Supreme Court - Daily Orders
Chattisgarh State Power Distribution ... vs Hira Ferro Alloys Ltd. on 2 September, 2014
ITEM NO.94 REGISTRAR COURT. 1 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 PANKAJ BHANDARI
Civil Appeal No(s). 7354/2010
CHHATTISGARH STATE POWER DISTRN.CO.LTD. Appellant(s)
VERSUS
HIRA FERRO ALLOYS LTD.& ANR Respondent(s)
(with office report)
WITH
C.A. No. 5050/2011
(With ofice report)
Date : 02/09/2014 This appeal was called on for hearing today.
For Appellant(s)
Ms. Liz Mathew, Adv.
M/s. Mclm & Co.,Adv.
For Respondent(s)
Mr. Nikunj Dayal, Adv.
Mr. Pramod Dayal,Adv.
Mrs. Kanchan Kaur Dhodi,Adv.
Mr. Prashanto C., Adv.
Ms. Binu Tamta,Adv.
Mr. Ram Swarup Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is not proper. Statement of case has been filed on behalf of the appellant and respondent No.1 in CA No.7354/2010.
Statement of case has not been filed on behalf of respondent No.2, despite last opportunity.
The matter falls under the completed category. Service is complete in CA No.5050/2011. Office to report for filing of the statement of case and about receiving of the original record by the next date.
Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.09.0317:14:36 IST List again on 7.11.2014.
Reason:(PANKAJ BHANDARI) Registrar