Supreme Court - Daily Orders
Swaraj Engines Ltd. vs Punjab State Industrial Dev. ... on 5 May, 2014
RITEM NO.136 REGISTRAR COURT.2 SECTION IV
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 M.K. HANJURA
CIVIL APPEAL NO(s). 3583 OF 2008
SWARAJ ENGINES LTD. Appellant (s)
VERSUS
PUNJAB STATE INDUSTRIAL DEV. CORPN.LTD. Respondent(s)
(With prayer for interim relief and office report )
Date: 05/05/2014 This Appeal was called on for hearing today.
For Appellant(s) Mr. Atishi Dipankar,Adv.
For Respondent(s) Mr. Rishi Malhotra,Adv.
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the appellant is present.
What gets revealed from the perusal of the office report is that the original record has been received from the High Court and is available in this Registry for reference of the Hon’ble Court. The Office Report further indicates that the statement of case has been filed by the counsel for the appellant but the counsel for the respondent has not filed the statement of case although by order dated 7.3.2014 of the Hon’ble Judge in Chambers four weeks time was finally granted to the learned counsel for the respondent for filing the same subject to payment of costs of Rs. 2000/- to be deposited with the Supreme Court Employees Mutual Welfare Fund within two weeks. Viewed in that context, the matters shall be processed for listing before the Hon’ble Court under the rules.
(M.K. Hanjura) Registrar mg