Supreme Court - Daily Orders
Commissioner Of Trade And Taxes New ... vs M/S Mc Donalds India Pvt. Ltd on 26 July, 2019
ITEM NO.26 REGISTRAR COURT. 1 SECTION XIV
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 ANIL LAXMAN PANSARE
Civil Appeal No(s). 10598-10599/2017
COMMISSIONER OF TRADE AND TAXES NEW DELHI Appellant(s)
VERSUS
M/S MC DONALDS INDIA PVT. LTD Respondent(s)
WITH
C.A. No. 11185-11186/2017 (XIV)
C.A. No. 15307/2017 (XIV)
(FOR ADMISSION and I.R. and IA No.86515/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
C.A. No. 19579/2017 (XIV)
Date : 26-07-2019 These appeals were called on for hearing today.
For Appellant(s)
Ms. Priyadarshni Priya, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
Mr. T. V. S. Raghavendra Sreyas, AOR
Mr. Gagan Kumar, Adv.
Mr. Jasmeet Singh, AOR
Mr. Vikas Singh Jangra, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.10598-10599/2017 and C.A. No. 11185-11186/2017 Sole respondent has filed counter affidavit. Affidavit of valuation and Ad-valorem court fee have been filed.
C.A. No. 19579/2017 Signature Not Verified
Sole respondent is duly represented. Digitally signed by RUPAM DHAMIJA Date: 2019.07.30 17:29:59 IST Reason: Affidavit of valuation and Ad-valorem court fee have been filed.
Item No.26 -2-Statement of case has not been filed by the parties in any of the matters. Stipulated time has already expired. C.A. No. 15307/2017 Vakalatnama filed on behalf of the sole respondent is defective. Four weeks’ time is granted for curing the defects in the vakalatnama. If defects are not cured within four weeks, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders. If defects are cured within four weeks, be processed as per rules and the matter be listed before this Court again on 4.10.2019.
ANIL LAXMAN PANSARE Registrar