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Kerala State Cashew Development ... vs M/S Surice Trading Pte Ltd. on 10 November, 2022

     ITEM NO.46                       REGISTRAR COURT. 2            SECTION XI-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 SH. S.P.S. LALER

     Petition(s) for Special Leave to Appeal (C)                   No(s).   7946-7947/2022

     KERALA STATE CASHEW DEVELOPMENT CORPORATION LTD. & ANR.
                                                       Petitioner(s)

                                                     VERSUS

     M/S SURICE TRADING PTE LTD.                                         Respondent(s)



     Date : 10-11-2022 These petitions were called on for hearing today.



     For Petitioner(s)
                                       Mr. M. T. George, AOR
                                       Mrs. Susy Abraham, Adv.
                                       Mr. Johns George, Adv.

     For Respondent(s)


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

As per postal tracking report notice issued to sole respondent has been received back with postal remarks “Door locked”. Hence, learned counsel for the petitioners shall within a period of two weeks file the fresh particulars of the said respondent and he shall also take fresh steps for the service of notice to him within the same period.

List again on 15.12.2022.

S.P.S. LALER Digitally signed by MADHU GROVER Date: 2022.11.11 Registrar 15:40:08 IST Reason:

MG