Supreme Court - Daily Orders
M/S Huawei Technologies Co.Ltd. vs Designated Auth.Min.Of Commerce And ... on 5 April, 2024
ITEM NO.5 REGISTRAR COURT. 1 SECTION XVII-A
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 MS. APARNA AJITSARIA
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 CA No. 6297 of 2012, 3598 of 2012 and 5486 of 2016 listed )
WITH
C.A. No. 3598/2012 (XVII-A)
)
C.A. No. 5486/2016 (XVII-A)
Date : 05-04-2024 This appeal was called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Rakesh K. Sharma, AOR
Ms. Praveena Gautam, AOR
Mr. B. Krishna Prasad, AOR
Mr. Prem Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 6297/2012
Service of notice of alternative arrangement(counsel designated as Senior Advocate) is complete on the appellant. Ld. Advocate-on-record, Signature Not Verified Mr Ravi Bharuka prays for time to file Digitally signed by PRIYANKA MALIK Date: 2024.04.09 vakalatnama on behalf of the appellant. Prayer is allowed. Be 12:07:48 IST Reason:
filed within four weeks.
Contd….-2-
Item no.5 Respondent nos.1 to 3 are duly represented. Appellant has already filed statement of case. C.A. No. 3598/2012 Service of notice of alternative arrangement(counsel designated as Senior Advocate) is complete on the sole respondent. Ld. Advocate-on-record, Mr Ravi Bharuka prays for time to file vakalatnama on behalf of the sole respondent. Prayer is allowed. Be filed within four weeks.
Appellant has already filed statement of case. C.A. No. 5486/2016 Ld. Advocate-on-record, Mr Ravi Bharuka prays for time to file vakalatnama on behalf of the appellant. Prayer is allowed. Be filed within four weeks.
Respondent nos. 5 to 15, 23, 24 and 33 have been deleted from the array of parties vide Court’s order dated 19.09.2016.
Respondent nos. 2, 3 and 17 are duly represented. Ld. counsel for the appellant is granted two weeks' time to take fresh steps in respect of unserved respondent nos.22, 31, 32 and 34.
Service is complete on respondent nos. 1,4,16, 18 to 21, 25,26 and 35 but none has entered appearance.
List again on 12.7.2024.
APARNA AJITSARIA Registrar