Supreme Court - Daily Orders
Raghuvir Buildcon Pvt. Ltd. vs Ircon International Limited on 22 July, 2021
ITEM NO.29 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION XIV
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). 7566-7568/2021
RAGHUVIR BUILDCON PVT. LTD. Petitioner(s)
VERSUS
IRCON INTERNATIONAL LIMITED Respondent(s)
(FOR ADMISSION and I.R. and IA No.67378/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 22-07-2021 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Purvish Jitendra Malkan, AOR
For Respondent(s)
Ms. Anushka Sharda, Adv.
Ms. Raveena Rai, Adv.
Ms. Smriti Nair, Adv.
Mr. Niranjan S. Rao, Adv.
Khaitan & Co., AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Ld. Counsel for the petitioner submits that service is complete on the sole respondent. He has drawn my attention towards the order of the Hon’ble Court dated 1.7.2021 and submits that notice has been issued returnable in two weeks but despite that the matter has not been listed. Signature Not Verified Digitally signed by Indu Marwah Date: 2021.07.26
However, in terms of Office Order F.No.11/Judl./2019 11:40:16 IST Reason: dated 12.4.2019, in case where the Hon’ble Court has issued returnable notice and counter affidavit has not been filed Item No.29 -2- before the returnable date, such matter shall be listed before the Hon’ble Court through the next Advance List as soon as the service of notice is complete and counter affidavit has also been filed.
In view of the above, request of the Ld. Counsel for the petitioner is not acceded to as the matter cannot be listed before the Hon’ble Court until and unless the pleadings are complete.
Ld. Advocate, Ms. Anushka Sharda, appearing on behalf of Khaitan & Co., Advocate-on-record submits that vakalatnama has already been filed on behalf of the respondent yesterday itself. Time is sought for filing counter affidavit. Four weeks’ time is granted for filing counter affidavit.
List again on 2.9.2021.
RAJESH KUMAR GOEL Registrar