Supreme Court - Daily Orders
M/S Bgr Energy Systems Ltd. vs P.S. Techcom Pvt. Ltd. on 25 March, 2019
ITEM NO.42 REGISTRAR COURT. 2 SECTION XII
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). 1980/2019
M/S BGR ENERGY SYSTEMS LTD. Petitioner(s)
VERSUS
P.S. TECHCOM PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 25-03-2019 This petition was called on for hearing today.
For Petitioner(s) Ms.Divya Swami,Adv.
Mr. Nikhil Swami, AOR
For Respondent(s) Mr.Sandeep Narain,Adv.
Ms.Anjala Agarwal,Adv.
M/s S.Narain & Co.,AOR
UPON hearing the counsel the Court made the following
O R D E R
As per postal tracking report qua sole respondent, the remarks indicates that “Left without instructions”.
However, Ms.Anjala Agarwal, Advocate on behalf of M/s S.Narain & Co.AOR undertakes to appear for the sole respondent. Ld.counsel appearing for respondent submits that there is stay in favour of the petitioner and respondent will file vakalatnama and counter affidavit within two weeks. Permitted. Ld.counsel for the petitioner is directed to provide copy of pleadings to the above respondent within one week after filing vakalatnama.
It is further submitted by Ld.counsel for respondent that in case the sole respondent fails to file counter affidavit within two weeks, matter may be listed before the Hon’ble Court.
In view of submission made, let the matter be processed for listing Signature Not Verified as per rules after two weeks subject to filing of vakalatnama.
Digitally signed by SUSHMA KUMARI BAJAJ Date: 2019.03.26 10:31:19 IST Reason:RAJESH KUMAR GOEL Registrar SB