Supreme Court - Daily Orders
M/S Huawei Technologies Co.Ltd vs Designated Auth.Min.Of Commerce And ... on 22 January, 2025
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ITEM NO.5 REGISTRAR COURT 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. SUJATA SINGH
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 Nos. 6299, 6300 and 6301 of 2012 are to be
listed.
WITH
C.A. No. 5486/2016 (XVII-A)
FOR DELETING THE NAME OF PETITIONER/RESPONDENT ON IA 242049/2024
C.A. No. 6299/2012 (XVII-A)
C.A. No. 6301/2012 (XVII-A)
C.A. No. 6300/2012 (XVII-A)
Date : 22-01-2025 This appeal was called on for hearing today.
For Appellant(s) : Mr. M. P. Devanath, AOR
Ms. Falguni Gupta, Adv.
Mr. Ayush Agarwal, Adv.
Mr. Ravi Bharuka, AOR
Ms. Jaya Bharuka, Adv.
Mr. Rohit Agarwal, Adv.
For Respondent(s) : Mr. Arvind Kumar Sharma, AOR
Mr. Rakesh K. Sharma, AOR
Mr. T.L.V. Ramachari, Adv.
Mr. Mahipal Singh, Adv.
Mr. Anuj Tiwari, Adv.
Ms. Niharika Dewivedi, Adv.
Signature Not Verified
Mr. Gurjinder Kaur, Adv.
Digitally signed by
PRIYANKA MALIK
Date: 2025.01.23
Mr. Sandeep Singh Dingra, Adv.
16:26:33 IST
Reason:
Ms. Praveena Gautam, AOR
Mr. Pawan Shukla, Adv.
Ms. Akanksha Tyagi, Adv.
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Ms. Tissy Thomas, Adv.
Mr. Gurmeet Singh Makker, 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. 6299/2012
Respondent nos.1 and 2 are common respondents in C.A. No. 6300/2012 and are duly represented therein. Hence, service is complete.
Earlier Ld. Counsel for respondent no.3 has been designated as Senior Advocate. Respondent no.3 is served with alternative arrangement notice, still none has entered appearance. Ld. Counsel for the appellant and earlier Ld. counsel for Respondent no.3 has already filed statement of case. Hence, process the matter for listing before the Hon’ble Court, as per rules.
C.A. No. 6301/2012 Respondent nos.1 and 2 are duly represented. Earlier Ld. Counsel for respondent nos.3 and 4 has been designated as Senior Advocate. Respondent no.4 is served with alternative arrangement notice, still none has entered appearance. Respondent no.3 is not served with alternative arrangement notice due to remarks "Addressee cannot be located". Hence, Two weeks time is granted to Ld. counsel for the appellant to file fresh particulars for issuance of alternative arrangement notice to respondent no.3.
Counsel for the appellant has already filed statement of case. List again on 24.02.2025.
-3- C.A. No. 6300/2012 Respondent nos.1 and 2 are duly represented. Earlier Ld. Counsel for respondent no.3 has been designated as Senior Advocate. Respondent no.3 is served with alternative arrangement notice, still none has entered appearance.
Hence, process the matter for listing before the Hon’ble Court, as per rules.
Counter affidavit, if any be filed in the meantime.
SUJATA SINGH Registrar pm