Supreme Court - Daily Orders
Raj Doshi Exports Pvt. Ltd vs Jariwala Building Tenants Chs Ltd on 20 August, 2025
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ITEM NO.42 REGISTRAR COURT. 2 SECTION IX
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. MASHROOR ALAM KHAN
Petition(s) for Special Leave to Appeal (C) No(s). 9364/2025
RAJ DOSHI EXPORTS PVT. LTD. Petitioner(s)
VERSUS
JARIWALA BUILDING TENANTS CHS LTD. & ORS. Respondent(s)
WITH
Diary No(s). 17017/2025 (IX)
Date : 20-08-2025 This petition was called on for hearing today.
For Petitioner(s) :
M/S. Vachher And Agrud, AOR
Mr. Dhiraj, Adv.
Mr. Akshat Vachher, Adv.
Mr. Devansh Srivastava, AOR
For Respondent(s) :
Mr. Chirag M. Shroff, AOR
Mr. Shirish K. Deshpande, AOR
Ms. Rucha Pravin Mandlik, Adv.
Mr. Mohit Goutam, Adv.
Mr. Raghav Arora, Adv.
M/S. Deshpandes And Mandliks, AOR
Ms. Shwetal Shepal, Adv.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Shrirang B. Varma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP (C) No. 9364/2025
Despite service being complete, none has entered appearance Digitally signed for respondent nos.2, 3, 5, 6 and 14. MASHROOR by MASHROOR ALAM KHAN ALAM Date:
KHAN 2025.08.20
16:33:47 +0530
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Four weeks time, as a last chance, is granted to respondent nos.1 and 10 to 13 to file counter affidavit.
Four weeks time, is granted to respondent nos.4 and 7 to 9 to file counter affidavit.
After the expiry of four weeks, let the matter be processed for listing before the Hon’ble Court as per rules. SLP (C) Diary No. 17017/2025
Despite service being complete, none has entered appearance for respondent nos.2, 3, 5, 6, 14 and 15.
Four weeks time, as a last chance, is granted to respondent nos.1 and 10 to 13 to file counter affidavit.
Four weeks time, is granted to respondent nos.4 and 7 to 9 to file counter affidavit.
After the expiry of four weeks, let the matter be processed for listing before the Hon’ble Court as per rules.
MASHROOR ALAM KHAN Registrar pm