Supreme Court - Daily Orders
M/S Ags Entertainment Pvt. Ltd. Rep. By ... vs Union Of India on 7 October, 2015
ITEM NO.38 REGISTRAR COURT. 1 SECTION III
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). 2863/2014
M/S AGS ENTERTAINMENT PVT. LTD. Appellant(s)
VERSUS
U.O.I & ORS Respondent(s)
WITH
C.A. No. 2864/2014
(With Interim Relief and Office Report)
C.A. No. 2865/2014
(With Interim Relief and Office Report)
C.A. No. 2866/2014
(With Interim Relief and Office Report)
C.A. No. 2867/2014
(With Interim Relief and Office Report)
C.A. No. 2868/2014
(With Interim Relief and Office Report)
C.A. No. 2869/2014
(With Interim Relief and Office Report)
C.A. No. 2870/2014
(With Interim Relief and Office Report)
C.A. No. 2871/2014
(With Interim Relief and Office Report)
C.A. No. 2872/2014
(With Interim Relief and Office Report)
C.A. No. 3862/2014
(With Office Report)
Signature Not Verified
Digitally signed by
Hema Joshi
Date: 2015.10.07
C.A. No. 3863/2014
17:14:14 IST
Reason:
(With Office Report)
C.A. No. 3864/2014
(With Office Report)
-2-
Item No.38
Date : 07/10/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. T. Harish Kumar,Adv.
Ms Suchhra K, Adv.
Mr. Senthil Jagadeesan,Adv.
Mr Rajeev Mishra, Adv.
Mr. Sanand Ramakrishnan,Adv.
For Respondent(s)
Mr Sumanta S Bandyopadhyay, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service upon all the respondents in all the civil appeals herein is complete. All are well represented. Appellants in C.A. No.2865, 2866, 2867, 2868, 2869 and 2870 of 2014 have filed statement of case. It has been filed also in C.A. No.3863, 3864 of 2014. None of the respondents in any of the civil appeals have filed statement of case. It is no more a mandate after the amendment in the Supreme Court Rules, 2013. Matters stands complete. Registry to process the matters for being listed before the Hon'ble Court as per rules.
(RACHNA GUPTA) Registrar