Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Haryana State Industrial And ... vs Parle Biscuits Pvt. Ltd. on 5 February, 2020

     ITEM NO.20                             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 SH. ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                         No(s).     10111-
     10112/2019

     HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION
     LIMITED & ORS.Petitioner(s)

                                                          VERSUS

     PARLE BISCUITS PVT. LTD.                                                     Respondent(s)



     Date : 05-02-2020 These petitions were called on for hearing today.



     For Petitioner(s)
                                           Mr Shekhar Raj Sharma, Adv.
                                           Mr Abu Taher Ali Bepari, Adv.
                                           Mr. Sanjay Kumar Visen, AOR

     For Respondent(s)
                                           Mr Prashant Singh, Adv.
                                           Mr Kushal Sarkar, Adv.
                                           Mr. Vikas Mehta, AOR


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

Sole respondent is granted four weeks time as last opportunity for filing counter affidavit.

Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands declined.

ANIL LAXMAN PANSARE Registrar