms. Archana Sahadeva, AOR Mr.Anand Sukumar,Adv.
Ms. Meera Mathur, AOR Mr.Kamal Sawhney,Adv.
Ms. Pooja Dhar, AOR UPON hearing the counsel the Court made the following O R D E R Civil Appeal No(s). 10604/2014, 10605/2014 & 10606/2014 Ld.counsel for the parties have not filed the statement of case within the statutory period. Viewed thus, the matters shall be processed for listing before the Hon'ble Court as per rules. SLP© Nos.9866, 22951, 12914, 10781, 12915, 14444, 22379, 24218 & 25344/2015 Matters are already ordered to be listed before the Hon’ble Court. Hence, Registry to list accordingly. Civil Appeal No(s).4333/2015 Ld.counsel for the appellant shall file the affidavit of valuation within four weeks.
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ITEM NO.21 3
S.L.P.(C)No.736/2015
Matter is already ordered to be listed before the Hon’ble Court. Hence, Registry to list accordingly. C.A.Nos.4304 & 4305/2018 The common sole respondent is granted four weeks time to file the counter affidavit.
Ld.counsel for the appellant in both matters shall file the affidavit of valuation within four weeks.
SLP(C) No.13844/2018The sole respondent is granted four weeks time to file the counter affidavit.
C.A.No.5301/2015Ld.counsel for the appellant shall file the affidavit of valuation within four weeks.
Mr.Nikhil Lal,Advocate on behalf of Ms.Archana Sahadeva,Advocate undertakes to appear for the respondent. He seeks and is given four weeks time to file the vakalatnama and counter affidavit. Ld.counsel for the appellant is directed to serve the copy of pleading to the above said respondent within one week after filing the vakalatnama.
List the matter again on 17.08.2018.
RAJESH KUMAR GOEL Registrar SB