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Supreme Court - Daily Orders

The State Of Haryana And Ors. vs M/S Bestech India Pvt Ltd And Anr. on 12 March, 2018

     ITEM NO.57                          REGISTRAR COURT. 1                  SECTION IV-B

                                   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. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                   No(s).    14324/2017

     THE STATE OF HARYANA AND ORS. & ORS.                                Petitioner(s)

                                                    VERSUS

     M/S BESTECH INDIA PVT LTD AND ANR. & ANR.                           Respondent(s)


     Date : 12-03-2018 This petition was called on for hearing today.


     For Petitioner(s)
                                       Mr. Piyush Hans, Adv.
                                       Mr. Deepak Thukral, Adv.
                                       Mr. Vishwa Pal Singh, AOR

     For Respondent(s)
                                       Mr. Vyom Raghuvanshi, Adv.
                                       Mr. Manish Sharma, Adv.
                                       Ms. Mayuri Raghuvanshi, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

With regard to respondent No.2, Registry to process the matter for listing before the Hon'ble Judge in Chambers for further directions as per order dated 7.11.2017.

Vakalatnama on behalf of respondent No.1 has been filed. Four weeks' time is granted to respondent No.1 for filing counter affidavit.

List again on 19.4.2018.



Signature Not Verified
                                                                            KAPIL MEHTA
Digitally signed by
RUPAM DHAMIJA
Date: 2018.03.15
                                                                             Registrar
17:43:13 IST
Reason:                                                                      12.3.2018
     rd