Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Union Of India vs Amaravati Fly Ash Bricks Manufacturers ... on 23 August, 2023

     ITEM NO.24                       REGISTRAR COURT. 2           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 SH. VIVEK SAXENA

     Civil Appeal                 No(s).   1508/2023

     UNION OF INDIA                                                      Appellant(s)

                                                       VERSUS

     AMARAVATI FLY ASH BRICKS MANUFACTURERS ASSOCIATION & ORS.
                                                       Respondent(s)
     (ONLY CA NO. 1509 AND 1510 OF 2023 ARE LISTED )

     WITH

     C.A. No. 1510/2023 (XVII)
     (IA No.40262/2023-CONDONATION OF DELAY IN FILING and IA
     No.40263/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.40272/2023-STAY APPLICATION and IA No.40259/2023-
     PERMISSION TO FILE PETITION (SLP/TP/WP/..))

     C.A. No. 1509/2023 (XVII)
     ( IA No.36288/2023-CONDONATION OF DELAY IN FILING and IA
     No.36292/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.36296/2023-EX-PARTE STAY)

     Date : 23-08-2023 This appeal was called on for hearing today.

     For Appellant(s)

                                       Mr. Shailesh Madiyal, AOR
                                       Ms. Divija Mahajan, Adv.
                                       Mr. Akshay Kumar, Adv.

                                        Ms. Sakshi Kakkar, Adv.
                                       Mr. Gurmeet Singh Makker, AOR

     For Respondent(s)
                                        Mr. Sumit Kumar, AOR
                                       Ms. Shomila Bakshi, AOR
                                       Mr. Nagarkatti Kartik Uday, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2023.08.23 C.A. No. 1510/23 16:38:51 IST Reason: Await service report from the concerned Tribunal in respect of respondent nos.1 to 6. Let reminder be issued.

List again on 16.10.2023.

Despite due service on respondent nos.1 to 5 and 8 to 11, there is no appearance.

Counsel for respondent no.6 submits that copy of the petition is not made available to them as yet. Ld. Counsel for the appellant submits that same will be supplied today. Thereafter, four weeks time, is granted to respondent no.6 to file counter affidavit.

Delay in taking steps is condoned in respect of respondent no.7. Let NLPA be issued.

In addition, Ld. Counsel for appellant seeks and is granted two weeks time, to fie application for paper publication in respect of respondent no.7.

List again on 16.10.2023.

VIVEK SAXENA Registrar pm