Supreme Court - Daily Orders
Pjl Clothing(India) Ltd. And Anr vs Union Of India. And Ors on 19 April, 2017
1
ITEM NO.1 REGISTRAR COURT. 1 SECTION IIIB
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. RAJESH KUMAR GOEL
Civil Appeal No. 9023/2011
PJL CLOTHING(INDIA) LTD. & ANR. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With Office Report)
WITH
C.A. No. 9024/2011
C.A. No. 9026/2011
C.A. No. 11358/2011
(With WITH Interim Relief and Office Report)
Date : 19/04/2017 This appeal was called on for hearing today.
For Appellant(s)
Mr. M. P. Jha,Adv.
Mr. Harshvardhan Jha, Adv.
Mr. Ram Ekbal Roy, Adv.
Mr. E. C. Agrawala,Adv.
Mr. Abhisaar Bairagi,Adv.
M/s. Khaitan & Co.,Adv.
Mr. Anil Nag,Adv.
For Respondent(s) Mr. M. Khairati, Adv.
Mr. B.K. Prasad, Adv.
Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala, Adv.
Mr. Krishan Kumar,Adv.
Mr. Arvind Kumar Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 11358 of 2011
Signature Not Verified
Digitally signed by
POOJA SEHGAL
Date: 2017.04.21
Opportunity to respondent Nos. 1 to 4 to file counter 10:24:52 IST Reason:
affidavit has already been declined. 2 None appears for respondent Nos. 5,6,10 to 13, 15 to 18, 20 and 21 despite due service.
Spare copies alongwith address in respect of respondent Nos. 7 to 9, 14 and 19 have not been furnished despite last opportunity having been granted.
Registry to process the matter for listing before Hon'ble Judge-in-Chambers for further directions. C.A. No. 9023 of 2011 Await service/ track report in respect of alternative arrangement notice.
For all 24 respondents – Await certificate of service from the High Court and reminder be issued to this effect. C.A. No. 9024 of 2011 Await certificate of service in respect of respondent Nos. 1 to 40 and 42 to 53 from the High Court and reminder be issued to this effect.
Opportunity to respondent No. 41 file counter affidavit has already been declined.
C.A. No. 9026 of 2011 Await certificate of service in respect of all 20 respondents from the High Court and reminder be issued to this effect. List on 12th July, 2017.
(RAJESH KUMAR GOEL) Registrar