Supreme Court - Daily Orders
M/S.Barbeque Nation Hospitality Ltd. ... vs Union Of India Ministry Of Finance on 29 September, 2016
ITEM NO.76 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 MR. PAWAN DEV KOTWAL
Civil Appeal No(s). 1459/2012
M/S.BARBEQUE NATION HOSPITALITY LTD. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
C.A. No. 2059/2012
C.A. No. 2194/2012
C.A. No. 2195/2012
C.A. No. 557/2013
Interim Relief and Office Report)
C.A. No. 241/2016
Interim Relief and Office Report)
C.A. No. 240/2016
Interim Relief and Office Report)
Date : 29/09/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. M. P. Devanath,Adv.
Ms. Lubna Naaz, Adv.
Mr. Mohit D. Ram,Adv.
Ms. Astha Sharma, Adv.
Mr. Navin Chawla,Adv.
Ms. Akriti Dewan, Adv.
Mr. Bhargava V. Desai,Adv.
Mr. Tarun Gupta,Adv.
Mr. Pranab Kumar Mullick,Adv.
For Respondent(s)
Mr. Arvind Kumar Sharma,Adv.
Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala,Adv.
Mr. B. Krishna Prasad,Adv.
Signature Not Verified
Mr. Anil Nag, Adv.
Digitally signed by
RUPAM DHAMIJA
Date: 2016.10.01
Mr. Vishwaman Kandwal, Adv.
10:53:46 IST
Reason: Mr. B.K. Prasad, Adv.
Mr. Aniruddha Thakur, Adv.
Mr. Pranab Kumar Mullick, Adv.
Item No.76 -2-
UPON hearing the counsel the Court made the following
O R D E R
C.A. No. 1459/2012
Respondent Nos.1 to 3 are duly represented. None appears for respondent Nos.4 and 6, despite due service.
Respondent No.5 has already been dismissed. Parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for listing before the Hon'ble Court alongwith the tagged matters, as and when ready. C.A. No. 2059/2012 Respondent Nos.1 to 4 are duly represented. None appears for respondent No.5, despite due service. Parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for listing before the Hon'ble Court alongwith the tagged matters, as and when ready. C.A. No. 2194/2012 Respondent Nos.1 to 3 are duly represented. None appears for respondent Nos.4 to 7, despite due service.
Parties have filed statement of case. Registry to process the matter for listing before the Hon'ble Court alongwith the tagged matters, as and when ready. Item No.76 -3- C.A. No. 2195/2012 Respondent Nos.1 to 3 are duly represented and they have filed statement of case.
None appears for respondent Nos.4 to 8, despite due service.
Appellant has not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for listing before the Hon'ble Court alongwith the tagged matters, as and when ready. C.A. No. 557/2013 All the respondents are duly represented. Parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for listing before the Hon'ble Court alongwith the tagged matters, as and when ready. C.A. No. 240/2016 Respondent Nos.1 and 2 are duly represented. None appears for the remaining respondents, despite due service.
Parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process the matter for listing before the Hon'ble Court alongwith the tagged matters, as and when ready. C.A. No. 241/2016 Respondent Nos.1 to 3 and 5 are duly represented. Item No.76 -4- None appears for respondent Nos.4 and 6 to 16, despite due service.
Parties have not filed statement of case, despite the expiry of the statutory period.
Registry to process all the matters for being listed before the Hon'ble Court, as per rules.
(PAWAN DEV KOTWAL) Registrar