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Jetpur Dyeing And Printing Association vs Ramdevbhai Samatbhai Sanjva on 23 March, 2021

     ITEM NO.23                        REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
     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 SH. RAJIV KALRA

     Civil Appeal                  No(s). 1807/2020

     JETPUR DYEING AND PRINTING ASSOCIATION                                     Appellant(s)

                                                          VERSUS

     RAMDEVBHAI SAMATBHAI SANJVA & ORS.                                         Respondent(s)

     WITH
     C.A. No. 2901/2020 (XVII)
     (IA No.72367/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.72368/2020-STAY APPLICATION)
     WITH
     C.A. No. 55/2021 (XVII)
     (IA No.3821/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.3822/2021-STAY APPLICATION)

     Date : 23-03-2021 These appeals were called on for hearing today.

     For Appellant(s)                       Mr. Purvish Jitendra Malkan, AOR

     For Respondent(s)                      Ms. Aastha Mehta , Adv.
                                            Ms. Vishakha , Adv.
                                            Ms. Deepanwita Priyanka, AOR

                                            Mr. Saurabh Mishra, AOR

                                 UPON HEARING THE COUNSEL THROUGH VIDEO CONFERENCE, THE
                                           COURT MADE THE FOLLOWING
                                                   O R D E R

Civil Appeal No(s). 1807/2020 No one appeared on behalf of Respondent Nos. 1,2,4,6 and 7, despite due service.

Respondent Nos. 3 and 5 have filed the counter affidavit. Being complete matter, list the matter before the Hon’ble Court, as per rules.

Civil Appeal Digitally signed by No(s). 2901/2020 RASHI GUPTA Date: 2021.03.24 11:02:34 IST Reason: Respondent No. 5 has filed the counter affidavit. No one appeared on behalf of Respondent No. 1, despite due 1 ITEM NO.23 REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE SECTION XVII service.

Service is awaited upon Respondent Nos. 2 to 4, 6 and 7. Hence, two weeks’ time is granted to the learned counsel for the petitioner to take fresh steps qua above said respondents. List the matter on 13.05.2021.

Civil Appeal No. 55/2021 :

No one appeared on behalf of Respondent No.1, despite due service.

Four weeks’ time is granted to the learned counsel for the Respondent No.3 to file the counter affidavit. Service is awaited upon Respondent Nos. 2, 4 to 7. Hence, two weeks’ time is granted to the learned counsel for the petitioner to take fresh steps qua above said respondents. List the matter on 13.05.2021.

                                                  RAJIV KALRA
    (RB)                                          Registrar




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