Supreme Court - Daily Orders
Kapoor Glass India Pvt. Ltd vs Competition Commission Of India on 23 February, 2015
ITEM NO.41 REGISTRAR COURT. 2 SECTION XVII
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). 9998/2014
KAPOOR GLASS INDIA PVT. LTD Appellant(s)
VERSUS
COMPETITION COMMISSION OF INDIA AND ANR Respondent(s)
Date : 23/02/2015 This appeal was called on for hearing today.
For Appellant(s) Mr.Saurabh S.Sinha,adv.
Mr. Prashant Kumar,Adv.
For Respondent(s) Ms.Jasmine Damkewala,adv.
Mr.Utpal Kant,adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the respondent No.1 shall file the counter affidavit within a period of four weeks.
Ms.Jasmine Damkewala, Ld.counsel has stated that she has already filed the vakalatnama on behalf of the respondent No.2. Office shall verify the position and report accordingly. Ld.counsel has stated that the copies of the pleadings have not been provided to her by the petitioner. Ld.counsel for the petitioner is directed to provide the copies of the pleadings to the Ld.counsel within a week's time and file proof. Ld.counsel shall file the counter affidavit within a period of four weeks thereafter.
List again on 01.05.2015.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.02.25 (M K HANJURA) 16:25:02 IST Reason: Registrar SB