Supreme Court - Daily Orders
M/S Tarachand Logistics Solutions ... vs Rashtriya Ispat Nigam Limited (Rinl) on 28 August, 2024
ITEM NO.65 REGISTRAR COURT SECTION XII-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
Petition(s) for Special Leave to Appeal (C) No(s). 21732/2023
M/S TARACHAND LOGISTICS SOLUTIONS LIMITED NOW TARACHAND
INFRALOGISTIC SOLUTIONS LTD.Petitioner(s)
VERSUS
RASHTRIYA ISPAT NIGAM LIMITED (RINL) & ORS. Respondent(s)
Date : 28-08-2024 This petition was called on for hearing today.
For Petitioner(s)
Ms Gagan Deep Kaur, Adv.
Mr. Dinkar Kalra, AOR
For Respondent(s)
M/S. K J John And Co, AOR
Ms. Surekha Raman, Adv.
Mr. Amarjit Singh Bedi, Adv.
Mr. Shreyash Kumar, Adv.
Mr. Yashawnt Sanjenbam, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent no.1 is granted four weeks’ time for filing counter affidavit.
Service is complete on respondent nos. 2 and 3 but none has entered appearance.
Contd….
Sujata Digitally signed by
Sujata Singh
Singh Date: 2024.08.28
17:41:32 +0530
-2-
Item no.65
Ld. counsel for the petitioner submits that respondent
no.4 is a proforma respondent and an application for deletion of the said respondent will be filed. Be filed within one week. If filed, process the same for listing before the Hon’ble Judge in Chambers for further directions.
If application is not filed, list again on 18.10.2024.
SUJATA SINGH Registrar HJ