Supreme Court - Daily Orders
M/S. Saint-Gobain Gyproc India Ltd ... vs Union Of India on 15 January, 2018
ITEM NO.76 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 MR. KAPIL MEHTA
Civil Appeal No(s). 3673/2017
M/S. SAINT-GOBAIN GYPROC INDIA LTD (PRESENTLY KNOWN AS SAINT GOBAIN
INDIA PVT LTD) Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 15-01-2018 This appeal was called on for hearing today.
For Appellant(s)
Mr. Jitendra Singh, Adv.
M/S. Ap & J Chambers, AOR
For Respondent(s)
Mr. Jitesh P. Gupta, Adv.
Ms. Praveena Gautam, AOR
Mr. Om Prakash, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
With regard to respondent Nos.6 and 7, the Ld. Counsel for the appellant submits that addresses of respondent Nos.6 and 7 are same before the Appellate Tribunal and he is not having other addresses of these respondents. The Ld. Counsel for the appellant to take fresh steps for service of respondent Nos.6 and 7 within two weeks. Notice thereafter be issued to respondent Nos.6 and 7 at the same addresses. Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2018.01.20 11:16:16 IST Reason: Affidavit of valuation has been filed stating therein that the matter is incapable of valuation. Item No.76 -2- The Ld. Counsel for the appellant submits that respondent No.9 has been served by way of dasti. Registry to verify regarding the service of respondent No.9 and submit report by the next date.
List again on 25.1.2018.
KAPIL MEHTA Registrar 15.1.2018 rd