Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Bharti Airtel Ltd. vs State Of U.P.. on 15 November, 2016

     ITEM NO.5                          REGISTRAR COURT. 1                   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. PAWAN DEV KOTWAL

     Civil Appeal                 632-635/2012

     BHARTI AIRTEL LTD.                                                     Appellant(s)

                                                     VERSUS

     STATE OF U.P.& ORS.                                                    Respondent(s)

     WITH
     C.A. No. 631/2012

     Date : 15/11/2016 These appeals were called on for hearing today.

     For Appellant(s)                    Mr. Praveen Kumar,Adv.

                                         Mr. A. Venayagam Balan,Adv.

     For Respondent(s)
     State of U.P.                       Mr. Vibhu Tiwari, Adv.
                                         Mr. Ravi Prakash Mehrotra,Adv.

                                         Mr. Alok Yadav, Adv.
                                         Mr. Praveen Kumar, Adv.

               UPON hearing the counsel the Court made the following
                                  O R D E R

C.A.No. 632-635/2012 Appellant has filed statement of case but respondents have not filed statement of case and statutory period has expired.

Both the parties have not filed statement of case and statutory period has expired.

Last opportunity to learned counsel appearing for the appellant in all the matters for filing deficit court fee within two weeks' time is granted. Registry to process for listing all the matters immediately after the expiry of two weeks' time before Hon'ble Court if deficit court fee is filed and if not filed then Signature Not Verified before Hon'ble Judge-in-chambers for further directions.

(PAWAN DEV KOTWAL) Registrar