Supreme Court - Daily Orders
C.I.T Kolhapur vs Warna Shakari Dudh Utpadak Prakriya S ... on 24 July, 2015
ITEM NO.97 REGISTRAR COURT. 1 SECTION IIIA
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 MRS. RACHNA GUPTA
Civil Appeal No(s). 2661/2011
C.I.T KOLHAPUR Appellant(s)
VERSUS
WARNA SHAKARI DUDH UTPADAK PRAKRIYA S LT Respondent(s)
WITH
C.A. No. 7666/2011
(With C.A. No. 7778/2011
(With C.A. No. 7821/2011
(With Interim Relief and Office Report)
C.A. No. 10066/2011
(With Interim Relief and Office Report)
Date : 24/07/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Vishwa Aman Kandwal, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
Mr. Vimal Chandra S. Dave,Adv.
Mr. Devadatt Kamat, Adv.
Mr. Rauf Rahim,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of the sole respondent in all the Civil Appeals herein is complete.
Appellant has filed the statement of case in C.A.Nos.7778 and 10066/2011 and the sole respondent has filed the same in Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.07.28 C.A. No. 7821/2011.
17:28:11 IST Reason: None other has filed the statement of case.
Item No.97 -2-Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.
All the appeals stand complete, in the given circumstances.
Registry to process to list the same before the Hon'ble Court, as per rules.
(RACHNA GUPTA) Registrar