Supreme Court - Daily Orders
M/S Katwa Udyog Ltd vs Union Of India on 16 January, 2017
ITEM NO.71 REGISTRAR COURT. 2 SECTION IVA
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. M V RAMESH
Petition(s) for Special Leave to Appeal (C) No(s). 16021/2016
M/S KATWA UDYOG LTD Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
Date : 16/01/2017 This petition was called on for hearing today.
For Petitioner(s) Ms.Akanksha Mehrotra,Adv.
M/s. Lawyer S Knit & Co,Adv.
For Respondent(s)
Mr. Balaji Srinivasan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The respondent Nos.1,2 & 5 shall be at liberty to file the counter affidavit within a period of four weeks.
Ld.counsel for the petitioner is directed to take fresh steps in respect of the respondent Nos.3 & 4 within four weeks.
List the matter again on 22.02.2017.
(M V RAMESH) Registrar SB Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2017.01.16 16:25:25 TLT Reason: