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M/S E Procurement Technologies Ltd. vs The State Of Haryana on 28 January, 2021

     ITEM NO.19                       REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
     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. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                   No(s).   11916/2020

     M/S E PROCUREMENT TECHNOLOGIES LTD.                                 Petitioner(s)

                                                    VERSUS

     THE STATE OF HARYANA & ANR.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.101402/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.101403/2020-EXEMPTION FROM
     FILING AFFIDAVIT and IA No.101401/2020-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
      IA No. 101403/2020 - EXEMPTION FROM FILING AFFIDAVIT
      IA No. 101402/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 101401/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 28-01-2021 These matters were called on for hearing today.

For Petitioner(s) Mr. Shekhar Prit Jha, AOR For Respondent(s) Mr. Shekhar Raj Sharma, Adv. Mr. Sanjay Kumar Visen, AOR UPON hearing the counsel through Video Conference, the Court made the following O R D E R Respondent Nos.1 and 2 have filed counter affidavit.

Ld. Counsel for the petitioner seeks two weeks’ time to file rejoinder affidavit. Such request may be made before the Hon’ble Court.

Registry to process the matter for listing before the 12:02:54 IST Reason: Hon'ble Court, as per rules.

RAJESH KUMAR GOEL Registrar