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Sanjay Bansal vs M/S Vipul Ltd. (Formerly Known As Vipul ... on 14 January, 2015

     ITEM NO.27                             REGISTRAR COURT. 1                               SECTION XVII

                                    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. SURAJIT DEY

     Civil Appeal                  No(s).    10611/2013

     SANJAY BANSAL                                                                      Appellant(s)

                                                            VERSUS

     M/S VIPUL LTD. & ANR                                                               Respondent(s)
     (with office report)


     Date : 14/01/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                            Mr. Shrish Kumar Misra,Adv.


     For Respondent(s)


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

Despite undertaking given on 25.11.2014, by the Ld. Counsel, appearing on behalf of Mr. Gautam Talukdar, for filing vakalatnama and Memo of Appearance on behalf of respondent No.1 but the same has not been complied with. However, two weeks' time, as last opportunity, is granted to the Ld. Advocate, Mr. Abhinav Agnihotri, appearing on behalf of Mr. Gautam Talukdar, Advocate-on-record to file vakalatnama and counter affidavit, if any on behalf of respondent No.1.

List again on 9.3.2015.

Digitally signed by Rupam Dhamija Date: 2015.01.17 12:49:03 IST

Reason:                                                                              (SURAJIT DEY)
                                                                                        Registrar