Supreme Court - Daily Orders
M/S. Cms Info Systems Ltd. vs Union Of India . on 2 July, 2019
ITEM NO.34 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 ANIL LAXMAN PANSARE
Civil Appeal No(s). 17006/2017
M/S. CMS INFO SYSTEMS LTD. Appellant(s)
VERSUS
UNION OF INDIA . & ORS. Respondent(s)
WITH
C.A. No. 4009/2019 (XIV)
C.A. No. 4010/2019 (XIV)
C.A. No. 4011/2019 (XIV)
(FOR ADMISSION and I.R.)
C.A. No. 4012/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.57664/2018-CONDONATION OF DELAY
IN FILING)
C.A. No. 4013/2019 (XIV)
C.A. No. 4015/2019 (XIV)
C.A. No. 4016/2019 (XIV)
(FOR ADMISSION and I.R.)
Date : 02-07-2019 This appeal was called on for hearing today.
For Appellant(s)
Mr. Sanand Ramakrishnan, AOR
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Vinayak Mathur, Adv.
Mr. Kishore Kunal, AOR
Mr. Rajesh Rawal, Adv.
Ms. Iti Sharma, Adv.
Mr. Jay Kumar, Adv.
Mr. Puneet Sharma, Adv.
Mr. Ashwani Kumar, AOR
Mr. Abhishek Raj, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
C.A. No. Digitally signed by RUPAM DHAMIJA Date: 2019.07.06 17006/2017 13:16:08 IST Reason: Service is complete on respondent Nos.1, 2 and 4 but none has entered appearance.
Item No.34 -2-Respondent No.3 is duly represented. Statement of case has not been filed by the parties. Stipulated time has already expired. Ld. Counsel for the appellant has instead of filing affidavit of valuation and Ad-valorem court fee in terms of Order XIX Rule 3, Supreme Court Rules 2013 filed a letter stating therein that there is no liability to pay any amount. Ld. Counsel for the appellant would now submit that he will file affidavit of valuation and Ad-valorem court fee within three weeks. Be filed within three weeks. C.A. No. 4009/2019 Sole respondent is duly represented. Affidavit of valuation and Ad-valorem court fee have been filed.
C.A. No. 4010/2019 Service is complete on the sole respondent but none has entered appearance.
As per office report, court fee of Rs.26,000/- (Rupees twenty six thousand only) is to be paid. Court fee be paid immediately and affidavit to that effect be filed within four weeks. If court fee and affidavit is not filed as mentioned above, Registry to process the matter for listing before the Hon’ble Judge in Chambers for orders. Item No.34 -3- C.A. No. 4011/2019 Service is complete on the sole respondent but none has entered appearance.
Affidavit of valuation and Ad-valorem court fee have been filed.
C.A. No. 4012/2019 Sole respondent is duly represented. As per office report, court fee of Rs.8,61,055/- (Rupees eight lac sixty one thousand and fifty five only) is to be paid. Court fee be paid immediately and affidavit to that effect be filed within four weeks. If court fee and affidavit is not filed as mentioned above, Registry to process the matter for listing before the Hon’ble Judge in Chambers for orders. C.A. No.4013/2019 Ld. Counsel for the appellant to take fresh steps alongwih fresh particulars for effecting service on the sole respondent within two weeks.
Ld. Counsel for the appellant also to file affidavit of valuation and Ad-valorem court fee within four weeks. C.A. No.4015/2019 Ld. Counsel for the appellant to take fresh steps alongwih fresh particulars for effecting service on the sole respondent within two weeks.
Affidavit of valuation and Ad-valorem court fee have been filed.
Item No.34 -4-C.A. No. 4016/2019 Ld. Counsel for the appellant to take fresh steps alongwith fresh and complete address of the sole respondent within two weeks.
Affidavit of valuation and Ad-valorem court fee have been filed.
In all the matters, parties may file statement of case within the stipulated period.
List again on 30.9.2019.
ANIL LAXMAN PANSARE Registrar