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Matsyaudyog Sahakari Samiti Maryadit vs Adarsh Matsya Udyog Sahakari Samiti ... on 2 January, 2017

     ITEM NO.5                            REGISTRAR COURT. 2                       SECTION IVA

                                     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. M V RAMESH

     Petition(s) for Special Leave to Appeal (C) No(s).                            31569/2012

     MATSYAUDYOG S.S.MARYADIT                                                      Petitioner(s)

                                                            VERSUS

     ADARSH MATSYA UDYOG S.S.MARYADIT & ORS.                                       Respondent(s)




     Date : 02/01/2017 This petition was called on for hearing today.



     For Petitioner(s)                     Mr. Balraj Dewan,Adv.
                                           Mr. Rajiv Dewan,Adv.
                                           Mr. Rishi Kesh,Adv.


     For Respondent(s)
                                           Mr. Chander Shekhar Ashri,Adv.



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

Mr. Balraj Dewan,Ld. Counsel for the petitioner has already cured the defects in the vakalatnama filed by him.

Four weeks time, as last chance is given to the learned counsel for the petitioner to comply with the terms of the order dated 11.11.2016 of this Court in respect of respondent Nos. 2 and

8. List again on 1.2.2017.

(M V RAMESH) Registrar 10:05:22 IST Reason:

MG