Supreme Court - Daily Orders
M/S Sunil High Tech Engineering Ltd. vs M/S Suryavanshi Construction Company on 13 January, 2014
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ITEM NO.47 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).31719/2013
(From the judgement and order dated 25/07/2013 in AC No.20/2012 of
The HIGH COURT OF H.P. AT SHIMLA)
SUNIL HIGH TECH ENGINEERING Petitioner(s)
VERSUS
SURYAVANSHI CONSTRUCTION CO. & ANR. Respondent(s)
(With appln(s) for deletion of the name of respondent and prayer
for interim relief and office report)
Date: 13/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Ankur Mittal,Adv.
Mr. U.C. Mittal,Adv.
For Respondent(s) Mr. E.C. Agrawala,Adv.
Mr. Abhinav Agrawal,Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to delete Respondent No.2 at his cost and consequences.
Permission granted.
Respondent No.2 stands deleted. Leave granted.
Hearing expedited.
Stay granted by this Court shall continue until further orders.
|(Sarita Purohit) | |(Sneh Bala Mehra) | |Court Master | |Assistant Registrar |