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M/S Huawei Technologies Co.Ltd. vs Designated Auth.Min.Of Commerce And ... on 15 December, 2017

     ITEM NO.89                            REGISTRAR COURT. 2                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. SANJAY PARIHAR

     Civil Appeal                 No(s).    6297/2012

     M/S HUAWEI TECHNOLOGIES CO.LTD.                                       Appellant(s)

                                                        VERSUS

     DESIGNATED AUTH.MIN.OF COMMERCE AND INDUSTRY                          Respondent(s)

     (ONLY CIVIL APPEAL NO.3140 OF 2012 TO BE LISTED BEFORE THE LD.
     REGISTRAR COURT FOR COMPLETION OF SERVICE/NECESSARY ORDERS)

     WITH
     C.A. No. 3140/2012 (XIV)

     Date : 15-12-2017 These appeals were called on for hearing today.


     For Appellant(s)
                                           Mr. B. Krishna Prasad, AOR

                                       Mr. Santosh Kumar Sahu,Adv.
                                       Mr. Krishan Yadav,Adv.

                                        Mr. Devashish Bharuka, AOR


     For Respondent(s)
                                        Mr. Rakesh K. Sharma, AOR


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

In C.A. No. 3140/2012 – Two weeks time, as last chance is given to the Ld. Counsel for the appellants to file the I.A for amendment of cause title.

List again on 14.2.2018.

                                                                        SANJAY PARIHAR
Digitally signed by
MADHU GROVER
Date: 2017.12.16
11:35:00 IST
Reason:                                                                      Registrar

     MG