Supreme Court - Daily Orders
Syrma Technology Private Limited vs Powerwave Technologies Sweden Ab (In ... on 25 March, 2021
ITEM NO.12 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
SECTION XII
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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 11019/2020
SYRMA TECHNOLOGY PRIVATE LIMITED Petitioner(s)
VERSUS
POWERWAVE TECHNOLOGIES SWEDEN AB
(IN BANKRUPTCY) & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
WITH
SLP(C) No. 15425/2020 (XII)
(FOR ADMISSION and I.R. and IA No.2865/2021-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 25-03-2021 This petition was called on for hearing today.
For Parties:
Mr. Soumik Ghosal, AOR
Mr. Rahul Gupta, AOR
Mr. Soumik Ghosal, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
SLP(C) No.11019/2020
Delay in filing counter affidavit on behalf of Respondent No.1 is condoned. Same may be taken on record.
Learned counsel for the petitioner(s) points out that he has filed rejoinder affidavit in terms of Hon’ble Court’s Order dated Signature Not Verified 26.10.2020. Registry to verify and if filed, same may be taken on Digitally signed by RASHI GUPTA Date: 2021.03.26 10:46:07 IST record.
Reason:
No one appeared for respondent no.2 despite due service. Registry to process the matter for listing before Hon’ble Court as per rules.SLP(C) No.15425/2020
Mr. Akshay Sharma, learned counsel on behalf of Mr. Rahul Gupta, learned AOR while appearing for Respondent No.1 acknowledged of having received the copy of petition and he seeks and granted one week’s time to file Vakalatnama and four weeks’ time to file counter affidavit on behalf of respondent no.1.
One week’s time is granted to the learned counsel for the petitioner(s) to file spare copy for issuance of notice upon Respondent No.2.
List the matter again on 13.05.2021.
RAJIV KALRA Registrar (RG) (2)