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Supreme Court - Daily Orders

Ncc Limited vs Abb India Limited on 27 November, 2018

     ITEM NO.84                                 1

                                     REGISTRAR COURT. 2               SECTION IV-A

                                  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 RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C)                  No(s).   16970/2018

     NCC LIMITED                                                        Petitioner(s)

                                                    VERSUS

     ABB INDIA LIMITED                                                  Respondent(s)

     (FOR ADMISSION and I.R. )

     WITH
     SLP(C) No. 16986/2018 (IV-A)
     (FOR ADMISSION and I.R.)

      SLP(C) No. 18285/2018 (IV-A)
     (FOR ADMISSION and I.R.)

      SLP(C) No. 18335/2018 (IV-A)
     (FOR ADMISSION and I.R.)

     Date : 27-11-2018 These petitions were called on for hearing today.




     For Petitioner(s)
                                       Mr. Abhijit Sengupta, AOR

     For Respondent(s)
                                       Ms. Liz Mathew, AOR
                                       Mr. Navneet R.,Adv.

                                       Mr. Anand Shankar Jha, AOR

                                       Mr. Mayank Pandey, AOR


                             UPON hearing the counsel the Court made the following
Signature Not Verified
                                                O R D E R

Digitally signed by MADHU GROVER Date: 2018.11.27 16:34:50 IST SLP(C) Nos. 16970 and 18335/2018 Reason: Four weeks’ time is given to respondent No.1 to file counter affidavit.

ITEM NO.84 2

Ld. Counsel for respondent No.2 submits that he does not wish to file counter affidavit. This is taken on record.

SLP(C) No. 16986/2018

Four weeks’ time is given to both respondents to file counter affidavit.

SLP(C) No. 18285/2018

Four weeks’ time is given to the respondent No.1 to file the counter affidavit.

Await the return of the service of notice already issued to the respondent No.2.

List again on 28.1.2019.

RAJESH KUMAR GOEL Registrar MG