Supreme Court - Daily Orders
The Rishabh Velvelln Ltd vs Indofill Industries Ltd on 1 April, 2025
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.60 COURT NO.5 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 4123/2025
[Arising out of impugned final judgment and order dated 09-12-2024
in WP No. 17329/2024 passed by the High Court of Judicature at
Bombay]
THE RISHABH VELVELLN LTD. Petitioner(s)
VERSUS
INDOFILL INDUSTRIES LTD Respondent(s)
Date : 01-04-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :
Dr. I M Quddusi, Sr. Adv.
Mr. Jabar Singh, Adv.
Ms. Kanti Tiwari, Adv.
Mr. Jazib Siddiqui, Adv.
Mr. Shubham, Adv.
Ms. Oshin Maggu, Adv.
Mr. Ayush Mittal, Adv.
M/S. V. Maheshwari & Co., AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
The Registrar General of the Uttarakhand High Court, Nainital, has not submitted the required report despite receiving the two orders to do so.
List this matter again on Friday i.e. 4th Signature Not Verified Digitally signed by SONIA BHASIN April, 2025.
Date: 2025.04.0117:31:28 IST Reason:
On the said date, the Registrar General of the 1 Uttarakhand High Court, Nainital, to appear through video conferencing.
In the meantime, it would be open for the Registrar General to file report with explanation for non-compliance of the previous orders.
Interim order granted on 21st February, 2025 to continue till the next date.
(SONIA BHASIN) (RANJANA SHAILEY) ASSISTANT REGISTRAR-CUM-PS ASSISTANT REGISTRAR 2