Supreme Court - Daily Orders
M/S Essar Bulk Terminal Salaya Ltd vs Union Of India on 24 October, 2019
ITEM NO.28 REGISTRAR COURT. 2 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 SH. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 26251/2018
M/S ESSAR BULK TERMINAL SALAYA LTD & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(only c.a 6335 of 2019 to be listed )
WITH
C.A. No. 6335/2019 (IV-A)
(FOR ADMISSION and I.R. and IA No.106508/2019-CONDONATION OF DELAY
IN FILING and IA No.106510/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.106509/2019-CONDONATION OF DELAY IN
REFILING)
Date : 24-10-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. E. C. Agrawala, AOR
Ms. Neha Agarwal, Adv.
Mr. Rajat Mittal, AOR
For Respondent(s)
Mr. B. Krishna Prasad, AOR
Mrs. Gurmeet Kaur Kwatra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance: Ms. Neha Agarwal, Ld. Counsel present on behalf of the Petitioner.
Mrs. Gurmeet Kaur Kwatra, Ld. Counsel present on behalf of the Respondent.
C.A. No. 6335/2019 Signature Not Verified Digitally signed by MADHU GROVER Date: 2019.10.26 10:59:16 ISTReason: Service is not complete on Sole Respondent. However, Mrs. Gurmeet Kaur Kwatra, Ld. Counsel on behalf of Mr. B. K. Prasad, Ld. Advocate-on-Record undertakes to appear for the Sole Respondent. He ITEM NO.28 REGISTRAR COURT. 2 SECTION III seeks and is given one week time to file the vakalatnama and four weeks time to file the counter affidavit.
List again on 10.01.2020.
SURINDER S. RATHI Registrar pm